High Courts08 Apr 1992Allowed
Kumbh Dass and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 452
Penal Code, 1860 (IPC) — Section 360, 366, 376
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,427 of 1,566
High Courts06 Apr 1992Allowed
Sh. B.S. Thind and etc. Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1992) CriLJ 2935
Criminal Procedure Code, 1973 (CrPC) — Section 15A, 165, 165(1), 165(3), 165(5)Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 8, 9Penal Code, 1860 (IPC) — Section 120B, 166, 167, 323, 34
High Courts03 Apr 1992
R.K.B. Herbals (P) Ltd. Vs Sh. Shanta Lal Chopra
High Court Of Himachal Pradesh · (1994) ShimLC 67 Supp
Contract Act, 1872 — Section 2Himachal Pradesh Municipal Corporation Act, 1979 — Section 258, 259Specific Relief Act, 1963 — Section 16, 16C, 20(1)
High Courts03 Apr 1992
Kailash Nath Sood and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1993 HP 37 : (1993) 1 ShimLC 253
Census Act, 1948 — Section 3Himachal Pradesh Municipal Corporation Act, 1979 — Section 14, 33, 34, 403, 7Himachal Pradesh Municipal Corporation Election Rules, 1985 — Rule 4
High Courts03 Apr 1992
Malkiat Singh and Another Vs Hardial Singh
High Court Of Himachal Pradesh · (1994) ShimLC 77 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 101, 104, 112
High Courts20 Mar 1992Allowed
Arjan Singh Vs Smt. Pingle Devi and Others
High Court Of Himachal Pradesh · AIR 1993 HP 34 : (1992) 2 ShimLC 295
High Courts20 Mar 1992
Mr. Krishan Kumar Bansal Vs Mr. Raunqi Ram
High Court Of Himachal Pradesh · (1992) 2 ShimLC 319
High Courts20 Mar 1992Allowed
Mathia Vs Prem Lal and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 292
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 5
High Courts19 Mar 1992
Deepak Singha Vs Himachal Road Transport Corporation and Another
High Court Of Himachal Pradesh · (1993) ACJ 299 : (1993) 1 ShimLC 129
High Courts13 Mar 1992
Sham Sunder and Brothers Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1992) CriLJ 35
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 20, 20A
High Courts12 Mar 1992Dismissed
State of H.P. Vs Sudarshan Singh
High Court Of Himachal Pradesh · (1992) 2 ShimLC 258
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts11 Mar 1992
HPMIDC Employees Union (Regd) Vs The State of Himachal Pradesh and Others Managing Director Himachal Wool Processors Ltd. Vs H.P. Mineral and Industrial Development Corpn. Employees Union and Others
High Court Of Himachal Pradesh · (1995) 3 ILR HP 2115
Constitution of India, 1950 — Article 19(1)Himachal Pradesh Industrial Disputes Rules, 1974 — Rule 81B, 81CIndustrial Disputes (Amendment) Act, 1982 — Section 25O
High Courts10 Mar 1992
O.P. Chauhan Vs H.P. University and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 331
Himachal Pradesh University Ministerial and Administrative Service (Recruitment, Promotion and Certain Conditions of Service) Rules, 1973 — Rule 12, 14, 2, 6, 7
High Courts06 Mar 1992Allowed
Marian Eva and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1993 HP 7 : (1992) 2 DMC 142 : (1992) 2 ShimLC 404
Foreign Marriage Act, 1969 — Section 3, 3(2)Special Marriage Act, 1954 — Section 4, 6(3)
High Courts06 Mar 1992Dismissed
Ramesh Chand Vs State of U.P.
High Court Of Himachal Pradesh · (1992) 2 ShimLC 282
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)
High Courts05 Mar 1992Allowed
Romel Singh Vs Chinti Devi and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 251
Limitation Act, 1963 — Section 10, 12, 14, 15 , 16Punjab Custom (Limitation) Act, 1920 — Section 5, 6, 7, 8Specific Relief Act, 1877 — Section 42
High Courts04 Mar 1992Dismissed
Ranbir Singh and Others Vs Gita Ram and Others
High Court Of Himachal Pradesh · AIR 1993 HP 43 : (1992) 2 ShimLC 424
Limitation Act, 1963 — Section 18
High Courts28 Feb 1992Allowed
Prem Nath Vs State
High Court Of Himachal Pradesh · (1994) ShimLC 129 Supp
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27
High Courts10 Jan 1992Dismissed
Smt. Devku and Smt. Kimtu L.Rs. of Sh. Gehru (since deceased) Deaf and dumb through Smt. Devka as next friend Vs Madan Lal and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 240
Benami Transactions (Prohibition) Act, 1988 — Section 2(1)Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 35AContract Act, 1872 — Section 11, 12
High Courts10 Jan 1992Dismissed
State of Himachal Pradesh Vs Krishan Lal and Another Krishan Lal and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 2 ShimLC 145
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 392