High Courts03 Oct 1994Allowed
Prem Dass and Another Vs State of H.P.
High Court Of Himachal Pradesh · (1996) CriLJ 951
Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 108, 306, 498AProbation of Offenders Act, 1958 — Section 4
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1994
219 judgments · page 5 of 11
High Courts30 Sept 1994Dismissed
Himachal Flour Mills and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 407
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3Sales of Goods Act, 1930 — Section 25, 4
High Courts29 Sept 1994
Ram Swaroop Vs State
High Court Of Himachal Pradesh · (1995) 2 ShimLC 141
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 204, 207Penal Code, 1860 (IPC) — Section 325, 506
High Courts29 Sept 1994Dismissed
Chattar Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) ShimLC 227 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 151, 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 326
High Courts29 Sept 1994Dismissed
Shiv Ram alias Shivu Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) CriLJ 4054 : (1995) 2 ShimLC 129
Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 363, 366, 376, 376(2)
High Courts26 Sept 1994
Karam Dass and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) CriLJ 2995 : (1995) 1 ShimLC 363
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 438, 439, 482Penal Code, 1860 (IPC) — Section 147, 436, 462, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts26 Sept 1994
Kehar Singh Vs Satish Kumar and Another
High Court Of Himachal Pradesh · (1995) CriLJ 4209 : (1995) 1 ShimLC 353
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 439(2)Penal Code, 1860 (IPC) — Section 363, 366, 377
High Courts23 Sept 1994Dismissed
Sumitra and etc. Vs Sewak Ram and Another
High Court Of Himachal Pradesh · (1995) CriLJ 3141
Penal Code, 1860 (IPC) — Section 107, 306
High Courts20 Sept 1994Dismissed
Baldev Parshad Vs Rakesh Bhaskar and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 176
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 5Evidence Act, 1872 — Section 116Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(1), 14(3), 15, 15(1)
High Courts20 Sept 1994Dismissed
State of H.P. Vs Partap Singh and Satnam Singh
High Court Of Himachal Pradesh · (1995) 1 ShimLC 448
Prevention of Food Adulteration (Amendment) Rules, 1977 — Rule 9APrevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16, 16(1), 7
High Courts13 Sept 1994
Vikram Anand Vs Rakesh Singha
High Court Of Himachal Pradesh · AIR 1995 HP 130
Criminal Procedure Code, 1973 (CrPC) — Section 373, 374, 378, 380, 389Representation of the People Act, 1951 — Section 100, 8, 8(3), 8(4)
High Courts12 Sept 1994Dismissed
Kundan Ram and etc. Vs Darshan and etc.
High Court Of Himachal Pradesh · (1997) CriLJ 473 : (1995) 2 ShimLC 192
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 17, 19, 19(1), 20
High Courts07 Sept 1994Dismissed
Amrit Banaspati Company Ltd. Vs Suraj Industries Ltd.
High Court Of Himachal Pradesh · AIR 1996 HP 70
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2Trade and Merchandise Marks Act, 1958 — Section 27
High Courts01 Sept 1994Allowed
Ravinder Kumar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1996 HP 79
Constitution of India, 1950 — Article 226
High Courts30 Aug 1994Allowed
State of H.P. and Another Vs Balbir Singh
High Court Of Himachal Pradesh · (1995) 2 ShimLC 70
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 20, 20(1)Prevention of Food Adulteration Rules, 1955 — Rule 18, 7(3)
High Courts10 Aug 1994Dismissed
Smt. Lajwanti and Others Vs Sh. Kedar Nath and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 347
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 3
High Courts10 Aug 1994Allowed
Mool Raj Vs Jamna Devi and Others
High Court Of Himachal Pradesh · AIR 1995 HP 117
Transfer of Property Act, 1882 — Section 126
High Courts29 Jul 1994
Bimla Devi Vs Shri Surinder Kumar and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 295
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 8, 100Contract Act, 1872 — Section 50Transfer of Property Act, 1882 — Section 72, 76
High Courts29 Jul 1994Dismissed
Gurdial Kaur and Others Vs Preminder Lal Dhingra and Another
High Court Of Himachal Pradesh · (1994) 2 ShimLC 405
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Transfer of Property Act, 1882 — Section 58, 60
High Courts28 Jul 1994Dismissed
Smt. Vidya Sharma Vs H.P. Housing Board
High Court Of Himachal Pradesh · (1995) 1 ShimLC 39
Constitution of India, 1950 — Article 226, 227