High Courts23 Oct 1989Allowed
Smt. Munna Devi Vs Smt. Daropati Devi and Others
High Court Of Himachal Pradesh · (1990) 1 ShimLC 109
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
245 judgments · page 3 of 13
High Courts23 Oct 1989Allowed
Acharya Rajneesh Vs Naval Thakur and Others
High Court Of Himachal Pradesh · (1990) CriLJ 2511 : (1989) 2 ILR HP 1433 : (1990) 3 RCR(Criminal) 381
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 196, 482, 561APenal Code, 1860 (IPC) — Section 108, 120B, 153A, 153B, 155(1)
High Courts04 Oct 1989
Puran Singh Vs Chitru Devi and Others Smt. Chitru Devi and Others Vs Puran Singh
High Court Of Himachal Pradesh · (1990) 1 ShimLC 176
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Oct 1989Dismissed
Rikhi Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 10 SHI CK 0017
Constitution of India, 1950 — Article 48Forest Act, 1927 — Section 2(4), 41, 42 , 51Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11, 11(1), 20
High Courts04 Oct 1989Dismissed
Bhup Singh and Others Vs Tulsi Ram and Others
High Court Of Himachal Pradesh · AIR 1991 HP 29 : (1989) 2 ILR HP 1361
Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Consolidation of Holdings Act, 1953 — Section 40
High Courts04 Oct 1989
Smt. Krishna Chadha and Others Vs National Carriers and Others
High Court Of Himachal Pradesh · (1990) 1 ACC 184 : (1990) ACJ 291 : AIR 1990 HP 82 : (1990) 1 ShimLC 281
Motor Vehicles Act, 1939 — Section 110B
High Courts04 Oct 1989Allowed
Chitru Devi and Others Vs Puran Singh
High Court Of Himachal Pradesh · (1989) 10 SHI CK 0011
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Oct 1989Allowed
Kishan Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) ACJ 291 : (1989) 2 ILR HP 1373
Forest Act, 1927 — Section 42Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976 — Section 1(2), 11Penal Code, 1860 (IPC) — Section 418
High Courts04 Oct 1989Dismissed
Sansar Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1367
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts04 Oct 1989
Kamal Kishore and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1387 : (1989) 2 ILR HP 1379 : (1989) 2 ILR HP 1376
Forest Act, 1927 — Section 41, 42
High Courts03 Oct 1989Allowed
State of Himachal Pradesh Vs Raghubar Dass
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1356
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 454, 454(4)Forest Act, 1927 — Section 2(6), 2(7), 41, 42, 69Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 15
High Courts26 Sept 1989Allowed
Raghbar Datta Pyare Lal and Others Vs Malka Rani and Others
High Court Of Himachal Pradesh · (1990) ACJ 812 : (1989) 2 ILR HP 1261
High Courts26 Sept 1989Dismissed
Smt. Vidya Devi and Others Vs Gulzari Lal
High Court Of Himachal Pradesh · AIR 1990 HP 89 : (1989) 2 ILR HP 1228
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)
High Courts26 Sept 1989Dismissed
J.C. Saraswati Vs P.N. Bhatt and Others
High Court Of Himachal Pradesh · AIR 1991 HP 64 : (1989) 2 ILR HP 1221
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(3), 24(5)
High Courts14 Sept 1989
Prithi Singh and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 1 ShimLC 195
Constitution of India, 1950 — Article 227Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 9
High Courts14 Sept 1989
Jai Singh and Another Vs Gram Panchayat and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 6
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, 15 , 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 384, 385, 386
High Courts14 Sept 1989Allowed
Prithi Singh and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1353
Constitution of India, 1950 — Article 227
High Courts11 Sept 1989Allowed
Kamla Deri and Others Vs Land Acquisition Collector
High Court Of Himachal Pradesh · (1990) 1 ShimLC 79
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Article 120, 121
High Courts11 Sept 1989
Kirru Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ShimLC 60
Penal Code, 1860 (IPC) — Section 457, 511, 75
High Courts11 Sept 1989
Director of Agriculture H.P. and Others Vs Om Prakash Kaushik
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1245