High Courts26 Jul 1994Dismissed
Land Acquisition Collector Vs Sukhdev Singh
High Court Of Himachal Pradesh · AIR 1995 HP 150 : (1995) 1 ShimLC 214
Land Acquisition Act, 1894 — Section 23
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1994
219 judgments · page 6 of 11
High Courts26 Jul 1994
Prem Kumar Vs Nehar Singh and Another
High Court Of Himachal Pradesh · (1995) CriLJ 2517 : (1995) 1 ShimLC 223
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 13, 190, 200, 201, 202Penal Code, 1860 (IPC) — Section 120B, 469, 500, 501, 502
High Courts26 Jul 1994Allowed
State of Himachal Pradesh and Another Vs Surinder Singh Sibia and Another
High Court Of Himachal Pradesh · AIR 1995 HP 172 : (1994) 2 ShimLC 386
Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 1(3), Order 41 Rule 5Himachal Pradesh Requisition of Immovable Property Act, 1987 — Section 13, 13, 9
High Courts26 Jul 1994Dismissed
H.R.T.C. Staff Union Vs H.R.T.C. and Another
High Court Of Himachal Pradesh · (1995) 2 LLJ 1001 : (1995) 1 ShimLC 204
Administrative Tribunals Act, 1985 — Section 15(2)
High Courts26 Jul 1994Dismissed
Dr. G.D. Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 478
Himachal Pradesh Nurses Registration Act, 1977 — Section 15, 16, 17, 2, 23Indian Nursing Council Act, 1947 — Section 10
High Courts26 Jul 1994
The H.P. Fruit Growers Co-op. Mark. Processing Society Ltd. Vs The Himachal Pradesh Housing Board
High Court Of Himachal Pradesh · AIR 1996 HP 94
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 74Transfer of Property Act, 1882 — Section 105, 54, 8
High Courts25 Jul 1994
Kuldip Kumar and Another Vs State of H.P.
High Court Of Himachal Pradesh · (1995) CriLJ 2458
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 428Penal Code, 1860 (IPC) — Section 302, 307, 32, 324, 33
High Courts25 Jul 1994Dismissed
State of H.P. Vs Parma Nand
High Court Of Himachal Pradesh · (1995) CriLJ 3786
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 342, 376
High Courts25 Jul 1994Allowed
Sadhu deceased represented by Tersam Lal and Others Vs Jagdish Ram
High Court Of Himachal Pradesh · (1995) 1 ShimLC 164
Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10
High Courts25 Jul 1994Dismissed
Salig Ram and Others Vs Banarsi Dass and Others
High Court Of Himachal Pradesh · (1994) 07 SHI CK 0004
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 2Transfer of Property Act, 1882 — Section 118, 122, 123, 54
High Courts22 Jul 1994Dismissed
Satish Kumar Vs Smt. Ram Piari and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 292
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Transfer of Property Act, 1882 — Section 106
High Courts08 Jul 1994Allowed
Shri Vinod Lal Vs State of H.P.
High Court Of Himachal Pradesh · (1995) CriLJ 2603 : (1995) 3 RCR(Criminal) 435 : (1995) 1 ShimLC 184
Constitution of India, 1950 — Article 21Criminal Law (Amendment) Act, 1952 — Section 30Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 195
High Courts08 Jul 1994Dismissed
Pema alias Cherring Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) 2 ShimLC 466
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313, 428Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts07 Jul 1994Dismissed
Ganesh Datt Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 173
Constitution of India, 1950 — Article 174(2), 356
High Courts07 Jul 1994
Ajay Kumar Vs State of H.P.
High Court Of Himachal Pradesh · (1995) CriLJ 3431 : (1994) 2 ShimLC 471
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 109, 375, 376
High Courts06 Jul 1994Dismissed
Devi Saran Verma and Another Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 58
Himachal Pradesh Housing Board Act, 1972 — Section 25Land Acquisition Act, 1894 — Section 4, 4(1), 48, 48(1), 6
High Courts05 Jul 1994Allowed
Tawarsu alias Kancho Baba Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1996) CriLJ 1543 : (1994) 2 ShimLC 451
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41(2), 42(2), 50(1), 52(1)
High Courts05 Jul 1994
Sita Ram and Others Vs Bugga Ram and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 455
High Courts05 Jul 1994
Society for Preservation of Kasauli and its Environs Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1994) ShimLC 450 Supp
Banking Regulation Act, 1949 — Section 51Cantonments Act, 1924 — Section 179, 286Civil Procedure Code, 1908 (CPC) — Order 26 Rule 13, Order 26 Rule 14, Order 26 Rule 19, Order 26 Rule 20, Order 26 Rule 21
High Courts04 Jul 1994Dismissed
Fred Howard Haering Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1996 HP 27 : (1995) 1 ShimLC 238
Foreigners Act, 1946 — Section 3(2)