COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1996

254 judgments · page 8 of 13

High Courts04 Jul 1996Dismissed

Santosh Kumar and Others Vs Devkoo Devi and Others

High Court Of Himachal Pradesh · (1997) 2 CivCC 118 : (1996) 2 ShimLC 455

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 24, 10Specific Relief Act, 1963 — Section 42

High Courts04 Jul 1996Dismissed

Smt. Nisha Kumari Vs Shri Uttam Chand

High Court Of Himachal Pradesh · (1997) 1 ShimLC 366

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13

High Courts03 Jul 1996Dismissed

Oriental Fire and Genl. Ins. Co. Ltd. Vs Sharda Vig and Others

High Court Of Himachal Pradesh · (1997) ACJ 1002

Motor Vehicles Act, 1988 — Section 95(1)(i)

High Courts03 Jul 1996Dismissed

Bank of India Vs Smt. Nirmala Devi and Others

High Court Of Himachal Pradesh · (1997) 1 ShimLC 304

Contempt of Courts Act, 1971 — Section 12, 2, 20

High Courts01 Jul 1996Allowed

Tilak Raj Vs Bhagat Ram and Another

High Court Of Himachal Pradesh · (1997) 1 ShimLC 281

Limitation Act, 1963 — Article 65

High Courts28 Jun 1996Dismissed

Sh. Dharam Singh and Others Vs Smt. Jamna Devi

High Court Of Himachal Pradesh · (1997) 1 ShimLC 34

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 2(2), 47Criminal Procedure Code, 1973 (CrPC) — Section 125

High Courts28 Jun 1996Dismissed

Subhash Gupta Vs N.K. Bansal

High Court Of Himachal Pradesh · (1997) 1 ShimLC 69

East Punjab Urban Rent Restriction Act, 1949 — Section 13AEvidence Act, 1872 — Section 116Himachal Pradesh Urban Rent Control Act, 1987 — Section 13(6), 14, 14(3), 14B, 14C

High Courts27 Jun 1996Allowed

Shri S.R. Mehrotra and Another Vs H.P. University and Another

High Court Of Himachal Pradesh · (1997) 1 ShimLC 113

Himachal Pradesh University Act, 1970 — Section 13, 13(5), 18, 2, 22Himachal Pradesh University First Ordinance, 1973 — Ordinance 1.1, Ordinance 24.5

High Courts25 Jun 1996Dismissed

Ram Chand and Others Vs Jagat Ram and Others

High Court Of Himachal Pradesh · (1997) 1 ShimLC 164

Himachal Pradesh Land Revenue Act, 1954 — Section 37(3), 46Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 29

High Courts25 Jun 1996Allowed

Gurmukh Singh and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1997) 1 ShimLC 61

Criminal Procedure Code, 1973 (CrPC) — Section 154, 232, 313Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113A, 113B

High Courts24 Jun 1996Dismissed

Chanan Singh and Co. Vs M/s. Daulat Ram and Bros. and Another

High Court Of Himachal Pradesh · (1997) 1 ShimLC 17

Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts24 Jun 1996

Cantonment Board Kasauli Vs Bhagwan Dass and Others

High Court Of Himachal Pradesh · (1997) 1 ShimLC 454

Cantonments Act, 1924 — Section 21, 21(3), 39Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 115

High Courts21 Jun 1996Allowed

Harsh Mahajan Vs Syndicate Bank

High Court Of Himachal Pradesh · (1997) 1 ShimLC 14

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7

High Courts21 Jun 1996Dismissed

Himachal Pradesh Road Trans. Corpn. Vs Kashma Devi and Others

High Court Of Himachal Pradesh · (1997) ACJ 910 : (1997) 1 ShimLC 268

Motor Vehicles Act, 1939 — Section 110A

High Courts20 Jun 1996

State of Himachal Pradesh Vs M/s. Sandhu Masala Industries

High Court Of Himachal Pradesh · (1997) 1 ShimLC 32

Prevention of Food Adulteration Act, 1954 — Section 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 50

High Courts18 Jun 1996Dismissed

Sher Chand and Another Vs Pritam chand

High Court Of Himachal Pradesh · (1997) 1 ShimLC 300

Civil Procedure Code, 1908 (CPC) — Section 11, 2(2)

High Courts17 Jun 1996

M/s. Mayur Engineers Vs Union of India (UOI)

High Court Of Himachal Pradesh · (1997) 1 ShimLC 431

Arbitration Act, 1940 — Section 30, 33

High Courts07 Jun 1996Allowed

Ashok Kumar Vs The Registrar, Co-operative Societies and Others

High Court Of Himachal Pradesh · (1997) 1 ShimLC 77

Constitution of India, 1950 — Article 12, 226, 227

High Courts07 Jun 1996Allowed

Bhagesh Datt Sharma and Others Vs Himachal Pradesh Mineral and Industrial Development Corpn. Ltd. and Others

High Court Of Himachal Pradesh · (1997) 3 LLJ 1270 : (1997) 2 ShimLC 4

Constitution of India, 1950 — Article 14, 16, 39

High Courts06 Jun 1996

New India Assurance Co. Ltd. Vs Annu alias Vishal and Others

High Court Of Himachal Pradesh · (1997) ACJ 1432

Motor Vehicles Act, 1939 — Section 95(2)(b)