High Courts17 Jul 1987Allowed
D.D. Gandhi Vs A.L. Soni
High Court Of Himachal Pradesh · (1987) 16 ILR HP 335
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1987
80 judgments · page 3 of 4
High Courts15 Jul 1987
Udho Ram Vs Bhupinder Singh and Others
High Court Of Himachal Pradesh · AIR 1988 HP 41 : (1987) ShimLC 295
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 41Himachal Pradesh Panchayati Raj Act, 1968 — Section 179, 180, 180(2), 186, 197(1)
High Courts15 Jul 1987Allowed
Lachhman Dass Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1988 HP 39 : (1988) 1 ShimLC 40
Land Acquisition Act, 1894 — Section 18, 31(2)
High Courts08 Jun 1987
State of Himachal Pradesh Vs Sabla
High Court Of Himachal Pradesh · (1988) CriLJ 1341 : (1987) ShimLC 290
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 33
High Courts04 Jun 1987Dismissed
Om Lal Chauhan Vs High Court of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 262
Constitution of India, 1950 — Article 235Himachal Pradesh Courts Act, 1976 — Section 18(3)Punjab Courts Act, 1918 — Section 35(3)
High Courts03 Jun 1987Allowed
Rattan Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1987) 16 ILR HP 273
Criminal Law (Amendment) Act, 1952 — Section 6, 7(3)Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2), 6
High Courts03 Jun 1987Allowed
Rattan Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1987) 2 RCR(Criminal) 695 : (1988) 1 ShimLC 24
Criminal Law (Amendment) Act, 1952 — Section 6, 7, 7(3)Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
High Courts29 May 1987
Kinkri Devi and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1988 HP 4 : (1988) 1 ShimLC 32
Constitution of India, 1950 — Article 226, 48A, 51A
High Courts22 May 1987
Mehar Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1113
Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(3), 16(1), 20
High Courts18 May 1987
Punjab National Bank, Delhi and etc. Vs Prem Sagar Choudhary and Others
High Court Of Himachal Pradesh · AIR 1988 HP 33 : (1989) 66 CompCas 526 : (1987) ShimLC 243
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(3), Order 21 Rule 1(4), Order 21 Rule 1(5)Contract Act, 1872 — Section 60
High Courts14 May 1987
State Vs Y.V. Mehra and Others
High Court Of Himachal Pradesh · (1988) CriLJ 1488 : (1988) 1 RCR(Criminal) 679 : (1987) ShimLC 272
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 379, 380
High Courts13 May 1987Allowed
Partap Singh and Others Vs Vidya Devi
High Court Of Himachal Pradesh · (1987) 16 ILR HP 281
High Courts01 May 1987Allowed
Khem Chand Vs Hari Saran and Others
High Court Of Himachal Pradesh · AIR 1988 HP 10 : (1987) 16 ILR HP 267
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 41 Rule 23, Order 41 Rule 25
High Courts30 Apr 1987Dismissed
Oriental Insurance Company Ltd., Palampur Vs Bishan Dass and Others
High Court Of Himachal Pradesh · (1988) 1 ACC 32 : (1988) ACJ 106 : AIR 1988 HP 26 : (1990) 67 CompCas 78 : (1987) ShimLC 218
Motor Vehicles Act, 1939 — Section 96(2)
High Courts30 Apr 1987
Kewal Ram Vs The Gram Panchayat, Bhutti and Others
High Court Of Himachal Pradesh · AIR 1988 HP 21 : (1987) 16 ILR HP 211
Himachal Pradesh Panchayati Raj Act, 1968 — Section 19(1), 3(1)
High Courts28 Apr 1987Dismissed
Ram Singh and Others Vs Smt. Soma Devi and Another
High Court Of Himachal Pradesh · AIR 1988 HP 27 : (1987) ShimLC 266
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Transfer of Property Act, 1882 — Section 53
High Courts28 Apr 1987Allowed
State of H. P. Vs Khemti
High Court Of Himachal Pradesh · (1988) 1 ShimLC 20
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
High Courts28 Apr 1987Allowed
State of H.P. Vs Khemti
High Court Of Himachal Pradesh · (1987) 16 ILR HP 235 : (1988) 1 RCR(Criminal) 694
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9, 9A
High Courts21 Apr 1987
Hindustan Salts Limited Vs The Presiding Officer, Industrial Tribunal and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 204
Companies Act, 1956 — Section 617Industrial Disputes Act, 1947 — Section 10(2), 2, 36, 36(1)
High Courts21 Apr 1987
Hindustan Salts Ltd. Vs The Presiding Officer, Industrial Tribunal and Others
High Court Of Himachal Pradesh · (1987) ShimLC 231
Companies Act, 1956 — Section 617Industrial Disputes Act, 1947 — Section 10(2), 2, 36(1)