High Courts12 Mar 1985
Sumitra Devi Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 827
Constitution of India, 1950 — Article 309
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1985
115 judgments · page 6 of 6
High Courts12 Mar 1985
Ram Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1986) ShimLC 208
Central Civil Services (Pension) Rules, 1972 — Rule 56, 58, 60, 61, 62Constitution of India, 1950 — Article 19, 19(1), 21, 300A, 309
High Courts12 Mar 1985
Ram Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 199
High Courts08 Mar 1985Dismissed
Som Nath Vs Sewa Ram
High Court Of Himachal Pradesh · AIR 1986 HP 59 : (1985) ShimLC 167
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21, 23
High Courts07 Mar 1985Allowed
Rajesh Dhawan Vs Darshan Singh Sethi
High Court Of Himachal Pradesh · (1986) ShimLC 47
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13 , 15(5)
High Courts04 Mar 1985Dismissed
H.P. State Electricity Board Vs M/s. R.J. Shah and Coporation Limited
High Court Of Himachal Pradesh · (1985) 14 ILR HP 76
Arbitration Act, 1940 — Section 29, 30Civil Procedure Code, 1908 (CPC) — Section 34
High Courts04 Mar 1985Dismissed
Surjit Malhan and B.K. Malhan Vs M/s. John Tinson and Corporation. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 135
Companies Act, 1956 — Section 159, 163(2), 227, 260, 270Contract Act, 1872 — Section 10, 29Trusts Act, 1882 — Section 94
High Courts11 Jan 1985Allowed
Hem Raj Vs Basta Singh and Another
High Court Of Himachal Pradesh · AIR 1987 HP 9 : (1986) ShimLC 22
East Punjab Urban Rent Restriction Act, 1949 — Section 13Evidence Act, 1872 — Section 10, 101
High Courts11 Jan 1985Allowed
Bhumi Dev Vs The Kangra Central Co-operative Bank Ltd. and Others
High Court Of Himachal Pradesh · AIR 1986 HP 13 : (1985) 14 ILR HP 22
High Courts11 Jan 1985
Bhagwat Parshad Vs Mukat Lal and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 39
Himachal Pradesh Court Fees Act, 1968 — Section 10, 9Specific Relief Act, 1963 — Section 31, 34, 39
High Courts11 Jan 1985Dismissed
Vijay Kumar Goel Vs Vishwa Nath Sood and Another
High Court Of Himachal Pradesh · (1985) ShimLC 235
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts11 Jan 1985Allowed
The Municipal Committee Vs M/s. Jawahar Lal and Corporation
High Court Of Himachal Pradesh · (1985) 14 ILR HP 586
Himachal Pradesh Municipal Act, 1968 — Section 83, 85, 87, 89Punjab Municipal Act, 1911 — Section 81, 82, 84, 86
High Courts11 Jan 1985Dismissed
Smt. Giano Devi Vs Mangal Singh and Others
High Court Of Himachal Pradesh · AIR 1985 HP 82 : (1985) ShimLC 170
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Jan 1985Dismissed
Murti Mandir Mani Ram and Another Vs Bhagat Ram
High Court Of Himachal Pradesh · (1985) 14 ILR HP 6
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 2, 2, 3, 5, 6Punjab Tenancy Act, 1887 — Section 100, 5(2), 70, 77, 77(3)
High Courts01 Jan 1985
State of Himachal Pradesh Vs Punnu Ram
High Court Of Himachal Pradesh · (1985) CriLJ 1270 : (1985) 2 RCR(Criminal) 307 : (1986) ShimLC 41
Prevention of Food Adulteration Act, 1954 — Section 12, 16(1)(a)(i)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)