High Courts16 Aug 1990Allowed
Miss Santosh Thakur Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 479
Industrial Disputes Act, 1947 — Section 2, 25B, 25F
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,444 of 1,566
High Courts16 Aug 1990Allowed
Miss Santosh Thakur Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 237
Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts14 Aug 1990Allowed
Parshotam and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 206
Government Grants Act, 1895 — Section 3
High Courts14 Aug 1990Allowed
H.P. Financial Corporation Vs Sukhdarshan Singh Prem Prakash Thakur Vs H.P. Financial Corporation
High Court Of Himachal Pradesh · (1990) 2 ShimLC 205
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 77(2), Order 21 Rule 78, 151
High Courts14 Aug 1990Allowed
Parshotam and Others Vs Sate of H.P. and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 476
Government Grants Act, 1895 — Section 3
High Courts14 Aug 1990Allowed
K.S. Rawat Vs H.S. Bisht
High Court Of Himachal Pradesh · (1990) 2 ShimLC 283
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(1), 14(3), 15, 15(2), 16(4)
High Courts10 Aug 1990Dismissed
Dalip Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 2 ShimLC 221
Himachal Pradesh Land Revenue Act, 1954 — Section 163Himachal Pradesh Nautor Land Rules, 1968 — Rule 21
High Courts10 Aug 1990Dismissed
State of H.P. Vs Prem Chand
High Court Of Himachal Pradesh · (1990) 2 ILR HP 673
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
High Courts10 Aug 1990Dismissed
Dalip Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1386
Himachal Pradesh Land Revenue Act, 1954 — Section 163Himachal Pradesh Nautor Land Rules, 1968 — Rule 21
High Courts08 Aug 1990Dismissed
State of H.P. Vs Kaushalya Devi
High Court Of Himachal Pradesh · (1990) 2 ILR HP 925
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302
High Courts08 Aug 1990Dismissed
Piarchand and Vijay Kumar and Others Vs H.P. Puplic Service Commission and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 466
Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 28, 4(2)Constitution of India, 1950 — Article 136, 202, 203(1), 226, 229
High Courts08 Aug 1990Dismissed
Piar Chand Vs H.P. Public Service Commission and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 242
Administrative Tribunals Act, 1985 — Section 14, 14(1), 15, 15(1), 28Constitution of India, 1950 — Article 136, 203(1), 226, 229, 229(3)
High Courts07 Aug 1990Allowed
Khub Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 16
Constitution of India, 1950 — Article 16Himachal Pradesh Land Revenue Act, 1954 — Section 14, 16, 4(21)
High Courts31 Jul 1990Allowed
Joginder Kumar Gautam Vs The State of Bank of India and Another
High Court Of Himachal Pradesh · (1991) 1 ShimLC 23
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts31 Jul 1990Allowed
Joginder Kumar Gautam Vs State Bank of India and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 457
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts27 Jul 1990Allowed
Runku Ram Vs Collector Land Acquisition
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1476
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Land Acquisition Act, 1894 — Section 18
High Courts27 Jul 1990Allowed
Runku Ram Vs Collector, Land Acquisition
High Court Of Himachal Pradesh · (1990) 2 ShimLC 208
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Land Acquisition Act, 1894 — Section 18
High Courts26 Jul 1990Allowed
Vijay Kumar Vs Smt. Asha
High Court Of Himachal Pradesh · (1990) 2 ShimLC 240
Hindu Marriage Act, 1955 — Section 13B, 13B(1)
High Courts26 Jul 1990Allowed
Vijay Kumar Vs Asha
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1073
Hindu Marriage Act, 1955 — Section 13B, 13B(1)
High Courts26 Jul 1990Dismissed
State of H.P. Vs Nazir Singh
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1064
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13(1), 16(l)