COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1990

267 judgments · page 5 of 14

High Courts29 Oct 1990Allowed

Dharam Paul and Another Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1991) 1 ShimLC 79

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 2(1a)(J), 20Prevention of Food Adulteration Rules, 1955 — Rule 28, 29

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High Courts29 Oct 1990Dismissed

Kishori Lal Raina and State of H.P. Vs State of H.P. and Kishori Lal Raina

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1239

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 330

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High Courts29 Oct 1990Dismissed

State Vs Chet Ram

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1288

Forest Act, 1927 — Section 33

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High Courts29 Oct 1990

State of H.P. Vs Sunder Singh

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1293

Constitution of India, 1950 — Article 48AForest Act, 1927 — Section 33

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High Courts29 Oct 1990Dismissed

Jagdish Chand Vs State of H.P.

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1302

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307

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High Courts29 Oct 1990Dismissed

Sant Ram Vs Manohar Lal and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1338

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)

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High Courts29 Oct 1990Dismissed

State of H.P. Vs Dhaneshwari Devi

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1349

Criminal Procedure Code, 1973 (CrPC) — Section 100Penal Code, 1860 (IPC) — Section 506Punjab Excise Act, 1914 — Section 61

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High Courts29 Oct 1990

State of H.P. Vs Mahboob

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1352

Constitution of India, 1950 — Article 48A, 51AEvidence Act, 1872 — Section 114Forest Act, 1927 — Section 26

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High Courts29 Oct 1990Allowed

Kuldeep Singh and Others Vs Smt. Manjeet Kaur

High Court Of Himachal Pradesh · (1991) 1 ShimLC 146

Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 1(2), 6, 7, 7(2), 8

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High Courts26 Oct 1990Allowed

Kanta Devi and Another Vs Dayal Singh and Others

High Court Of Himachal Pradesh · (1991) 1 ACC 415 : (1991) ACJ 336 : (1991) 2 ShimLC 45

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 96(2)

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High Courts25 Oct 1990Allowed

Smt. Sunyukta Guler and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · AIR 1992 HP 23 : (1991) 2 ShimLC 385

Land Acquisition Act, 1894 — Section 18, 28A, 4, 4(1)

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High Courts24 Oct 1990Dismissed

Ram Dhan and Sunka Ram Vs Collector Land Acquisition and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 579

Land Acquisition Act, 1894 — Section 18, 26(2), 28A, 28A(3), 4(1)

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High Courts24 Oct 1990Allowed

State of Himachal Pradesh and Others Vs Mayura Industries

High Court Of Himachal Pradesh · (1990) 2 ILR HP 549

Arbitration Act, 1940 — Section 2, 20, 20(4), 31, 33

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High Courts24 Oct 1990Dismissed

Sh. Ravinder Nath and Others Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · AIR 1992 HP 20 : (1991) 2 ShimLC 79

Constitution of India, 1950 — Article 19(1), 19(6), 200Himachal Pradesh Resin and Resin Products (Regulation of Trade) Act, 1981 — Section 1

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High Courts24 Oct 1990

Commissioner of Wealth-tax Vs Subhash Chand Sud and Another

High Court Of Himachal Pradesh · (1991) 191 ITR 64 : (1991) 2 ShimLC 206

Wealth Tax Act, 1957 — Section 3, 4, 4(1), 5(1)Wealth Tax Rules, 1957 — Rule 2

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High Courts24 Oct 1990Dismissed

Union of India (UOI) and Another and Savitri Devi Vs Pradeep Kumari and Others and State of H.P. and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 554

Land Acquisition (Amendment) Act, 1984 — Section 11, 18, 18(1), 18(2), 19Land Acquisition Act, 1894 — Section 28A

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High Courts21 Oct 1990Allowed

Dharam Paul and Another Vs The State of H.P.

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1284

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 28, 29

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High Courts19 Oct 1990Dismissed