High Courts01 Aug 1989Allowed
S.K. Bhatia and Another Vs Jaspal Singh Mann and Another
High Court Of Himachal Pradesh · (1990) 1 ACC 34 : (1990) ACJ 13 : (1989) 2 ShimLC 292
Fatal Accidents Act, 1855 — Section 1A, 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
245 judgments · page 6 of 13
High Courts01 Aug 1989Dismissed
M/s. Sunder Lal and Roshan Lal Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · (1989) 2 ILR HP 934
Arbitration Act, 1940 — Section 14, 20, 39, 5, 8Limitation Act, 1963 — Article 137
High Courts01 Aug 1989Dismissed
Sander Lal Roshan Lal Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · (1989) 2 ShimLC 329
Arbitration Act, 1940 — Section 20, 39, 8Limitation Act, 1963 — Article 137, 14, 5
High Courts24 Jul 1989Allowed
Brestu Ram Vs Anant Ram and Others
High Court Of Himachal Pradesh · (1990) 1 ACC 67 : (1990) ACJ 333 : (1989) 2 ShimLC 298
Motor Vehicles Act, 1939 — Section 110A
High Courts24 Jul 1989Allowed
Dalip Chand Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 786
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 21, 5, 5(1), 5(2)
High Courts24 Jul 1989Allowed
Jai Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 809
Penal Code, 1860 (IPC) — Section 294, 354
High Courts24 Jul 1989
Om Parkash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 803
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 403, 408
High Courts24 Jul 1989Dismissed
Himachal Road Transport Corpn. Vs Guddi and Others
High Court Of Himachal Pradesh · (1990) 1 ACC 577 : (1990) ACJ 479 : (1989) 2 ShimLC 224
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts24 Jul 1989Allowed
Ram Parkash Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 799
Penal Code, 1860 (IPC) — Section 34, 420, 468Prevention of Corruption Act, 1947 — Section 5(1)
High Courts24 Jul 1989
Barotiwala Paper Mills Pvt. Ltd. and Another Vs Himachal Pradesh State Board for Prevention and Control of Water Pollution
High Court Of Himachal Pradesh · (1989) 2 ShimLC 332
Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 151, 247, 249, 252, 252(1)Penal Code, 1860 (IPC) — Section 114, 341, 380, 457
High Courts24 Jul 1989Allowed
Parkash Chand Vs The State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 816
Penal Code, 1860 (IPC) — Section 100, 326, 34, 96, 97
High Courts24 Jul 1989
M/s. Barotiwala Paper Mills Pvt. Ltd. and Another Vs H.P. State Board for Prevention and Control of Water Pollution
High Court Of Himachal Pradesh · (1989) 2 ILR HP 821
Civil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 151, 247, 249, 252, 253
High Courts19 Jul 1989Dismissed
Dr. S.R. Mehrotra Vs Nisha Awasthi
High Court Of Himachal Pradesh · (1989) 2 ILR HP 705 : (1990) 1 RCR(Criminal) 136
High Courts19 Jul 1989Dismissed
Dr. S. R. Mehrotra Vs Miss Nisha Awasthi
High Court Of Himachal Pradesh · (1989) 2 ShimLC 239
High Courts19 Jul 1989Allowed
M.D. Kaushal Vs State of H.P. and Another Mehar Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 676
Himachal Pradesh High Court Officers and Servants (Salaries, Leave, Allowances and Pension) Rules, 1971 — Rule 2
High Courts11 Jul 1989Allowed
Raj Kumar and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ShimLC 36
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 321Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts11 Jul 1989Allowed
Ram Gopal Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 766
Criminal Procedure Code, 1973 (CrPC) — Section 394Penal Code, 1860 (IPC) — Section 405, 409, 463, 464Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)
High Courts11 Jul 1989Dismissed
Kishori Lal Vs The State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 748
Criminal Procedure Code, 1973 (CrPC) — Section 154, 428Penal Code, 1860 (IPC) — Section 376
High Courts11 Jul 1989Allowed
Raj Kumar and Others Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 740
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 321Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts11 Jul 1989Allowed
Smt. Mewa Devi and Others Vs Ram Parkash Rajinder Paul and Another
High Court Of Himachal Pradesh · (1990) ACJ 468 : AIR 1990 HP 53 : (1990) 1 ShimLC 15
Evidence Act, 1872 — Section 101, 102 , 103, 104Motor Vehicles Act, 1939 — Section 110D