High Courts30 Nov 1994Dismissed
Bhim Sen Datta Vs Chairman-cum-Managing Director, Himachal Gramin Bank and Others
High Court Of Himachal Pradesh · (1996) 3 LLJ 839 : (1995) 1 ShimLC 465
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1994
219 judgments · page 3 of 11
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 Committee and Another
High Court Of Himachal Pradesh · (1994) ShimLC 273 Supp
Constitution of India, 1950 — Article 19, 226Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 10, 2, 21, 24, 33Punjab Agricultural Produce Markets Act, 1961 — Section 23, 23A
High Courts28 Nov 1994Dismissed
United Commercial Bank Vs Durga Dass and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 497
Evidence Act, 1872 — Section 35, 67
High Courts28 Nov 1994Dismissed
United Commercial Bank Vs Durga Das and Another
High Court Of Himachal Pradesh · (1995) 1 ILR HP 110
Evidence Act, 1872 — Section 35, 67
High Courts25 Nov 1994
State of H.P. Vs Ramesh Kumar Verma and Another
High Court Of Himachal Pradesh · (1995) 1 ILR HP 108
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts25 Nov 1994Allowed
Dharam Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 35
Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 446Constitution of India, 1950 — Article 162, 224
High Courts25 Nov 1994
State of Himachal Pradesh Vs Rakesh Kumar Verma and Another
High Court Of Himachal Pradesh · (1994) ShimLC 287 Supp
Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7
High Courts24 Nov 1994Allowed
Sri M.R. Chaudhary Vs Hon''ble High Court and Others
High Court Of Himachal Pradesh · (1994) ShimLC 291 Supp
Constitution of India, 1950 — Article 309Himachal Pradesh Higher Judicial Service Act — Section 8Himachal Pradesh Higher Judicial Service Rules, 1973 — Rule 12, 8
High Courts24 Nov 1994Dismissed
Sh. Rattan Cuhnd Vs Sh. Sobhan Ram
High Court Of Himachal Pradesh · (1994) ShimLC 222 Supp
Easements Act, 1882 — Section 15, 47, 49, 51
High Courts24 Nov 1994Dismissed
N.H.P.C. Workers'' Union and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) ShimLC 4 Supp
Constitution of India, 1950 — Article 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts24 Nov 1994Dismissed
N.H.P.C. Worker''s Union and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 31
Constitution of India, 1950 — Article 226, 32Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts24 Nov 1994Allowed
M.R. Chaudhary Vs Hon''ble high Court and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 25
Constitution of India, 1950 — Article 309Himachal Pradesh Higher Judicial Service Rules, 1973 — Rule 12, 8
High Courts24 Nov 1994Dismissed
State of Himachal Pradesh Vs Shri Shyam Lal and Another
High Court Of Himachal Pradesh · (1995) 2 ShimLC 30
Civil Procedure Code, 1908 (CPC) — Section 80(2)Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10
High Courts24 Nov 1994Allowed
Savero Devi and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) 1 ILR HP 93
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts23 Nov 1994Dismissed
Ramesh Chander Vs State and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 470
Administrative Tribunals Act, 1985 — Section 14, 14(1), 19
High Courts23 Nov 1994Dismissed
Assistant Collector Customs Vs Chuni Lal Kewal Krishan and Another
High Court Of Himachal Pradesh · (1994) ShimLC 237 Supp
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Customs Act, 1962 — Section 108, 135
High Courts21 Nov 1994Dismissed
Krishan Murari Vs Amar Dutt Sharma
High Court Of Himachal Pradesh · (1994) ShimLC 242 Supp
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 24(4), 24(5)
High Courts17 Nov 1994Dismissed
Vidya Parkash and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) ShimLC 190 Supp
Constitution of India, 1950 — Article 14
High Courts17 Nov 1994
Janeshwar Goyal and Others Vs High Court of H.P. and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 9
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 15(4), 16(4), 226, 233(1)Demobilized Indian Armed Forces (Reservation of vacancies in the Himachal Pradesh Judicial Service) Rules, 1975 — Rule 2
High Courts17 Nov 1994Dismissed
Roshan Lal and Others Vs High Court of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 157
Constitution of India, 1950 — Article 14, 16, 21, 226, 229