COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1986

93 judgments · page 2 of 5

High Courts24 Sept 1986

Kedar Ishwar Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1987) 16 ILR HP 151

Administrative Tribunals Act, 1985 — Section 1(4), 14, 14(1), 15, 15(1)Constitution of India, 1950 — Article 136, 226, 229, 233, 234

High Courts23 Sept 1986

Nirmal Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1987) CriLJ 1644 : (1987) ShimLC 136

Penal Code, 1860 (IPC) — Section 302, 364

High Courts18 Sept 1986

Harkishan Lal and Another Vs Kaka Ram and Others

High Court Of Himachal Pradesh · (1987) 1 ACC 183 : (1987) ACJ 220 : AIR 1987 HP 64 : (1987) ShimLC 11

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Motor Vehicles Act, 1939 — Section 110D

High Courts03 Sept 1986Dismissed

Bishan Dass Vs Land Acquisition Officer, Beas Dam Project, Talwara

High Court Of Himachal Pradesh · AIR 1987 HP 33 : (1987) ShimLC 16

Land Acquisition Act, 1894 — Section 18

High Courts30 Aug 1986

Puran Chand and Others Vs H.R.T.C. and Another

High Court Of Himachal Pradesh · (1986) 15 ILR HP 591

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Constitution of India, 1950 — Article 311

High Courts28 Aug 1986Allowed

Jagpal Singh and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1987) ShimLC 1

Constitution of India, 1950 — Article 14, 16

High Courts28 Aug 1986Allowed

Jagpal Singh and Another Vs State of H.P.

High Court Of Himachal Pradesh · (1986) 15 ILR HP 570

Constitution of India, 1950 — Article 14, 16

High Courts20 Aug 1986Allowed

Tek Chand Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1986) ShimLC 256

High Courts19 Aug 1986

Prem Chand and Others Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1988) 1 ShimLC 1

Constitution of India, 1950 — Article 14, 16, 39Industrial Disputes Act, 1947 — Section 2, 25T, 25U

High Courts19 Aug 1986

Ramesh Singh Deswal Vs Dr. Y.S. Parmar University of Agriculture and Forestry, and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 689

High Courts13 Aug 1986

Nandi Devi Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1986) 15 ILR HP 563

Constitution of India, 1950 — Article 14, 16, 38, 39, 41

High Courts13 Aug 1986

State of Himachal Pradesh Vs Chhaju Ram and etc.

High Court Of Himachal Pradesh · AIR 1987 HP 79 : (1986) ShimLC 261

Land Acquisition (Amendment) Act, 1984 — Section 23(2), 28, 30(1), 30(2)Land Acquisition Act, 1894 — Section 23(1A), 28(2)

High Courts08 Aug 1986

Mohan Datt Vs State of H.P.

High Court Of Himachal Pradesh · (1987) CriLJ 1677 : (1986) 15 ILR HP 667 : (1987) 2 RCR(Criminal) 132

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7

High Courts08 Aug 1986

Raghunath Dass and etc. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1987) CriLJ 671 : (1986) ShimLC 281

Prevention of Food Adulteration Act, 1954 — Section 2(f), 2(ia), 2(m)

High Courts04 Aug 1986Dismissed

Krishan Kumar Kaushal and Dila Ram Vs Ram Lal Thakur and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 603

Constitution of India, 1950 — Article 102, 173, 191, 84Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1950 — Section 16

High Courts29 Jul 1986Allowed

Bansi Ram Vs Commandant V.H.P.S.S.B. Battalion and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 530

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(15), 14(18), 15(1)Constitution of India, 1950 — Article 226, 227

High Courts29 Jul 1986Allowed

Bansi Ram Vs The Commandant, V.H.P.S.S.B. Battalion and Others

High Court Of Himachal Pradesh · (1987) ShimLC 156

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(15), 14(18), 15(1)Constitution of India, 1950 — Article 226, 227

High Courts24 Jul 1986Allowed

Kamla Devi Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1987 HP 34 : (1986) 15 ILR HP 485

Constitution of India, 1950 — Article 226

High Courts23 Jul 1986Allowed

Bhagat Ram and Another Vs Asha and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 517

Punjab Security of Land Tenures Act, 1953 — Section 2(1), 2(6), 9Punjab Tenancy Act, 1887 — Section 4(5)

High Courts17 Jul 1986

State of H. P. Vs Gopal Singh

High Court Of Himachal Pradesh · (1986) 15 ILR HP 501