High Courts11 May 1994Allowed
Tarlok Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1995) CriLJ 2369 : (1994) 2 ShimLC 423
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,413 of 1,566
High Courts09 May 1994
Mohinder Pal Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1995 HP 15 : (1994) 2 ShimLC 337
Constitution of India, 1950 — Article 245, 31, 31A, 31A(1), 31A(2)Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992 — Section 1, 4, 5
High Courts06 May 1994Dismissed
Smt. Parmeshwari (deceased) through her legal Representatives Mukhtiar Chand Vs Shri Sohnu and Another
High Court Of Himachal Pradesh · (1994) 2 ShimLC 251
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 2(17)Punjab Tenancy Act, 1887 — Section 4(5)
High Courts04 May 1994Dismissed
Paras Ram Vs Lachhman and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 230
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 107, 108Limitation Act, 1963 — Article 65
High Courts29 Apr 1994
Sh. Puran Chand Vs The H.P. Forest Corporation
High Court Of Himachal Pradesh · (1994) 2 ShimLC 290
Arbitration Act, 1940 — Section 20, 8, 8(1)
High Courts29 Apr 1994Dismissed
State of H.P. Vs Shri Des Raj
High Court Of Himachal Pradesh · (1995) CriLJ 2764 : (1994) 2 ShimLC 274
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313Himachal Pradesh Road Side Land Control Act, 1968 — Section 12
High Courts28 Apr 1994Allowed
Bhagat Ram and Others Vs Kanta Devi and Another
High Court Of Himachal Pradesh · (1995) CriLJ 1404 : (1995) 1 ShimLC 234
Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 116(6), 150
High Courts26 Apr 1994
State of H.P. Vs Man Singh
High Court Of Himachal Pradesh · (1995) CriLJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 154, 251, 313Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts26 Apr 1994
H.P. Financial Corporation Vs Shri Surjit Singh and Another
High Court Of Himachal Pradesh · (1994) 2 ShimLC 399
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 9, Order 32 Rule 12, Order 32 Rule 3Limitation Act, 1963 — Article 120 , 121, 5
High Courts25 Apr 1994
Punjab National Bank Vs Surinder Singh Mandyal and Others
High Court Of Himachal Pradesh · AIR 1996 HP 1
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 126, 59, 61
High Courts23 Apr 1994Dismissed
Shri Gurbachan Singh and Another Vs Smt. Sansari Devi and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 88
Civil Procedure Code Amendment Act, 1976 — Section 100Evidence Act, 1872 — Section 11, 13, 43
High Courts23 Apr 1994Allowed
Smt. Punni Vs Sumer Chand and Others
High Court Of Himachal Pradesh · AIR 1995 HP 74
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63, 68
High Courts21 Apr 1994Dismissed
Jagdish Chand and Others Vs Shyam Lal and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 152
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 7, Order 41 Rule 22Limitation Act, 1908 — Article 142 , 144, 148Limitation Act, 1963 — Article 61
High Courts19 Apr 1994
Hari Dass and Others Vs H.P. State Electricity Board and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 329
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14, 5
High Courts18 Apr 1994Dismissed
Smt. Parbatu Vs Smt. Pano Devi and Another
High Court Of Himachal Pradesh · (1995) 1 ShimLC 41
Limitation Act, 1963 — Article 59
High Courts13 Apr 1994Allowed
Om Parkash and Others Vs Som Raj
High Court Of Himachal Pradesh · (1994) 2 ShimLC 441
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 65, 90Registration Act, 1908 — Section 54(5)
High Courts11 Apr 1994
Punjab National Bank Vs Mahitt India Pvt. Ltd. and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 252
Contempt of Courts Act, 1971 — Section 12
High Courts11 Apr 1994Dismissed
Karnail Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) CriLJ 3549 : (1995) 1 ShimLC 111
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 154, 173, 313Penal Code, 1860 (IPC) — Section 302
High Courts11 Apr 1994Dismissed
Nanak Chand Vs Smt. Jamuna Devi and Others and Kuljas Rai and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 382
Constitution of India, 1950 — Article 227Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 14(3), 14(4), 16(4), 21(5)
High Courts11 Apr 1994Dismissed
Swarna Vs State of H.P.
High Court Of Himachal Pradesh · (1994) CriLJ 3656 : (1995) 1 RCR(Criminal) 403 : (1995) 1 ShimLC 72
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302