High Courts23 Mar 1994
Karam Chand Vs Kuram Dutt and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 208
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 33, Order 6 Rule 17, 96
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,415 of 1,566
High Courts22 Mar 1994
Khan Mohammad Vs Talib Hussain
High Court Of Himachal Pradesh · (1995) CriLJ 1401
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204, 209, 397Penal Code, 1860 (IPC) — Section 406, 417, 500, 504, 506
High Courts22 Mar 1994Allowed
Satya Devi Vs Brij Lal
High Court Of Himachal Pradesh · (1994) 2 ShimLC 263
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts21 Mar 1994Allowed
State of H.P. Vs Sh. Ramji
High Court Of Himachal Pradesh · AIR 1995 HP 127
Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10
High Courts16 Mar 1994
Om Parkash Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1995 HP 5 : (1994) 2 ShimLC 324
Constitution of India, 1950 — Article 14
High Courts16 Mar 1994Allowed
Vikas Kapoor Vs Chet Ram
High Court Of Himachal Pradesh · (1995) CriLJ 1156 : (1995) 2 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 202, 247, 251, 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Mar 1994Dismissed
Raj Mohammad and Another and Gulzar Ali Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) CriLJ 810 : (1995) 1 ShimLC 139
Criminal Procedure Code, 1973 (CrPC) — Section 107, 150Penal Code, 1860 (IPC) — Section 120B, 302, 34, 506
High Courts15 Mar 1994
Sri Kanth and Others Vs Smt. Sheela Devi and Others
High Court Of Himachal Pradesh · AIR 1995 HP 124
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1918 — Section 41
High Courts11 Mar 1994Allowed
Narinder Kumar and Another Vs Ramesh Kumar and Another
High Court Of Himachal Pradesh · AIR 1995 HP 87 : (1995) 1 ShimLC 104
General Clauses Act, 1897 — Section 6Himachal Pradesh Urban Rent Control Act, 1987 — Section 2, 34
High Courts09 Mar 1994Allowed
Jugal Kishore Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1995 HP 8 : (1995) 1 ShimLC 44
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113, 72
High Courts08 Mar 1994Dismissed
Amar Singh and Others Vs Kehar Singh and Others
High Court Of Himachal Pradesh · AIR 1995 HP 82
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 1Easements Act, 1882 — Section 18, 4
High Courts07 Mar 1994Allowed
K.C. Azad Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) CriLJ 974 : (1995) 1 ShimLC 260
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471, 511
High Courts07 Mar 1994Dismissed
Jaunda Ram Vs Dola Ram and Others
High Court Of Himachal Pradesh · AIR 1995 HP 123
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 1
High Courts03 Mar 1994Allowed
Smt. Charno Devi and Others Vs Dali Mal (deceased) through his LRs. Shamsher Singh and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 279
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 67Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(3), 45Hindu Succession Act, 1956 — Section 4(2)
High Courts03 Mar 1994Allowed
Balak Ram Vs Kedar Nath (deceased) through his L.Rs. Joginder Paul and Others
High Court Of Himachal Pradesh · (1995) 1 ShimLC 191
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 11(2)Punjab Courts Act, 1913 — Section 41Transfer of Property Act, 1882 — Section 111, 117
High Courts14 Jan 1994Allowed
Lt. Col. L.H.M. Gregory Vs General Public and Others
High Court Of Himachal Pradesh · AIR 1995 HP 96 : (1994) 2 ShimLC 33
Succession Act, 1925 — Section 241, 63
High Courts14 Jan 1994Allowed
Kanshi Ram Verma Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 7
High Court of Himachal Pradesh (Recruitment, Conditions of Service and Conduct) Rules, 1975 — Rule 10(1), 12High Court of Himachal Pradesh, Officers and Servants (Premature Retirement) Rules, 1978 — Rule 3(2)
High Courts14 Jan 1994Dismissed
Miss Kamlesh Khanna Vs Smt. Rupwanti
High Court Of Himachal Pradesh · (1995) 1 ShimLC 93
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 13(3), 14(3), 24(5)
High Courts14 Jan 1994Allowed
Jagdish Dutt Samnol and Others Vs Ralla Ram Charanji Lal and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 64
Limitation Act, 1908 — Section 19Limitation Act, 1963 — Section 18, 18(1)
High Courts12 Jan 1994Dismissed
Kanta and Others and Mehar Chand Vs N.K. Vyas
High Court Of Himachal Pradesh · (1994) 2 ShimLC 21
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(1), 14(3), 2