High Courts24 Jul 1989Dismissed
Himachal Road Transport Corpn. Vs Guddi and Others
High Court Of Himachal Pradesh · (1990) 1 ACC 577 : (1990) ACJ 479 : (1989) 2 ShimLC 224
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,453 of 1,566
High Courts24 Jul 1989Allowed
Ram Parkash Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 799
Penal Code, 1860 (IPC) — Section 34, 420, 468Prevention of Corruption Act, 1947 — Section 5(1)
High Courts24 Jul 1989
Barotiwala Paper Mills Pvt. Ltd. and Another Vs Himachal Pradesh State Board for Prevention and Control of Water Pollution
High Court Of Himachal Pradesh · (1989) 2 ShimLC 332
Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 151, 247, 249, 252, 252(1)Penal Code, 1860 (IPC) — Section 114, 341, 380, 457
High Courts24 Jul 1989Allowed
Parkash Chand Vs The State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 816
Penal Code, 1860 (IPC) — Section 100, 326, 34, 96, 97
High Courts19 Jul 1989Dismissed
Dr. S.R. Mehrotra Vs Nisha Awasthi
High Court Of Himachal Pradesh · (1989) 2 ILR HP 705 : (1990) 1 RCR(Criminal) 136
High Courts19 Jul 1989Dismissed
Dr. S. R. Mehrotra Vs Miss Nisha Awasthi
High Court Of Himachal Pradesh · (1989) 2 ShimLC 239
High Courts19 Jul 1989Allowed
M.D. Kaushal Vs State of H.P. and Another Mehar Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 676
Himachal Pradesh High Court Officers and Servants (Salaries, Leave, Allowances and Pension) Rules, 1971 — Rule 2
High Courts11 Jul 1989Allowed
Raj Kumar and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 1 ShimLC 36
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 321Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts11 Jul 1989Allowed
Ram Gopal Sharma Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 766
Criminal Procedure Code, 1973 (CrPC) — Section 394Penal Code, 1860 (IPC) — Section 405, 409, 463, 464Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2)
High Courts11 Jul 1989Dismissed
Kishori Lal Vs The State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 748
Criminal Procedure Code, 1973 (CrPC) — Section 154, 428Penal Code, 1860 (IPC) — Section 376
High Courts11 Jul 1989Allowed
Raj Kumar and Others Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 2 ILR HP 740
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 321Essential Commodities Act, 1955 — Section 10, 3, 7
High Courts11 Jul 1989Allowed
Smt. Mewa Devi and Others Vs Ram Parkash Rajinder Paul and Another
High Court Of Himachal Pradesh · (1990) ACJ 468 : AIR 1990 HP 53 : (1990) 1 ShimLC 15
Evidence Act, 1872 — Section 101, 102 , 103, 104Motor Vehicles Act, 1939 — Section 110D
High Courts11 Jul 1989Allowed
Shahniwaj Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) CriLJ 1337 : (1990) 2 RCR(Criminal) 459 : (1990) 1 ShimLC 105
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20
High Courts11 Jul 1989Dismissed
Smt. Dakhnu Vs Hem Raj and Others
High Court Of Himachal Pradesh · AIR 1991 HP 56 : (1989) 2 ILR HP 1184
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)
High Courts11 Jul 1989Allowed
Tirath Raj and Others Vs H.P. State Electricity Board and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 639
Administrative Tribunals Act, 1985 — Section 15, 15(1), 15(2), 15(3), 15(4)Cinematograph Act, 1918 — Section 5(3)Constitution of India, 1950 — Article 12, 13, 136, 14, 16
High Courts27 Jun 1989
The Oriental Fire and General Insurance Co. Ltd. Vs Mast Ram and Others Mast Ram and Another Vs Hari Ram and Others
High Court Of Himachal Pradesh · (1989) ACJ 1120 : (1989) 2 ShimLC 227
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 152Motor Vehicles Act, 1939 — Section 110A, 110B, 110C, 110D, 96
High Courts27 Jun 1989Dismissed
Om Parkash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ShimLC 175
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 321Essential Commodities Act, 1955 — Section 3, 7, 7(1)
High Courts27 Jun 1989Allowed
Prem Dhawan Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 2 ShimLC 152
Criminal Procedure Code, 1973 (CrPC) — Section 313Essential Commodities Act, 1955 — Section 3, 7
High Courts27 Jun 1989Dismissed
Amar Nath Vs State of H.P.
High Court Of Himachal Pradesh · (1989) 1 ILR HP 619
Constitution of India, 1950 — Article 48ACriminal Procedure Code, 1973 (CrPC) — Section 354, 397, 452, 468, 517Forest Act, 1927 — Section 33, 69
High Courts27 Jun 1989Dismissed
Om Prakash Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 573
Criminal Procedure Code, 1973 (CrPC) — Section 251, 313, 321Essential Commodities Act, 1955 — Section 3, 7, 7(1)