COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1990

267 judgments · page 12 of 14

High Courts09 Jul 1990Allowed

Aparna Kashyap Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 638

Constitution of India, 1950 — Article 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 133Environment (Protection) Act, 1986 — Section 15, 3, 3(2), 9

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High Courts25 Jun 1990Allowed

Shanti Devi and Others Vs Sant Ram and Others

High Court Of Himachal Pradesh · (1990) 1 ILR HP 281

General Provident Fund (Central Services) Rules, 1960 — Rule 2Hindu Marriage Act, 1955 — Section 11, 16(1), 16(3)Succession Act, 1925 — Section 372, 373, 373(3), 384(1), 387

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High Courts25 Jun 1990Allowed

Smt. Shanti Devi and Others Vs Sant Ram and Others

High Court Of Himachal Pradesh · (1990) 2 ShimLC 169

General Provident Fund (Central Services) Rules, 1960 — Rule 2Succession Act, 1925 — Section 16(1), 16(3), 372, 373, 373(3)

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High Courts15 Jun 1990Allowed

Vikram Pharmaceuticals Pvt. Ltd. Vs The Presiding Officer Labour Court and Another

High Court Of Himachal Pradesh · (1990) 2 ShimLC 163

Constitution of India, 1950 — Article 226

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High Courts15 Jun 1990Dismissed

Harinder Batra Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1990) 1 ILR HP 87

Constitution of India, 1950 — Article 226

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High Courts15 Jun 1990Allowed

Vikram Pharmaceuticals Pvt. Ltd. Vs The Presiding Officer, Labour Court and Another

High Court Of Himachal Pradesh · (1990) 1 ILR HP 94

Constitution of India, 1950 — Article 226

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High Courts11 Jun 1990Allowed

Surinder Mahajan Vs National Project Construction Corporation Ltd. and Another

High Court Of Himachal Pradesh · (1990) 2 ShimLC 182

Arbitration Act, 1940 — Section 13, 21, 33, 34, 8Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1913 — Section 171

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High Courts01 Jun 1990Allowed

State of Himachal Pradesh Vs Rattan Chand and Others

High Court Of Himachal Pradesh · (1990) 1 ILR HP 157

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 224, 302, 304, 323, 34

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High Courts31 May 1990Dismissed

Kishan Chand and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) 1 ILR HP 371

Arms Act, 1959 — Section 25, 54Criminal Procedure Code, 1973 (CrPC) — Section 313, 428Penal Code, 1860 (IPC) — Section 34, 342, 344, 395, 397

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High Courts31 May 1990Allowed

Rattan Chand Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) 1 ILR HP 380

Criminal Procedure Code, 1973 (CrPC) — Section 16, 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts30 May 1990Allowed

Bhagi and Others Vs Leela Devi and Others

High Court Of Himachal Pradesh · (1990) 1 ILR HP 365

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High Courts29 May 1990Allowed

Mahesh Udyog and Another Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1990) 1 ILR HP 78

Himachal Pradesh General Sales Tax Act, 1968 — Section 12, 12(2), 2, 4, 42(1)

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High Courts24 May 1990

Kiran Dev Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) 1 ILR HP 115

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 17, 18, 18A, 19Prevention of Food Adulteration Act, 1954 — Section 13(2), 20A

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High Courts15 May 1990Allowed