High Courts07 Mar 1990
Sawan Singh and Others Vs Dharam Dutt and Others
High Court Of Himachal Pradesh · (1990) 2 ShimLC 36
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,448 of 1,566
High Courts07 Mar 1990Dismissed
Ashok Kumar Vs Tilak Raj Mohinder Pratap Vs Pushpa Gupta and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 353
Himachal Pradesh Urban Rent Control Act, 1987 — Section 13(3), 14, 14(3), 21(1), 26(1)
High Courts02 Feb 1990Allowed
Amar Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1995) 4 ILR HP 2851
Army Act, 1950 — Section 164Army Rules, 1954 — Rule 49Constitution of India, 1950 — Article 226, 227, 227(4), 33
High Courts10 Jan 1990Dismissed
Shri Snkh Dev Bharaj and Others Vs National Hydro Electric Power Corporation Ltd.
High Court Of Himachal Pradesh · (1990) 1 ShimLC 302
Penal Code, 1860 (IPC) — Section 147, 148, 332, 341, 379Telegraph Act, 1885 — Section 25
High Courts09 Jan 1990
Nikka Ram Sharma Vs Central Social Welfare Board and Others
High Court Of Himachal Pradesh · (1990) 1 ILR HP 35
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 23, 7Companies Act, 1956 — Section 25, 65AConstitution of India, 1950 — Article 154(1)
High Courts08 Jan 1990Allowed
Kumari Rachna Vs Himachal Road Transport Corporation and Others
High Court Of Himachal Pradesh · (1990) ACJ 840 : AIR 1991 HP 73 : (1990) 1 ShimLC 290
Evidence Act, 1872 — Section 114Motor Vehicles Act, 1939 — Section 110B
High Courts05 Jan 1990
Shimla Development Authority Vs Krishna Devi
High Court Of Himachal Pradesh · (1990) 1 ILR HP 169
Himachal Pradesh Town and Country Planning Act, 1977 — Section 40, 58Land Acquisition Act, 1894 — Section 18, 23(1A), 30(1), 30(2), 4Land Reforms (Amendment) Act, 1987 — Section 13, 18
High Courts05 Jan 1990
Simla Development Authority, The State of Himachal Pradesh and Land Acquisition Collector, H.P.P.W.D. Winter Field Vs Smt. Krishna Devi
High Court Of Himachal Pradesh · (1990) 2 ShimLC 98
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 13, 18Himachal Pradesh Town and Country Planning Act, 1977 — Section 104(3), 28, 40, 58Land Acquisition (Amendment) Act, 1984 — Section 30(1), 30(2)
High Courts28 Dec 1989Allowed
George Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1340
Constitution of India, 1950 — Article 14, 226
High Courts27 Dec 1989Allowed
Oriental Insurance Co. Vs Shrimati Krishna Rani and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 333
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 23, 28Limitation Act, 1908 — Article 44 , 86
High Courts27 Dec 1989Allowed
The Oriental Insurance Co. Vs Krishna Rani and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1309
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 23, 28Limitation Act, 1908 — Article 44, 86
High Courts20 Dec 1989
State of Himachal Pradesh Vs Mehar Din and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 252
Criminal Procedure Code, 1973 (CrPC) — Section 377Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 20
High Courts18 Dec 1989Dismissed
Vishwa Rattan and Others Vs M/s. Ram Krishan and son
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1295
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Himachal Pradesh General Clauses Act, 1968 — Section 6Himachal Pradesh Urban Rent Control Act, 1971 — Section 13(2), 21(5), 28, 28(2)
High Courts15 Dec 1989Allowed
State of Himachal Pradesh Vs Devi Saran
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1333
Forest Act, 1927 — Section 10, 33, 68
High Courts06 Dec 1989
Satya Devi and Others Vs H.R.T.C. and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 328
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 22, 122Punjab High Court Rules and Orders — Rule 2, 5, 6, 8State of Himachal Pradesh Act, 1970 — Section 23, 25
High Courts06 Dec 1989Allowed
Amriti Devi and Others Vs Kamal Kumar and Another
High Court Of Himachal Pradesh · (1991) ACJ 1127 : (1989) 2 ILR HP 1498
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 2, Order 16 Rule 21, Order 5 Rule 10, Order 5 Rule 11, Order 5 Rule 13Motor Accidents Claims Tribunal Rules, 1960 — Rule 20
High Courts06 Dec 1989Allowed
Smt. Amriti Devi and Others Vs Kamal Kumar and Another
High Court Of Himachal Pradesh · (1991) ACJ 1127 : AIR 1991 HP 24 : (1989) 2 ILR HP 1498
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10(2)Motor Accidents Claims Tribunal Rules, 1960 — Rule 20Motor Vehicles Act, 1939 — Section 110C
High Courts06 Dec 1989
Satya Devi and Others Vs H.R.T.C. and Another etc. etc.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1320
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 122State of Himachal Pradesh Act, 1970 — Section 23, 25
High Courts05 Dec 1989
Manglo and Another Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1285
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 30, 31, 4Limitation Act, 1963 — Section 5
High Courts04 Dec 1989Dismissed
State of Himachal Pradesh Vs Prem Chand
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1317
Prevention of Food Adulteration Act, 1954 — Section 11(1), 13(2A), 13(2B), 16(0)