High Courts20 Jun 1989Dismissed
State of Himachal Pradesh Vs Mehar Din and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1335
Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 12, 20
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1989
245 judgments · page 8 of 13
High Courts16 Jun 1989Dismissed
Jagdish Singh and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1990) CriLJ 19 : (1989) 2 ShimLC 103
Criminal Procedure Code, 1973 (CrPC) — Section 219, 223Penal Code, 1860 (IPC) — Section 120B, 167, 218, 379, 411Prevention of Corruption Act, 1947 — Section 5(1)
High Courts12 Jun 1989Dismissed
Dalip Singh Vs M.K Chauhan and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1177
Himachal Pradesh Urban Rent Control Act, 1971 — Section 13, 13(3), 14, 14(3)Soldiers (Litigation) Act, 1925 — Section 3, 7Soldiers (Litigation) Rules, 1938 — Rule 3
High Courts12 Jun 1989Allowed
M/s. Associated Distilleries Pvt. Ltd. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 538
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(5)
High Courts12 Jun 1989
Parveen Kumar Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1989) CriLJ 2537
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts12 Jun 1989Dismissed
Dalip Singh Vs Lt. Col. M.K. Chauhan and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 21
Himachal Pradesh Urban Rent Control Act, 1971 — Section 13, 13(3), 14, 14(3)Soldiers (Litigation) Act, 1925 — Section 3, 7Soldiers (Litigation) Rules, 1938 — Rule 3
High Courts12 Jun 1989Allowed
Associated Distilleries Pvt. Ltd. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ShimLC 148
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(5)
High Courts12 Jun 1989Allowed
Shri H. Ramnik Lal and Another Vs Shri Hardayal Singh Chauhan and Others
High Court Of Himachal Pradesh · (1989) 2 ShimLC 188
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 482Penal Code, 1860 (IPC) — Section 409, 420
High Courts12 Jun 1989
State of Himachal Pradesh Vs Mehar Singh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 528
Penal Code, 1860 (IPC) — Section 279, 304, 304A
High Courts12 Jun 1989Dismissed
State of Himachal Pradesh Vs Santosh Kumar
High Court Of Himachal Pradesh · (1989) 1 ILR HP 535
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 32, 33, 41, 42
High Courts12 Jun 1989Allowed
Sukhchain Singh of M/s. Shiv Dairy Rajasansi Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1989) 1 ILR HP 545
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 20A
High Courts12 Jun 1989Allowed
Sukhchain Singh Vs State of Himachal Pradesh, Sh. Ashwani Kumar and Sh. Roop Lal
High Court Of Himachal Pradesh · (1989) 2 ShimLC 211
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 20A
High Courts12 Jun 1989Allowed
H. Ramnik Lal and Another Vs Hardyal Singh Chauhan and Another
High Court Of Himachal Pradesh · (1989) 1 ILR HP 541
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 181(4), 482Penal Code, 1860 (IPC) — Section 409, 420
High Courts12 Jun 1989Allowed
Vidya Devi Vs Himachal Road Transport Corporation, Simla and Others
High Court Of Himachal Pradesh · (1990) 1 ACC 388 : (1989) ACJ 1055 : AIR 1990 HP 19 : (1989) 2 ShimLC 215
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Motor Vehicles Act, 1939 — Section 110, 110A(3), 110B
High Courts08 Jun 1989Allowed
Dhani Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 3 RCR(Criminal) 244 : (1989) 2 ShimLC 109
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 329, 464, 465Penal Code, 1860 (IPC) — Section 302
High Courts08 Jun 1989Allowed
Dhani Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 1 ILR HP 458
Criminal Procedure Code, 1973 (CrPC) — Section 304, 313, 329, 464, 465Penal Code, 1860 (IPC) — Section 302
High Courts07 Jun 1989Allowed
Smt. Uma Devi and Others Vs Maharaja Sir Partap Singh and Others
High Court Of Himachal Pradesh · AIR 1990 HP 62 : (1989) 2 ShimLC 249
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18
High Courts07 Jun 1989Dismissed
Smt. Banti Devi Vs Moti Ram
High Court Of Himachal Pradesh · AIR 1990 HP 35 : (1990) 1 DMC 219 : (1989) 2 ShimLC 284
Hindu Marriage Act, 1955 — Section 13(1A), 23(1)
High Courts01 Jun 1989Dismissed
Kundan Lal Ahuja Vs Surinder Nath
High Court Of Himachal Pradesh · AIR 1991 HP 7 : (1989) 2 ShimLC 105
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 2
High Courts31 May 1989Dismissed
Smt. Shakuntala Devi and Others Vs Surinder Kumar and Others
High Court Of Himachal Pradesh · AIR 1991 HP 13 : (1989) 2 ShimLC 159
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1