High Courts11 Jul 1990
Faquir Chand Vs State
High Court Of Himachal Pradesh · (1991) 1 ShimLC 282
Constitution of India, 1950 — Article 14, 39Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 10(1), 10(2), 11, 12
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,446 of 1,566
High Courts11 Jul 1990
Faquir Chanq and Krishna Kumar Vs State
High Court Of Himachal Pradesh · (1990) 2 ILR HP 836
Constitution of India, 1950 — Article 14Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 10(1), 10(2), 11, 12, 12
High Courts11 Jul 1990Allowed
Rakesh Kumar Vs The Forests Research Institute
High Court Of Himachal Pradesh · (1990) 2 ILR HP 653
Administrative Tribunals Act, 1985 — Section 15, 15(1), 2Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts11 Jul 1990Allowed
Rakesh Kumar Vs The Forests Researeh Institute
High Court Of Himachal Pradesh · (1991) 1 ShimLC 62
Administrative Tribunals Act, 1985 — Section 15, 15(1)Industrial Disputes Act, 1947 — Section 2, 25B, 25F
High Courts10 Jul 1990Dismissed
Varinder Kumar Vs State Bank of India and Another
High Court Of Himachal Pradesh · (1990) 2 ILR HP 828
Himachal Pradesh Land Revenue Act, 1954 — Section 103, 81, 82, 83
High Courts10 Jul 1990Dismissed
Virender Kumar Vs State Bank of India and Another
High Court Of Himachal Pradesh · (1991) 1 ShimLC 163
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 64, Order 21 Rule 66Himachal Pradesh Land Revenue Act, 1954 — Section 103, 81, 82, 83
High Courts09 Jul 1990Allowed
Aparna Kashyap Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1990) 2 ILR HP 638
Constitution of India, 1950 — Article 48A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 133Environment (Protection) Act, 1986 — Section 15, 3, 3(2), 9
High Courts25 Jun 1990Allowed
Shanti Devi and Others Vs Sant Ram and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 281
General Provident Fund (Central Services) Rules, 1960 — Rule 2Hindu Marriage Act, 1955 — Section 11, 16(1), 16(3)Succession Act, 1925 — Section 372, 373, 373(3), 384(1), 387
High Courts25 Jun 1990Allowed
Smt. Shanti Devi and Others Vs Sant Ram and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 169
General Provident Fund (Central Services) Rules, 1960 — Rule 2Succession Act, 1925 — Section 16(1), 16(3), 372, 373, 373(3)
High Courts15 Jun 1990Allowed
Vikram Pharmaceuticals Pvt. Ltd. Vs The Presiding Officer Labour Court and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 163
Constitution of India, 1950 — Article 226
High Courts15 Jun 1990Dismissed
Harinder Batra Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 87
Constitution of India, 1950 — Article 226
High Courts15 Jun 1990Allowed
Vikram Pharmaceuticals Pvt. Ltd. Vs The Presiding Officer, Labour Court and Another
High Court Of Himachal Pradesh · (1990) 1 ILR HP 94
Constitution of India, 1950 — Article 226
High Courts11 Jun 1990Allowed
Surinder Mahajan Vs National Project Construction Corporation Ltd. and Another
High Court Of Himachal Pradesh · (1990) 2 ShimLC 182
Arbitration Act, 1940 — Section 13, 21, 33, 34, 8Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1913 — Section 171
High Courts01 Jun 1990Allowed
State of Himachal Pradesh Vs Rattan Chand and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 157
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 224, 302, 304, 323, 34
High Courts31 May 1990Allowed
Rattan Chand Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ILR HP 380
Criminal Procedure Code, 1973 (CrPC) — Section 16, 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts30 May 1990Allowed
Bhagi and Others Vs Leela Devi and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 365
High Courts29 May 1990Allowed
Mahesh Udyog and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 78
Himachal Pradesh General Sales Tax Act, 1968 — Section 12, 12(2), 2, 4, 42(1)
High Courts24 May 1990
Kiran Dev Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ILR HP 115
Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 16, 17, 18, 18A, 19Prevention of Food Adulteration Act, 1954 — Section 13(2), 20A
High Courts15 May 1990Allowed
Surat Singh Verma Vs High Court of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 254
Constitution of India, 1950 — Article 229(2)Himachal Pradesh Officers and Servants (Premature Retirement) Rules, 1978 — Rule 3, 3(1), 5
High Courts11 May 1990Allowed
The Bilaspur District Co-operative Marketing and Consumers Federation Ltd. Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 159
Constitution of India, 1950 — Article 226