High Courts06 Aug 1991Dismissed
Sardara Singh and Another Vs Nur Ahmed
High Court Of Himachal Pradesh · (1993) 2 RCR(Criminal) 56 : (1992) 1 ShimLC 334
Criminal Procedure Code, 1973 (CrPC) — Section 397, 398, 399, 401, 457
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,431 of 1,566
High Courts06 Aug 1991
State of Himachal Pradesh Vs Joginder Singh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 339
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts06 Aug 1991Allowed
Usha Devi Vs Sunder Singh
High Court Of Himachal Pradesh · (1992) 1 DMC 74 : (1993) 1 ShimLC 124
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Aug 1991Dismissed
Hans kali Vs Naro Devi and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 352
Civil Procedure Code, 1908 (CPC) — Section 11Punjab Restitution of Mortgaged Lands Act, 1938 — Section 10, 10A
High Courts26 Jul 1991Dismissed
Mangat Ram Vs Lachhman and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 396
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Limitation Act, 1963 — Article 65
High Courts26 Jul 1991Allowed
Dilu Vs Dhani Ram
High Court Of Himachal Pradesh · (1993) 1 DMC 399 : (1992) 1 ShimLC 356
Evidence Act, 1872 — Section 50
High Courts25 Jul 1991
R.K. Sood Vs Roshan Lal
High Court Of Himachal Pradesh · (1992) 1 ShimLC 343
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Himachal Pradesh Urban Rent Control Act, 1987 — Section 16, 16(8), 24(1)
High Courts25 Jul 1991
The Jogindernagar Multi Purpose Co-operative Society Vs Narain Dass
High Court Of Himachal Pradesh · (1992) 1 ShimLC 27
Civil Procedure Code, 1908 (CPC) — Section 115, 115(2), 96
High Courts25 Jul 1991Dismissed
Hari Chand Vs State
High Court Of Himachal Pradesh · (1992) 1 ShimLC 413
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 42, 50, 57
High Courts19 Jul 1991Dismissed
Gurdas Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1993) ACJ 706
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts12 Jul 1991Dismissed
State of Himachal Pradesh Vs Retu Raj
High Court Of Himachal Pradesh · (1992) 3 RCR(Criminal) 559 : (1992) 1 ShimLC 351
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 409
High Courts12 Jul 1991Dismissed
State of Hmachal Pradesh Vs Bhawani Singh and Another
High Court Of Himachal Pradesh · (1992) 1 ShimLC 93
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts11 Jul 1991Dismissed
Pohlo Ram and Another Vs Manohar Lal and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 41
High Courts02 Jul 1991
State of Himachal Pradesh Vs Constractor (India) Co.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 385
Arbitration Act, 1940 — Section 30, 33Constitution of India, 1950 — Article 299
High Courts01 Jul 1991Allowed
Sushil Kumar Kaushal and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 245
Administrative Tribunals Act, 1985 — Section 19, 29
High Courts26 Jun 1991Allowed
Rolia and Others Vs Roop Lal and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 132
Civil Procedure Code, 1908 (CPC) — Section 11Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 10, 11, 12, 13, 14Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 3, 4
High Courts14 Jun 1991Dismissed
Rajinder Kumar Ratna Vs State of H.P.
High Court Of Himachal Pradesh · (1992) 1 ShimLC 341
Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 42, 50, 50(1)
High Courts14 Jun 1991Allowed
Madan Lal Sharma and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 299
Administrative Tribunals Act, 1985 — Section 19, 29(1)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 14, 16, 16(1), 226, 309
High Courts12 Jun 1991Dismissed
Kasu Bhai and Another Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) CriLJ 3251 : (1993) 1 RCR(Criminal) 143
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 24, 9Penal Code, 1860 (IPC) — Section 302, 307, 34, 460
High Courts12 Jun 1991Dismissed
Arjan Singh and Another Vs Amar Nath
High Court Of Himachal Pradesh · (1991) 2 ShimLC 358
Civil Procedure Code Amendment Act, 1976 — Section 38Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 100A, 104, 104(2), 97General Clauses Act, 1897 — Section 6