High Courts12 Jun 1991Dismissed
Devi Saran Vs Lekh Ram and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 46
Civil Procedure Code, 1908 (CPC) — Section 11Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 45
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,432 of 1,566
High Courts07 Jun 1991Dismissed
State of H.P. Vs Jagat Ram
High Court Of Himachal Pradesh · (1992) CriLJ 1445 : (1992) 2 ShimLC 30
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 10, 11, 11(3), 11(4), 12
High Courts06 Jun 1991Dismissed
Thakur Dass Vs State of H.P.
High Court Of Himachal Pradesh · (1992) CriLJ 2415 : (1992) 1 ShimLC 52
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 32(1), 5, 6, 8Penal Code, 1860 (IPC) — Section 302
High Courts05 Jun 1991Dismissed
Om Prakash and Others Vs Pramodh Singh and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 407
Hindu Succession Act, 1956 — Section 8Limitation Act, 1963 — Section 30Registration Act, 1908 — Section 59
High Courts04 Jun 1991
Geeta Vidya Pith and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 374
Constitution of India, 1950 — Article 226, 227, 300ALand Acquisition Act, 1894 — Section 18, 4, 6, 7
High Courts04 Jun 1991
Ram Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) CriLJ 979
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts04 Jun 1991
Bir Bahadur Thapa Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 39
Cantonments Act, 1924 — Section 118Cantonments Fund Servants Rules, 1937 — Rule 11, 12, 12(1), 12(2), 14Constitution of India, 1950 — Article 226, 227, 32
High Courts03 Jun 1991
Moti Ram and Another Vs Moti Ram
High Court Of Himachal Pradesh · (1992) 1 ShimLC 205
Constitution of India, 1950 — Article 191Himachal Pradesh Khadi and Village Industries Board Rules, 1966 — Rule 3, 4, 5Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 — Section 2
High Courts03 Jun 1991
Dr. Rajan Sushant Vs Shri Sujan Singh Pathaula and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 220
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 100(1), 101, 117, 123, 123(1)
High Courts31 May 1991Allowed
Lal Chand alias Lal and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) CriLJ 1946 : (1992) 1 ShimLC 1
Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts24 May 1991
Smt. Bhagwanti Devi and Another Vs Shri Devi Ram
High Court Of Himachal Pradesh · (1992) 2 ShimLC 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 4, Order 7 Rule 7Court Fees Act, 1870 — Article 17, 7Court Fees Rules — Rule 1 , 3
High Courts23 May 1991
Munna Lal Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1992) CriLJ 1558 : (1992) 2 RCR(Criminal) 254 : (1992) 1 ShimLC 68
Constitution of India, 1950 — Article 226, 227
High Courts23 May 1991
State of H.P. Vs Smt. Devki
High Court Of Himachal Pradesh · AIR 1992 HP 73
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10(2), Order 16 Rule 10(3), Order 16 Rule 12
High Courts21 May 1991Allowed
Devi Dass and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 134
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 14, 18, 21, 22, 22(2)
High Courts21 May 1991Allowed
Vinod Kumar Sood Vs M/s. Surinder Pal Dhall and Co. and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 347
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(5), Order 23 Rule 3, Order 47 Rule 1, 151
High Courts17 May 1991Dismissed
Mehar Singh and Others Vs Smt. Giano Devi and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 65
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1, Order 34 Rule 2, Order 34 Rule 3, Order 34 Rule 4, Order 7 Rule 9
High Courts15 May 1991
Jagdish Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1992) CriLJ 3076
Penal Code, 1860 (IPC) — Section 307, 320, 326, 332, 333
High Courts15 May 1991Dismissed
Mohan Lal Revta Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1992) 2 ShimLC 97
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh (Amendment) Act, 1980 — Section 18, 2Land Acquisition Act, 1894 — Section 12(2), 12(2A) , 12(3) , 18 , 18(1)
High Courts13 May 1991Allowed
Dr. Dev Raj Sharma Vs Himachal Pradesh University and Others
High Court Of Himachal Pradesh · (1994) ShimLC 44 Supp
Central Civil Services (Pension) Rules, 1972 — Rule 17, 26, 27, 27(1), 27(2)
High Courts13 May 1991
Smt. Kalpana Rana Vs State of H.P.
High Court Of Himachal Pradesh · (1991) 05 SHI CK 0001
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1A, Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 6