High Courts18 Apr 1989
Ram Rattan Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 251
Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4, 5
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
245 judgments · page 11 of 13
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Gauri Shankar
High Court Of Himachal Pradesh · (1989) 1 ILR HP 244 : (1990) 3 RCR(Criminal) 634
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 7
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Keshav Chand
High Court Of Himachal Pradesh · (1989) 1 ILR HP 239
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts18 Apr 1989Allowed
State of Himachal Pradesh Vs Amin Chand
High Court Of Himachal Pradesh · (1989) 1 ILR HP 230
Forest Act, 1927 — Section 33
High Courts18 Apr 1989Allowed
Khainkhoo Ram and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 233 : (1990) 2 RCR(Criminal) 597 : (1990) 1 RCR(Criminal) 123
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Umar Din
High Court Of Himachal Pradesh · (1989) 1 ILR HP 228
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts18 Apr 1989Allowed
Ramesh Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 235
Criminal Procedure Code, 1973 (CrPC) — Section 235, 345, 397, 401, 482Hindu Marriage Act, 1955 — Section 13B(I)Penal Code, 1860 (IPC) — Section 228
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Surinder Lal Sood and Others
High Court Of Himachal Pradesh · (1989) 1 ILR HP 241
Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11
High Courts18 Apr 1989Dismissed
(Smt.) Nokhi Vs Sh. Bardu
High Court Of Himachal Pradesh · (1989) 2 ShimLC 17
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488, 488(1), 489(1)
High Courts10 Apr 1989Dismissed
Ramesh Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 211
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Forest Act, 1927 — Section 41, 42, 55, 56, 57
High Courts10 Apr 1989
Himachal Road Transport Corporation Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) CriLJ 1156 : (1989) 1 ILR HP 219
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts10 Apr 1989Dismissed
State of Himachal Pradesh Vs Basant Singh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 216
Forest Act, 1927 — Section 33, 41, 42Penal Code, 1860 (IPC) — Section 406
High Courts10 Apr 1989
K.S. Dhaulta Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 226 : (1989) 2 RCR(Criminal) 684
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts03 Apr 1989Dismissed
Income Tax Officer and Another Vs Siri Niwas Om Parkash and Others
High Court Of Himachal Pradesh · (1990) 3 RCR(Criminal) 411 : (1990) 1 ShimLC 57
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 468Income Tax Act, 1922 — Section 52Income Tax Act, 1961 — Section 277
High Courts03 Apr 1989Dismissed
State of Himachal Pradesh Vs Usha
High Court Of Himachal Pradesh · (1989) 1 ILR HP 190
Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165, 165(1)Punjab Excise Act, 1914 — Section 61(1)
High Courts03 Apr 1989Dismissed
State of Himachal Pradesh Vs Roop Ram
High Court Of Himachal Pradesh · (1989) 1 ILR HP 188
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts03 Apr 1989
Madan Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) CriLJ 310 : (1989) 2 ShimLC 25
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 357Penal Code, 1860 (IPC) — Section 307, 324, 325, 326
High Courts03 Apr 1989Dismissed
State of Himachal Pradesh Vs Noor Din
High Court Of Himachal Pradesh · (1989) 2 RCR(Criminal) 196 : (1989) 2 ShimLC 7
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Himachal Pradesh Land Revenue Act, 1954 — Section 37(3)Prevention of Food Adulteration Act, 1954 — Section 2
High Courts03 Apr 1989Dismissed
Income Tax Officer and Another Vs M/s. Siri Niwas Om Parkash and Others
High Court Of Himachal Pradesh · (1989) 1 ILR HP 179
Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 468Income Tax Act, 1922 — Section 52Income Tax Act, 1961 — Section 227
High Courts03 Apr 1989Dismissed
State of Himachal Pradesh Vs Prem Chand
High Court Of Himachal Pradesh · (1989) 1 ILR HP 207