High Courts02 Dec 1989
RanGila Ram Rao Vs H.P. State Housing Board and Another, etc.etc.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1279
Constitution of India, 1950 — Article 309
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,449 of 1,566
High Courts02 Dec 1989
Shri Rangila Ram Rao Vs Himachal Pradesh State Housing Board
High Court Of Himachal Pradesh · (1990) 1 ShimLC 276
Constitution of India, 1950 — Article 309
High Courts30 Nov 1989
Om Prakash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ShimLC 263
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20, 7(1)
High Courts28 Nov 1989
Durga Singh Vs State of H.P.
High Court Of Himachal Pradesh · AIR 1991 HP 1 : (1989) 2 ILR HP 1273
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Constitution of India, 1950 — Article 299
High Courts23 Nov 1989Allowed
M/s. The Raval Gaon Sugar Farm Limited and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1441
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts23 Nov 1989Allowed
Divender Singh and Another Vs Hari Ram
High Court Of Himachal Pradesh · (1990) CriLJ 1845 : (1989) 2 ILR HP 1454
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 161Penal Code, 1860 (IPC) — Section 323, 34, 341, 349, 350
High Courts23 Nov 1989Allowed
Gurcharan Singh Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1991) 1 ACC 141 : AIR 1991 HP 18 : (1990) 2 ShimLC 67
Motor Vehicles Act, 1939 — Section 110A
High Courts23 Nov 1989Dismissed
Joginder Nath Sood Vs Jagat Ram Sood
High Court Of Himachal Pradesh · AIR 1990 HP 79 : (1989) 2 ILR HP 1464
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
High Courts23 Nov 1989Allowed
Jhali Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1493 : (1989) 2 ILR HP 1448
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 376
High Courts23 Nov 1989Dismissed
Dalbir Singh Vs Chanchal Singh
High Court Of Himachal Pradesh · AIR 1991 HP 10 : (1989) 2 ILR HP 1459
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
High Courts17 Nov 1989Allowed
Indian Oil Corporation Vs Devinder Chaudhary and Another
High Court Of Himachal Pradesh · AIR 1990 HP 95 : (1989) 2 ILR HP 1291
Arbitration Act, 1940 — Section 34
High Courts09 Nov 1989Dismissed
(Smt.) Kailash Khanna Vs K.S. Goolry and Others
High Court Of Himachal Pradesh · (1990) 1 ShimLC 163
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 2Himachal Pradesh General Clauses Act, 1968 — Section 23Himachal Pradesh Urban Rent Control Act, 1971 — Section 28(2)
High Courts23 Oct 1989Dismissed
Pohlo Ram Vs Smt. Santokhi Devi and Others
High Court Of Himachal Pradesh · (1990) ACJ 585 : AIR 1991 HP 4
Motor Vehicles Act, 1939 — Section 110B
High Courts23 Oct 1989Allowed
Rattan Chand Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1990) 1 ShimLC 62
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 41, 42
High Courts23 Oct 1989Allowed
Om Prakash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1420
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 113A, 27Penal Code, 1860 (IPC) — Section 306, 498A
High Courts23 Oct 1989Dismissed
Mahadeo Rao Vs Ram Nath Sharma and Another
High Court Of Himachal Pradesh · AIR 1990 HP 91 : (1989) 2 ShimLC 384
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts23 Oct 1989
Pohlo Ram Vs Santokhi Devi and Others
High Court Of Himachal Pradesh · (1991) 1 ACC 180 : (1989) 2 ILR HP 1409
High Courts23 Oct 1989Allowed
Munna Devi Vs Daropti Devi and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1398
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts23 Oct 1989Dismissed
H.P. Financial Corporation Vs Narinder Industrial Corporation and Another
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1403
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 25, Order 21 Rule 66, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86State Financial Corporations Act, 1951 — Section 31
High Courts23 Oct 1989Allowed
Kanshi Ram and Others Vs Dropti
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1415
Criminal Procedure Code, 1973 (CrPC) — Section 97Guardians and Wards Act, 1890 — Section 25, 47