High Courts11 Sept 1989Allowed
Kirru Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1175
Penal Code, 1860 (IPC) — Section 457, 511, 75
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
245 judgments · page 4 of 13
High Courts11 Sept 1989Allowed
State of Himachal Pradesh and Others Vs Dumna Ram and Another
High Court Of Himachal Pradesh · (1990) 1 ACC 659 : (1990) ACJ 608 : (1991) 1 ShimLC 137
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts11 Sept 1989
Gaaesh Das Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 1 ShimLC 19
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 499, 500, 501Probation of Offenders Act, 1958 — Section 4
High Courts11 Sept 1989Dismissed
Joga Singh Vs Gurdip Kaur
High Court Of Himachal Pradesh · (1990) 2 DMC 59 : (1989) 2 ILR HP 1257
Hindu Marriage Act, 1955 — Section 13(1A), 23(1)
High Courts11 Sept 1989Allowed
Yamin Vs Shri Jai Kishore and Others
High Court Of Himachal Pradesh · AIR 1991 HP 22 : (1989) 2 ShimLC 340
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts11 Sept 1989Dismissed
Lakh Ram Vs Babu Ram
High Court Of Himachal Pradesh · AIR 1991 HP 32 : (1989) 2 ILR HP 1214
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14B
High Courts11 Sept 1989Dismissed
Satbir Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1151
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 376
High Courts11 Sept 1989Allowed
shiv Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1164
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340Penal Code, 1860 (IPC) — Section 211, 307, 34
High Courts11 Sept 1989
Ganesh Dass Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1169
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 499, 500, 501Probation of Offenders Act, 1958 — Section 4
High Courts11 Sept 1989Allowed
Kamla Devi and Others Vs Land Acquisition Collector
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1241
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 1989Dismissed
Jamil Ahmad Vs Dewan Chand
High Court Of Himachal Pradesh · AIR 1991 HP 50 : (1989) 2 ILR HP 1199
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)
High Courts11 Sept 1989Allowed
Shiv Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ShimLC 381
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 340Penal Code, 1860 (IPC) — Section 211
High Courts11 Sept 1989Dismissed
Union of India (UOI) Vs Sudhir Khanna and Others
High Court Of Himachal Pradesh · (1990) 1 ACC 275 : (1990) ACJ 215 : (1989) 2 ILR HP 1233
High Courts08 Sept 1989
Kali Ram Vs Thakur Chand and Others
High Court Of Himachal Pradesh · (1989) 2 ShimLC 327
Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 2(1), 3
High Courts07 Sept 1989Allowed
Chuni Lal Vs Additional Deputy Commissioner and Another
High Court Of Himachal Pradesh · (1989) 2 ShimLC 389
Himachal Pradesh Panchayati Raj Act, 1968 — Section 186, 3(1)
High Courts06 Sept 1989
Urmila Devi Vs Bhima Ram
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1142 : (1991) 1 RCR(Criminal) 81
Criminal Procedure Code, 1973 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 493, 494, 495
High Courts06 Sept 1989
(Smt.) Urmila Devi Vs (Shri) Bhima Ram
High Court Of Himachal Pradesh · (1989) 2 ShimLC 324
Criminal Procedure Code, 1973 (CrPC) — Section 198Penal Code, 1860 (IPC) — Section 493, 494, 495
High Courts04 Sept 1989
Padma Sharma and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1990) 1 ShimLC 1
Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 3Constitution of India, 1950 — Article 136, 226
High Courts31 Aug 1989
Shri Asheesh Sharma and Another Vs Himachal Pradesh University, Shimla and Others
High Court Of Himachal Pradesh · AIR 1991 HP 39 : (1989) 2 ILR HP 1120
Constitution of India, 1950 — Article 14, 15(4), 226
High Courts30 Aug 1989
Raj Kumar Mahajan Vs H.P. State Electrieity Board etc.
High Court Of Himachal Pradesh · (1992) 2 ShimLC 299
Arbitration Act, 1940 — Section 20, 39, 8