High Courts04 Sept 1998Allowed
Ashok Kumar Vs Surinder Kumar and Others
High Court Of Himachal Pradesh · (1999) ACJ 1119
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1998
198 judgments · page 4 of 10
High Courts01 Sept 1998Allowed
Jagbir Singh and Others Vs State of H.P. and Others Rakesh Kumar and Others Vs Commissioner-cum-Deputy Commissioner, Baba Balak Nath Temple Trust and Others
High Court Of Himachal Pradesh · (1999) 2 LLJ 304 : (1999) 1 ShimLC 206
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25F
High Courts01 Sept 1998Dismissed
Manoj Kumar Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 192
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 32
High Courts31 Aug 1998Dismissed
Des Raj and Others Vs Bhagat Ram and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 189
High Courts21 Aug 1998Dismissed
Ravi Inder Lal Rikhye Vs East India Hotels Ltd.
High Court Of Himachal Pradesh · (1999) 1 ShimLC 197
High Courts19 Aug 1998Dismissed
Smt. Renu Chadha Vs Smt. Asha Kumari
High Court Of Himachal Pradesh · (1999) 1 ShimLC 76
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 6 Rule 15, Order 6 Rule 2Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1950 — Section 16
High Courts19 Aug 1998Allowed
Ravinder Kumar Vs Himachal Pradesh State Forest Corporation Ltd. and Another
High Court Of Himachal Pradesh · (1999) 1 ShimLC 88
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 8 Rule 6AContract Act, 1872 — Section 65
High Courts19 Aug 1998Dismissed
Madan Lal Sharma Vs Jagmohan Singh Khera Jagmohan Singh Khera Vs Madan Lal Sharma
High Court Of Himachal Pradesh · (1999) 1 ShimLC 106
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Himachal Pradesh Urban Rent Control Act, 1987 — Section 1(3), 2, 4, 5
High Courts18 Aug 1998Dismissed
Sita Ram Vs Hari Krishan
High Court Of Himachal Pradesh · (1998) 08 SHI CK 0019
Specific Relief Act, 1877 — Section 34
High Courts13 Aug 1998Dismissed
Kunj Behari Lal Butail and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 519
Banking Companies Act, 1949 — Section 10Banking Companies Rules, 1949 — Rule 5Constitution of India, 1950 — Article 39
High Courts13 Aug 1998Allowed
Himachal Road Transport Corporation Vs Smt. Sneh Dutta and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 58
Income Tax Act, 1961 — Section 143(1)
High Courts13 Aug 1998Dismissed
Natha Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 11
Advocates Act, 1961 — Section 15Constitution of India, 1950 — Article 12, 14, 19(1), 226General Clauses Act, 1897 — Section 14, 15, 16
High Courts13 Aug 1998
Nalin Rawal and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1999) 1 ShimLC 35
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 4, 5Himachal Pradesh Land Preservation Act, 1978 — Section 21, 3, 4Himachal Pradesh Land Preservation Rules, 1983 — Rule 2, 4
High Courts12 Aug 1998
Mangat Ram Vs Jai Parkasli
High Court Of Himachal Pradesh · (1999) 3 CivCC 88
Evidence Act, 1872 — Section 73
High Courts11 Aug 1998Allowed
Prem Singh (Ex-Sepoy) Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 70
Constitution of India, 1950 — Article 14Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 17, 27
High Courts07 Aug 1998
Arvind Projects (Belgal) Limited Vs Eider Electronics Industries Limited
High Court Of Himachal Pradesh · (1999) 3 ShimLC 172
High Courts07 Aug 1998Dismissed
Shri R.K. Chottani and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 496
Constitution of India, 1950 — Article 14, 162, 226Himachal Pradesh Press Correspondents Accreditation and Recognition Rules, 1991 — Rule 11, 20, 8(1), 8(2), 8(3)
High Courts07 Aug 1998Dismissed
Dr. P.K. Nanda Vs Himachal Pradesh University and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 488
Constitution of India, 1950 — Article 14, 226Himachal Pradesh University First Ordinance, 1973 — Ordinance 6.35, Ordinance 6.37
High Courts07 Aug 1998Dismissed
State of H.P. and Another Vs Sandeep Bhardwaj and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 1
Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts07 Aug 1998Dismissed
Pratap Singh Verma Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 5
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1)Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 157(1)