COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1989

245 judgments · page 10 of 13

High Courts04 May 1989Dismissed

Kewal ram Chauhan Vs State of H.P.

High Court Of Himachal Pradesh · (1989) 2 ILR HP 711

Criminal Law (Amendment) Act, 1952 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 397, 437, 437(1), 437(2), 437(3)Forest Act, 1927 — Section 41, 42

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High Courts04 May 1989Allowed

G.D. Khanna and Sons and Others Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · AIR 1991 HP 15 : (1989) 2 ShimLC 70

Constitution of India, 1950 — Article 14Himachal Pradesh Urban Rent Control Act, 1971 — Section 3

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High Courts03 May 1989

Court on Its Own Motion Vs The Executive Magistrate and Others

High Court Of Himachal Pradesh · (1989) 1 ILR HP 311

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 133

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High Courts03 May 1989

Court on its own motion Vs Executive Magistrate and Others

High Court Of Himachal Pradesh · (1989) 2 ShimLC 201

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 133

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High Courts02 May 1989Dismissed

Public Health Department and Another Vs Jiwan Lal

High Court Of Himachal Pradesh · (1989) 2 ShimLC 119

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)

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High Courts02 May 1989Allowed

Amar Dev Vs State

High Court Of Himachal Pradesh · (1989) 1 ILR HP 339

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 354, 376

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High Courts02 May 1989

Himachal Pradesh Financial Corporation Vs Tourist Hotel and Restaurant and Others and Himachal Rice Mills and Others Himachal Shoddy Mills Ltd. and Another Vs Himachal Pradesh Financial Corporation and Another

High Court Of Himachal Pradesh · (1991) 71 CompCas 492 : (1989) 2 ShimLC 137

State Financial Corporations Act, 1951 — Section 31, 32

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High Courts02 May 1989Allowed

Satish Kumar Bhatia Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1990) CriLJ 1352 : (1990) 3 RCR(Criminal) 336 : (1989) 2 ShimLC 162

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 20, 20(1)

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High Courts02 May 1989Dismissed

Kewal Gupta Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1991) CriLJ 400 : (1989) 2 ShimLC 236

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 311Penal Code, 1860 (IPC) — Section 342, 384, 506

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High Courts02 May 1989Allowed

State of Himachal Pradesh Vs Ram Chander

High Court Of Himachal Pradesh · (1990) ACJ 592 : (1989) 2 ShimLC 150

Motor Vehicles Act, 1939 — Section 112, 117, 3Penal Code, 1860 (IPC) — Section 279, 337

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High Courts28 Apr 1989Allowed

Smt. Santosh Kumari Vs Surjit Singh

High Court Of Himachal Pradesh · AIR 1990 HP 77 : (1990) CriLJ 1012 : (1990) 3 RCR(Criminal) 262 : (1989) 2 ShimLC 55

Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 494

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High Courts28 Apr 1989Dismissed

Prem Singh and Another Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1990) CriLJ 1354 : (1990) 3 RCR(Criminal) 333 : (1989) 2 ShimLC 66

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Forest Act, 1927 — Section 42

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High Courts27 Apr 1989Allowed

Mrs. Rajni Abrol Vs Adarsh Abrol

High Court Of Himachal Pradesh · AIR 1990 HP 86 : (1989) 2 ShimLC 74

Hindu Marriage Act, 1955 — Section 24, 26

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High Courts25 Apr 1989Allowed

Parkash Chand Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1989) 1 ILR HP 247

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20

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High Courts25 Apr 1989

Parkash Chand Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) 2 ShimLC 7

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20

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High Courts25 Apr 1989Allowed

State of Himachal Pradesh Vs Rattan Chand

High Court Of Himachal Pradesh · (1989) 2 ShimLC 198

Forest Act, 1927 — Section 41, 42Himachal Pradesh Transit of Timber Rules — Rule 11Penal Code, 1860 (IPC) — Section 420

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High Courts20 Apr 1989Dismissed

Senior Sub Judge Vs Ram Avtar Kansal, Executive Engineer, H.P. Housing Board and Another

High Court Of Himachal Pradesh · (1991) CriLJ 2432 : (1991) 2 RCR(Criminal) 677

Contempt of Courts Act, 1971 — Section 12(1), 19, 2, 23, 4Criminal Procedure Code, 1973 (CrPC) — Section 345, 346, 348, 362, 369

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High Courts20 Apr 1989Dismissed

Ram Avtar Kansal Vs G.R. Sharma and Another

High Court Of Himachal Pradesh · (1989) 2 ShimLC 93

Contempt of Courts Act, 1971 — Section 12(1), 19, 2, 23, 4Criminal Procedure Code, 1973 (CrPC) — Section 19(8), 345, 346, 348, 362

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High Courts19 Apr 1989Allowed

Sarv Dayal Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1989) 1 ILR HP 163

Constitution of India, 1950 — Article 226Himachal Pradesh Panchayati Raj Act, 1968 — Section 54(1)

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High Courts18 Apr 1989Dismissed

Nokhi Vs Bardu

High Court Of Himachal Pradesh · (1990) CivCC 120 : (1989) 1 ILR HP 256 : (1990) 3 RCR(Criminal) 124

Criminal Procedure Code, 1973 (CrPC) — Section 125, 488, 488(1), 489(1)

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