High Courts28 Dec 1989Allowed
George Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1340
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
223 judgments · page 1 of 12
High Courts27 Dec 1989Allowed
Oriental Insurance Co. Vs Shrimati Krishna Rani and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 333
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 23, 28Limitation Act, 1908 — Article 44 , 86
High Courts27 Dec 1989Allowed
The Oriental Insurance Co. Vs Krishna Rani and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1309
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 23, 28Limitation Act, 1908 — Article 44, 86
High Courts20 Dec 1989
State of Himachal Pradesh Vs Mehar Din and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 252
Criminal Procedure Code, 1973 (CrPC) — Section 377Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 20
High Courts18 Dec 1989Dismissed
Vishwa Rattan and Others Vs M/s. Ram Krishan and son
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1295
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Himachal Pradesh General Clauses Act, 1968 — Section 6Himachal Pradesh Urban Rent Control Act, 1971 — Section 13(2), 21(5), 28, 28(2)
High Courts15 Dec 1989Allowed
State of Himachal Pradesh Vs Devi Saran
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1333
Forest Act, 1927 — Section 10, 33, 68
High Courts06 Dec 1989
Satya Devi and Others Vs H.R.T.C. and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 328
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 22, 122Punjab High Court Rules and Orders — Rule 2, 5, 6, 8State of Himachal Pradesh Act, 1970 — Section 23, 25
High Courts06 Dec 1989Allowed
Amriti Devi and Others Vs Kamal Kumar and Another
High Court Of Himachal Pradesh · (1991) ACJ 1127 : (1989) 2 ILR HP 1498
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2, Order 16 Rule 21, Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 13Motor Accidents Claims Tribunal Rules, 1960 — Rule 20
High Courts06 Dec 1989Allowed
Smt. Amriti Devi and Others Vs Kamal Kumar and Another
High Court Of Himachal Pradesh · (1991) ACJ 1127 : AIR 1991 HP 24 : (1989) 2 ILR HP 1498
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(2)Motor Accidents Claims Tribunal Rules, 1960 — Rule 20Motor Vehicles Act, 1939 — Section 110C
High Courts06 Dec 1989
Satya Devi and Others Vs H.R.T.C. and Another etc. etc.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1320
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 122State of Himachal Pradesh Act, 1970 — Section 23, 25
High Courts05 Dec 1989
Manglo and Another Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1285
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 30, 31, 4Limitation Act, 1963 — Section 5
High Courts04 Dec 1989Dismissed
State of Himachal Pradesh Vs Prem Chand
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1317
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2A), 13(2B), 16(0)
High Courts02 Dec 1989
RanGila Ram Rao Vs H.P. State Housing Board and Another, etc.etc.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1279
Constitution of India, 1950 — Article 309
High Courts02 Dec 1989
Shri Rangila Ram Rao Vs Himachal Pradesh State Housing Board
High Court Of Himachal Pradesh · (1990) 1 ShimLC 276
Constitution of India, 1950 — Article 309
High Courts30 Nov 1989
Om Prakash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ShimLC 263
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 7(1)
High Courts28 Nov 1989
Durga Singh Vs State of H.P.
High Court Of Himachal Pradesh · AIR 1991 HP 1 : (1989) 2 ILR HP 1273
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 299
High Courts23 Nov 1989Allowed
M/s. The Raval Gaon Sugar Farm Limited and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1441
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts23 Nov 1989Allowed
Divender Singh and Another Vs Hari Ram
High Court Of Himachal Pradesh · (1990) CriLJ 1845 : (1989) 2 ILR HP 1454
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Penal Code, 1860 (IPC) — Section 323, 34, 341, 349, 350
High Courts23 Nov 1989Allowed
Gurcharan Singh Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1991) 1 ACC 141 : AIR 1991 HP 18 : (1990) 2 ShimLC 67
Motor Vehicles Act, 1939 — Section 110A
High Courts23 Nov 1989Dismissed
Joginder Nath Sood Vs Jagat Ram Sood
High Court Of Himachal Pradesh · AIR 1990 HP 79 : (1989) 2 ILR HP 1464
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)