High Courts27 Sept 1993Allowed
Mast Ram Bhatti Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1994) 1 ShimLC 300
Constitution of India, 1950 — Article 14, 16, 226, 311
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,418 of 1,566
High Courts27 Sept 1993Allowed
State of Himachal Pradesh Vs Himachal Flour Mills
High Court Of Himachal Pradesh · (1995) 1 RCR(Criminal) 585 : (1994) 1 ShimLC 196
Criminal Procedure Code, 1973 (CrPC) — Section 251, 319(3)Prevention of Food Adulteration Act, 1954 — Section 12, 14A, 16, 20, 20(1)
High Courts24 Sept 1993Allowed
Parkash Chand and Others Vs Hans Raj and Another
High Court Of Himachal Pradesh · AIR 1994 HP 144 : (1994) 1 ShimLC 114
Evidence Act, 1872 — Section 102, 90
High Courts22 Sept 1993Dismissed
Kuldeep Raj and Others Vs Satya Devi
High Court Of Himachal Pradesh · (1994) 1 ShimLC 342
Punjab Tenancy Act, 1887 — Section 110, 110(1), 4(5), 40, 5
High Courts17 Sept 1993
H.P.M.C Vs S.P.I. Beverages
High Court Of Himachal Pradesh · (1994) 1 ShimLC 269
Arbitration Act, 1940 — Section 20, 41, 41(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A, Order 39 Rule 3Contract Act, 1872 — Section 19, 23
High Courts17 Sept 1993Allowed
Dalip Singh Vs Geeta Ram
High Court Of Himachal Pradesh · (1994) ShimLC 445 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151, 94
High Courts08 Sept 1993Dismissed
B.N. Gupta Vs Ganga Ram
High Court Of Himachal Pradesh · AIR 1994 HP 126 : (1994) 2 ShimLC 142
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(3), 15, 15(1), 15(2)
High Courts18 Aug 1993Allowed
Tulsi Ram Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 263
Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)Constitution of India, 1950 — Article 311, 311(2)
High Courts16 Aug 1993Allowed
Suneel Mehra Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 233
Constitution of India, 1950 — Article 14, 226, 227, 298Himachal Pradesh Municipal Corporation Act, 1979 — Section 41(4), 64
High Courts13 Aug 1993Dismissed
Sukhvinder Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) CriLJ 2423 : (1994) 2 ShimLC 245
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 307, 324
High Courts30 Jul 1993Dismissed
Bhag Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) CriLJ 1398
Criminal Procedure Code, 1973 (CrPC) — Section 124, 125, 313Evidence Act, 1872 — Section 32, 5, 6, 8Penal Code, 1860 (IPC) — Section 302, 304, 324, 326
High Courts28 Jul 1993Dismissed
Rattan kumar Boardwaj and Shiv Dayal and Another Vs State of H.P.
High Court Of Himachal Pradesh · (1994) 1 ShimLC 366
Constitution of India, 1950 — Article 21
High Courts26 Jul 1993Allowed
V.K. Ahluwalia Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1996) 2 ShimLC 401
Companies Act, 1956 — Section 224, 225, 226, 227, 228Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(2), 173, 309
High Courts23 Jul 1993
Mrs. Patricia Margaret Gupta Vs Mr. Peter Gupta and Another
High Court Of Himachal Pradesh · (1994) 2 ShimLC 276
Divorce Act, 1869 — Section 10
High Courts22 Jul 1993
B.K. Chawla Vs General Manager Telecom and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 455
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110(1)
High Courts16 Jul 1993Dismissed
State of H.P. Vs Raj Kumar and Another
High Court Of Himachal Pradesh · (1994) CriLJ 894 : (1994) 2 ShimLC 212
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 380, 411, 414, 457
High Courts15 Jul 1993Dismissed
State of Himachal Pradesh and etc. Vs Satwant Singh Kochhar and etc.
High Court Of Himachal Pradesh · AIR 1994 HP 71 : (1994) 2 ShimLC 184
Constitution of India, 1950 — Article 14Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 14(4)
High Courts15 Jul 1993Dismissed
Kirpa Ram Vs Lachhman and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 371
Civil Procedure Code, 1908 (CPC) — Section 122, 125, 148, 151Redemption of Mortgages (Himachal Pradesh) Act, 1971 — Section 12
High Courts08 Jul 1993Dismissed
The Sr. Divisional Commercial Superintendent Vs Dr. A.C. Mahajan
High Court Of Himachal Pradesh · (1993) 2 ShimLC 452
Consumer Protection Act, 1986 — Section 14(2)
High Courts07 Jul 1993Allowed
Amro Devi Vs Ajay Kumar Sood
High Court Of Himachal Pradesh · AIR 1994 HP 81 : (1994) 2 ShimLC 177
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)(c)