COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1995

207 judgments · page 6 of 11

High Courts03 Aug 1995Allowed

Santokh Singh and Another Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1995) 3 ILR HP 2140

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 18, 28, 28A, 4Limitation Act, 1908 — Section 18, 18(2), 18(3), 29(2)

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High Courts01 Aug 1995Allowed

Rajesh Kumar Vs Himachal Pradesh Electricity Board and Others

High Court Of Himachal Pradesh · (1995) ACJ 1146 : (1995) 3 ILR HP 1946

Constitution of India, 1950 — Article 226

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High Courts27 Jul 1995Dismissed

Smt. Asha Thakur Vs H.P. Public Service Commission and Others Ms. Kaushlya Kalta Vs State of H.P. and Others Sanjay Kumar Awasthi Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1996) 1 ShimLC 56

Administrative Tribunals Act, 1985 — Section 12, 14, 14(1), 15, 15(1)Advocates Act, 1961 — Section 24(1)Bar Council of India Rules, 1975 — Rule 1(1)

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High Courts27 Jul 1995Allowed

State of H.P. Vs Rajinder Singh

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1670

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52(1)

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High Courts27 Jul 1995Allowed

Asha Thakur Vs H.P. Public Service Commission and Others Kaushalya Kalta Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1789

Administrative Tribunals Act, 1985 — Section 12, 14, 14(1), 14(3), 15Bar Council of India Rules, 1975 — Rule 1(1)Constitution of India, 1950 — Article 136, 14, 16, 162, 19

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High Courts21 Jul 1995Dismissed

N.K. Gupta Vs State of H.P.

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1720

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2), 5(3)

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High Courts21 Jul 1995Dismissed

Shri N.K. Gupta Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1995) 2 ShimLC 346

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2), 5(3)

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High Courts18 Jul 1995

Oriental Insurance Co. Ltd. Vs Ved Parkash and Others

High Court Of Himachal Pradesh · (1995) ACJ 1125 : (1995) 2 ShimLC 321

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High Courts12 Jul 1995Allowed

Union of India (UOI) and Others Vs Ganga Singh and Others

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1703

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts12 Jul 1995Dismissed

K.N. Trading Company Vs Masonic Fraternity of Simla

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1713

Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)

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High Courts12 Jul 1995Dismissed

M/s. K.N. Trading Company Vs Masonic Fraternity of Shimla

High Court Of Himachal Pradesh · (1995) 2 ShimLC 342

Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)

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High Courts12 Jul 1995