High Courts05 Nov 1993
Sudarshan Lal and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 292
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1993
144 judgments · page 2 of 8
High Courts05 Nov 1993
Sham Sunder Mehra Vs Mastan Singh and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 171
Himachal Pradesh Urban Rent Control Act, 1971 — Section 1(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(2), 14(3), 34
High Courts02 Nov 1993
The Bilaspur District Truck Operators Co-Op. Society Ltd. Vs State of Himachal Pradesh and Others Vishvkarma Tempo Union (Regd) Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (2000) 1 ShimLC 162
Central Motor Vehicles Rules, 1989 — Rule 87(1), 87(2)Constitution of India, 1950 — Article 265, 301Motor Vehicles Act, 1988 — Section 110, 137, 164, 208, 211
High Courts27 Oct 1993Allowed
Alpana Vs Mohanlal
High Court Of Himachal Pradesh · (1993) 2 CivCC 649 : (1993) CriLJ 1008
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Evidence Act, 1872 — Section 112, 17, 21
High Courts22 Oct 1993Allowed
B.B.M.B. and Others Vs Jethi Devi
High Court Of Himachal Pradesh · (1994) 1 ShimLC 308
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts22 Oct 1993Dismissed
Pant Raj Sachdev Vs Mansha Singh
High Court Of Himachal Pradesh · (1994) 1 ShimLC 89
Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts22 Oct 1993Allowed
P.C. Anand Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 79
Constitution of India, 1950 — Article 14, 19, 19(1)
High Courts22 Oct 1993
Salecha Cables (P) Ltd. Vs H.P.S.E.B.
High Court Of Himachal Pradesh · (1994) 1 ShimLC 333
Arbitration Act, 1940 — Section 34Central Excise Rules, 1944 — Rule 57A, 57JCivil Procedure Code, 1908 (CPC) — Order 37 Rule 1, 122, 129, 2(1), 4(1)
High Courts21 Oct 1993
Bhagwan Dass Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1994) ACJ 702
Motor Vehicles Act, 1939 — Section 110A
High Courts21 Oct 1993Allowed
Mrs. Vidya Stokes Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1994) CriLJ 1833 : (1994) 1 ShimLC 143
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561APenal Code, 1860 (IPC) — Section 120B, 379, 408, 409, 420
High Courts21 Oct 1993
Bhagwan Dass Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 1 ACC 57 : (1994) 2 ShimLC 202
Motor Vehicles Act, 1939 — Section 110A
High Courts15 Oct 1993
Surjit Singh Vs Waryam Singh and Another
High Court Of Himachal Pradesh · (1994) ACJ 505 : (1994) 1 ShimLC 126
Motor Vehicles Act, 1988 — Section 160
High Courts13 Oct 1993
Krishna Kapoor and Others Vs Himachal Road Transport Corporation
High Court Of Himachal Pradesh · (1994) ACJ 1183 : (1994) 2 ShimLC 69
Motor Vehicles Act, 1988 — Section 171
High Courts06 Oct 1993Dismissed
Kunji Ram and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) 1 ShimLC 228
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 366A, 376
High Courts05 Oct 1993
Daulat Ram Vs Smt. Janki Devi and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 132
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1 , Order 23 Rule 1(3), Order 41 Rule 27, Order 6 Rule 17
High Courts01 Oct 1993
New India Assurance Co. Ltd. and Others Vs Vinod Kumar
High Court Of Himachal Pradesh · AIR 1994 HP 122 : (1993) 1 ShimLC 95
Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137Motor Vehicles Act, 1939 — Section 96
High Courts27 Sept 1993Allowed
Mast Ram Bhatti Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1994) 1 ShimLC 300
Constitution of India, 1950 — Article 14, 16, 226, 311
High Courts27 Sept 1993Allowed
State of Himachal Pradesh Vs Himachal Flour Mills
High Court Of Himachal Pradesh · (1995) 1 RCR(Criminal) 585 : (1994) 1 ShimLC 196
Criminal Procedure Code, 1973 (CrPC) — Section 251, 319(3)Prevention of Food Adulteration Act, 1954 — Section 12, 14A, 16, 20, 20(1)
High Courts24 Sept 1993Allowed
Parkash Chand and Others Vs Hans Raj and Another
High Court Of Himachal Pradesh · AIR 1994 HP 144 : (1994) 1 ShimLC 114
Evidence Act, 1872 — Section 102, 90
High Courts22 Sept 1993Dismissed
Kuldeep Raj and Others Vs Satya Devi
High Court Of Himachal Pradesh · (1994) 1 ShimLC 342
Punjab Tenancy Act, 1887 — Section 110, 110(1), 4(5), 40, 5