High Courts15 May 1996Dismissed
Kanwar Rajeshwar Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 85
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1996
254 judgments · page 10 of 13
High Courts15 May 1996Dismissed
Jeet Ram Sankhyan and Another Vs Suhru Ram and Another
High Court Of Himachal Pradesh · (1997) 2 ShimLC 165
Evidence Act, 1872 — Section 45, 50Punjab Land Revenue Act, 1887 — Section 44
High Courts13 May 1996
Shri Pritam Chand and Others Vs Shri Krishan Kumar and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 255
Himachal Pradesh Land Revenue Act, 1954 — Section 46Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 101
High Courts09 May 1996Dismissed
Executive Engineer, I and PH Vs Bhola Ram and Another
High Court Of Himachal Pradesh · (1996) 2 ShimLC 202
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 25F
High Courts09 May 1996Dismissed
L.A.C. Solan and Another Vs Bhoop Ram Bhoop Ram and Shakuntala Singal and Others (L.Rs. of Mata Ram) Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (1997) 2 ShimLC 229
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 13, Order 41 Rule 22, Order 41 Rule 33Land Acquisition Act, 1894 — Section 18, 4, 9
High Courts08 May 1996Dismissed
Mohammad Iqbal Vs Government of India and Others
High Court Of Himachal Pradesh · (1996) 05 SHI CK 0025
Administration of Evacuee Property Act, 1950 — Section 46
High Courts08 May 1996Allowed
Rajeev Chopra Vs The Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1997) 1 ShimLC 11
Arbitration Act, 1940 — Section 20, 8
High Courts07 May 1996Allowed
Oriental Insurance Co. Ltd. Vs Dhalu Devi and Others
High Court Of Himachal Pradesh · (1998) 2 ACC 433 : (1998) ACJ 210 : (1997) 1 ShimLC 437
Motor Vehicles Act, 1939 — Section 92A
High Courts02 May 1996Allowed
Mohinder Singh and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1997) 1 ShimLC 123
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 120B, 420, 43, 468
High Courts02 May 1996Allowed
Munshi Ram and Others Vs Dila Ram and Others
High Court Of Himachal Pradesh · (1996) 2 ShimLC 206
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts30 Apr 1996Dismissed
Khazana Ram Vs Ghungar
High Court Of Himachal Pradesh · (1997) 2 ShimLC 261
High Courts26 Apr 1996Dismissed
State of Himachal Pradesh Vs Devki Devi and Others
High Court Of Himachal Pradesh · (1996) 2 ShimLC 244
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10
High Courts26 Apr 1996Allowed
Daulat Ram Vs Lachhmi Devi and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 24
High Courts25 Apr 1996Dismissed
Smt. Balbir Kaur and Another Vs Smt. Mohinder Kaur
High Court Of Himachal Pradesh · (1996) 2 ShimLC 255
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 7 Rule 10, 104, 105, 107(2)Hindu Adoptions and Maintenance Act, 1956 — Section 20 , 28
High Courts25 Apr 1996Allowed
Chamunda Spun Pipe Industry Vs Ishwar Dass and Others
High Court Of Himachal Pradesh · (1996) 2 ACC 261 : (1996) 2 ShimLC 304
Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 166Partnership Act, 1932 — Section 69(2)
High Courts25 Apr 1996
Shri H.K. Sareen Vs State of H.P.
High Court Of Himachal Pradesh · (1997) 1 ShimLC 370
Arbitration Act, 1940 — Section 14, 30, 33Limitation Act, 1963 — Section 5
High Courts25 Apr 1996Dismissed
Himachal Road Trans. Corpn. and Another Vs Atma Ram and Another
High Court Of Himachal Pradesh · (1997) ACJ 946 : (1996) 2 ShimLC 213
High Courts25 Apr 1996Dismissed
State of H.P. Vs Arun Kumar and Another
High Court Of Himachal Pradesh · (1997) 1 ShimLC 29
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16(1), 20
High Courts25 Apr 1996Dismissed
Ms. Indira Thakur and Others Vs Harprit Education Society and Another
High Court Of Himachal Pradesh · (1997) 1 ShimLC 410
Constitution of India, 1950 — Article 12, 14, 226, 311Contract Act, 1872 — Section 23
High Courts23 Apr 1996Dismissed
Smt. Anita Chanana Vs Sh. Surinder Singh Obrei
High Court Of Himachal Pradesh · (1996) 2 ShimLC 284
Himachal Pradesh Urban Rent Control Act, 1987 — Section 15, 15(2), 16, 16(2), 16(4)