High Courts30 Dec 1986Dismissed
Beas Construction Board Vs Presiding Officer, Labour Court and Another
High Court Of Himachal Pradesh · (1986) ILR HP 803 : (1987) ShimLC 171
Industrial Disputes Act, 1947 — Section 10, 10(1), 33C, 33C(1), 33C(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1986
93 judgments · page 1 of 5
High Courts30 Dec 1986Allowed
Parkash Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1987 HP 54 : (1987) ShimLC 121
Constitution of India, 1950 — Article 226
High Courts17 Dec 1986Dismissed
Joginder Singh and Others Vs State and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 939
Himachal Pradesh Municipal Act, 1968 — Section 37Himachal Pradesh Municipal Corporation (Amendment) Act, 1984 — Section 70AHimachal Pradesh Municipal Corporation Act, 1979 — Section 13, 5(1), 70, 9
High Courts16 Dec 1986Allowed
Hari Ram and Another Vs Havildar Kulwant and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 981
Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 203, 204, 208, 209Penal Code, 1860 (IPC) — Section 160, 307, 325, 342, 376
High Courts01 Dec 1986
Vilas Maruti Sutar Vs The State of H.P.
High Court Of Himachal Pradesh · (1986) ILR HP 828 : (1987) 2 RCR(Criminal) 647 : (1987) ShimLC 110
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Nov 1986Allowed
Teju Vs Bhadar and Another
High Court Of Himachal Pradesh · AIR 1987 HP 25 : (1987) ShimLC 56
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19
High Courts28 Nov 1986
Smt. Kamla Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1987) CriLJ 1838 : (1987) ShimLC 61
Criminal Procedure Code, 1973 (CrPC) — Section 389, 446Punjab Excise Act, 1914 — Section 61
High Courts20 Nov 1986Allowed
Atma Ram and Others Vs State of H.P.
High Court Of Himachal Pradesh · (1986) ILR HP 818 : (1987) ShimLC 164
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts19 Nov 1986Dismissed
Didar Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1987 HP 42 : (1987) ShimLC 28
High Courts17 Nov 1986Dismissed
Chinti Vs Harminder
High Court Of Himachal Pradesh · AIR 1987 HP 56 : (1987) ShimLC 221
High Courts14 Nov 1986
State of H.P. Vs Nain Singh and Another
High Court Of Himachal Pradesh · (1986) 11 SHI CK 0006
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 417, 418, 423Penal Code, 1860 (IPC) — Section 109, 330, 34, 342, 348Prevention of Corruption Act, 1988 — Section 5(1), 5(2)
High Courts13 Nov 1986
Himachal Road Transport Corporation Vs Mani Ram
High Court Of Himachal Pradesh · (1988) 1 ACC 77 : (1987) ACJ 724 : (1987) ShimLC 149
High Courts07 Nov 1986Dismissed
The Kailash District Co-operative Marketing and Supply Federation Ltd., Dhalli Vs Sher Singh Mehta and Others
High Court Of Himachal Pradesh · AIR 1988 HP 1 : (1987) ShimLC 101
Limitation Act, 1963 — Section 5
High Courts04 Nov 1986Dismissed
Ram Kumar and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1987) ShimLC 97
Constitution of India, 1950 — Article 235, 330, 332Himachal Pradesh Municipal Act, 1968 — Section 10, 11, 11A, 11B, 13Himachal Pradesh Municipal Election Rules, 1970 — Rule 1, 10
High Courts04 Nov 1986Dismissed
Ram Kumar and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1986) 15 ILR HP 727 : (1986) 15 ILR HP 692
Constitution of India, 1950 — Article 235, 330, 332Himachal Pradesh Municipal Act, 1968 — Section 10, 11, 11A, 11B, 13Himachal Pradesh Municipal Election Rules, 1970 — Rule 10
High Courts20 Oct 1986Allowed
Vishwa Nath Vs Shakti Ram and Others
High Court Of Himachal Pradesh · AIR 1987 HP 29 : (1987) ShimLC 52
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Transfer of Property Act, 1882 — Section 60
High Courts17 Oct 1986
Lekh Ram Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1987 HP 61 : (1987) ShimLC 30
Himachal Pradesh Panchayati Raj Act, 1968 — Section 54, 9(5)
High Courts14 Oct 1986Allowed
Dinanath Vs Amar Nath and Others
High Court Of Himachal Pradesh · AIR 1987 HP 44 : (1987) ShimLC 24
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)
High Courts26 Sept 1986
Ram Dulari Vs H.P. State Electricity Board and Another
High Court Of Himachal Pradesh · (1987) 1 ACC 199 : (1987) ACJ 258 : (1987) ShimLC 37
Workmens Compensation Act, 1923 — Section 10A(1), 30, 4A(3)
High Courts24 Sept 1986
Kedar Ishwar Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 87
Administrative Tribunals Act, 1985 — Section 1(4), 14, 14(1), 15, 15(1)Constitution of India, 1950 — Article 136, 226, 229, 233, 234