High Courts17 Nov 1994Dismissed
Roshan Lal and Others Vs High Court of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 157
Constitution of India, 1950 — Article 14, 16, 21, 226, 229
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,409 of 1,566
High Courts17 Nov 1994
Janeshwar Goyal and Others Vs Hon''ble High Court of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 205
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 15(4), 16, 16(4), 226Demobilized Indian Armed Forces (Reservation of vacancies in the Himachal Pradesh Judicial Service) Rules, 1975 — Rule 2, 9
High Courts11 Nov 1994Allowed
Inder Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1995) 1 ILR HP 85
Advocates General Rules, 1971 — Rule 6Constitution of India, 1950 — Article 165
High Courts08 Nov 1994Allowed
Smt. Parsino Devi and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1994) ShimLC 1 Supp
Constitution of India, 1950 — Article 14Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54, 55
High Courts31 Oct 1994Dismissed
State Vs Ram Sahai Sharma and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 149
Criminal Procedure Code, 1973 (CrPC) — Section 173, 227, 228, 397, 401Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 120B, 379, 420, 467, 468
High Courts28 Oct 1994Dismissed
Prem Nath Vs Master Shrikhar and Another
High Court Of Himachal Pradesh · (1995) 2 ShimLC 145
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397(3), 401, 482Evidence Act, 1872 — Section 35
High Courts28 Oct 1994Dismissed
Govind Ram Sharma Vs High Court of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 173
Constitution of India, 1950 — Article 14, 16, 226, 32
High Courts28 Oct 1994Dismissed
R.J. Shah and Co. Vs H.P.S.E.B.
High Court Of Himachal Pradesh · (1995) 1 ILR HP 278
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 96Government of India Act, 1935 — Section 108State of Himachal Pradesh Act, 1970 — Section 21, 23, 3
High Courts25 Oct 1994Allowed
Nathu Ram and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1994) ShimLC 220 Supp
High Courts25 Oct 1994Dismissed
Raj Kumar Rajinder Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 442
Constitution of India, 1950 — Article 226Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 2(5), 27Land Acquisition Act, 1894 — Section 4, 6
High Courts19 Oct 1994Dismissed
Kumehli and Others Vs Moti and Others
High Court Of Himachal Pradesh · (1994) 10 SHI CK 0001
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts18 Oct 1994
Shri Molak Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1996) CriLJ 1198
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Oct 1994Allowed
Ran Singh Jaggi Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1995) 2 ShimLC 152
Air Force Act, 1950 — Section 80Constitution of India, 1950 — Article 226, 227
High Courts07 Oct 1994
New India Assurance Co. Ltd. Vs Pushpa Sharma and Others
High Court Of Himachal Pradesh · (1995) ACJ 639 : (1995) 1 ILR HP 1
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3), Order 41 Rule 5
High Courts07 Oct 1994
Ajmera Singh Vs The Hamirpur Distt. Co-op Marketion and Conusmers Federation Ltd. and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 395
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(6), 23Constitution of India, 1950 — Article 12, 226
High Courts06 Oct 1994Dismissed
State of Himachal Pradesh Vs Inder Jeet and Others
High Court Of Himachal Pradesh · (1996) CriLJ 1163
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 323, 427, 451, 506
High Courts04 Oct 1994
Piar Chand Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1995) 2 ShimLC 118
Constitution of India, 1950 — Article 14, 16, 226, 227Pension Regulations for Army, 1961 — Regulation 1, 173, 3
High Courts04 Oct 1994Dismissed
State of H.P. Vs Parkash Chand
High Court Of Himachal Pradesh · (1994) ShimLC 288 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(3)Penal Code, 1860 (IPC) — Section 323, 325, 506
High Courts03 Oct 1994Dismissed
Gaberiel India Limited Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 LLJ 975 : (1995) 1 ShimLC 357
Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5)
High Courts03 Oct 1994
State of Himachal Pradesh Vs Shiv Nath
High Court Of Himachal Pradesh · (1995) CriLJ 3472
Criminal Procedure Code, 1973 (CrPC) — Section 251Forest Act, 1927 — Section 30, 31, 33