High Courts06 Mar 1993Dismissed
Bakshi Ram Vs Smt. Amarti Devi and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 438
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1993
144 judgments · page 7 of 8
High Courts05 Mar 1993
State of Himachal Pradesh Vs Subhash Chand and Others
High Court Of Himachal Pradesh · (1993) CriLJ 3706 : (1994) 2 RCR(Criminal) 61
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20(A)
High Courts05 Mar 1993Dismissed
Chandresh Kumar Malhotra and Others Vs H.P. State Co-op. Bank and Others Ram Prakash Upadhay and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 243
Constitution of India, 1950 — Article 12, 14, 15(2), 16, 220Criminal Procedure Code, 1973 (CrPC) — Section 197Regional Rural Banks Act, 1976 — Section 3
High Courts05 Mar 1993Dismissed
Rattan Kumar Bhardwaj Vs State of H.P.
High Court Of Himachal Pradesh · (1994) 1 ShimLC 12
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 114(A)
High Courts05 Mar 1993
Court on its own motion Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 336
High Courts03 Mar 1993Allowed
Ram Krishan Vs Rulda and Others
High Court Of Himachal Pradesh · AIR 1994 HP 94 : (1993) 1 ShimLC 433
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 97, Order 21 Rule 99
High Courts02 Mar 1993Dismissed
Dharam Pal and Others Vs Lachhmia and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 496
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts02 Mar 1993Allowed
Sant Ram Vs Jash Ram and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 497
Himachal Pradesh Land Revenue Act, 1954 — Section 17Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(3), 104(4)
High Courts02 Mar 1993Dismissed
Rattan Lal Vs Rikhia and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 489
High Courts02 Mar 1993Dismissed
Manohar Singh and Others Vs Kirpal Singh and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 494
Himachal Pradesh Land Revenue Act, 1954 — Section 17
High Courts01 Mar 1993Allowed
Ajay Kumar Sharma Vs Deputy Commissioner and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 502
Constitution of India, 1950 — Article 25Himachal Pradesh Hindu Public Religious Institutions and Charitable Endowments Act, 1984 — Section 19(1), 19(3)
High Courts01 Mar 1993
Hem Raj and Others Vs Pawan Kumar
High Court Of Himachal Pradesh · (1993) 2 ShimLC 501
Himachal Pradesh Land Revenue Act, 1954 — Section 14
High Courts01 Mar 1993Dismissed
Kanwar Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 2 ShimLC 491
High Courts01 Mar 1993Dismissed
Kaku Ram Vs Ramesh Nath Joshi and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 499
High Courts05 Feb 1993Dismissed
Ram Avatar Pandey Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1994) ShimLC 339 Supp
Constitution of India, 1950 — Article 32Representation of the People Act, 1951 — Section 30, 36, 37, 38, 52
High Courts15 Jan 1993Dismissed
Punjab Electricity Board Vs Darshan Singh Rana and Others
High Court Of Himachal Pradesh · (1993) 2 LLJ 893 : (1993) 1 ShimLC 349
Constitution of India, 1950 — Article 14
High Courts14 Jan 1993Allowed
Rangila Ram Rao Vs Himachal Pradesh Honsing Board and Another
High Court Of Himachal Pradesh · (1993) 1 ShimLC 314
Himachal Pradesh Allotment, Management and Sale of Houses/Plots Regulations, 1973 — Regulation 10Himachal Pradesh Housing Board Act, 1972 — Section 3(2)Transfer of Property Act, 1882 — Section 5, 54, 55, 55(1), 8
High Courts08 Jan 1993
Devinder Kumar Vs Smt. Swarna Kumari and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 47
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 39 Rule 1, Order 39 Rule 2, 47Constitution of India, 1950 — Article 129, 215Contempt of Courts Act, 1971 — Section 15, 15(2), 20, 22
High Courts07 Jan 1993Dismissed
State of H.P. Vs Jagroop Singh and Others
High Court Of Himachal Pradesh · (1993) CriLJ 2766 : (1994) 1 DMC 197 : (1993) 2 ShimLC 67
Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts07 Jan 1993
Raj Traders Vs State of H.P.
High Court Of Himachal Pradesh · (1994) 2 ShimLC 52
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1A)