COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1994

219 judgments · page 4 of 11

High Courts17 Nov 1994

Janeshwar Goyal and Others Vs Hon''ble High Court of H.P. and Others

High Court Of Himachal Pradesh · (1995) 2 ShimLC 205

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 15(4), 16, 16(4), 226Demobilized Indian Armed Forces (Reservation of vacancies in the Himachal Pradesh Judicial Service) Rules, 1975 — Rule 2, 9

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High Courts11 Nov 1994Allowed

Inder Singh Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1995) 1 ILR HP 85

Advocates General Rules, 1971 — Rule 6Constitution of India, 1950 — Article 165

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High Courts08 Nov 1994Allowed

Smt. Parsino Devi and Others Vs The State of H.P. and Others

High Court Of Himachal Pradesh · (1994) ShimLC 1 Supp

Constitution of India, 1950 — Article 14Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54, 55

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High Courts31 Oct 1994Dismissed

State Vs Ram Sahai Sharma and Others

High Court Of Himachal Pradesh · (1995) 2 ShimLC 149

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 397, 401Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 120B, 379, 420, 467, 468

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High Courts28 Oct 1994Dismissed

Prem Nath Vs Master Shrikhar and Another

High Court Of Himachal Pradesh · (1995) 2 ShimLC 145

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 401, 482Evidence Act, 1872 — Section 35

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High Courts28 Oct 1994Dismissed

Govind Ram Sharma Vs High Court of H.P. and Others

High Court Of Himachal Pradesh · (1995) 2 ShimLC 173

Constitution of India, 1950 — Article 14, 16, 226, 32

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High Courts28 Oct 1994Dismissed

R.J. Shah and Co. Vs H.P.S.E.B.

High Court Of Himachal Pradesh · (1995) 1 ILR HP 278

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 96Government of India Act, 1935 — Section 108State of Himachal Pradesh Act, 1970 — Section 21, 23, 3

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High Courts25 Oct 1994Allowed

Nathu Ram and Others Vs The State of H.P. and Others

High Court Of Himachal Pradesh · (1994) ShimLC 220 Supp

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High Courts25 Oct 1994Dismissed

Raj Kumar Rajinder Singh Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1995) 1 ShimLC 442

Constitution of India, 1950 — Article 226Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 2(5), 27Land Acquisition Act, 1894 — Section 4, 6

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High Courts19 Oct 1994Dismissed