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
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1991
171 judgments · page 2 of 9
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 Courts04 Nov 1991Allowed
Arun Sawhney Vs The H.P. University and Another
High Court Of Himachal Pradesh · (1992) 2 ShimLC 376
Constitution of India, 1950 — Article 14, 15
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
High Courts01 Nov 1991
Purewal and Associates Ltd. and Another Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · AIR 1992 HP 26 : (1993) 76 CompCas 858 : (1992) 1 ShimLC 82
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 114Constitution of India, 1950 — Article 226
High Courts31 Oct 1991Dismissed
Anil Kumar and Another Vs Ajai Butail and Another
High Court Of Himachal Pradesh · (1992) CriLJ 2282 : (1992) 2 ShimLC 213
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397
High Courts30 Oct 1991Dismissed
Jagan Nath Vs Mansha Ram and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 83
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 401Penal Code, 1860 (IPC) — Section 379, 452
High Courts29 Oct 1991Allowed
Sadhu Ram Vs R.C. Chopra (deceased) through his L.Rs. Prakash Chopra and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 432
Civil Procedure Code, 1908 (CPC) — Section 11, 47East Punjab Urban Rent Restriction Act, 1949 — Section 14, 17
High Courts29 Oct 1991Allowed
Friends Timber Trading Coy. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 39
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 455, 482, 520Penal Code, 1860 (IPC) — Section 34, 379
High Courts28 Oct 1991
Ram Rakha and Others Vs Brahma Nand and Others
High Court Of Himachal Pradesh · (1994) ShimLC 29 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Oct 1991
S.M. Sareen Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 89
Arbitration Act, 1940 — Section 20, 37Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 299, 299(1)
High Courts28 Oct 1991Dismissed
Teka and Others Vs Jogi
High Court Of Himachal Pradesh · (1992) 2 ShimLC 261
Succession Act, 1925 — Section 76
High Courts25 Oct 1991Dismissed
State of Himachal Pradesh Vs Nokh Ram
High Court Of Himachal Pradesh · (1992) 2 ShimLC 236
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 332
High Courts24 Oct 1991
Kodu Ram Vs Smt. Amriti Devi and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 86
Civil Procedure Code, 1908 (CPC) — Section 113, 115Limitation Act, 1908 — Article 182(2)Limitation Act, 1963 — Article 136
High Courts22 Oct 1991Allowed
Sher Singh Vs Land Acqulsition Collector
High Court Of Himachal Pradesh · (1992) 2 ShimLC 225
Himachal Pradesh Land Revenue Act, 1954 — Section 35Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts11 Oct 1991Allowed
Lt. Col. R.C. Prashar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1992) ACJ 1007 : (1992) 2 ShimLC 277
Army Act, 1951 — Section 20Army Rules, 1954 — Rule 6
High Courts10 Oct 1991Allowed
Gitan Devi Vs Pritam Singh and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 51
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Oct 1991Dismissed
Budhi Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 302
Army Act, 1950 — Section 164, 34, 35, 36, 37Constitution of India, 1950 — Article 226, 227
High Courts09 Oct 1991
Banti Devi Vs Moti Ram Moti Ram Vs Banti Devi
High Court Of Himachal Pradesh · (1992) 2 ShimLC 255
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 9