High Courts26 Dec 1985
I.D. Gupta Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 929
Constitution of India, 1950 — Article 311(2)Income Tax Act, 1961 — Section 89Income Tax Rules, 1962 — Rule 21A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1985
103 judgments · page 1 of 6
High Courts26 Dec 1985
I.D. Gupta Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1986) ShimLC 104
Constitution of India, 1950 — Article 311(2)Income Tax Act, 1961 — Section 89Income Tax Rules, 1962 — Rule 21A
High Courts20 Dec 1985Dismissed
New India Assurance Company Vs Chandra Devi and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 959
High Courts16 Dec 1985
State of Himachal Pradesh Vs Liaq Ram
High Court Of Himachal Pradesh · AIR 1987 HP 14 : (1986) ShimLC 99
Land Acquisition Act, 1894 — Section 18, 23, 23(1), 23(2), 4
High Courts03 Dec 1985Allowed
Shanti Devi and Others Vs Tohia and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 969
Punjab Tenancy Act, 1887 — Section 77, 77(3), 80, 82, 84Specific Relief Act, 1963 — Section 34, 35
High Courts03 Dec 1985
Shiva Paper Mills and Another Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 923
Constitution of India, 1950 — Article 12, 14, 226
High Courts29 Nov 1985Allowed
Satish Chandra Tyagi Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 913
Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts29 Nov 1985Allowed
Satish Chandra Tyagi Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1986) 2 RCR(Criminal) 521 : (1986) ShimLC 173
Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 3Penal Code, 1860 (IPC) — Section 302
High Courts25 Nov 1985Dismissed
Anoop Chand Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 881
High Courts18 Nov 1985Allowed
Nand Ram Vs Vidya
High Court Of Himachal Pradesh · (1985) 14 ILR HP 852
Hindu Succession Act, 1956 — Section 14(1), 14(2)Succession Act, 1925 — Section 88
High Courts07 Nov 1985Dismissed
Smt. Shakuntala Kochhar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1986 HP 90 : (1985) 14 ILR HP 838
Constitution of India, 1950 — Article 226Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19, 25, 25(2), 33
High Courts07 Nov 1985Dismissed
State of Himachal Pradesh Vs Maghinder Dutt and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 846
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 90Mandi Land Revenue Regulation, 1975 — Section 20
High Courts31 Oct 1985
A. S. Kaplash Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 829
Constitution of India, 1950 — Article 309Income Tax Act, 1961 — Section 89Income Tax Rules, 1962 — Rule 21A
High Courts31 Oct 1985Dismissed
Sundru and Others Vs Naubat Rai and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 884
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 10A, 151, 9Limitation Act, 1963 — Section 5
High Courts30 Oct 1985Dismissed
State of Himachal Pradesh and Another Vs Manohar Lal Sharma and Others
High Court Of Himachal Pradesh · (1987) ACJ 667
Motor Vehicles Act, 1988 — Section 110CC
High Courts28 Oct 1985Dismissed
State of Himachal Pradesh Vs Badri Nath Kapoor
High Court Of Himachal Pradesh · AIR 1987 HP 86 : (1986) 15 ILR HP 167
Land Acquisition Act, 1894 — Section 23, 23(2), 25(2), 9, 9(1)
High Courts28 Oct 1985Dismissed
Jai Ram Chohan Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 911
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 24, 5Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 5, 6Himachal Pradesh Panchayati Raj Act, 1968 — Section 180(1), 5(3)
High Courts18 Oct 1985Dismissed
Devku and Another Vs Rama Dogra and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 896
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 14Hindu Marriage Act, 1955 — Section 17, 5(i)Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts18 Oct 1985
Negi Ram and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1986) CriLJ 1228 : (1985) 14 ILR HP 814 : (1986) 1 RCR(Criminal) 543
Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Oct 1985
B.D. Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 786
Central Civil Services (Pension) Rules, 1972 — Rule 69, 9, 9(2), 9(3)Criminal Procedure Code, 1973 (CrPC) — Section 197, 2Himachal Pradesh Panchayati Raj Act, 1968 — Section 51(1)