High Courts28 Nov 1990Allowed
Peter(s) India P. Ltd. and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 624
Himachal Pradesh General Sales Tax Act, 1968 — Section 12(2), 13(1), 2(1), 4, 42
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1990
267 judgments · page 3 of 14
High Courts27 Nov 1990
Sh. Kuldeep Chand Vs Subhas Chand Sood and Another
High Court Of Himachal Pradesh · (1991) 2 ShimLC 10
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts27 Nov 1990Dismissed
Shri Prem Chand Vs Shri Ram Sarup and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 185
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts27 Nov 1990Allowed
Ram Bahadur Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 971
Constitution of India, 1950 — Article 226Industrial Disputes (Amendment) Act, 1982 — Section 2Industrial Disputes (Amendment) Act, 1984 — Section 2
High Courts27 Nov 1990Dismissed
State of Himachal Pradesh Vs Kuldeep Singh
High Court Of Himachal Pradesh · (1991) 2 ShimLC 350
Prevention of Food Adulteration Act, 1954 — Section 13(2), 20
High Courts27 Nov 1990Dismissed
Kuldeep Chand Vs Subhash Chand Sood and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1379
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts27 Nov 1990Allowed
Inderbir Singh Paul Vs Lal Chand
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1361
Himachal Pradesh Urban Rent Control Act, 1971 — Section 13(1), 14, 14(3), 21(5)
High Courts27 Nov 1990Dismissed
State of H.P. Vs Kuldeep Singh and Hans Raj
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1370
Prevention of Food Adulteration Act, 1954 — Section 13(2), 20
High Courts27 Nov 1990Dismissed
Sohan Singh and Others Vs Janak Raj
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1357
Himachal Pradesh Urban Rent Control Act, 1987 — Section 24(5)
High Courts27 Nov 1990
Shri Ram Bahadur Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 268
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25, 25F
High Courts26 Nov 1990
Andhir Singh Vs The Municipal Corporation and Another
High Court Of Himachal Pradesh · (1991) 2 ShimLC 146
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Himachal Pradesh Municipalities Servants (Punishment, Removal, Suspension and Appeal) Rules, 1971 — Rule 14, 15, 16, 17, 18
High Courts24 Nov 1990
Madho Singh Ahuja Vs The state of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1618
Arbitration Act, 1940 — Section 16, 16(1)(C), 30, 33
High Courts24 Nov 1990
Madho Singh Ahuja Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 2 ShimLC 138
Arbitration Act, 1940 — Section 16, 16(1), 30, 33, 6
High Courts20 Nov 1990
I.D. Sharma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 1 ShimLC 342
Banking Regulation Act, 1949 — Section 46Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 21, 21(12), 409, 465, 467
High Courts20 Nov 1990
Shri I.D. Sharma Vs State of H.P
High Court Of Himachal Pradesh · (1991) 1 ShimLC 342
Banking Regulation Act, 1949 — Section 21(12), 46ACompanies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Nov 1990
Ashish Vs Himachal Pradesh University and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 256
High Courts20 Nov 1990Allowed
Ram Kishan and Others Vs Kanwar Papers Pvt. Ltd.
High Court Of Himachal Pradesh · (1992) 73 CompCas 77
Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 3
High Courts20 Nov 1990
Ashish and Rakesh Vs Himachal Pradesh University and Others and State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 681
High Courts16 Nov 1990Allowed
V.D. Kalia Vs The Bilaspur District Co-operative Marketing and Consnmer Pederation Limited and Others
High Court Of Himachal Pradesh · (1991) 2 ShimLC 285
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1939 — Section 134(2)
High Courts16 Nov 1990Allowed
V.D. Kalia Vs The Bilaspur Distt. Co-operative Marketing and Consumer Federation Ltd. and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 612
Constitution of India, 1950 — Article 14, 226Himachal Pradesh Co-operative Societies Act, 1968 — Section 114, 118Motor Vehicles Act, 1939 — Section 134, 134(2)