High Courts07 May 1993Allowed
Tashkant Stone Crushers Vs The Himachal Pradesh State Electricity Board
High Court Of Himachal Pradesh · (1993) 2 ShimLC 189
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,421 of 1,566
High Courts05 May 1993
Life Convict Karam Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1993) CriLJ 3751 : (1994) 2 RCR(Criminal) 28
Criminal Procedure Code, 1973 (CrPC) — Section 433A
High Courts04 May 1993
Daljit Singh Vs S. Manmohan Singh and Another
High Court Of Himachal Pradesh · (1993) CriLJ 3878
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401, 468, 470Industrial Disputes Act, 1947 — Section 2, 25T, 25U, 34, 34(1)
High Courts29 Apr 1993Allowed
Padam Nabh Sharma Vs Balwant Rai Gotra
High Court Of Himachal Pradesh · (1993) 2 ShimLC 170
Evidence Act, 1872 — Section 68Himachal Pradesh General Clauses Act, 1968 — Section 10, 14(2), 9
High Courts28 Apr 1993Allowed
Orissa Sponge Iron Ltd. Vs Rishabh Ispaat Ltd.
High Court Of Himachal Pradesh · AIR 1994 HP 3 : (1998) 2 CompLJ 99
Companies Act, 1956 — Section 433, 434Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22
High Courts26 Apr 1993Allowed
Shri Jatinder Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 17
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 18, 20, 20(2), 20(3)Himachal Pradesh Ceiling on Land Holdings Rules, 1973 — Rule 18
High Courts21 Apr 1993Allowed
Vijay Traders Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1993) 2 ShimLC 148
Arbitration Rules, 1940 — Rule 4Constitution of India, 1950 — Article 299
High Courts20 Apr 1993Dismissed
Ashok Nath Singh Panwar Vs Upasna Panwar and Another
High Court Of Himachal Pradesh · (1994) CriLJ 998
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 127(1), 397, 401Hindu Marriage Act, 1955 — Section 24
High Courts19 Apr 1993
State Vs Vidya Devi and etc.
High Court Of Himachal Pradesh · (1993) CriLJ 3556 : (1994) 2 RCR(Criminal) 121 : (1993) 2 ShimLC 6
Criminal Procedure Code, 1973 (CrPC) — Section 156, 190, 2, 4(2), 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 41, 41(1), 41(2), 42
High Courts19 Apr 1993Allowed
Satya Dev Sood and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1994 HP 17
Motor Vehicles Act, 1939 — Section 38Motor Vehicles Act, 1988 — Section 56Punjab Motor Vehicles Rules, 1940 — Rule 3.12
High Courts16 Apr 1993Dismissed
Vishwa Nath Vs Rajnish Kumar and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 109
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
High Courts06 Apr 1993Dismissed
Hira Singh Vs Financial Commissioner and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 196
Constitution of India, 1950 — Article 111, 226Himachal Pradesh Nautor Land Rules, 1968 — Rule 16, 18, 19, 29, 30
High Courts06 Apr 1993Dismissed
Sat Pal Vs H.P. University and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 120
Constitution of India, 1950 — Article 311, 311(2)Industrial Disputes Act, 1947 — Section 25
High Courts06 Apr 1993Allowed
H.P. Agro Industries Corporation Ltd. Vs Regional Provident Fund Commissioner
High Court Of Himachal Pradesh · (1999) 3 LLJ 469 : (1993) 2 ShimLC 155
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 16, 17
High Courts05 Apr 1993Dismissed
Shivalik Chit Fund and Machine Tools (P) Ltd. Vs Agricultural Industries and Others
High Court Of Himachal Pradesh · AIR 1996 HP 83 : (1997) 89 CompCas 62
Companies Act, 1956 — Section 428, 568
High Courts31 Mar 1993Allowed
Union of India (UOI) and Another Vs Duni Chand Sharma
High Court Of Himachal Pradesh · (1993) 2 ShimLC 29
Constitution of India, 1950 — Article 14East Punjab Urban Rent Restriction Act, 1949 — Section 2Himachal Pradesh Urban Rent Control Act, 1987 — Section 15, 15(1), 15(2), 2
High Courts26 Mar 1993Dismissed
State of H.P. Vs Sobha Ram
High Court Of Himachal Pradesh · (1993) 2 ShimLC 128
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52, 52(1), 55
High Courts26 Mar 1993
Krishan Kumar Mahajan Vs Cantonment Board and Another
High Court Of Himachal Pradesh · (1993) 2 ShimLC 117
Cantonments Fund Servants (Amendment) Rules, 1972 — Rule 5CPenal Code, 1860 (IPC) — Section 477
High Courts22 Mar 1993Allowed
Shankar Timber Co. (P.) Ltd. Vs State of Himanchal Pradesh and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 202
High Courts22 Mar 1993Allowed
Sham Sunder Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) CriLJ 3631
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 227, 228, 302, 304B, 380