High Courts26 Jul 1990Dismissed
State of H.P. Vs Sahni Devi and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1070
Criminal Procedure Code, 1973 (CrPC) — Section 100(4)Punjab Excise Act, 1914 — Section 61(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,445 of 1,566
High Courts25 Jul 1990
Sub-Divisional Magistrate Vs Durga Singh Thakur
High Court Of Himachal Pradesh · (1990) 2 ShimLC 226
Contempt of Courts Act, 1971 — Section 10, 15, 2(3), 3(2), 4Criminal Procedure Code, 1973 (CrPC) — Section 133Penal Code, 1860 (IPC) — Section 228, 323, 499, 500, 504
High Courts25 Jul 1990
State of H.P. Vs Ramesh Chand and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 916
Childrens Act, 1960 — Section 11, 2, 21, 22, 24Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Penal Code, 1860 (IPC) — Section 109, 176, 201, 202, 302
High Courts24 Jul 1990
Balbir Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1991) 1 ACC 357 : (1991) ACJ 1079
Workmens Compensation Act, 1923 — Section 30, 4(1)(b)
High Courts20 Jul 1990Dismissed
State of H.P. Vs Hari Singh
High Court Of Himachal Pradesh · (1990) 2 ILR HP 663
Penal Code, 1860 (IPC) — Section 302, 458
High Courts19 Jul 1990Allowed
Rattan Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1991) CriLJ 2875 : (1990) 2 ILR HP 1004 : (1992) 1 RCR(Criminal) 36
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 20(1), 7
High Courts19 Jul 1990Allowed
Shivalic Forest Co. Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1545
Arbitration Act, 1940 — Section 17, 41Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Jul 1990Allowed
Shivalik Forest Co. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 2 ShimLC 293
Arbitration Act, 1940 — Section 17, 41Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts17 Jul 1990Allowed
Anuj Gupta and Others Vs State and Another Parents of Students Vs State and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 296
Societies Registration Act, 1860 — Section 14
High Courts17 Jul 1990
Om Parkash Vs Sarla Kumari and Others
High Court Of Himachal Pradesh · (1991) 1 ShimLC 45
Himachal Pradesh Urban Rent Control Act, 1987 — Section 11(5), 14(2), 14(7), 21(6)
High Courts17 Jul 1990
Major Jasjit Singh Ahluwalia Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 249
Army Act, 1950 — Section 162(2), 27, 52, 57, 63Army Rules, 1954 — Rule 22, 25, 33(7), 34, 35(4)
High Courts17 Jul 1990
Om Parkash Vs Sarla kumari and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 708
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)
High Courts17 Jul 1990Allowed
Anuj Gupta and Others Vs State and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 429
Constitution of India, 1950 — Article 226Societies Registration Act, 1860 — Section 14
High Courts13 Jul 1990
Yogendra Chandra Vs Commissioner of Wealth-tax and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 847 : (1991) 187 ITR 58
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 273AWealth Tax Act, 1957 — Section 18B, 18B(1), 18B(4)
High Courts12 Jul 1990Allowed
Bhagmal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 2 ShimLC 211
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 464, 465Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 1990Allowed
National Insurance Co. Ltd. Vs Raj Kumari and Others
High Court Of Himachal Pradesh · (1991) 1 ACC 243 : (1991) ACJ 85 : (1990) 2 ILR HP 1043
Motor Vehicles Act, 1939 — Section 95
High Courts12 Jul 1990Dismissed
Himachal Pradesh Financial Corporation Vs Highway Paying Guest Establishment and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1048
Civil Procedure Code, 1908 (CPC) — Section 115, 141State Financial Corporations Act, 1951 — Section 31, 32(8)
High Courts12 Jul 1990Allowed
Bhagmal Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 2 ILR HP 947
Criminal Procedure Code, 1973 (CrPC) — Section 313, 329, 465Penal Code, 1860 (IPC) — Section 302
High Courts12 Jul 1990Allowed
Lalit Kumar Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 233
Army Act, 1950 — Section 69Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 304A
High Courts12 Jul 1990Allowed
Shimla Central Co-operative Consumers Store Ltd. Vs S. Darhan singh Kochhar and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 1055
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(5)