COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1986

93 judgments · page 3 of 5

High Courts11 Jul 1986Dismissed

Panchayat Samiti Dehra Vs Notified Area Committee Jawalamukhi

High Court Of Himachal Pradesh · (1986) 15 ILR HP 511

Himachal Pradesh Municipal Act, 1968 — Section 197, 256, 256(4), 51(2), 61Panchayat Samiti and Zila Parishad Act, 1961 — Section 118, 118(2)

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High Courts11 Jul 1986Dismissed

Panchayat Samiti Vs Notified Area Committee

High Court Of Himachal Pradesh · (1987) ShimLC 19

Constitution of India, 1950 — Article 19(1)Himachal Pradesh Municipal Act, 1968 — Section 197, 236(4), 256, 51(2), 61Panchayat Samiti and Zila Parishad Act, 1961 — Section 118, 118(2)

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High Courts10 Jul 1986Allowed

Dev Datt Vs State of H.P.

High Court Of Himachal Pradesh · (1986) 15 ILR HP 549

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 101, 105Penal Code, 1860 (IPC) — Section 307, 324, 326

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High Courts04 Jul 1986Dismissed

Municipal Corporation Shimla Vs B.K. Chawla and Another

High Court Of Himachal Pradesh · (1986) 15 ILR HP 771

Constitution of India, 1950 — Article 227Excise Tariff Act, 1902 — Section 38, 39Himachal Pradesh Municipal Corporation (Amendment) Ordinance, 1985 — Section 40

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High Courts04 Jul 1986

Smt. Prem Latta Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1987) CriLJ 1539 : (1987) 2 RCR(Criminal) 596 : (1986) ShimLC 258

Criminal Procedure Code, 1973 (CrPC) — Section 100(4), 100(5)Punjab Excise Act, 1914 — Section 61(1)(q)

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High Courts02 Jul 1986Dismissed

State of Himachal Pradesh Vs Smt. Lila Devi and Others

High Court Of Himachal Pradesh · AIR 1987 HP 46 : (1986) 15 ILR HP 505

Arbitration Act, 1940 — Section 14, 17, 30, 33

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High Courts01 Jul 1986

Smt. Usha Rani and Others etc. Vs Himachal Pradesh Road Transport Corporation, Shimla and Others

High Court Of Himachal Pradesh · (1987) 1 ACC 259 : (1987) ACJ 325 : AIR 1987 HP 49 : (1987) ShimLC 8

Motor Vehicles Act, 1939 — Section 110B

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High Courts19 Jun 1986Allowed

Kewal Ram Chauhan Vs State of H.P.

High Court Of Himachal Pradesh · (1986) 15 ILR HP 477

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Evidence Act, 1872 — Section 27Forest Act, 1927 — Section 41, 42

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High Courts09 Jun 1986Dismissed

Wg. Commander J. Kumar (Retd.) Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 330

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)

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High Courts06 Jun 1986

Paramjit Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1987) CriLJ 1266 : (1987) 1 RCR(Criminal) 247 : (1986) ShimLC 216

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts30 May 1986Dismissed

Himachal Road Transport Corporation Vs Smt. Leela Devi and Others

High Court Of Himachal Pradesh · (1987) ACJ 818 : (1987) ShimLC 95

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High Courts23 May 1986

Court on its own motion Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1988) CriLJ 438 : (1986) 15 ILR HP 346 : (1988) 1 RCR(Criminal) 570

Contempt of Courts Act, 1971 — Section 2

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High Courts22 May 1986

Fitta Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1987) CriLJ 1379 : (1986) ShimLC 201

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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High Courts21 May 1986Allowed

Lalu Ram Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 327

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High Courts21 May 1986Allowed

Sain Ditta Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1986) 15 ILR HP 363

Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 173, 34, 452

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High Courts16 May 1986

State of H. P. Vs Amar Singh

High Court Of Himachal Pradesh · (1986) 15 ILR HP 344

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High Courts16 May 1986

Vijay Kumar Kaushal Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 337

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155Police Act, 1861 — Section 44Punjab Police Rules, 1934 — Rule 22.45, 22.45(1), 22.45(2), 22.47, 22.48

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High Courts13 May 1986Dismissed