High Courts16 Aug 1989
State of Himachal Pradesh and Others Vs Shrichand Kishan Hazri and Others
High Court Of Himachal Pradesh · (1990) 1 ACC 44
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,452 of 1,566
High Courts16 Aug 1989Dismissed
Des Raj and Another Vs Asha Devi
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1032
Transfer of Property Act, 1882 — Section 106
High Courts16 Aug 1989
State of Himachal Pradesh and Others Vs Chand Krishan Hazari and Another
High Court Of Himachal Pradesh · (1990) ACJ 663 : (1991) 1 ShimLC 141
High Courts16 Aug 1989Dismissed
Som Nath Sharma Vs Prem Lata and Others
High Court Of Himachal Pradesh · AIR 1991 HP 35 : (1989) 2 ILR HP 1063
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
High Courts16 Aug 1989Dismissed
Dr. Bhupesh Gupta and Dr. Ashwani Kumar Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1990 HP 56 : (1989) 2 ILR HP 1051
Constitution of India, 1950 — Article 226
High Courts16 Aug 1989Allowed
Amar Singh Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1991 HP 26 : (1989) 2 ILR HP 888
Arbitration Act, 1940 — Section 24, 30Constitution of India, 1950 — Article 299, 299(1)
High Courts16 Aug 1989Allowed
Devinder Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1038
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 364, 404
High Courts16 Aug 1989Dismissed
Budhi Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1991 HP 27 : (1989) 2 ILR HP 1014
Arbitration Act, 1940 — Section 30
High Courts16 Aug 1989
Rattan Lal and etc. Vs State of H.P.
High Court Of Himachal Pradesh · (1991) CriLJ 3302 : (1989) 2 ILR HP 1077
Criminal Procedure Code, 1973 (CrPC) — Section 16(1AA)Prevention of Food Adulteration Act, 1954 — Section 10, 11, 12, 13, 13(2E)Prevention of Food Adulteration Rules, 1955 — Rule 23, 24, 25, 26, 27
High Courts16 Aug 1989Allowed
Karam Singh and Others Vs Beas Satluj Link Project
High Court Of Himachal Pradesh · (1990) 1 ACC 248 : (1990) ACJ 24 : (1989) 2 ILR HP 1028
Motor Vehicles Act, 1939 — Section 92A
High Courts16 Aug 1989Allowed
Arjun Singh and Another Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 859
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 428Evidence Act, 1872 — Section 27
High Courts04 Aug 1989
State of H.P. Vs Daulat Ram and Others
High Court Of Himachal Pradesh · (1990) 1 ShimLC 150
Criminal Procedure Code, 1973 (CrPC) — Section 329, 330, 331, 332, 395(2)Penal Code, 1860 (IPC) — Section 201, 302
High Courts01 Aug 1989
Anand Kumar and Another Vs Subhash Chand and Anotheretc. etc
High Court Of Himachal Pradesh · (1989) 2 ILR HP 956
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 151Motor Vehicles Act, 1939 — Section 12
High Courts01 Aug 1989Dismissed
New India Assurance Co. Ltd. Vs Usha Rani and Others
High Court Of Himachal Pradesh · (1990) ACJ 785 : (1989) 2 ShimLC 313
Motor Vehicles Act, 1939 — Section 2(8), 95
High Courts01 Aug 1989Allowed
Parveen Singh Vs Kanchana Devi
High Court Of Himachal Pradesh · (1990) 1 DMC 24 : (1989) 2 ShimLC 342
Hindu Marriage Act, 1955 — Section 13(1), 23
High Courts01 Aug 1989Dismissed
M/s. Sunder Lal and Roshan Lal Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · (1989) 2 ILR HP 934
Arbitration Act, 1940 — Section 14, 20, 39, 5, 8Limitation Act, 1963 — Article 137
High Courts01 Aug 1989Dismissed
Sander Lal Roshan Lal Vs H.P. State Electricity Board
High Court Of Himachal Pradesh · (1989) 2 ShimLC 329
Arbitration Act, 1940 — Section 20, 39, 8Limitation Act, 1963 — Article 137, 14, 5
High Courts24 Jul 1989Allowed
Dalip Chand Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 786
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 21, 5, 5(1), 5(2)
High Courts24 Jul 1989Allowed
Jai Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 809
Penal Code, 1860 (IPC) — Section 294, 354
High Courts24 Jul 1989
Om Parkash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ILR HP 803
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 403, 408