High Courts26 Dec 1994Dismissed
State of H.P. Vs Narinder Kumar and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 735
Forest Act, 1927 — Section 29, 30, 31, 33, 33(1)Himachal Pradesh Land Preservation Act, 1978 — Section 3, 4, 4(3), 5, 6
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,407 of 1,566
High Courts23 Dec 1994Allowed
Sh. Khushi Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1994) ShimLC 356 Supp
High Courts23 Dec 1994
Andrew John Vs State of H.P.
High Court Of Himachal Pradesh · (1995) 1 ILR HP 313
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts23 Dec 1994Allowed
Khushi Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 211
Himachal Pradesh Co-operative Societies Rules, 1971 — Rule 41(1), 41(2)
High Courts23 Dec 1994
Krishna and Others Vs Himachal Pradesh Public Works Department and Others
High Court Of Himachal Pradesh · (1995) 1 ACC 695 : (1996) ACJ 1064 : (1995) 1 ShimLC 461
High Courts22 Dec 1994
Prontos Ltd. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 472
Constitution of India, 1950 — Article 12, 14, 226, 227Land Acquisition Act, 1894 — Section 4
High Courts22 Dec 1994
Surinder Kumar and Another Vs Om Parkash
High Court Of Himachal Pradesh · (1995) 1 ShimLC 361
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 190, 190(1), 200Penal Code, 1860 (IPC) — Section 379, 447
High Courts21 Dec 1994Allowed
S.S. Negi and Another Vs Jagdish Chander and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 63
High Courts21 Dec 1994Allowed
Dr. S.R. Mehrotra Vs H.P. University and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 192
Constitution of India, 1950 — Article 16, 226Himachal Pradesh University Act, 1970 — Section 18, 21, 22, 22(4), 23Himachal Pradesh University Ordinances, 1970 — Ordinance 24, Ordinance 24.3, Ordinance 24.3(11), Ordinance 24.5, Ordinance 35
High Courts20 Dec 1994Allowed
Hardev Singh Vs State
High Court Of Himachal Pradesh · (1995) 2 ShimLC 163
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 31, 34, 392, 397
High Courts16 Dec 1994Dismissed
Swaran Singh Vs Bhag Singh and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 308
Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Section 100
High Courts15 Dec 1994
Ramesh Chand Vs H.P. State Electricity Board and Others
High Court Of Himachal Pradesh · (1997) 3 LLJ 207 : (1995) 1 ShimLC 373
Industrial Disputes Act, 1947 — Section 25F
High Courts14 Dec 1994Dismissed
Ram Parkash Vs Smt. Vijay Kumari
High Court Of Himachal Pradesh · (1995) 2 DMC 71 : (1995) 2 ShimLC 38
Hindu Marriage Act, 1955 — Section 13(1)
High Courts13 Dec 1994Allowed
Jai Mata Rolled Glass Ltd. and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 480
Constitution of India, 1950 — Article 231, 255, 301, 304Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976 — Section 18, 18(1), 19, 3, 3(1)Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1991 — Section 3, 3(1), 3(3)
High Courts13 Dec 1994Allowed
H.P. Diploma Engineers Association and Others Vs H.P.S.E.B.
High Court Of Himachal Pradesh · (1995) 1 ShimLC 402
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Dec 1994Allowed
Cement Corporation of India Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 LLJ 987 : (1995) 1 ShimLC 382
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts08 Dec 1994Allowed
Smt. Asha Rani Vs Shimla Development Authority
High Court Of Himachal Pradesh · (1994) ShimLC 234 Supp
Constitution of India, 1950 — Article 226
High Courts08 Dec 1994
Kamla Sharma Vs State
High Court Of Himachal Pradesh · (1995) 1 ShimLC 388
Central Civil Services (Pension) Rules, 1972 — Rule 37, 54, 55AConstitution of India, 1950 — Article 226
High Courts08 Dec 1994
Kamla Sharma Vs State and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 301
Central Civil Services (Pension) Rules, 1972 — Rule 37, 54, 55AConstitution of India, 1950 — Article 226
High Courts07 Dec 1994
Lt. Col. D.S. Dhillon Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 433
Constitution of India, 1950 — Article 14, 226, 33