High Courts27 Apr 1989Allowed
Mrs. Rajni Abrol Vs Adarsh Abrol
High Court Of Himachal Pradesh · AIR 1990 HP 86 : (1989) 2 ShimLC 74
Hindu Marriage Act, 1955 — Section 24, 26
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,457 of 1,566
High Courts25 Apr 1989Allowed
Parkash Chand Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 247
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20
High Courts25 Apr 1989
Parkash Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) 2 ShimLC 7
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 20
High Courts25 Apr 1989Allowed
State of Himachal Pradesh Vs Rattan Chand
High Court Of Himachal Pradesh · (1989) 2 ShimLC 198
Forest Act, 1927 — Section 41, 42Himachal Pradesh Transit of Timber Rules — Rule 11Penal Code, 1860 (IPC) — Section 420
High Courts20 Apr 1989Dismissed
Senior Sub Judge Vs Ram Avtar Kansal, Executive Engineer, H.P. Housing Board and Another
High Court Of Himachal Pradesh · (1991) CriLJ 2432 : (1991) 2 RCR(Criminal) 677
Contempt of Courts Act, 1971 — Section 12(1), 19, 2, 23, 4Criminal Procedure Code, 1973 (CrPC) — Section 345, 346, 348, 362, 369
High Courts20 Apr 1989Dismissed
Ram Avtar Kansal Vs G.R. Sharma and Another
High Court Of Himachal Pradesh · (1989) 2 ShimLC 93
Contempt of Courts Act, 1971 — Section 12(1), 19, 2, 23, 4Criminal Procedure Code, 1973 (CrPC) — Section 19(8), 345, 346, 348, 362
High Courts19 Apr 1989Allowed
Sarv Dayal Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1989) 1 ILR HP 163
Constitution of India, 1950 — Article 226Himachal Pradesh Panchayati Raj Act, 1968 — Section 54(1)
High Courts18 Apr 1989Dismissed
Nokhi Vs Bardu
High Court Of Himachal Pradesh · (1990) CivCC 120 : (1989) 1 ILR HP 256 : (1990) 3 RCR(Criminal) 124
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488, 488(1), 489(1)
High Courts18 Apr 1989
Ram Rattan Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 251
Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4, 5
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Gauri Shankar
High Court Of Himachal Pradesh · (1989) 1 ILR HP 244 : (1990) 3 RCR(Criminal) 634
Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 7
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Keshav Chand
High Court Of Himachal Pradesh · (1989) 1 ILR HP 239
Prevention of Food Adulteration Act, 1954 — Section 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts18 Apr 1989Allowed
State of Himachal Pradesh Vs Amin Chand
High Court Of Himachal Pradesh · (1989) 1 ILR HP 230
Forest Act, 1927 — Section 33
High Courts18 Apr 1989Allowed
Khainkhoo Ram and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 233 : (1990) 2 RCR(Criminal) 597 : (1990) 1 RCR(Criminal) 123
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Umar Din
High Court Of Himachal Pradesh · (1989) 1 ILR HP 228
Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)
High Courts18 Apr 1989Allowed
Ramesh Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 235
Criminal Procedure Code, 1973 (CrPC) — Section 235, 345, 397, 401, 482Hindu Marriage Act, 1955 — Section 13B(I)Penal Code, 1860 (IPC) — Section 228
High Courts18 Apr 1989Dismissed
State of Himachal Pradesh Vs Surinder Lal Sood and Others
High Court Of Himachal Pradesh · (1989) 1 ILR HP 241
Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11
High Courts18 Apr 1989Dismissed
(Smt.) Nokhi Vs Sh. Bardu
High Court Of Himachal Pradesh · (1989) 2 ShimLC 17
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488, 488(1), 489(1)
High Courts10 Apr 1989Dismissed
Ramesh Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 211
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 451, 452Forest Act, 1927 — Section 41, 42, 55, 56, 57
High Courts10 Apr 1989
Himachal Road Transport Corporation Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1990) CriLJ 1156 : (1989) 1 ILR HP 219
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts10 Apr 1989Dismissed
State of Himachal Pradesh Vs Basant Singh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 216
Forest Act, 1927 — Section 33, 41, 42Penal Code, 1860 (IPC) — Section 406