High Courts29 Dec 1987Allowed
Kuldip Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1987) 16 ILR HP 629
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1987
71 judgments · page 1 of 4
High Courts29 Dec 1987Allowed
Kuldip Singh Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1988) 2 ShimLC 46
Constitution of India, 1950 — Article 14, 16
High Courts16 Dec 1987
Dr. S.R. Mehrotra Vs H.P. University and Another
High Court Of Himachal Pradesh · (1988) 17 ILR HP 34
Banking Regulation Act, 1949 — Section 45Constitution of India, 1950 — Article 14, 16
High Courts11 Dec 1987
H.P. Financial Corporation Vs National Disc. Industries National Disc. Industries Vs H.P. Financial Corporation
High Court Of Himachal Pradesh · (1987) 16 ILR HP 649
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72, Order 21 Rule 84State Financial Corporations Act, 1951 — Section 31
High Courts07 Dec 1987Allowed
Dharam Dass and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1987) 16 ILR HP 626
Land Acquisition Act, 1894 — Section 18(1), 18(2)Limitation Act, 1963 — Section 5
High Courts02 Dec 1987
Kumari Amita Gupta Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 621
Himachal Pradesh University First Ordinance, 1973 — Ordinance 3.3, Ordinance 38.5
High Courts02 Dec 1987
Kumari Amita Gupta Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 26
Himachal Pradesh University First Ordinance, 1973 — Ordinance 3.3, Ordinance 38.5
High Courts30 Nov 1987
Shakuntla Devi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 601
Constitution of India, 1950 — Article 38, 39, 41, 42, 43
High Courts30 Nov 1987
Shakuntla Devi Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 18
Constitution of India, 1950 — Article 38, 39, 41, 42, 43
High Courts27 Nov 1987Dismissed
Avtar Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1988) 2 ShimLC 30
Arms Act, 1959 — Section 19, 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 394, 397, 403(2)
High Courts27 Nov 1987
State of Punjab and Another Vs Ram Kumar and Others
High Court Of Himachal Pradesh · (1988) 1 ACC 413 : (1988) ACJ 564 : (1988) 1 ShimLC 114
High Courts27 Nov 1987
Avtar Signh Vs State of H.P.
High Court Of Himachal Pradesh · (1987) 16 ILR HP 656
Arms Act, 1959 — Section 19, 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 394, 397
High Courts23 Nov 1987Allowed
Shetu Vs Dolu and Another
High Court Of Himachal Pradesh · (1987) 16 ILR HP 575
Transfer of Property Act, 1882 — Section 126
High Courts13 Nov 1987Dismissed
Sant Ram Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1989 HP 15 : (1988) 2 ShimLC 1
Constitution of India, 1950 — Article 226, 299Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 4(1), 5Transfer of Property Act, 1882 — Section 116
High Courts12 Nov 1987Dismissed
Kewal Ram Chauhan Vs Prithipal Singh Bakshi and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 542
Criminal Law (Amendment) Act, 1952 — Section 8, 8ACriminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Forest Act, 1927 — Section 41, 42
High Courts10 Nov 1987Dismissed
Mahant Bal Dass Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1987) 16 ILR HP 585
Charitable and Religious Trusts Act, 1920 — Section 4Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 136, 14, 19(1), 226, 25
High Courts10 Nov 1987Dismissed
Mahant Bal Dass Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1988) 1 ShimLC 226
Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 136, 14, 19(1), 226, 25Himachal Pradesh Hindu Public Religious Institutions and Charitable Endowments Act, 1984 — Section 1, 1(4), 2, 2(1), 2(3)
High Courts09 Nov 1987
Tirath Raj and Others Vs H.P. State of Electricity Board and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 485
Constitution of India, 1950 — Article 12, 14, 16, 23, 32
High Courts09 Nov 1987
Tirath Raj and Others Vs H.P. State Electricity Board and Others
High Court Of Himachal Pradesh · (1988) 1 ShimLC 193
High Courts06 Nov 1987Dismissed
Gulab Singh and Others Vs Smt. Dilbaru and Another
High Court Of Himachal Pradesh · AIR 1989 HP 23 : (1988) 1 ShimLC 340
Transfer of Property Act, 1882 — Section 107, 118, 123, 54