High Courts14 Jul 1998Dismissed
Sonia Kayastha Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 162
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1998
198 judgments · page 6 of 10
High Courts10 Jul 1998Allowed
Shri Naranjnu Vs Smt. Hukami Devi and Others
High Court Of Himachal Pradesh · (1999) 1 ShimLC 171
Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 10, 11, 12, 126
High Courts10 Jul 1998Allowed
State of Himachal Pradesh Vs Shri Baljeet Singh Rajpal and Others
High Court Of Himachal Pradesh · (1999) 2 ShimLC 156
Administrative Tribunals Act, 1985 — Section 19, 24, 3Constitution of India, 1950 — Article 226, 227
High Courts09 Jul 1998Allowed
Janta High School Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1999) 1 LLJ 1270 : (1999) 1 ShimLC 92
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 33C(2)
High Courts08 Jul 1998Allowed
Cement Corporation of India Vs Presiding Officer, Labour Court and Others
High Court Of Himachal Pradesh · (1999) 1 LLJ 1276 : (1999) 1 ShimLC 91
Industrial Disputes Act, 1947 — Section 36(4)
High Courts07 Jul 1998Dismissed
Banarsi Dass (through his L.Rs.) and Others Vs Babu Ram
High Court Of Himachal Pradesh · (1999) 3 ShimLC 168
High Courts07 Jul 1998
Kamal Bhatia Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1999) 2 ShimLC 141
Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 222Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14APenal Code, 1860 (IPC) — Section 379, 380, 409, 468
High Courts07 Jul 1998Allowed
Budhi Devi and Others Vs Hem Singh and Others
High Court Of Himachal Pradesh · (1999) 3 ShimLC 162
High Courts06 Jul 1998Allowed
State of Himachal Pradesh Vs Ram Lal
High Court Of Himachal Pradesh · (1999) 3 ShimLC 132
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7, 7(1)
High Courts03 Jul 1998Dismissed
State of Himachal Pradesh Vs Harnama
High Court Of Himachal Pradesh · (1999) 1 ShimLC 38
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 11, 12, 18Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
High Courts02 Jul 1998Dismissed
Khekh Ram Vs Yub Raj
High Court Of Himachal Pradesh · (1998) 2 ShimLC 472
Himachal Pradesh Hindu Public Religious Institutions and Charitable Endowments Act, 1984 — Section 21
High Courts02 Jul 1998
Commissioner of Income Tax Vs Dillo Ram and Co.
High Court Of Himachal Pradesh · (1999) 156 CTR 570 : (1999) 235 ITR 43 : (1999) 1 ShimLC 178
Income Tax Act, 1961 — Section 184, 186(1), 256(2)
High Courts01 Jul 1998Allowed
Vijay Gupta and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1999) 3 ShimLC 231
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Himachal Pradesh Shops and Commercial Establishments Act, 1969 — Section 1(4), 20(7), 25, 27
High Courts29 Jun 1998
Sohan Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1999) 3 ShimLC 126
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 212
High Courts26 Jun 1998Allowed
R.K. Mohan Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1999) 2 ShimLC 161
High Courts26 Jun 1998Dismissed
Bhagat Ram Thakur Vs Smt. Enakshi Mahajan
High Court Of Himachal Pradesh · (1999) 3 ShimLC 175
Himachal Pradesh Urban Rent Control Act, 1987 — Section 24(5)
High Courts24 Jun 1998Dismissed
Hilton Precision Instruments Etc. Vs Punjab National Bank
High Court Of Himachal Pradesh · (1998) 2 ShimLC 463
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 20, 21, 34
High Courts24 Jun 1998Dismissed
Hilton Precision Instruments, etc. Vs Punjab National Bank
High Court Of Himachal Pradesh · (1999) 2 ShimLC 153
Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 18, 19, 20, 21, 34
High Courts23 Jun 1998Dismissed
Satinder Kapur Vs V.K. Sehgal
High Court Of Himachal Pradesh · (2000) 99 CompCas 1 : (1999) 4 RCR(Criminal) 381 : (1999) 3 ShimLC 216
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts23 Jun 1998Dismissed
Surinder Kumar Babbar Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1999) 2 ShimLC 148