CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,302 judgments · page 1,398 of 1,566

High Courts11 Dec 1995

Ram Saran Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1995) 4 ILR HP 3067

Constitution of India, 1950 — Article 227Himachal Pradesh Land Revenue Act, 1954 — Section 163Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 2, 3, 4, 5
Read judgment
High Courts08 Dec 1995Allowed

Kedar Nath Sood Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1995) 4 ILR HP 2874

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 22, 22B(14)Central Civil Services (Pension) Rules, 1972 — Rule 54(14)Constitution of India, 1950 — Article 14, 21
Read judgment
High Courts28 Nov 1995Allowed

Phillppe Gelie Vs B.N. Banerjee and Others

High Court Of Himachal Pradesh · (1996) 2 ShimLC 39

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(3), 161, 190(1)Penal Code, 1860 (IPC) — Section 290, 336, 34, 360, 363
Read judgment
High Courts10 Nov 1995Dismissed

Him Sports Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1996) 2 ShimLC 15

Arbitration Act, 1940 — Section 14(2), 30, 33, 34, 5Arbitration Rules, 1940 — Rule 3Civil Procedure Code, 1908 (CPC) — Section 80
Read judgment
High Courts30 Oct 1995Allowed

Kingett Edward Christopher Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1995) 4 ILR HP 2940

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 161, 165, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 41(2), 42, 43Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 2
Read judgment