High Courts29 Dec 1995
Smt. Pamila Kapur and Others Vs Khem Singh
High Court Of Himachal Pradesh · (1996) 2 ShimLC 6
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 151Constitution of India, 1950 — Article 299(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1995
207 judgments · page 1 of 11
High Courts29 Dec 1995Allowed
East India Hotels Ltd. and Another Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1996) 2 ShimLC 168
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 10, 8(2A), 8(2B)
High Courts27 Dec 1995Allowed
H.P. State Small Industries and Export Corporation Limited Vs Shri Kapil Dev and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2764
Companies Act, 1956 — Section 619Constitution of India, 1950 — Article 14, 39Industrial Disputes Act, 1947 — Section 12(5)
High Courts27 Dec 1995Dismissed
Karam Singh Vs National Hydro-electric Power Corporation Ltd. and Others
High Court Of Himachal Pradesh · (1996) 2 ShimLC 31
Industrial Employment (Standing Orders) Act, 1946 — Section 3(3), 5, 5(3), 6, 7
High Courts27 Dec 1995Dismissed
Karam Singh and Others Vs National Hydro-electric Power Corporation Ltd. and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2807
Industrial Employment (Standing Orders) Act, 1946 — Section 3(3), 5, 5(3), 6, 7
High Courts27 Dec 1995Allowed
H.P. State Small Industries and Export Corporation Limited Vs Kapil Dev and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2764
Companies Act, 1956 — Section 619Constitution of India, 1950 — Article 14, 39Industrial Disputes Act, 1947 — Section 12(5)
High Courts27 Dec 1995Allowed
Dr. Meena Sharma Vs H.P. University and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2794
Indian Medical Council Act, 1956 — Section 23, 3, 33
High Courts22 Dec 1995Allowed
Mangal Singh alias Mangat Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1996) 1 ShimLC 434
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 154, 161, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts22 Dec 1995Allowed
Mangal Singh @ Mangat Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2965
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 127, 154, 161Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts22 Dec 1995Allowed
Gian Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2906
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329Penal Code, 1860 (IPC) — Section 376, 452, 84
High Courts22 Dec 1995
Sumer Chand Katoch Vs The Kangra Central Co-Operative Bank Ltd.
High Court Of Himachal Pradesh · (1996) 2 ShimLC 134
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 7 Rule 11, 100, 80Himachal Pradesh Co-operative Societies Act, 1968 — Section 148(2), 72, 76Limitation Act, 1963 — Article 58, 3
High Courts19 Dec 1995Allowed
Rakesh Kumar and Another Vs Prem Lal and Others
High Court Of Himachal Pradesh · (1996) 2 ACC 146 : (1996) ACJ 980 : (1996) 1 ShimLC 448
Motor Vehicles Act, 1939 — Section 110A
High Courts18 Dec 1995
Roshan Singh alias Roshan Lal Vs Ranbir Singh Pal
High Court Of Himachal Pradesh · (1995) 4 ILR HP 3122
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, 15, 16, 17Contract Act, 1872 — Section 23Land Acquisition Act, 1894 — Section 9
High Courts18 Dec 1995Dismissed
Ram Kishan Rohal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1996) 1 ShimLC 390
Constitution of India, 1950 — Article 14, 226, 243, 243D, 243D(4)Himachal Pradesh Panchayati Raj (Election) Rules, 1994 — Rule 32Himachal Pradesh Panchayati Raj Act, 1994 — Section 125, 200, 200(2)
High Courts18 Dec 1995
Sh. Kala Ram Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1996) 1 ShimLC 359
High Courts18 Dec 1995Dismissed
Ram Krishan Rohal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2781
Constitution of India, 1950 — Article 14, 226, 243, 243D, 243D(4)Himachal Pradesh Panchayati Raj (Election) Rules, 1994 — Rule 32Himachal Pradesh Panchayati Raj Act, 1994 — Section 125, 200, 200(2)
High Courts18 Dec 1995
Kala Ram Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2789
High Courts18 Dec 1995
Roshan Singh alias Roshan Lal Vs Ranbir Pal Singh
High Court Of Himachal Pradesh · (1996) 2 ShimLC 292
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, 15, 16, 17Contract Act, 1872 — Section 23Land Acquisition Act, 1894 — Section 9
High Courts15 Dec 1995
New India Assurance Co. Ltd. Vs Jasbir Kaur and Others
High Court Of Himachal Pradesh · (1997) 2 ACC 198
High Courts15 Dec 1995Partly Allowed
New India Assurance Co. Vs Jasbir Kaur (Smt.) and Others
High Court Of Himachal Pradesh · (1996) 2 ACC 516 : (1996) ACJ 1119 : (1997) 3 LLJ 607 : (1996) 2 ShimLC 249