COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,301 judgments · page 1,442 of 1,566

High Courts15 Sept 1990

Commissioner of Income Tax Vs Kailash Distt. Co-operative Marketing and Supply Federation Ltd.

High Court Of Himachal Pradesh · (1990) 2 ILR HP 746

Companies Act, 1956 — Section 617Finance Act, 1967 — Section 81Income Tax Act, 1922 — Section 14, 14(3)

High Courts14 Sept 1990

State of H.P. Vs Inder Singh and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1153

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 325, 34Probation of Offenders Act, 1958 — Section 5

High Courts14 Sept 1990Allowed

Chet Ram Vs Diwan Chand

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1402

Evidence Act, 1872 — Section 112

High Courts14 Sept 1990

Gram Panchayat and Another Vs Raj Niwas Gupta and Others

High Court Of Himachal Pradesh · (1991) 1 ShimLC 81

Basements Act, 1882 — Section 60Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58

High Courts14 Sept 1990Dismissed

Hira Singh Thakur Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1393

Arbitration Act, 1940 — Section 12, 30, 33, 46, 6(1)Telegraph Act, 1885 — Section 7B

High Courts14 Sept 1990Allowed

Kanhiya Vs Gauri and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1398

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

High Courts13 Sept 1990Dismissed

State Bank of Patiala Vs Alpna Industries and Another

High Court Of Himachal Pradesh · (1991) 1 ShimLC 84

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 47

High Courts12 Sept 1990

State of H.P. Vs Chauria

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1149

Constitution of India, 1950 — Article 48Forest Act, 1927 — Section 33

High Courts12 Sept 1990

State of H.P. Vs Mast Ram

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1146

Constitution of India, 1950 — Article 48AForest Act, 1927 — Section 33

High Courts11 Sept 1990Dismissed

Ganesh Dutt Vs Vice Chancellor and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 741

Himachal Pradesh University of Agriculture Horticulture and Forestry Act, 1986 — Section 15Himachal Pradesh University of Agriculture, Horticulture and Forestry Regulations — Regulation 69

High Courts11 Sept 1990Dismissed

Ganesh Dutt Vs Vice-Chancellor and Others

High Court Of Himachal Pradesh · (1991) 1 ShimLC 28

Himachal Pradesh University of Agriculture Horticulture and Forestry Act, 1986 — Section 15

High Courts07 Sept 1990Dismissed

State of Himachal Pradesh Vs Rup Chand

High Court Of Himachal Pradesh · (1991) 1 ShimLC 76

Prevention of Food Adulteration Act, 1954 — Section 16(1), 20

High Courts05 Sept 1990Dismissed

Kamaljit Bhullar Vs Nimrat Preet Singh Bhullar

High Court Of Himachal Pradesh · (1991) 1 DMC 490 : (1991) 1 ShimLC 156

Hindu Marriage Act, 1955 — Section 13(1)

High Courts05 Sept 1990Dismissed

Mansukh Ram Kashyap and Others Vs State of Himachal pradesh and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 730

Constitution of India, 1950 — Article 19(1), 19(6), 226, 300A, 31(2)Himachal Pradesh Land Preservation Act, 1978 — Section 21, 3Punjab Land Preservation Act, 1900 — Section 22

High Courts30 Aug 1990

Oriental Bank of Commerce Vs Dila Ram and Others

High Court Of Himachal Pradesh · (1991) 1 ShimLC 68

Contract Act, 1872 — Section 74Limitation Act, 1908 — Section 19, 21Limitation Act, 1963 — Section 18, 19, 20

High Courts28 Aug 1990Dismissed

Bhagat Ram and Others Vs Lachhmu and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 504

Constitution of India, 1950 — Article 372Punjab Laws Act, 1872 — Section 5, 7

High Courts28 Aug 1990Dismissed

Lalit Kumar and Shyam Sunder Vs Regional Engineering College and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 513

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226

High Courts28 Aug 1990

Lalit Kumar Vs Regional Engineering College and Others

High Court Of Himachal Pradesh · (1990) 2 ShimLC 287

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3

High Courts27 Aug 1990Allowed

Shri Surinder Singh and Others Vs Smt. Rattni Devi and Others

High Court Of Himachal Pradesh · (1991) 1 ShimLC 221

High Courts27 Aug 1990

Residents of Village Nau Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1990) 2 ShimLC 217

Land Acquisition Act, 1894 — Section 17, 4, 6, 7