High Courts06 Jul 1993
Kanahya Lal alias Ghurka Ram Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1994 HP 84 : (1994) 1 ShimLC 357
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1993
144 judgments · page 4 of 8
High Courts06 Jul 1993Dismissed
Nirmal Singh Vs Randhir Sharma
High Court Of Himachal Pradesh · (1994) 2 ShimLC 255
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118, 118(1), 118(2), 2
High Courts30 Jun 1993
Kaman Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 430
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Forest Act, 1927 — Section 32, 33
High Courts30 Jun 1993Allowed
Ratesh Kumar Vs Basudev Singh Pathania
High Court Of Himachal Pradesh · (1994) ShimLC 422 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 57
High Courts30 Jun 1993Allowed
D.A.V. Public School Vs Smt. Umawati
High Court Of Himachal Pradesh · (1993) 2 ShimLC 425
Civil Procedure Code, 1908 (CPC) — Section 100Industrial Disputes (Central) Rules, 1957 — Rule 6(3)
High Courts30 Jun 1993Allowed
Parma Nand Vs Sudama Ram and Others
High Court Of Himachal Pradesh · AIR 1994 HP 87
High Courts28 Jun 1993
Kaushalya Devi and Others Vs Dr. Lakhbir Sood and Others
High Court Of Himachal Pradesh · (1994) ACJ 12 : (1993) 2 ShimLC 466
Motor Vehicles Act, 1939 — Section 95
High Courts26 Jun 1993
Ali Mohammad Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 440
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts26 Jun 1993
Ali Mohammad Vs State of H.P.
High Court Of Himachal Pradesh · (1994) ShimLC 408 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11
High Courts24 Jun 1993Allowed
Regional Manager S.B.I. and Another Vs Ajay Sharma
High Court Of Himachal Pradesh · (1994) 1 ShimLC 377
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, Order 41 Rule 27, Order 7 Rule 14(2), 107Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 7
High Courts24 Jun 1993
Ruli Ram (deceased) through L.R. and Others Vs Amar Singh
High Court Of Himachal Pradesh · AIR 1994 HP 102
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
High Courts23 Jun 1993Allowed
Suresh Chand Vs Hindu Mal and Others
High Court Of Himachal Pradesh · AIR 1994 HP 56 : (1994) 1 ShimLC 361
Easements Act, 1882 — Section 15
High Courts11 Jun 1993Partly Allowed
Bhagat Singh Negi and Others Vs H.P. Housing Board and Others
High Court Of Himachal Pradesh · AIR 1994 HP 60
Constitution of India, 1950 — Article 12, 14, 226Evidence Act, 1872 — Section 115Himachal Pradesh Housing Board (Allotment, Management and Sales of Houses/Flats) Regulations, 1973 — Regulation 1
High Courts09 Jun 1993Allowed
O.P. Neelam Hosiery Works and Another Vs State Bank of India and Others
High Court Of Himachal Pradesh · AIR 1994 HP 1 : (1993) 2 ShimLC 185
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts09 Jun 1993Allowed
Satish Kumar Vs B.S. Komal and Others
High Court Of Himachal Pradesh · AIR 1994 HP 114
Arbitration Act, 1940 — Section 34
High Courts07 Jun 1993Dismissed
Himachal Road Transport Corporation and Another Vs Garji Devi and Others
High Court Of Himachal Pradesh · (1993) ACJ 804 : (1993) 2 ShimLC 476
Motor Vehicles Act, 1988 — Section 140, 166
High Courts04 Jun 1993
Bala Ram and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1994 HP 5 : (1993) 2 ShimLC 291
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Article 120
High Courts04 Jun 1993Allowed
Raj Kumar Vs Roshan Lal and Others
High Court Of Himachal Pradesh · (1997) 3 ShimLC 491
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(2), 24(2)
High Courts03 Jun 1993Allowed
Balak Ram Mahajan (deceased) through L.Rs. Virendra Kumar Gupta and Others Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1994 HP 10
Constitution of India, 1950 — Article 14, 226
High Courts03 Jun 1993Allowed
Balak Ram Mahajan now deceased through his L.Rs. Virender Kumar Gupta and Others and Smt. Drumpti Devi Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1994) 1 ShimLC 36
Mandi State Public Safety Ordinance, 2004 — Section 4, 4(1)Penal Code, 1860 (IPC) — Section 149, 225, 302, 307, 395