High Courts30 Oct 1990
State of H.P. Vs Rattan Singh
High Court Of Himachal Pradesh · (1991) 1 ShimLC 176
Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 304, 49
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,439 of 1,566
High Courts30 Oct 1990
State of Himachal Pradesh Vs Rattan Singh
High Court Of Himachal Pradesh · (1990) 2 ILR HP 762
Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 149, 302, 304
High Courts29 Oct 1990Dismissed
Chander Bahadur Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1312
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 307, 326, 452
High Courts29 Oct 1990
State of H.P. Vs Chatar Singh
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1298
Evidence Act, 1872 — Section 114Forest Act, 1927 — Section 33
High Courts29 Oct 1990
State of H.P. Vs Attar Singh and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1290
Constitution of India, 1950 — Article 48A, 51AForest Act, 1927 — Section 33
High Courts29 Oct 1990Dismissed
Shri Suraj Mal Vs Smt. Kamla Sharma
High Court Of Himachal Pradesh · (1991) 1 ShimLC 172
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14Punjab Urban Rent Restriction Act, 1941 — Section 13, 13(1), 2, 2(5)
High Courts29 Oct 1990Allowed
Himachal Road Trans. Corpn. and Others Vs Om Prakash and Others
High Court Of Himachal Pradesh · (1992) ACJ 40 : (1991) 2 ShimLC 328
Motor Vehicles Act, 1988 — Section 165
High Courts29 Oct 1990Allowed
Smt. Akash Sharma Vs Ramesh Kumar Sharma
High Court Of Himachal Pradesh · (1991) 2 DMC 525 : (1991) 1 ShimLC 198
Hindu Marriage Act, 1955 — Section 13(1)
High Courts29 Oct 1990Dismissed
Suraj Mal Vs Kamla Sharma
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1272
East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 2Punjab Urban Rent Restriction Act, 1941 — Section 13Rent Control Act, 1987 — Section 14
High Courts29 Oct 1990Dismissed
State of H.P. Vs Jagat Ram
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1272
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 Courts29 Oct 1990Allowed
Kuldeep Singh and Others Vs Manjeet Kaur
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1267
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition (Amendment) Act, 1984 — Section 7, 7(2), 8, 8(A)Dowry Prohibition Act, 1961 — Section 6
High Courts29 Oct 1990Allowed
Dharam Paul and Another Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) 1 ShimLC 79
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 2(1a)(J), 20Prevention of Food Adulteration Rules, 1955 — Rule 28, 29
High Courts29 Oct 1990Dismissed
Kishori Lal Raina and State of H.P. Vs State of H.P. and Kishori Lal Raina
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1239
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 330
High Courts29 Oct 1990Dismissed
State Vs Chet Ram
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1288
Forest Act, 1927 — Section 33
High Courts29 Oct 1990
State of H.P. Vs Sunder Singh
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1293
Constitution of India, 1950 — Article 48AForest Act, 1927 — Section 33
High Courts29 Oct 1990Dismissed
Jagdish Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1302
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307
High Courts29 Oct 1990Dismissed
Sant Ram Vs Manohar Lal and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1338
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)
High Courts29 Oct 1990Dismissed
State of H.P. Vs Dhaneshwari Devi
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1349
Criminal Procedure Code, 1973 (CrPC) — Section 100Penal Code, 1860 (IPC) — Section 506Punjab Excise Act, 1914 — Section 61
High Courts29 Oct 1990
State of H.P. Vs Mahboob
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1352
Constitution of India, 1950 — Article 48A, 51AEvidence Act, 1872 — Section 114Forest Act, 1927 — Section 26
High Courts29 Oct 1990Allowed
Kuldeep Singh and Others Vs Smt. Manjeet Kaur
High Court Of Himachal Pradesh · (1991) 1 ShimLC 146
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 1(2), 6, 7, 7(2), 8