High Courts08 Nov 1991
Dr. Rajan Sushant Vs Shri Sujan Singh Pathanls and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 101
Representation of the People Act, 1950 — Section 3, 8A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,429 of 1,566
High Courts07 Nov 1991Dismissed
State of Himachal Pradesh Vs Lal Chand
High Court Of Himachal Pradesh · (1992) 2 ShimLC 339
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
High Courts07 Nov 1991Dismissed
Kanshi Ram and Others Vs State
High Court Of Himachal Pradesh · (1993) 1 ShimLC 137
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 157, 159, 176, 36Penal Code, 1860 (IPC) — Section 302, 307, 34, 394, 462
High Courts04 Nov 1991
Mast Ram Saini and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 240
Administrative Tribunals Act, 1985 — Section 13 , 14(1) , 15 , 15(1) , 19Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 10(2)Constitution of India, 1950 — Article 227, 309, 310, 311, 311(2)
High Courts01 Nov 1991
UCO Bank Vs Gorkhi Ram and Others
High Court Of Himachal Pradesh · (1993) 76 CompCas 795
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 43, Order 21 Rule 54, 60, 97, 97(1)Himachal Pradesh Debt Reduction Act, 1976 — Section 21
High Courts01 Nov 1991
Purewal and Associates Ltd. and Another Vs Punjab National Bank and Others
High Court Of Himachal Pradesh · AIR 1992 HP 26 : (1993) 76 CompCas 858 : (1992) 1 ShimLC 82
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114, 114Constitution of India, 1950 — Article 226
High Courts31 Oct 1991Dismissed
Anil Kumar and Another Vs Ajai Butail and Another
High Court Of Himachal Pradesh · (1992) CriLJ 2282 : (1992) 2 ShimLC 213
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 397
High Courts30 Oct 1991Dismissed
Jagan Nath Vs Mansha Ram and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 83
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 401Penal Code, 1860 (IPC) — Section 379, 452
High Courts29 Oct 1991Allowed
Friends Timber Trading Coy. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) 1 ShimLC 39
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 455, 482, 520Penal Code, 1860 (IPC) — Section 34, 379
High Courts28 Oct 1991
Ram Rakha and Others Vs Brahma Nand and Others
High Court Of Himachal Pradesh · (1994) ShimLC 29 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts28 Oct 1991Dismissed
Teka and Others Vs Jogi
High Court Of Himachal Pradesh · (1992) 2 ShimLC 261
Succession Act, 1925 — Section 76
High Courts25 Oct 1991Dismissed
State of Himachal Pradesh Vs Nokh Ram
High Court Of Himachal Pradesh · (1992) 2 ShimLC 236
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 332
High Courts24 Oct 1991
Kodu Ram Vs Smt. Amriti Devi and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 86
Civil Procedure Code, 1908 (CPC) — Section 113, 115Limitation Act, 1908 — Article 182(2)Limitation Act, 1963 — Article 136
High Courts10 Oct 1991Allowed
Gitan Devi Vs Pritam Singh and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 51
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts10 Oct 1991Dismissed
Budhi Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 302
Army Act, 1950 — Section 164, 34, 35, 36, 37Constitution of India, 1950 — Article 226, 227
High Courts09 Oct 1991
Banti Devi Vs Moti Ram Moti Ram Vs Banti Devi
High Court Of Himachal Pradesh · (1992) 2 ShimLC 255
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10, 9
High Courts04 Oct 1991Dismissed
Hari Kishan and Others Vs Hoshiar Singh and Others
High Court Of Himachal Pradesh · (1994) ShimLC 112 Supp
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, Order 47 Rule 4(2), Order 47 Rule 7(1), 115
High Courts03 Oct 1991Dismissed
State of Himachal Pradesh Vs Om Kant
High Court Of Himachal Pradesh · (1992) 2 ShimLC 402
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20(1), 7
High Courts01 Oct 1991
Kartari Devi and Others Vs Tota Ram
High Court Of Himachal Pradesh · (1992) 1 ShimLC 402
Hindu Succession Act, 1956 — Section 10, 11, 12, 13, 14
High Courts30 Sept 1991
State Bank of India Vs Shri Balak Raj Abrol and Another
High Court Of Himachal Pradesh · (1992) 2 ShimLC 172
Civil Procedure Code Amendment Act, 1976 — Section 97(1), 97(1), 97(3)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, 60, 60(1)