High Courts04 Jul 1994
Garibu Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 331
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1994
219 judgments · page 7 of 11
High Courts04 Jul 1994Allowed
Dr. K.C. Malhotra Vs The Chancellor, H.P. University, Shimla and Others
High Court Of Himachal Pradesh · AIR 1995 HP 156 : (1995) 1 ShimLC 1
Constitution of India, 1950 — Article 14Himachal Pradesh University Act, 1970 — Section 12(5)
High Courts01 Jul 1994Dismissed
State of Himachal Pradesh Vs Tarsem Singh and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 199
Easements Act, 1882 — Section 4Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3, 3(1), 3(2), 3(3), 8Punjab Village Common Lands (Regulation) Act, 1953 — Section 3
High Courts01 Jul 1994Allowed
Inder Dass Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 395
Himachal Pradesh Land Revenue Act, 1954 — Section 163
High Courts01 Jul 1994Allowed
Gulabi Vs Rukmani and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 159
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 110(1), 57, 62, 64, 65Punjab Tenancy Act, 1887 — Section 50, 50ASpecific Relief Act, 1877 — Section 9
High Courts30 Jun 1994
Rajinder Zar Vs Manjit Singh Dogra and Others
High Court Of Himachal Pradesh · AIR 1995 HP 145 : (1992) 2 ShimLC 489
Representation of the People Act, 1951 — Section 81
High Courts28 Jun 1994
State of Himachal Pradesh Vs Madan Mohan
High Court Of Himachal Pradesh · (1995) CriLJ 3845 : (1994) 2 ShimLC 497
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376, 511
High Courts28 Jun 1994Dismissed
State of H.P. Vs Diwana and Others
High Court Of Himachal Pradesh · (1995) CriLJ 3002 : (1995) 1 ShimLC 176
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts24 Jun 1994Dismissed
Shri Surinder Singh Vs Smt. Enakshi Mahajan
High Court Of Himachal Pradesh · (1995) 1 ShimLC 169
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 401, 482Penal Code, 1860 (IPC) — Section 425, 447, 500, 506
High Courts21 Jun 1994
Sh. Ram Nath Sharma Vs Sh. Ram Dass Malang and Others
High Court Of Himachal Pradesh · (1996) 2 ShimLC 218
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 86, 90Constitution of India, 1950 — Article 141, 19
High Courts09 Jun 1994Allowed
Roshan Lal Kuthiala and Another Vs Raja Rana Yogendra Chandra and Others
High Court Of Himachal Pradesh · AIR 1996 HP 14 : (1995) 1 ShimLC 23
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1 , Order 7 Rule 6Limitation Act, 1963 — Article 1, 22, 18
High Courts07 Jun 1994
State of H.P. Vs Raghubir Singh
High Court Of Himachal Pradesh · (1995) CriLJ 3007 : (1995) 1 ShimLC 65
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304I
High Courts07 Jun 1994Allowed
Subhash Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) CriLJ 3460 : (1995) 1 ShimLC 274
Criminal Procedure Code, 1973 (CrPC) — Section 173, 174, 313Penal Code, 1860 (IPC) — Section 210, 302
High Courts07 Jun 1994Allowed
Sikkim Ayurvedic (Pvt.) Ltd. Vs Pyari Tamangni and Others
High Court Of Himachal Pradesh · (1996) 3 LLJ 844
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 149Workmens Compensation Act, 1923 — Section 30
High Courts07 Jun 1994Dismissed
State of H.P. Vs Vinod Kumar
High Court Of Himachal Pradesh · (1995) CriLJ 3134
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2), 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 308
High Courts03 Jun 1994Dismissed
I.T.C. Ltd. Vs J.P. Negi and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 320
High Courts31 May 1994
Ishwari Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1996) CriLJ 557
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 482Forest Act, 1927 — Section 33, 41, 42
High Courts30 May 1994Dismissed
Smt. Kashmiru and Others Vs Sh. Doud
High Court Of Himachal Pradesh · AIR 1996 HP 102
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
High Courts27 May 1994Dismissed
Shri Hari Singh Vs Amar Chand Butail and Sons
High Court Of Himachal Pradesh · (1994) 2 ShimLC 393
Himachal Pradesh Urban Rent Control Act, 1971 — Section 4(2), 4(5)
High Courts23 May 1994Dismissed
Vasu Dev Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 334
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14