COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1990

267 judgments · page 10 of 14

High Courts08 Aug 1990Dismissed

Piarchand and Vijay Kumar and Others Vs H.P. Puplic Service Commission and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 466

Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 28, 4(2)Constitution of India, 1950 — Article 136, 202, 203(1), 226, 229

High Courts08 Aug 1990Dismissed

Piar Chand Vs H.P. Public Service Commission and Others

High Court Of Himachal Pradesh · (1990) 2 ShimLC 242

Administrative Tribunals Act, 1985 — Section 14, 14(1), 15, 15(1), 28Constitution of India, 1950 — Article 136, 203(1), 226, 229, 229(3)

High Courts07 Aug 1990Allowed

Khub Ram Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1991) 1 ShimLC 16

Constitution of India, 1950 — Article 16Himachal Pradesh Land Revenue Act, 1954 — Section 14, 16, 4(21)

High Courts31 Jul 1990Allowed

Joginder Kumar Gautam Vs The State of Bank of India and Another

High Court Of Himachal Pradesh · (1991) 1 ShimLC 23

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F

High Courts31 Jul 1990Allowed

Joginder Kumar Gautam Vs State Bank of India and Another

High Court Of Himachal Pradesh · (1990) 2 ILR HP 457

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F

High Courts27 Jul 1990Allowed

Runku Ram Vs Collector Land Acquisition

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1476

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Land Acquisition Act, 1894 — Section 18

High Courts27 Jul 1990Allowed

Runku Ram Vs Collector, Land Acquisition

High Court Of Himachal Pradesh · (1990) 2 ShimLC 208

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Land Acquisition Act, 1894 — Section 18

High Courts26 Jul 1990Allowed

Vijay Kumar Vs Smt. Asha

High Court Of Himachal Pradesh · (1990) 2 ShimLC 240

Hindu Marriage Act, 1955 — Section 13B, 13B(1)

High Courts26 Jul 1990Allowed

Vijay Kumar Vs Asha

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1073

Hindu Marriage Act, 1955 — Section 13B, 13B(1)

High Courts26 Jul 1990Dismissed

State of H.P. Vs Nazir Singh

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1064

Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(1), 16(l)

High Courts26 Jul 1990Dismissed

State of H.P. Vs Sahni Devi and Another

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1070

Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Punjab Excise Act, 1914 — Section 61(1)

High Courts25 Jul 1990Allowed

Jeet Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1991) 1 ShimLC 317

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302

High Courts25 Jul 1990

Sub-Divisional Magistrate Vs Durga Singh Thakur

High Court Of Himachal Pradesh · (1990) 2 ShimLC 226

Contempt of Courts Act, 1971 — Section 10, 15, 2(3), 3(2), 4Criminal Procedure Code, 1973 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 228, 323, 499, 500, 504

High Courts25 Jul 1990

State of H.P. Vs Ramesh Chand and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 916

Childrens Act, 1960 — Section 11, 2, 21, 22, 24Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 109, 176, 201, 202, 302

High Courts24 Jul 1990

Balbir Singh Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1991) 1 ACC 357 : (1991) ACJ 1079

Workmens Compensation Act, 1923 — Section 30, 4(1)(b)

High Courts20 Jul 1990Dismissed

State of Himachal Pradesh Vs Hari Singh

High Court Of Himachal Pradesh · (1991) 1 ShimLC 31

Penal Code, 1860 (IPC) — Section 302, 458

High Courts20 Jul 1990Dismissed

State of H.P. Vs Hari Singh

High Court Of Himachal Pradesh · (1990) 2 ILR HP 663

Penal Code, 1860 (IPC) — Section 302, 458

High Courts19 Jul 1990Allowed

Rattan Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1991) CriLJ 2875 : (1990) 2 ILR HP 1004 : (1992) 1 RCR(Criminal) 36

Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 20(1), 7

High Courts19 Jul 1990Allowed

Shivalic Forest Co. Vs State of H.P.

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1545

Arbitration Act, 1940 — Section 17, 41Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

High Courts19 Jul 1990Allowed

Shivalik Forest Co. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) 2 ShimLC 293

Arbitration Act, 1940 — Section 17, 41Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13