High Courts11 May 1990Dismissed
Lal Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ILR HP 238
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 3Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,447 of 1,566
High Courts11 May 1990Allowed
The Bilaspur district Cooperative Marketing and Consumers Federation Ltd. Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 249
Constitution of India, 1950 — Article 226
High Courts08 May 1990
State of Himachal Pradesh Vs Amar Singh
High Court Of Himachal Pradesh · (1990) 2 ShimLC 268
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 4(1), 5, 5(1), 5(2)
High Courts04 May 1990Dismissed
Nand Singh Jhalla and Another Vs State of Himachal Pradesh, etc. State of H.P. Vs Nand Singh Jhalla
High Court Of Himachal Pradesh · (1990) 1 ILR HP 134
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 326, 34, 436, 465Arms Act, 1959 — Section 27
High Courts03 May 1990
Durga Dass Vs Surinder Nath
High Court Of Himachal Pradesh · (1990) 1 ILR HP 236
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
High Courts02 May 1990Allowed
Maharaj Mal Vs Jagdish Ram and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 197
High Courts02 May 1990Allowed
Maharaj Mal Vs Jagdish Ram
High Court Of Himachal Pradesh · (1990) 2 ShimLC 189
High Courts24 Apr 1990Dismissed
Santosh Kumari and Others Vs State and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 1
Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 4(1), 6
High Courts20 Apr 1990Dismissed
State of H.P. Vs Hukam Chand
High Court Of Himachal Pradesh · (1990) 2 ShimLC 15
Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10, 3, 3(1), 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 4
High Courts10 Apr 1990
Raj Kumar Thakur Vs Dr. Y.S. Parmar University and Another
High Court Of Himachal Pradesh · (1990) 1 ILR HP 1
Constitution of India, 1950 — Article 14Himachal Pradesh University of Agriculture Horticulture and Forestry Act, 1986 — Section 1(1), 12, 13, 14, 15Himachal Pradesh University of Agriculture, Horticulture and Forestry Regulations — Regulation 16, 2, 37(6), 4
High Courts05 Apr 1990Dismissed
Diwan Chand Bhalli Vs Dr. A.K. Bhoil
High Court Of Himachal Pradesh · (1990) 1 ILR HP 185
Himachal Pradesh Urban Rent Control Act, 1971 — Section 3, 4(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 14(6)
High Courts05 Apr 1990Dismissed
Diwan Chand Bhalla Vs Dr. A.K. Bholl
High Court Of Himachal Pradesh · (1990) 2 ShimLC 146
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(1), 14(3), 14(6), 3
High Courts20 Mar 1990Dismissed
Daler Singh Vs The High Court of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1990) 1 ILR HP 75
High Courts19 Mar 1990
Ganga Ram Vs Beli Ram
High Court Of Himachal Pradesh · (1990) 1 ILR HP 231
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 3, Order 16 Rule 4, Order 22 Rule 10A, Order 22 Rule 4
High Courts16 Mar 1990Allowed
Thakur Dass and Others Vs Hazari Lal
High Court Of Himachal Pradesh · (1990) 1 ILR HP 217
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Punjab Courts Act, 1918 — Section 41
High Courts14 Mar 1990Dismissed
Oriental Fire and Genl. Ins. Co. Ltd. Vs Naresh and Others
High Court Of Himachal Pradesh · (1990) ACJ 1085 : (1990) 2 ShimLC 65
Motor Vehicles Act, 1939 — Section 96(2)
High Courts14 Mar 1990Dismissed
The Oriental Fire and General Insurance Co. Ltd. Vs Naresh and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 228
Motor Vehicles Act, 1939 — Section 96, 96(1), 96(2), 96(2A), 96(6)
High Courts07 Mar 1990
State of Himachal Pradesh Vs Lachhmi Singh and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 26
Constitution (Forty-Second Amendment) Act, 1976 — Article 41A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 161, 313Forest Act, 1927 — Section 41, 42, 42(1), 55
High Courts07 Mar 1990Allowed
Gian Chand and Others Vs Harbans Singh and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 337
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 11, 92
High Courts07 Mar 1990Allowed
Durga Dutt Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (1990) 1 ILR HP 343
Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471