High Courts22 Dec 1994
M/s. Prontos Ltd. and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 9
Constitution of India, 1950 — Article 12, 14, 226, 227Land Acquisition Act, 1894 — Section 4
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1994
219 judgments · page 2 of 11
High Courts22 Dec 1994
Prontos Ltd. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 472
Constitution of India, 1950 — Article 12, 14, 226, 227Land Acquisition Act, 1894 — Section 4
High Courts22 Dec 1994
Surinder Kumar and Another Vs Om Parkash
High Court Of Himachal Pradesh · (1995) 1 ShimLC 361
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 200Penal Code, 1860 (IPC) — Section 379, 447
High Courts21 Dec 1994Allowed
S.S. Negi and Another Vs Jagdish Chander and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 63
High Courts21 Dec 1994Allowed
Dr. S.R. Mehrotra Vs H.P. University and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 192
Constitution of India, 1950 — Article 16, 226Himachal Pradesh University Act, 1970 — Section 18, 21, 22, 22(4), 23Himachal Pradesh University Ordinances, 1970 — Ordinance 24, Ordinance 24.3, Ordinance 24.3(11), Ordinance 24.5, Ordinance 35
High Courts20 Dec 1994Allowed
Hardev Singh Vs State
High Court Of Himachal Pradesh · (1995) 2 ShimLC 163
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 31, 34, 392, 397
High Courts16 Dec 1994Dismissed
Swaran Singh Vs Bhag Singh and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 308
Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Dec 1994
Ramesh Chand Vs H.P. State Electricity Board and Others
High Court Of Himachal Pradesh · (1997) 3 LLJ 207 : (1995) 1 ShimLC 373
Industrial Disputes Act, 1947 — Section 25F
High Courts14 Dec 1994Dismissed
Ram Parkash Vs Smt. Vijay Kumari
High Court Of Himachal Pradesh · (1995) 2 DMC 71 : (1995) 2 ShimLC 38
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Dec 1994Allowed
Jai Mata Rolled Glass Ltd. and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1995) 1 ILR HP 152
Constitution of India, 1950 — Article 20(1), 20(2), 231, 255, 3Himachal Pradesh Taxation (On Certain Goods Carried By Road) Act, 1976 — Section 18, 19, 3, 3(1)Himachal Pradesh Taxation (On Certain Goods Carried By Road) Act, 1991 — Section 18, 3
High Courts13 Dec 1994Allowed
Jai Mata Rolled Glass Ltd. and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 480
Constitution of India, 1950 — Article 231, 255, 301, 304Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976 — Section 18, 18(1), 19, 3, 3(1)Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1991 — Section 3, 3(1), 3(3)
High Courts13 Dec 1994Allowed
H.P. Diploma Engineers Association and Others Vs H.P.S.E.B.
High Court Of Himachal Pradesh · (1995) 1 ShimLC 402
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Dec 1994Allowed
Cement Corporation of India Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 LLJ 987 : (1995) 1 ShimLC 382
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts08 Dec 1994Allowed
Smt. Asha Rani Vs Shimla Development Authority
High Court Of Himachal Pradesh · (1994) ShimLC 234 Supp
Constitution of India, 1950 — Article 226
High Courts08 Dec 1994
Kamla Sharma Vs State
High Court Of Himachal Pradesh · (1995) 1 ShimLC 388
Central Civil Services (Pension) Rules, 1972 — Rule 37, 54, 55AConstitution of India, 1950 — Article 226
High Courts08 Dec 1994
Kamla Sharma Vs State and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 301
Central Civil Services (Pension) Rules, 1972 — Rule 37, 54, 55AConstitution of India, 1950 — Article 226
High Courts07 Dec 1994
Lt. Col. D.S. Dhillon Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 433
Constitution of India, 1950 — Article 14, 226, 33
High Courts06 Dec 1994Dismissed
National Hydroelectric Power Corp. Ltd. Vs The Presiding Officer, Industrial Tribunal and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 133
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 18(3)
High Courts02 Dec 1994Allowed
Jit Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) ShimLC 414 Supp
Constitution of India, 1950 — Article 226Forest (Conservation) Act, 1980 — Section 2Forest Act, 1927 — Section 20(1), 29, 29(3)
High Courts30 Nov 1994Allowed
Sardar Singh and Sons and Another Vs State of H.P. and Others Jiwan Singh, Joginder Singh and Another Vs Market Committe and Another
High Court Of Himachal Pradesh · (1995) 1 ILR HP 51
Constitution of India, 1950 — Article 19, 226Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 10, 2, 21, 24, 3Punjab Agricultural Produce Markets Act, 1961 — Section 23, 23A