High Courts27 Mar 1997Allowed
Smt. Sandhaya Devi Parmar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 310
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,383 of 1,566
High Courts27 Mar 1997Dismissed
Oriental Insurance Co. Ltd. Vs Khudi Devi and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 342
Constitution of India, 1950 — Article 227
High Courts27 Mar 1997Dismissed
Prabhu Ram Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1997) 2 ShimLC 369
Civil Procedure Code, 1908 (CPC) — Section 80, 80(2)Himachal Pradesh Land Revenue Act, 1954 — Section 163
High Courts27 Mar 1997Dismissed
Sh. Ramesh Chand and Others Vs Shri Bhalkhu Ram and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 302
Civil Procedure Code, 1908 (CPC) — Section 115, 148
High Courts26 Mar 1997Dismissed
Krishan Singh and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1997) 2 ShimLC 348
Land Acquisition Act, 1894 — Section 11, 11A, 31, 31(3A), 31(4)
High Courts26 Mar 1997Dismissed
Pamwi Tissues and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1998) 2 LLJ 138 : (1997) 3 ShimLC 407
Industrial Disputes Act, 1947 — Section 17, 17A
High Courts25 Mar 1997Dismissed
Guru Dutt Sharma Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 382
High Courts25 Mar 1997
Sanjay Kuthiala and Others Vs Uttam Chand and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 316
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2ACompanies Act, 1956 — Section 260
High Courts22 Mar 1997Allowed
Mahavir Singh and Yog Raj and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 385
High Courts21 Mar 1997Dismissed
Nater Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 329
Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts20 Mar 1997
Smt. Gulabi and etc. Vs State of H.P.
High Court Of Himachal Pradesh · AIR 1998 HP 9 : (1997) 4 RCR(Civil) 179 : (1998) 1 ShimLC 41
Evidence Act, 1872 — Section 57Land Acquisition Act, 1894 — Section 23
High Courts18 Mar 1997
Ami Chand and Others Vs Krishni Devi and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 402
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 100, 11Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 58, 58(5)Motor Vehicles Act, 1939 — Section 110F
High Courts18 Mar 1997
Anant Ram and Others Vs B.K. Aggarwal and Others
High Court Of Himachal Pradesh · (1997) 4 RCR(Civil) 176 : (1997) 2 ShimLC 397
High Courts18 Mar 1997Dismissed
Satish Kumar Sharma Vs Bar Council of H.P.
High Court Of Himachal Pradesh · (1997) 3 ShimLC 455
Advocates Act, 1961 — Section 24, 28, 49(1)Bar Council of India Rules, 1975 — Rule 24, 47, 48, 49, 5Bar Councils Act, 1926 — Section 14, 15, 7 , 8
High Courts14 Mar 1997Allowed
Inder Pal Thakur Vs Hukam Chand and Another
High Court Of Himachal Pradesh · (1997) 3 ShimLC 358
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)
High Courts13 Mar 1997Dismissed
Himachal Pradesh Nagar Vikas Pradhikaran Vs Regional Provident Fund Commissioner and Another
High Court Of Himachal Pradesh · (1998) 2 LLJ 267 : (1997) 3 ShimLC 77
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 16(2), 7AHimachal Pradesh Town and Country Planning Act, 1977 — Section 40
High Courts13 Mar 1997Dismissed
Sh. Bhim Sen Sharma Vs H.P. University and Others
High Court Of Himachal Pradesh · (1998) 1 ShimLC 1
High Courts12 Mar 1997Allowed
Bishamber Dass Vs Jeet Singh (since deceased) through his L.Rs. Smt. Urmala Deri and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 521
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 114, 65
High Courts11 Mar 1997
Atma Ram Vs Smt. Janki and Others
High Court Of Himachal Pradesh · AIR 1998 HP 14
Succession Act, 1925 — Section 265, 286, 288
High Courts11 Mar 1997Dismissed
Kailash Chand Kalia and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 448