High Courts27 Nov 1990Dismissed
Sohan Singh and Others Vs Janak Raj
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1357
Himachal Pradesh Urban Rent Control Act, 1987 — Section 24(5)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,438 of 1,566
High Courts27 Nov 1990
Shri Ram Bahadur Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 268
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25, 25F
High Courts26 Nov 1990
Andhir Singh Vs The Municipal Corporation and Another
High Court Of Himachal Pradesh · (1991) 2 ShimLC 146
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27(2)Himachal Pradesh Municipalities Servants (Punishment, Removal, Suspension and Appeal) Rules, 1971 — Rule 14, 15, 16, 17, 18
High Courts24 Nov 1990
Madho Singh Ahuja Vs The state of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1618
Arbitration Act, 1940 — Section 16, 16(1)(C), 30, 33
High Courts24 Nov 1990
Madho Singh Ahuja Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 2 ShimLC 138
Arbitration Act, 1940 — Section 16, 16(1), 30, 33, 6
High Courts20 Nov 1990
I.D. Sharma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 1 ShimLC 342
Banking Regulation Act, 1949 — Section 46Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 21, 21(12), 409, 465, 467
High Courts20 Nov 1990
Shri I.D. Sharma Vs State of H.P
High Court Of Himachal Pradesh · (1991) 1 ShimLC 342
Banking Regulation Act, 1949 — Section 21(12), 46ACompanies Act, 1956 — Section 617Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts20 Nov 1990
Ashish Vs Himachal Pradesh University and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 256
High Courts20 Nov 1990Allowed
Ram Kishan and Others Vs Kanwar Papers Pvt. Ltd.
High Court Of Himachal Pradesh · (1992) 73 CompCas 77
Companies Act, 1956 — Section 433Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 22, 3
High Courts20 Nov 1990
Ashish and Rakesh Vs Himachal Pradesh University and Others and State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 681
High Courts16 Nov 1990Allowed
V.D. Kalia Vs The Bilaspur District Co-operative Marketing and Consnmer Pederation Limited and Others
High Court Of Himachal Pradesh · (1991) 2 ShimLC 285
Constitution of India, 1950 — Article 14, 226Motor Vehicles Act, 1939 — Section 134(2)
High Courts16 Nov 1990Allowed
V.D. Kalia Vs The Bilaspur Distt. Co-operative Marketing and Consumer Federation Ltd. and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 612
Constitution of India, 1950 — Article 14, 226Himachal Pradesh Co-operative Societies Act, 1968 — Section 114, 118Motor Vehicles Act, 1939 — Section 134, 134(2)
High Courts15 Nov 1990Allowed
Union of India (UOI) and Others Vs Shanti Devi and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 601
Constitution of India, 1950 — Article 34Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(17), 15, 2, 34
High Courts15 Nov 1990Allowed
Union of India (UOI) and Others Vs Smt. Shanti Devi and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 149
Constitution of India, 1950 — Article 32Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 34Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2(17), 4, 5, 7, 8
High Courts12 Nov 1990
H.P. State Small Industries and Export Corporation Vs Export Credit and Guarantee Corporation Ltd.
High Court Of Himachal Pradesh · AIR 1992 HP 17 : (1991) 2 ShimLC 81
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts12 Nov 1990Dismissed
Mohindra Lal Vs Hari Dev
High Court Of Himachal Pradesh · (1991) 2 ShimLC 293
Constitution of India, 1950 — Article 14, 215Contempt of Courts Act, 1971 — Section 12, 12(1), 19, 19(1)Himachal Pradesh Nautor Land Rules, 1968 — Rule 16, 18, 3
High Courts12 Nov 1990
State of Himachal Pradesh Vs Tara Singh and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 243
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174(3), 176, 313Evidence Act, 1872 — Section 113AGeneral Clauses Act, 1897 — Section 6
High Courts08 Nov 1990Dismissed
State of Himachal Pradesh Vs Chiranji Lal
High Court Of Himachal Pradesh · (1991) 2 ShimLC 73
Criminal Procedure Code, 1973 (CrPC) — Section 30, 313Penal Code, 1860 (IPC) — Section 408
High Courts08 Nov 1990Dismissed
State of H.P. Vs Chiranji Lal
High Court Of Himachal Pradesh · (1990) 2 ILR HP 900
Criminal Procedure Code, 1973 (CrPC) — Section 313, 320Penal Code, 1860 (IPC) — Section 408
High Courts31 Oct 1990
Rekha Devi Vs H.P. University and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 593