High Courts24 Dec 1990Dismissed
Tej Singh Vs Gulabi Devi and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1542
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1(U), 100Specific Relief Act, 1963 — Section 41
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,436 of 1,566
High Courts20 Dec 1990Dismissed
Birbal Vs Udhami and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 153
Civil Procedure Code, 1882 — Section 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 31, 58, 58(3)
High Courts20 Dec 1990Dismissed
Roshan Lal Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 904
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
High Courts18 Dec 1990Dismissed
Rup Chand Vs Sh. Daulatu and Others
High Court Of Himachal Pradesh · AIR 1992 HP 6 : (1991) 2 ShimLC 94
Easements Act, 1882 — Section 18
High Courts18 Dec 1990Dismissed
Amar Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2822
Army Act, 1950 — Section 130(1), 137, 164Constitution of India, 1950 — Article 14, 226, 227, 227(4), 33Criminal Procedure Code, 1973 (CrPC) — Section 374(2)
High Courts18 Dec 1990Dismissed
State of H.P. Vs Joginder Singh and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 879
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 148, 149, 307, 308, 323
High Courts18 Dec 1990Dismissed
Ram paul Sandhu Vs Himachal Pradesh University and Another
High Court Of Himachal Pradesh · (1991) 2 ShimLC 156
High Courts18 Dec 1990
Krishan Dutt alias Krishan Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1992) CriLJ 1065 : (1991) 1 ShimLC 120
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 338Penal Code, 1860 (IPC) — Section 302, 84
High Courts18 Dec 1990Dismissed
Ram Paul Sandhu Vs H.P. University and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 424
High Courts17 Dec 1990Allowed
Mst. Dolku Nihal Singh Vs Shri Nihal Singh Karnail Singh
High Court Of Himachal Pradesh · AIR 1992 HP 3 : (1990) 2 ILR HP 1527
Guardians and Wards Act, 1890 — Section 7
High Courts14 Dec 1990Dismissed
Babu Ram (deceased) and Others Vs Shri Pohlo Ram (deceased) and Others
High Court Of Himachal Pradesh · AIR 1992 HP 8 : (1991) 2 ShimLC 211
Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Land Revenue Act, 1954 — Section 46, 58Specific Relief Act, 1963 — Section 34
High Courts14 Dec 1990
Lakha Singh Vs Amarjit Kaur and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 74
High Courts13 Dec 1990Dismissed
Dhani Ram Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1533
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Police Rules, 1934 — Rule 16.24(1), 16.24(2)
High Courts13 Dec 1990
Moti Ram and Another etc. Vs Moti Ram
High Court Of Himachal Pradesh · AIR 1991 HP 68 : (1991) 2 ShimLC 162
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 81(3), 82, 86, 86(1)
High Courts13 Dec 1990Dismissed
Sh. Dhani Ram Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 2 ShimLC 183
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Police Rules, 1934 — Rule 16.24(1), 16.24(2)
High Courts12 Dec 1990Allowed
Walati Ram Gupta Vs H.P. State Electricity Board and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1624
Arbitration Act, 1940 — Section 11, 20, 41Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3Constitution of India, 1950 — Article 137
High Courts12 Dec 1990Allowed
Avinash Chand Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 2 ILR HP 995 : (1990) 2 ILR HP 1011
Criminal Procedure Code, 1973 (CrPC) — Section 110Himachal Pradesh Panchayati Raj (General) Finance, Budget, Accounts Audit Rules, 1975 — Rule 30, 4, 7Himachal Pradesh Panchayati Raj Act, 1968 — Section 54, 54(1), 54(2), 54(3), 9(5)
High Courts11 Dec 1990
Narinder Kaur and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1991) ACJ 767 : (1991) 2 ShimLC 381
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17, 151Motor Vehicles Act, 1939 — Section 110A
High Courts10 Dec 1990Allowed
Surinder Kumar and Others Vs Himachal Gramin Bank and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1505
Constitution of India, 1950 — Article 226, 227Himachal Gramin Bank Staff Service Regulations, 1980 — Regulation 14Regional Rural Banks Act, 1976 — Section 17, 3
High Courts10 Dec 1990Allowed
Surinder Kumar and Another Vs Himachal Gramin Bank and Others
High Court Of Himachal Pradesh · (1991) 2 ShimLC 125
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Territorial Council Secretariat Recruitment Rules, 1958 — Rule 9Regional Rural Banks Act, 1976 — Section 17, 3