High Courts25 May 1992Dismissed
Vidya Sagar Sood Vs Amar Chand and Another
High Court Of Himachal Pradesh · (1992) 05 SHI CK 0006
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, 105, 115, 115(1)Evidence Act, 1872 — Section 45
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,426 of 1,566
High Courts22 May 1992
Nisha Walla and Others Vs High Court of H.P. and Others
High Court Of Himachal Pradesh · (1994) ShimLC 155 Supp
Constitution of India, 1950 — Article 14, 16, 21, 41Himachal Pradesh High Court (Recruitment, Conditions of Service and Conduct) Rules, 1975 — Rule 25, 4, 6, 9
High Courts20 May 1992
Kishori Lal Bhardwaj Vs The Director General of Police and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 447
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 155(1), 155(2), 155(3), 156Police Act, 1861 — Section 44
High Courts19 May 1992Dismissed
Shri Ramesh Chander Sood Vs S.N. Tripathi and Mrs. Chattar Singh Negi Shri Bihari Lal Chawla Vs Shri Ramesh Chander Sood
High Court Of Himachal Pradesh · (1992) 05 SHI CK 0013
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(1), 74
High Courts19 May 1992Dismissed
Gurdial Singh Vs Miss Smwartika and Another
High Court Of Himachal Pradesh · (1993) 2 CivCC 177 : (1993) 2 ShimLC 85
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts11 May 1992Allowed
Khushal Chand Vs New India Assurance Co. Ltd.
High Court Of Himachal Pradesh · (1994) ShimLC 137 Supp
Arbitration Act, 1940 — Section 20
High Courts08 May 1992Allowed
Kashmiri Lal Vs Arya Samaj Mandir, Subathu
High Court Of Himachal Pradesh · AIR 1993 HP 28 : (1993) 1 ShimLC 280
Himachal Pradesh Urban Rent Control Act, 1987 — Section 12, 14, 14(3), 2
High Courts06 May 1992Dismissed
M/s. Gupta Brothers Vs The Excise and Taxation Commissioner and Others Gupta Tobacco Company Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 1
Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 10, 3, 3(1), 8, 9Motor Vehicles Act, 1939 — Section 2, 2(13), 42, 42(2), 42(3)
High Courts01 May 1992Dismissed
Shiv Ram and Another Vs Sheela Devi
High Court Of Himachal Pradesh · AIR 1993 HP 49 : (1993) 1 ShimLC 266
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)
High Courts01 May 1992Allowed
Tara Chand Sharma Vs Baij Nath and Others
High Court Of Himachal Pradesh · (1994) ShimLC 87 Supp
Constitution of India, 1950 — Article 136, 226East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 14(4), 21(5)
High Courts30 Apr 1992Allowed
Inder Pal and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1994) ShimLC 170 Supp
Constitution of India, 1950 — Article 14, 19, 226Land Acquisition Act, 1894 — Section 11A, 17, 17(1), 17(4), 4
High Courts30 Apr 1992
Chemiplast Industries (Regd.) and Another Vs H.P. Agro Industries Corporation Ltd.
High Court Of Himachal Pradesh · (1994) ShimLC 398 Supp
Contract Act, 1872 — Section 46Partnership Act, 1932 — Section 59Sales of Goods Act, 1930 — Section 35
High Courts30 Apr 1992
Jang Bahadur Rana Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1993) 1 ShimLC 37
Himachal Pradesh Municipal Act, 1968 — Section 255, 273Leasing Out of Stalls Construted by Municipalities in Himachal Pradesh Rules, 1972 — Rule 5, 9
High Courts30 Apr 1992Allowed
Prem Lal alias Premu Vs State of H.P.
High Court Of Himachal Pradesh · (1994) ShimLC 80 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts27 Apr 1992Dismissed
Kanshi Ram and Others Vs State and Others
High Court Of Himachal Pradesh · (1994) ShimLC 184 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2)Constitution of India, 1950 — Article 226Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 18, 20, 21, 50(1), 50(5)
High Courts22 Apr 1992Dismissed
H.H. Durga Kumari and Others Vs Pyare Lal
High Court Of Himachal Pradesh · (1994) ShimLC 390 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 16 Rule 1, Order 16 Rule 19, Order 17 Rule 2, Order 17 Rule 3
High Courts16 Apr 1992Allowed
Gulzar Mohammad and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 176
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 313Penal Code, 1860 (IPC) — Section 120B, 201, 210, 302
High Courts13 Apr 1992Dismissed
Pati Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1994) ShimLC 140 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 307
High Courts13 Apr 1992Dismissed
Balvinder Kumar Gupta Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) ShimLC 108 Supp
Arbitration Act, 1940 — Section 30, 33
High Courts08 Apr 1992Dismissed
Dinesh Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1994) ShimLC 358 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 21Penal Code, 1860 (IPC) — Section 302