High Courts06 May 1986Allowed
Dr. Rattan Chand Dogra Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1987 HP 17 : (1986) 15 ILR HP 212
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1986
93 judgments · page 4 of 5
High Courts02 May 1986Dismissed
Sada Ram Thakur Vs Babu Ram Gautam and Others
High Court Of Himachal Pradesh · (1986) 15 ILR HP 253
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Evidence Act, 1872 — Section 58Representation of the People Act, 1951 — Section 100, 101, 117, 123, 123(1)
High Courts01 May 1986Allowed
Surat Ram and Another Vs Asha Ram
High Court Of Himachal Pradesh · (1986) 15 ILR HP 202
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 19(1), Order 8 Rule 6, Order 8 Rule 6A, Order 8 Rule 6B, Order 8 Rule 6D
High Courts30 Apr 1986
Mohan Singh Vs H.P. Housing Board and Others
High Court Of Himachal Pradesh · (1986) 15 ILR HP 196
Himachal Pradesh Housing Board Act, 1972 — Section 13, 13(2), 3, 60
High Courts16 Apr 1986Dismissed
Hans Raj Vs State
High Court Of Himachal Pradesh · (1986) 15 ILR HP 242
Evidence Act, 1872 — Section 105Income Tax Act, 1961 — Section 2(1)Prevention of Food Adulteration Act, 1954 — Section 10, 10(2), 13(2), 14A, 16
High Courts04 Apr 1986Dismissed
Shiv Kumar Vs Mohammad Hanif
High Court Of Himachal Pradesh · (1986) 15 ILR HP 187
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts04 Apr 1986Dismissed
Shiv Kumar Vs Mohd. Hanif
High Court Of Himachal Pradesh · (1986) ShimLC 181
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts04 Apr 1986Dismissed
Bhagwat Parshad Verma Vs Mukat Lal and Others
High Court Of Himachal Pradesh · AIR 1987 HP 51 : (1986) ShimLC 195
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Apr 1986Allowed
Smt. Satya Devi Vs Ram Gopal Angania and Others
High Court Of Himachal Pradesh · AIR 1987 HP 67 : (1986) ShimLC 164
Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts29 Mar 1986Allowed
Beasan Devi Vs Ishwar Dass and Others
High Court Of Himachal Pradesh · (1986) 15 ILR HP 130
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98Restitution of Mortgaged Lands (Punjab) Act, 1938 — Section 10A, 11, 12, 13 , 16
High Courts28 Mar 1986Allowed
State of H. P. Vs Amba Dutt Dhanta
High Court Of Himachal Pradesh · (1986) 15 ILR HP 181
Land Acquisition Act, 1894 — Section 18, 23(1)
High Courts28 Mar 1986Allowed
State of Himachal Pradesh Vs Amba Dutt Dhanta
High Court Of Himachal Pradesh · (1987) ShimLC 48
Land Acquisition Act, 1948 — Section 18, 3(1)
High Courts21 Mar 1986Allowed
B.R. Himalvi Vs Joginder Lal Sood
High Court Of Himachal Pradesh · (1986) 15 ILR HP 664
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 390, 391, 397(3)Penal Code, 1860 (IPC) — Section 278, 431
High Courts10 Mar 1986Allowed
G.C. Bhatia Vs R.L. Seth
High Court Of Himachal Pradesh · AIR 1987 HP 69 : (1986) ShimLC 168
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
High Courts07 Mar 1986Dismissed
Raghubir Singh Vs Amar Nath
High Court Of Himachal Pradesh · (1986) 15 ILR HP 124
Hindu Succession Act, 1956 — Section 14, 8
High Courts06 Mar 1986
Rai Singh Roshan Lal Negi and Others Vs Surjit Bawa and Others
High Court Of Himachal Pradesh · (1986) ShimLC 187
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 41 Rule 35(3), Order 9 Rule 7, 35, 35A
High Courts06 Mar 1986
State of Himachal Pradesh Vs Dr. Vinod Kumar Sud and Others
High Court Of Himachal Pradesh · (1986) ShimLC 148
Land Acquisition (Amendment) Act, 1984 — Section 15, 30(1), 30(2)Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 4(1)
High Courts06 Mar 1986
M/s. Rai Singh Roshan Lal Negi and Others Vs Surjit Bawa and Others
High Court Of Himachal Pradesh · (1986) 15 ILR HP 143
Civil Procedure Code Amendment Act, 1976 — Section 35, 35A, 35BCivil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 9 Rule 7, 35
High Courts06 Mar 1986Dismissed
Himachal Road Transport Corpn., Shimla Vs Miss Neena and Another
High Court Of Himachal Pradesh · (1987) 2 ACC 163 : (1987) ACJ 642 : AIR 1987 HP 32 : (1986) 15 ILR HP 142
Motor Vehicles Act, 1939 — Section 110B
High Courts04 Mar 1986Dismissed
Nand Lal Chandel and Others Vs Mathru
High Court Of Himachal Pradesh · (1986) 15 ILR HP 152
Civil Procedure Code, 1908 (CPC) — Section 11Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 110, 111, 2(14), 62