High Courts30 Dec 1991Dismissed
State of H.P. Vs Desh Raj
High Court Of Himachal Pradesh · (1992) 2 ShimLC 391
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 20, 7
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1991
151 judgments · page 1 of 8
High Courts27 Dec 1991Dismissed
State of Himachal Pradesh Vs Ami Chand
High Court Of Himachal Pradesh · (1992) 2 ShimLC 169
Evidence Act, 1872 — Section 78Forest Act, 1927 — Section 29, 30, 31, 32, 33
High Courts23 Dec 1991Allowed
Swami Pragya Nand Vs Ram Swaroop Kapur and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 54
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 20, Order 5 Rule 20(1A), Order 9 Rule 7
High Courts23 Dec 1991Dismissed
Bank of Baroda Vs Sharma Industries and Others
High Court Of Himachal Pradesh · (1993) 77 CompCas 213 : (1992) 2 ShimLC 386
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41
High Courts20 Dec 1991Dismissed
State of Himachal Pradesh Vs Des Raj
High Court Of Himachal Pradesh · (1993) 1 ShimLC 158
Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts18 Dec 1991Dismissed
Shree Digvijay Cement Co. Ltd. Vs Chamera Hydre-Electric Project and Another
High Court Of Himachal Pradesh · (1993) 1 ShimLC 41
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 11, 148, 151, 21
High Courts18 Dec 1991
Kashmir Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1992) 2 ShimLC 163
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137
High Courts16 Dec 1991Allowed
Ganesh Dutt and Others Vs Dharam Dutt and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 188
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts16 Dec 1991Dismissed
Milkhi Ram and Others Vs Smt. Surmoo Devi
High Court Of Himachal Pradesh · (1993) 1 ShimLC 118
Succession Act, 1925 — Section 63
High Courts13 Dec 1991
Uco Bank Vs Ashok Gautam and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 59
Limitation Act, 1963 — Section 18, 19, 20
High Courts12 Dec 1991Dismissed
Surinder Chauhan Vs State of H.P.
High Court Of Himachal Pradesh · (1992) 2 ShimLC 174
Criminal Procedure Code, 1973 (CrPC) — Section 446Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 114, 420
High Courts10 Dec 1991Allowed
G.R. Sharma Vs The Vishnu Sauastaa Dharam College Society and Trust and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 47
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 42Limitation Act, 1963 — Article 119
High Courts03 Dec 1991Dismissed
Parkash Chand Vs The Collector Uma and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 190
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 18, 30, 54
High Courts15 Nov 1991
Sh. Dhani Ram Sharma Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1993) 1 ShimLC 113
Constitution of India, 1950 — Article 226Himachal Pradesh Ayurvedic and Unani Practitioners (General) Rules, 1969 — Rule 21, 22, 23, 25, 26Himachal Pradesh Ayurvedic and Unani Practitioners Act, 1958 — Section 13, 14, 14(2), 14(3), 15
High Courts08 Nov 1991
Swami Ram Vs Jagdish Chand and Another
High Court Of Himachal Pradesh · (1992) 2 ShimLC 350
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(2), 115, 151Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 9
High Courts08 Nov 1991
Dr. Rajan Sushant Vs Shri Sujan Singh Pathanls and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 101
Representation of the People Act, 1950 — Section 3, 8A
High Courts07 Nov 1991Dismissed
State of Himachal Pradesh Vs Lal Chand
High Court Of Himachal Pradesh · (1992) 2 ShimLC 339
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts07 Nov 1991Dismissed
Kanshi Ram and Others Vs State
High Court Of Himachal Pradesh · (1993) 1 ShimLC 137
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 157, 159, 176, 36Penal Code, 1860 (IPC) — Section 302, 307, 34, 394, 462
High Courts04 Nov 1991
Mast Ram Saini and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 240
Administrative Tribunals Act, 1985 — Section 13 , 14(1) , 15 , 15(1) , 19Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10(2)Constitution of India, 1950 — Article 227, 309, 310, 311, 311(2)
High Courts01 Nov 1991
UCO Bank Vs Gorkhi Ram and Others
High Court Of Himachal Pradesh · (1993) 76 CompCas 795
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 54, 60, 97, 97(1)Himachal Pradesh Debt Reduction Act, 1976 — Section 21