High Courts18 Apr 1994Dismissed
Smt. Parbatu Vs Smt. Pano Devi and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 41
Limitation Act, 1963 — Article 59
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1994
219 judgments · page 9 of 11
High Courts13 Apr 1994Allowed
Om Parkash and Others Vs Som Raj
High Court Of Himachal Pradesh · (1994) 2 ShimLC 441
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 65, 90Registration Act, 1908 — Section 54(5)
High Courts12 Apr 1994Dismissed
Jagat Bahadur Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) CriLJ 3396
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 376
High Courts11 Apr 1994
Punjab National Bank Vs Mahitt India Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 252
Contempt of Courts Act, 1971 — Section 12
High Courts11 Apr 1994Dismissed
Karnail Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) CriLJ 3549 : (1995) 1 ShimLC 111
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 154, 173, 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Apr 1994Dismissed
Nanak Chand Vs Smt. Jamuna Devi and Others and Kuljas Rai and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 382
Constitution of India, 1950 — Article 227Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 14(3), 14(4), 16(4), 21(5)
High Courts11 Apr 1994Dismissed
Swarna Vs State of H.P.
High Court Of Himachal Pradesh · (1994) CriLJ 3656 : (1995) 1 RCR(Criminal) 403 : (1995) 1 ShimLC 72
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Apr 1994Dismissed
Mauji Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) CriLJ 3662 : (1995) 1 RCR(Criminal) 470
Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 162, 162(1)Evidence Act, 1872 — Section 145, 27, 32, 32(1)Penal Code, 1860 (IPC) — Section 302
High Courts11 Apr 1994Allowed
Vijai Singh and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) CriLJ 881
Criminal Procedure Code, 1973 (CrPC) — Section 125, 154, 161, 162Penal Code, 1860 (IPC) — Section 302, 307, 325, 34
High Courts11 Apr 1994
United India Insurance Co. Ltd. Vs Smt. Bimla and Others
High Court Of Himachal Pradesh · (1994) ACJ 878 : AIR 1995 HP 1 : (1994) 2 ShimLC 268
Motor Vehicles Act, 1939 — Section 96
High Courts08 Apr 1994Dismissed
Bhushan Power Printing Press Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · (1994) 2 ShimLC 380
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 41, Order 41 Rule 2, 115
High Courts08 Apr 1994
Sh. Purshotam Dass and Another Vs Smt. Shakuntla Devi and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 459
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100, 100(4)Evidence Act, 1872 — Section 145, 21
High Courts07 Apr 1994
Joti Ram Vs Prema and Others
High Court Of Himachal Pradesh · AIR 1995 HP 103
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts07 Apr 1994Dismissed
Tulsa Singh Vs Agya Ram and Others
High Court Of Himachal Pradesh · AIR 1994 HP 167 : (1994) 2 ShimLC 434
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts07 Apr 1994Dismissed
Ashok Kumar and Others Vs Hardyal and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 79
Easements Act, 1882 — Section 56Transfer of Property Act, 1882 — Section 105
High Courts07 Apr 1994Dismissed
Smt. Ram Savitri and Another Vs Smt. Ram Piari
High Court Of Himachal Pradesh · (1994) 2 ShimLC 392
High Courts07 Apr 1994Dismissed
Shri Nauzer Vs Shri Surinder Nath
High Court Of Himachal Pradesh · (1994) 2 ShimLC 403
High Courts06 Apr 1994
Raj Kumar Gupta and Others Vs Des Raj and Others
High Court Of Himachal Pradesh · AIR 1995 HP 107
Contract Act, 1872 — Section 56, 9Evidence Act, 1872 — Section 115, 85Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118(A)
High Courts04 Apr 1994Dismissed
Roopak Bambha Vs K.C. Bhandari
High Court Of Himachal Pradesh · AIR 1995 HP 69
Arbitration Act, 1940 — Section 34
High Courts31 Mar 1994Allowed
Chuni Lal and Others Vs State of H.P.
High Court Of Himachal Pradesh · (1995) CriLJ 1393
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 394