High Courts31 Dec 1993Dismissed
Om Parkash Vs Sarvjit Singh
High Court Of Himachal Pradesh · AIR 1995 HP 92 : (1995) 1 ShimLC 52
Succession Act, 1925 — Section 191
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1993
144 judgments · page 1 of 8
High Courts29 Dec 1993
Puran Chand Vs Hari Singh and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 438
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts24 Dec 1993Dismissed
State of H.P. Vs Suresh Kumar
High Court Of Himachal Pradesh · (1995) 1 ShimLC 440
Prevention of Food Adulteration Act, 1954 — Section 12, 16(1), 7(1), 7(5)Prevention of Food Adulteration Rules, 1955 — Rule 17, 7(3)
High Courts24 Dec 1993Allowed
S.C. Bagari Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 417
Constitution of India, 1950 — Article 12, 14, 16, 16(1), 21
High Courts24 Dec 1993
Christiance Lagattolla Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) ShimLC 198 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50(2), 55, 57
High Courts24 Dec 1993
Prabhash Joshi and Others Vs Dharam Singh
High Court Of Himachal Pradesh · (1994) 1 ShimLC 387
Companies Act, 1956 — Section 40Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts16 Dec 1993Allowed
Miss Chhabi Sood Vs The Chairman, Himachal Gramin Bank and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 317
Constitution of India, 1950 — Article 226, 227
High Courts16 Dec 1993Allowed
Shri Nanku Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1994) 1 ShimLC 346
Defence of India Act, 1939 — Section 81
High Courts15 Dec 1993
Kr. Alark Singh Vs Smt. Durga Devi and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 253
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 6 Rule 16Constitution of India, 1950 — Article 141 , 372
High Courts07 Dec 1993Dismissed
Devo Vs The State
High Court Of Himachal Pradesh · (1994) CriLJ 2971
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 375, 376, 90
High Courts02 Dec 1993Dismissed
Noble Engineering Works and etc. Vs H.P. State Electricity Board and Another
High Court Of Himachal Pradesh · AIR 1994 HP 153 : (1994) 2 ShimLC 157
Arbitration Act, 1940 — Section 13, 2, 21, 30, 33
High Courts30 Nov 1993Allowed
Himachal Rubber Factory Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 175
Constitution of India, 1950 — Article 226, 227State Financial Corporations Act, 1951 — Section 29, 29(4), 30
High Courts30 Nov 1993Dismissed
Prem Kumar Dhumal Vs H.P. University and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 216
Constitution of India, 1950 — Article 14, 15, 15(3), 16, 356Himachal Pradesh General Clauses Act, 1968 — Section 13, 15, 20Himachal Pradesh University Act, 1970 — Section 21, 21(1), 21(2), 3(1)
High Courts30 Nov 1993Dismissed
Suresh Bhardwaj Vs H.P. University and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 185
Constitution of India, 1950 — Article 14, 15, 15(3), 16, 356Himachal Pradesh General Clauses Act, 1968 — Section 15, 20Himachal Pradesh University Act, 1970 — Section 13, 21, 21(1), 21(2), 3(1)
High Courts24 Nov 1993
Sadh Ram and Others Vs The State of H.P.
High Court Of Himachal Pradesh · (1994) 1 ShimLC 240
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 397, 482
High Courts19 Nov 1993
Tashkent Stone Crushers Vs Himachal Pradesh State Electricity Board
High Court Of Himachal Pradesh · (1994) 1 ShimLC 203
Arbitration Act, 1940 — Section 20, 20(4), 21, 3, 34Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 34
High Courts12 Nov 1993Allowed
Har Parshad Shobha Ram through Baij Nath Vs Shri Om Parkash and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 244
Himachal Pradesh Urban Rent Control Act, 1987 — Section 13(2), 14, 14(2), 2, 24(5)
High Courts12 Nov 1993Dismissed
M.L. Sharma Vs Durga Devi
High Court Of Himachal Pradesh · (1994) 1 ShimLC 353
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts10 Nov 1993
Neelam Kumar Vs Temple of Devi Ambika
High Court Of Himachal Pradesh · (1994) 1 ShimLC 238
High Courts10 Nov 1993Dismissed
State of Himachal Pradesh Vs United Himchal Motors and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 323
Civil Procedure Code, 1908 (CPC) — Section 35A