High Courts24 Apr 1991
General Public of Saproon Valley and Others etc. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1993 HP 52 : (1992) 2 ShimLC 81
Constitution of India, 1950 — Article 226, 48A, 51A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1991
171 judgments · page 7 of 9
High Courts24 Apr 1991Allowed
Shri Bansi Ram and Others Vs Shri Khazana
High Court Of Himachal Pradesh · AIR 1993 HP 20 : (1992) 2 ShimLC 71
Limitation Act, 1963 — Section 14Redemption of Mortgages (Punjab) Act, 1913 — Section 4
High Courts22 Apr 1991
Amar Nath Dhan Prakash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 2 ShimLC 361
High Courts11 Apr 1991Dismissed
Dhani Ram Vs Muni Chand
High Court Of Himachal Pradesh · (1991) 2 ShimLC 367
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Apr 1991Allowed
Tilak Raj Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 2 RCR(Criminal) 243 : (1992) 1 ShimLC 65
Evidence Act, 1872 — Section 25Punjab Excise Act, 1914 — Section 61(1)
High Courts09 Apr 1991Dismissed
Mrs. Peter Butt and Others Vs Sister Roseline Kokara
High Court Of Himachal Pradesh · (1992) 2 ShimLC 124
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 2(3), 2(5)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 11(1), 2(17), 2(2), 2(7)Punjab Security of Land Tenures Act, 1953 — Section 8
High Courts08 Apr 1991Dismissed
Dr. S.D. Sankhyan Vs Himachal Pradesh Krishi Vishva Vidyalaya and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 59
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Krishi Vishva Vidyalaya Act, 1978 — Section 9
High Courts06 Apr 1991Dismissed
Shri Anant Ram Negi Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 155
Himachal Pradesh Panchayati Raj Act, 1968 — Section 54
High Courts04 Apr 1991
Roshan Lal Pokta Vs Roahan Lal Chauhan
High Court Of Himachal Pradesh · (1992) CriLJ 1378 : (1992) 2 RCR(Criminal) 196 : (1991) 2 ShimLC 346
Civil Procedure Code, 1908 (CPC) — Section 115, 148A, 151Contempt of Courts Act, 1971 — Section 2Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)
High Courts04 Apr 1991Allowed
Roshan Lal Chauhan Vs Roshan Lal Pokta
High Court Of Himachal Pradesh · AIR 1992 HP 69
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts04 Apr 1991Allowed
Sham Lal and Others Vs Rattan Singh and Others
High Court Of Himachal Pradesh · (1991) 2 ShimLC 370
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 15, 32
High Courts04 Apr 1991Dismissed
Shri Sahab Singh (deceased) through his L.Rs. and Shri Madho Ram and Others Vs Shri Puran Gir (deceased) through his L.Rs. and Smt. Gita Devi and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 14
Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)
High Courts04 Apr 1991
Court on its own motion Vs Milkhi Ram and Others
High Court Of Himachal Pradesh · (1992) CriLJ 2130 : (1992) 1 RCR(Criminal) 351
Contempt of Courts Act, 1971 — Section 10, 2, 3(2), 4Penal Code, 1860 (IPC) — Section 357, 380, 511
High Courts02 Apr 1991Allowed
R.N. Sehgal Vs Dr. Y.S. Parmar University of Hortlenlture and Forestry and Another
High Court Of Himachal Pradesh · (1992) 1 ShimLC 251
Constitution of India, 1950 — Article 14, 226, 227Himachal Pradesh University of Agriculture Horticulture and Forestry Act, 1986 — Section 18(5), 35, 35(5), 54
High Courts02 Apr 1991Dismissed
State of Himachal Pradesh Vs Shri Dharam Dass
High Court Of Himachal Pradesh · (1992) CriLJ 1758 : (1992) 2 RCR(Criminal) 261 : (1992) 1 ShimLC 9
Evidence Act, 1872 — Section 35Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts27 Mar 1991
Manmohan Dass Kapur and Another Vs Assistant Controller of Estate Duty
High Court Of Himachal Pradesh · (1991) 192 ITR 474 : (1991) 1 ShimLC 98
Estate Duty Act, 1953 — Section 50
High Courts26 Mar 1991Dismissed
Ishwaroo Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 2 ShimLC 102
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
High Courts26 Mar 1991Allowed
Ramesh Chand Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 105
High Courts25 Mar 1991
Seth Panchhi Ram and Co. Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1992) 101 CTR 143 : (1991) 192 ITR 289 : (1993) 1 ShimLC 165
Income Tax Act, 1961 — Section 271(1), 275
High Courts20 Mar 1991Dismissed
Himachal Road Transport Corporation, Simla Vs Bhanno Mull and Sons
High Court Of Himachal Pradesh · AIR 1992 HP 37 : (1992) 2 ShimLC 110
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 2