COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,302 judgments · page 1,419 of 1,566

High Courts07 Jul 1993

State of H.P. Vs Sudesh Raj and Another

High Court Of Himachal Pradesh · (1994) 2 ShimLC 181

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190Himachal Pradesh (Excise Powers and Appeal) Orders, 1965 — Order 4Punjab Excise Act, 1914 — Section 46, 46(1), 61, 61(1), 62

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High Courts07 Jul 1993Dismissed

Gen Manager, Northern Rly., N.D. and Others Vs G.C. Sharma and Another

High Court Of Himachal Pradesh · (1993) 2 ShimLC 449

Consumer Protection Act, 1986 — Section 27

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High Courts06 Jul 1993

K.K. Khanna Vs The Director Town and Country Planning-cum-Chief Administrator H.U.D A. and Another

High Court Of Himachal Pradesh · (1993) 2 ShimLC 446

Consumer Protection Act, 1986 — Section 11

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High Courts06 Jul 1993

Kanahya Lal alias Ghurka Ram Vs Union of India (UOI) and Another

High Court Of Himachal Pradesh · AIR 1994 HP 84 : (1994) 1 ShimLC 357

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High Courts06 Jul 1993Dismissed

Nirmal Singh Vs Randhir Sharma

High Court Of Himachal Pradesh · (1994) 2 ShimLC 255

Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 118, 118(1), 118(2), 2

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High Courts30 Jun 1993

Kaman Singh Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1993) 2 ShimLC 430

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Forest Act, 1927 — Section 32, 33

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High Courts30 Jun 1993Allowed

Ratesh Kumar Vs Basudev Singh Pathania

High Court Of Himachal Pradesh · (1994) ShimLC 422 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 57

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High Courts30 Jun 1993Allowed

D.A.V. Public School Vs Smt. Umawati

High Court Of Himachal Pradesh · (1993) 2 ShimLC 425

Civil Procedure Code, 1908 (CPC) — Section 100Industrial Disputes (Central) Rules, 1957 — Rule 6(3)

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High Courts30 Jun 1993Allowed

Parma Nand Vs Sudama Ram and Others

High Court Of Himachal Pradesh · AIR 1994 HP 87

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High Courts28 Jun 1993

Kaushalya Devi and Others Vs Dr. Lakhbir Sood and Others

High Court Of Himachal Pradesh · (1994) ACJ 12 : (1993) 2 ShimLC 466

Motor Vehicles Act, 1939 — Section 95

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High Courts26 Jun 1993

Ali Mohammad Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 440

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts26 Jun 1993

Ali Mohammad Vs State of H.P.

High Court Of Himachal Pradesh · (1994) ShimLC 408 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11

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High Courts24 Jun 1993Allowed

Regional Manager S.B.I. and Another Vs Ajay Sharma

High Court Of Himachal Pradesh · (1994) 1 ShimLC 377

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, Order 41 Rule 27, Order 7 Rule 14(2), 107Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 7

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High Courts24 Jun 1993

Ruli Ram (deceased) through L.R. and Others Vs Amar Singh

High Court Of Himachal Pradesh · AIR 1994 HP 102

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)

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High Courts23 Jun 1993Allowed

Suresh Chand Vs Hindu Mal and Others

High Court Of Himachal Pradesh · AIR 1994 HP 56 : (1994) 1 ShimLC 361

Easements Act, 1882 — Section 15

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High Courts11 Jun 1993Partly Allowed

Bhagat Singh Negi and Others Vs H.P. Housing Board and Others

High Court Of Himachal Pradesh · AIR 1994 HP 60

Constitution of India, 1950 — Article 12, 14, 226Evidence Act, 1872 — Section 115Himachal Pradesh Housing Board (Allotment, Management and Sales of Houses/Flats) Regulations, 1973 — Regulation 1

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High Courts09 Jun 1993Allowed