High Courts15 Jul 1988Allowed
Sardar Mohmmad Vs Hosyara and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1988
80 judgments · page 3 of 4
High Courts15 Jul 1988Allowed
Smt. Leela Devi and Another Vs Sh. Ram Lal Rahu and Another
High Court Of Himachal Pradesh · (1988) 2 ACC 617 : (1990) 60 FLR 662 : (1990) 1 LLJ 364 : (1988) 2 ShimLC 182
Workmens Compensation Act, 1923 — Section 3
High Courts15 Jul 1988Allowed
Sardar Mohammad Vs Hosyara and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 197
High Courts12 Jul 1988
Raj Kumari and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1989) 2 LLJ 421 : (1988) 2 ShimLC 171
Industrial Disputes Act, 1947 — Section 10(1), 12, 12(5)
High Courts12 Jul 1988Allowed
United Commercial Bank Vs Dharam Paul Singh and Others
High Court Of Himachal Pradesh · AIR 1989 HP 56 : (1988) 2 ShimLC 269
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 7 Rule 6, 153
High Courts11 Jul 1988Allowed
Dev Raj Vs Bhatyat Vikashnagar Sahakari Upbhokta Bhandar and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 179
Constitution of India, 1950 — Article 226
High Courts11 Jul 1988Allowed
Dev Raj Vs Bhatyat Vikashnagar Sahkari Upbhokta Bhandar
High Court Of Himachal Pradesh · (1988) 17 ILR HP 270
Constitution of India, 1950 — Article 226
High Courts05 Jul 1988Allowed
Bhagat Ram Thakur Vs Smt. Enakshi Mahajan
High Court Of Himachal Pradesh · (1988) 2 ShimLC 137
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3), 21(1), 21(5)Himachal Pradesh Urban Rent Control Act, 1987 — Section 1(3), 14(6), 24(5), 34(2)
High Courts05 Jul 1988Allowed
Bhagat Ram Thakur Vs Enakshi Mahajan
High Court Of Himachal Pradesh · (1988) 17 ILR HP 265
Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(1), 21(5), 34(2)Himachal Pradesh Urban Rent Control Act, 1987 — Section 1(3), 14(3), 14(6), 24(5)
High Courts04 Jul 1988
Dalip Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 255
Constitution of India, 1950 — Article 226Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 11, 20, 20(3), 3Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts30 Jun 1988
State Bank of India, Bathri and Vs Balak Raj Abrol and Another etc. etc.
High Court Of Himachal Pradesh · AIR 1989 HP 41 : (1988) 2 ShimLC 175
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, 151Contract Act, 1872 — Section 137
High Courts17 Jun 1988Dismissed
Gauri Shankar Vs Tilak Raj Sharma
High Court Of Himachal Pradesh · (1988) 2 ShimLC 303
Constitution of India, 1950 — Article 19(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 1(3), 13, 13(1), 13(3A), 14
High Courts17 Jun 1988Dismissed
Gauri Shankar Vs Tilak Raj Sharma Gopal Krishan Vs Amar Singh Lalit Kishore Vs Amrit Lal
High Court Of Himachal Pradesh · (1988) 17 ILR HP 242
Constitution of India, 1950 — Article 19(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 1(3), 11, 13, 13(1), 13(3A)Himachal Pradesh Urban Rent Control Act, 1987 — Section 7
High Courts16 Jun 1988Allowed
Smt. Parvati Vs Shiv Ram and Another
High Court Of Himachal Pradesh · AIR 1989 HP 29 : (1988) 2 ShimLC 204
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Divorce (Himachal Pradesh) Rules, 1982 — Rule 5Hindu Marriage Act, 1955 — Section 13, 14, 20, 21
High Courts16 Jun 1988
Khushi Ram Vs Inderjit and Others
High Court Of Himachal Pradesh · AIR 1989 HP 65 : (1988) 17 ILR HP 166
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 30, 54
High Courts16 Jun 1988
Hans Raj Akrot Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1989 HP 43 : (1988) 2 ShimLC 160
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts08 Jun 1988
Master Puran Chandel Vs Himachal Pradesh Board of School Education
High Court Of Himachal Pradesh · AIR 1989 HP 14 : (1988) 2 ShimLC 134
Himachal Pradesh Board of School Education Regulations, 1970 — Regulation 7
High Courts27 May 1988Allowed
State of H.P. and Another Vs Jagar Singh and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 240
Criminal Procedure Code, 1973 (CrPC) — Section 144, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 392
High Courts27 May 1988
Singh Vs Purbia
High Court Of Himachal Pradesh · AIR 1989 HP 26 : (1988) 2 ShimLC 162
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10 , Order 5 Rule 17, Order 5 Rule 2, Order 5 Rule 2, Order 5 Rule 3
High Courts20 May 1988
Lashkari Ram and Another Vs Kulwant Singh and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 240