High Courts17 Jul 1990Allowed
Anuj Gupta and Others Vs State and Another Parents of Students Vs State and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 296
Societies Registration Act, 1860 — Section 14
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1990
267 judgments · page 11 of 14
High Courts17 Jul 1990
Om Parkash Vs Sarla Kumari and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 45
Himachal Pradesh Urban Rent Control Act, 1987 — Section 11(5), 14(2), 14(7), 21(6)
High Courts17 Jul 1990
Major Jasjit Singh Ahluwalia Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 249
Army Act, 1950 — Section 162(2), 27, 52, 57, 63Army Rules, 1954 — Rule 22, 25, 33(7), 34, 35(4)
High Courts17 Jul 1990
Om Parkash Vs Sarla kumari and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 708
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)
High Courts17 Jul 1990Allowed
Anuj Gupta and Others Vs State and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 429
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 14
High Courts13 Jul 1990
Yogendra Chandra Vs Commissioner of Wealth-tax and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 847 : (1991) 187 ITR 58
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273AWealth Tax Act, 1957 — Section 18B, 18B(1), 18B(4)
High Courts12 Jul 1990
Bansi Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 1 ShimLC 99
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50Punjab Excise Act, 1914 — Section 61(1)(14)
High Courts12 Jul 1990Allowed
Simal Central Co-operative Consamers Store Ltd. Vs S. Darshan Singh Kochhar and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 317
Criminal Procedure Code, 1973 (CrPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(5)
High Courts12 Jul 1990Allowed
Bhagmal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 2 ShimLC 211
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 464, 465Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 1990Allowed
National Insurance Co. Ltd. Vs Raj Kumari and Others
High Court Of Himachal Pradesh · (1991) 1 ACC 243 : (1991) ACJ 85 : (1990) 2 ILR HP 1043
Motor Vehicles Act, 1939 — Section 95
High Courts12 Jul 1990Dismissed
Himachal Pradesh Financial Corporation Vs Highway Paying Guest Establishment and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1048
Civil Procedure Code, 1908 (CPC) — Section 115, 141State Financial Corporations Act, 1951 — Section 31, 32(8)
High Courts12 Jul 1990Allowed
Bhagmal Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 947
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 465Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 1990Allowed
Lalit Kumar Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 233
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304A
High Courts12 Jul 1990Allowed
Shimla Central Co-operative Consumers Store Ltd. Vs S. Darhan singh Kochhar and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1055
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(5)
High Courts11 Jul 1990
Faquir Chand Vs State
High Court Of Himachal Pradesh · (1991) 1 ShimLC 282
Constitution of India, 1950 — Article 14, 39Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 10(1), 10(2), 11, 12
High Courts11 Jul 1990
Faquir Chanq and Krishna Kumar Vs State
High Court Of Himachal Pradesh · (1990) 2 ILR HP 836
Constitution of India, 1950 — Article 14Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 10(1), 10(2), 11, 12, 12
High Courts11 Jul 1990Allowed
Rakesh Kumar Vs The Forests Research Institute
High Court Of Himachal Pradesh · (1990) 2 ILR HP 653
Administrative Tribunals Act, 1985 — Section 15, 15(1), 2Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts11 Jul 1990Allowed
Rakesh Kumar Vs The Forests Researeh Institute
High Court Of Himachal Pradesh · (1991) 1 ShimLC 62
Administrative Tribunals Act, 1985 — Section 15, 15(1)Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts10 Jul 1990Dismissed
Varinder Kumar Vs State Bank of India and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 828
Himachal Pradesh Land Revenue Act, 1954 — Section 103, 81, 82, 83
High Courts10 Jul 1990Dismissed
Virender Kumar Vs State Bank of India and Another
High Court Of Himachal Pradesh · (1991) 1 ShimLC 163
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, Order 21 Rule 66Himachal Pradesh Land Revenue Act, 1954 — Section 103, 81, 82, 83