High Courts28 Sept 1991Dismissed
Jagdish alias Jagga Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 392
Penal Code, 1860 (IPC) — Section 376, 506
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,430 of 1,566
High Courts26 Sept 1991Dismissed
Dhani Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 363
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts26 Sept 1991Dismissed
In Re: R.S. Gupta
High Court Of Himachal Pradesh · (1992) CriLJ 2265
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Penal Code, 1860 (IPC) — Section 352, 356, 500
High Courts25 Sept 1991Dismissed
Assa Ram (deceased) through his L.Rs. Ramji Dass and Others Vs Budh Ram and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 177
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts25 Sept 1991Allowed
Malkiat Singh Vs Ram Dial and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 323
Punjab Courts Act, 1918 — Section 41
High Courts17 Sept 1991Allowed
Mohar Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 2 ShimLC 271
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302
High Courts13 Sept 1991Allowed
Kewal Ram Chauhan Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 234
Criminal Procedure Code, 1973 (CrPC) — Section 161, 299, 317, 407, 446
High Courts10 Sept 1991Allowed
Kangoo Co-op. Agriculture Society Vs State of Ors.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 382
High Courts09 Sept 1991Dismissed
Bali Ram Vs Smt. Krishna Devi and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 14
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 561Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts28 Aug 1991Dismissed
Shanti Devi Vs Maya Devi and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 227
Succession Act, 1925 — Section 100, 101, 102, 103, 104
High Courts22 Aug 1991
State of H.P. Vs Balo Ram
High Court Of Himachal Pradesh · (1995) 2 ShimLC 191
Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts21 Aug 1991
Dalip Singh and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 320
Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Panchayati Raj Act, 1968 — Section 40Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10, 12, 3, 3(5), 30
High Courts14 Aug 1991Allowed
Raju alias Rajesh Vs State of H.P.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 177
Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 27, 380, 411, 436, 457
High Courts14 Aug 1991Allowed
Himalayan Constraction Company Vs The National Hydroelectric Power Corporation Ltd. and Another
High Court Of Himachal Pradesh · (1992) 1 ShimLC 314
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 73Limitation Act, 1963 — Article 137
High Courts12 Aug 1991Dismissed
Prem Singh Vs Hardev Singh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 190
Criminal Procedure Code, 1973 (CrPC) — Section 100, 156(3), 161, 164, 190Penal Code, 1860 (IPC) — Section 302Prevention of Corruption Act, 1947 — Section 5A
High Courts09 Aug 1991Dismissed
Court on its own Motion Vs Bakshi Sita Ram and Another
High Court Of Himachal Pradesh · (1992) 2 RCR(Criminal) 674 : (1992) 2 ShimLC 12
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)
High Courts08 Aug 1991Allowed
R.K. Gupta Vs Daler Singh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 214
Criminal Procedure Code, 1973 (CrPC) — Section 173, 202, 203, 204, 245Penal Code, 1860 (IPC) — Section 499, 500
High Courts07 Aug 1991Allowed
Rai Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 2 ShimLC 341
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 306, 34, 498A
High Courts07 Aug 1991Dismissed
Smt. Kamla Devi Vs Dhian Chand
High Court Of Himachal Pradesh · (1992) 1 ShimLC 181
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 340, 340(1), 341Evidence Act, 1872 — Section 114
High Courts06 Aug 1991Dismissed
Baru Ram and Others Vs Smt. Kishani Devi
High Court Of Himachal Pradesh · (1993) 1 ShimLC 80
Registration Act, 1908 — Section 60(2)Succession Act, 1925 — Section 63