High Courts07 Jan 1993Dismissed
State of H.P. Vs Jagroop Singh and Others
High Court Of Himachal Pradesh · (1993) CriLJ 2766 : (1994) 1 DMC 197 : (1993) 2 ShimLC 67
Penal Code, 1860 (IPC) — Section 304B, 34, 498A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,423 of 1,566
High Courts07 Jan 1993
Raj Traders Vs State of H.P.
High Court Of Himachal Pradesh · (1994) 2 ShimLC 52
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1A)
High Courts05 Jan 1993Allowed
J.S. Tins Fabricators and Others Vs U. Co. Bank
High Court Of Himachal Pradesh · AIR 1994 HP 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts04 Jan 1993Dismissed
Kishan Chand Vs Savita Rani
High Court Of Himachal Pradesh · (1993) 1 ShimLC 329
Hindu Marriage Act, 1955 — Section 13, 13(1), 23, 23(1), 9Penal Code, 1860 (IPC) — Section 323, 408A, 506
High Courts01 Jan 1993
Tula Ram and Another etc. Vs State of H.P.
High Court Of Himachal Pradesh · (1993) CriLJ 2742
Prevention of Corruption Act, 1947 — Section 3, 4Prevention of Corruption Act, 1988 — Section 26, 28, 3, 3(1), 4
High Courts31 Dec 1992Dismissed
Sona Spices Suppliers Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 362
Criminal Procedure Code, 1973 (CrPC) — Section 313, 362, 482, 561APrevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts31 Dec 1992Allowed
Duli Chand Chandel Vs Himachal Pradesh University and Others
High Court Of Himachal Pradesh · (1994) ShimLC 34 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts18 Dec 1992
Rajesh Kochhar Vs Babu Ram
High Court Of Himachal Pradesh · (1993) 2 ShimLC 346
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 15, Order 5 Rule 17, Order 5 Rule 19, Order 9 Rule 13
High Courts17 Dec 1992Dismissed
State of H.P. Vs Vijay Kumar and Others
High Court Of Himachal Pradesh · (1994) 1 ShimLC 9
Criminal Procedure Code, 1973 (CrPC) — Section 151, 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 323
High Courts15 Dec 1992Allowed
Sukh Lal Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1993 HP 65
Constitution of India, 1950 — Article 226
High Courts11 Dec 1992Dismissed
Narain Chand Prashar Vs Prem Kumar Dhumal and Others
High Court Of Himachal Pradesh · AIR 1993 HP 84
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 13, 22, 23Representation of the People Act, 1951 — Section 100, 123, 46, 81, 81(3)
High Courts11 Dec 1992Dismissed
The Sood Sabha Shri Ram Mandir, Shimla Vs Shri R.P. Grover
High Court Of Himachal Pradesh · AIR 1993 HP 76
Provincial Small Cause Courts Act, 1887 — Section 25
High Courts04 Dec 1992Dismissed
Goverdhan Lal Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1993 HP 67
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts04 Dec 1992
B.N. Gupta Vs Ganga Ram
High Court Of Himachal Pradesh · (1993) 2 ShimLC 235
Himachal Pradesh Urban Rent Control Act, 1987 — Section 10(3), 14, 14(3), 15, 15(2)Soldiers (Litigation) Act, 1925 — Section 7
High Courts03 Dec 1992
Punjab National Bank Vs F.N. Gold Head Ltd. and Others
High Court Of Himachal Pradesh · AIR 1993 HP 79
Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 4, Order 11 Rule 21, Order 3 Rule 4
High Courts30 Nov 1992Allowed
Om Parkash Vs Smt. Sareshta Devi
High Court Of Himachal Pradesh · AIR 1993 HP 71 : (1994) 1 DMC 308
Hindu Marriage Act, 1955 — Section 13
High Courts18 Nov 1992
Punjab National Bank Vs M/s Purewal and Associates and others
High Court Of Himachal Pradesh · (1992) 11 SHI CK 0002
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 6
High Courts13 Nov 1992Dismissed
Sant Ram and Another Vs Mohinder Singh and Others
High Court Of Himachal Pradesh · AIR 1994 HP 109
High Courts06 Nov 1992Dismissed
Alark Singh Vs Durga Devi and Others
High Court Of Himachal Pradesh · (1992) 11 SHI CK 0003
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2Succession Act, 1925 — Section 192
High Courts04 Nov 1992Dismissed
Birbal Vs Bimla Devi and Another
High Court Of Himachal Pradesh · (1993) CriLJ 1124 : (1993) 2 RCR(Criminal) 202
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 104