High Courts08 Jul 1992Dismissed
Smt. Krishana Vs Smt. Vimal Chopra
High Court Of Himachal Pradesh · (1993) 2 ShimLC 106
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, Order 9 Rule 13, 131, 151Evidence Act, 1872 — Section 165
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,425 of 1,566
High Courts07 Jul 1992
Himachal Road Transport Corporation Vs Puni Devi and Others
High Court Of Himachal Pradesh · (1993) 1 ACC 418 : (1993) ACJ 998 : (1993) 2 ShimLC 130
High Courts07 Jul 1992
Ms. Lalima Gupta and Another Vs State of H.P. and Another
High Court Of Himachal Pradesh · AIR 1993 HP 11
Constitution of India, 1950 — Article 14, 15, 45
High Courts02 Jul 1992Allowed
Mr. A.L. Vaidya Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 354
All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3Constitution of India, 1950 — Article 235, 31AHimachal Pradesh Higher Judicial Service Rules, 1973 — Rule 10(1), 12, 2(2), 2(6), 21, 21
High Courts30 Jun 1992Allowed
Brigadier S.P.S. Baswani Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 373
Army Act, 1950 — Section 121, 122, 80, 83, 84Army Rules, 1954 — Rule 2(1), 22, 22(2), 22(3), 25Constitution of India, 1950 — Article 112, 226, 26, 32
High Courts26 Jun 1992Dismissed
Chander Singh Mandyal and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1993) CriLJ 3697 : (1993) 2 ShimLC 230
Constitution of India, 1950 — Article 19(1), 19(2), 19(3)Criminal Procedure Code, 1973 (CrPC) — Section 111, 144, 145
High Courts26 Jun 1992Allowed
Jagdish Chand and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 394
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 154, 2, 30(2), 301, 301(2)Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts23 Jun 1992Allowed
Sk. Nek Ram and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 442
Civil Procedure Code, 1908 (CPC) — Section 80Himachal Pradesh Panchayati Raj Act, 1968 — Section 40Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 12, 13, 3, 3(1), 3(2)
High Courts23 Jun 1992Dismissed
Ram Saran Vs Pyare Lal and Another
High Court Of Himachal Pradesh · (1993) 1 ShimLC 406
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts23 Jun 1992Allowed
Bharat Singh Rathaur Vs R.N. Sharma
High Court Of Himachal Pradesh · (1993) 2 ShimLC 54
Himachal Pradesh Urban Rent Control Act, 1971 — Section 24(5)
High Courts11 Jun 1992Dismissed
Ram Gopal Vs Shakti Chand Shakti Chand Vs Ram Gopal
High Court Of Himachal Pradesh · (1993) 2 ShimLC 63
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Hindu Succession Act, 1956 — Section 22Limitation Act, 1963 — Article 97
High Courts11 Jun 1992
Bhajan Dass and Another Vs State of H.P. and Others Mangat Ram and Others Vs Tali Ram and Others
High Court Of Himachal Pradesh · (1993) 2 ShimLC 205
Himachal Pradesh Nautor Land Rules, 1968 — Rule 10, 11, 12, 13, 14
High Courts10 Jun 1992Dismissed
George Vs A.C. Thalwal and Others
High Court Of Himachal Pradesh · (1994) ShimLC 118 Supp
Constitution of India, 1950 — Article 102(1), 14, 16, 234, 309Demobilized Indian Armed Forces (Reservation of vacancies in the Himachal Pradesh Judicial Service) Rules, 1975 — Rule 2, 3, 4(1), 5, 5(1)Punjab Government, National Emergency (Concession) Haryana Amendment Rules, 1979 — Rule 4A
High Courts05 Jun 1992
Haryana Dairy Development Co-operative Federation Ltd. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 204
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14A, 16(1), 17, 17(1), 17(2)
High Courts05 Jun 1992Allowed
Khem Singh and Others Vs The State of H.P.
High Court Of Himachal Pradesh · (1992) CriLJ 3848
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34, 460
High Courts04 Jun 1992Dismissed
Amar Singh Vs Ram Lal Mohindru
High Court Of Himachal Pradesh · (1994) ShimLC 9 Supp
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 14AHimachal Pradesh Urban Rent Control Act, 1987 — Section 1(3), 14(3), 15, 15(1), 15(2)
High Courts29 May 1992Allowed
Tul Bahadur Vs State of H.P.
High Court Of Himachal Pradesh · (1993) 2 ShimLC 388
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164Penal Code, 1860 (IPC) — Section 302
High Courts29 May 1992
Jaswant Singh Vs Chet Ram and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 403
Criminal Procedure Code, 1973 (CrPC) — Section 221, 222, 223, 224, 225Penal Code, 1860 (IPC) — Section 395, 447
High Courts29 May 1992Allowed
Himachal Pradesh State Electricity Board and Others Vs Jagat Ram
High Court Of Himachal Pradesh · (1993) 2 ShimLC 94
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 2A, 33C, 7A
High Courts27 May 1992Allowed
Deep Ram Vs Himachal Road Trans. Corpn.
High Court Of Himachal Pradesh · (1993) 1 ACC 75 : (1992) ACJ 1089 : (1993) 1 ShimLC 273
Motor Vehicles Act, 1939 — Section 110A(1)Workmens Compensation Act, 1923 — Section 4(1)(c)(ii)