High Courts19 Jul 1991Dismissed
Gurdas Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) ACJ 706
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1991
171 judgments · page 5 of 9
High Courts12 Jul 1991Dismissed
State of Himachal Pradesh Vs Retu Raj
High Court Of Himachal Pradesh · (1992) 3 RCR(Criminal) 559 : (1992) 1 ShimLC 351
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 409
High Courts12 Jul 1991Dismissed
State of Hmachal Pradesh Vs Bhawani Singh and Another
High Court Of Himachal Pradesh · (1992) 1 ShimLC 93
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts11 Jul 1991Dismissed
Pohlo Ram and Another Vs Manohar Lal and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 41
High Courts10 Jul 1991Dismissed
Vidya Sagar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 34
Constitution of India, 1950 — Article 14, 21, 32, 39
High Courts02 Jul 1991
State of Himachal Pradesh Vs Constractor (India) Co.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 385
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 299
High Courts01 Jul 1991Allowed
Sushil Kumar Kaushal and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 245
Administrative Tribunals Act, 1985 — Section 19, 29
High Courts26 Jun 1991Allowed
Rolia and Others Vs Roop Lal and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 132
Civil Procedure Code, 1908 (CPC) — Section 11Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 10, 11, 12, 13, 14Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 3, 4
High Courts14 Jun 1991Dismissed
Rajinder Kumar Ratna Vs State of H.P.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 341
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 42, 50, 50(1)
High Courts14 Jun 1991Allowed
Madan Lal Sharma and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 299
Administrative Tribunals Act, 1985 — Section 19, 29(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 14, 16, 16(1), 226, 309
High Courts12 Jun 1991Dismissed
Kasu Bhai and Another Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) CriLJ 3251 : (1993) 1 RCR(Criminal) 143
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 9Penal Code, 1860 (IPC) — Section 302, 307, 34, 460
High Courts12 Jun 1991Dismissed
Arjan Singh and Another Vs Amar Nath
High Court Of Himachal Pradesh · (1991) 2 ShimLC 358
Civil Procedure Code Amendment Act, 1976 — Section 38Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100A, 104, 104(2), 97General Clauses Act, 1897 — Section 6
High Courts12 Jun 1991Allowed
Ramkrishan Vs State of H.P.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 345
Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts12 Jun 1991Dismissed
Devi Saran Vs Lekh Ram and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 46
Civil Procedure Code, 1908 (CPC) — Section 11Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 45
High Courts07 Jun 1991Dismissed
State of H.P. Vs Jagat Ram
High Court Of Himachal Pradesh · (1992) CriLJ 1445 : (1992) 2 ShimLC 30
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 10, 11, 11(3), 11(4), 12
High Courts06 Jun 1991Dismissed
Thakur Dass Vs State of H.P.
High Court Of Himachal Pradesh · (1992) CriLJ 2415 : (1992) 1 ShimLC 52
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32(1), 5, 6, 8Penal Code, 1860 (IPC) — Section 302
High Courts05 Jun 1991Dismissed
Om Prakash and Others Vs Pramodh Singh and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 407
Hindu Succession Act, 1956 — Section 8Limitation Act, 1963 — Section 30Registration Act, 1908 — Section 59
High Courts04 Jun 1991
Geeta Vidya Pith and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 374
Constitution of India, 1950 — Article 226, 227, 300ALand Acquisition Act, 1894 — Section 18, 4, 6, 7
High Courts04 Jun 1991
Ram Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) CriLJ 979
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts04 Jun 1991
Bir Bahadur Thapa Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 39
Cantonments Act, 1924 — Section 118Cantonments Fund Servants Rules, 1937 — Rule 11, 12, 12(1), 12(2), 14Constitution of India, 1950 — Article 226, 227, 32