High Courts02 Feb 1990Allowed
Amar Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2851
Army Act, 1950 — Section 164Army Rules, 1954 — Rule 49Constitution of India, 1950 — Article 226, 227, 227(4), 33
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1990
267 judgments · page 14 of 14
High Courts10 Jan 1990Dismissed
Shri Snkh Dev Bharaj and Others Vs National Hydro Electric Power Corporation Ltd.
High Court Of Himachal Pradesh · (1990) 1 ShimLC 302
Penal Code, 1860 (IPC) — Section 147, 148, 332, 341, 379Telegraph Act, 1885 — Section 25
High Courts10 Jan 1990Dismissed
Arvind Singh Mann Vs Himachal Road Trans. Corpn. and Others
High Court Of Himachal Pradesh · (1990) ACJ 647 : (1991) 2 ShimLC 230
Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 3AMotor Vehicles Act, 1939 — Section 110A
High Courts09 Jan 1990
Nikka Ram Sharma Vs Central Social Welfare Board and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 35
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 23, 7Companies Act, 1956 — Section 25, 65AConstitution of India, 1950 — Article 154(1)
High Courts08 Jan 1990Allowed
Kumari Rachna Vs Himachal Road Transport Corporation and Others
High Court Of Himachal Pradesh · (1990) ACJ 840 : AIR 1991 HP 73 : (1990) 1 ShimLC 290
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110B
High Courts05 Jan 1990
Shimla Development Authority Vs Krishna Devi
High Court Of Himachal Pradesh · (1990) 1 ILR HP 169
Himachal Pradesh Town and Country Planning Act, 1977 — Section 40, 58Land Acquisition Act, 1894 — Section 18, 23(1A), 30(1), 30(2), 4Land Reforms (Amendment) Act, 1987 — Section 13, 18
High Courts05 Jan 1990
Simla Development Authority, The State of Himachal Pradesh and Land Acquisition Collector, H.P.P.W.D. Winter Field Vs Smt. Krishna Devi
High Court Of Himachal Pradesh · (1990) 2 ShimLC 98
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 13, 18Himachal Pradesh Town and Country Planning Act, 1977 — Section 104(3), 28, 40, 58Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2)