COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1992

114 judgments · page 2 of 6

High Courts14 Oct 1992

Reference by the District and Sessions Judge Vs Nawal Thakur

High Court Of Himachal Pradesh · (1993) CriLJ 1061 : (1993) 2 RCR(Criminal) 75 : (1993) 2 ShimLC 33

Contempt of Courts (Amendment) Act, 1976 — Section 15(2)Contempt of Courts Act, 1971 — Section 15(2), 2Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 200

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High Courts13 Oct 1992Dismissed

Bidhi Singh Vs M.S. Mandyal and Another

High Court Of Himachal Pradesh · (1993) CriLJ 499 : (1993) 1 ShimLC 210

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 504

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High Courts01 Oct 1992

The Nurpur Pvt. Bus Operators Union and Others Vs State of Ors.

High Court Of Himachal Pradesh · (1993) 1 ShimLC 294

Constitution of India, 1950 — Article 134A, 226Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 2, 3, 3(1), 3(2), 4Himachal Pradesh Passengers and Goods Taxation Rules, 1957 — Rule 2, 9, 9(1), 9(2)

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High Courts29 Sept 1992

Rahul Bhargava and Others Vs H.P. University and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 45

Constitution of India, 1950 — Article 14Himachal Pradesh University Act, 1970 — Section 22, 41Indian Medical Council Act, 1956 — Section 19A, 19A(1), 33

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High Courts25 Sept 1992

Reference Made by the Senior Sub-Judge Vs Shri S.K. Dash, District Collector

High Court Of Himachal Pradesh · (1993) 1 ShimLC 358

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 12, 151, 24Contempt of Courts Act, 1971 — Section 20

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High Courts25 Sept 1992Allowed

Bhagwan Dass and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1993) 2 ShimLC 75

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 203, 302, 34

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High Courts15 Sept 1992

Vinod Kumar Vs Income Tax Officer and Others

High Court Of Himachal Pradesh · (1993) 114 CTR 16 : (1993) 200 ITR 79

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(3)Income Tax Act, 1961 — Section 136, 271, 271(1), 273A, 276CPenal Code, 1860 (IPC) — Section 109, 177, 193, 196, 228

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High Courts10 Sept 1992Dismissed

State of Himachal Pradesh Vs S.D. Kathuria

High Court Of Himachal Pradesh · (1993) 1 ShimLC 261

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 420, 467, 468Prevention of Corruption Act, 1988 — Section 5(1)

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High Courts03 Sept 1992

State Bank of India Officers'' Association and Another Vs Deputy General Manager, State Bank of India and Others

High Court Of Himachal Pradesh · (1993) 200 ITR 517

Income Tax Act, 1961 — Section 10, 10(14), 17(2), 2(24)

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High Courts25 Aug 1992Dismissed

Smt. Kadsi Devi and Another Vs Miss Ram Pyari and Others

High Court Of Himachal Pradesh · (1992) 08 SHI CK 0001

Hindu Marriage Act, 1955 — Section 11, 16, 16(1)Succession Act, 1925 — Section 372

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High Courts12 Aug 1992Dismissed

The H.P. Housing Board Vs N.S. Bramta and Others The H.P. Housing Board Vs Romesh Chand and Sheela Sharma and Another

High Court Of Himachal Pradesh · (1993) 2 ShimLC 100

Banks (Nationalization) Act, 1974 — Section 3(4)Constitution of India, 1950 — Article 227Himachal Pradesh Housing Board Act, 1972 — Section 3, 4

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High Courts03 Aug 1992

Parkash Chand Vs Shanti Swaroop (deceased) through his L.R. Rajiv Bansal

High Court Of Himachal Pradesh · (1993) 2 ShimLC 278

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 14 Rule 5, Order 22 Rule 3, Order 22 Rule 5, Order 39 Rule 1

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High Courts29 Jul 1992

Bhori Singh Vs Ram Lal and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 282

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 6, Order 39 Rule 7, Order 39 Rule 8(1), Order 39 Rule 8(2), Order 39 Rule 8(3)Constitution of India, 1950 — Article 227

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High Courts29 Jul 1992Dismissed

Govind Singh Machhan and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 400

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 3, 5, 6

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High Courts27 Jul 1992

Shiv Dutt Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1993) 1 ShimLC 217

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Essential Commodities Act, 1955 — Section 3, 6A, 6C, 6E

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High Courts22 Jul 1992Dismissed

State of H.P. Vs Mohan Lal and Eleven Ors.

High Court Of Himachal Pradesh · (1993) 1 ShimLC 225

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Himachal Pradesh Land Revenue Act, 1954 — Section 106, 107Penal Code, 1860 (IPC) — Section 106, 107, 119, 120B, 167

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High Courts22 Jul 1992

Pawan Kumar Vs President Notified Area Committee and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 288

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High Courts16 Jul 1992

Shri Budhi Sagar Nautiyal Vs Union of India (UOI) and Another

High Court Of Himachal Pradesh · (1993) 2 ShimLC 339

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 54Mandi State Public Safety Ordinance, 2004 — Section 4

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High Courts15 Jul 1992

Parkash Lal Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 88

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 94Himachal Pradesh General Clauses Act, 1968 — Section 3Himachal Pradesh Tenancy and Land Reforms (Amendment) Act, 1987 — Section 1(3), 4, 4(3), 6

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High Courts08 Jul 1992Dismissed

Smt. Krishana Vs Smt. Vimal Chopra

High Court Of Himachal Pradesh · (1993) 2 ShimLC 106

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 9 Rule 13, 131, 151Evidence Act, 1872 — Section 165

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