High Courts10 Mar 1989Dismissed
State of Himachal Pradesh Vs Paras Ram
High Court Of Himachal Pradesh · (1990) CriLJ 1358 : (1989) 1 ILR HP 117
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 448
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,459 of 1,566
High Courts10 Mar 1989Allowed
Gopal Krishan and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 120
Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 34, 427, 428, 429, 435
High Courts10 Mar 1989
State of H.P. Vs Anant Ram
High Court Of Himachal Pradesh · (1989) 1 ILR HP 113
Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest Produce Transit (Land Routes) Rules, 1978 — Rule 11
High Courts13 Jan 1989Allowed
State of Himachal Pradesh Vs Mohinder Singh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 43
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts13 Jan 1989
Indian Spices Corporation Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) 1 ILR HP 28
Criminal Procedure Code, 1973 (CrPC) — Section 244Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A
High Courts13 Jan 1989
Saroop Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) CriLJ 1884 : (1989) 1 ILR HP 14 : (1989) 2 RCR(Criminal) 591
Himachal Pradesh Children Act, 1979 — Section 21, 23, 23(1), 5(2)Penal Code, 1860 (IPC) — Section 302
High Courts13 Jan 1989
Jit Ram Vs Smt. Cheli and Another
High Court Of Himachal Pradesh · (1989) CriLJ 1852 : (1989) 1 ILR HP 21 : (1989) 2 RCR(Criminal) 587
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts13 Jan 1989Allowed
State of H.P. Vs Tangin Durja
High Court Of Himachal Pradesh · (1989) 1 ILR HP 52 : (1990) 1 RCR(Criminal) 443
Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 29, 30, 31, 33
High Courts11 Jan 1989Allowed
M/s. Thakur Dass, Babu Ram and Another Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1989) 1 ILR HP 1
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237Penal Code, 1860 (IPC) — Section 340A
High Courts06 Jan 1989
Prem Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) CriLJ 1903 : (1989) 1 ILR HP 35
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 304, 460
High Courts06 Jan 1989Dismissed
State of H.P. Vs Mussa
High Court Of Himachal Pradesh · (1989) 1 ILR HP 32
Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16(1), 20
High Courts30 Dec 1988Dismissed
J.L. Jindal Vs State of H.P.
High Court Of Himachal Pradesh · (1988) 17 ILR HP 684
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 17, 20A, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 22A
High Courts22 Dec 1988Partly Allowed
Ram Kishan and Others Vs Kanwar Papers Private Ltd.
High Court Of Himachal Pradesh · (1988) 17 ILR HP 655
Companies Act, 1956 — Section 155, 155(2), 41(2), 433, 434
High Courts21 Dec 1988
Balbir Kochhar and Others Vs S.V. Bhandari and Others
High Court Of Himachal Pradesh · (1989) 2 ILR HP 1139
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 10, 12, 13, 3, 4Himachal Pradesh Urban Rent Control Act, 1987 — Section 24, 24(1)
High Courts21 Dec 1988Allowed
Sukh Chain and Co. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1988) 17 ILR HP 679
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 16(1), 7
High Courts19 Dec 1988Allowed
Jethu and Others Vs Mst. Bhuteshwari and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 671
Civil Procedure Code, 1908 (CPC) — Section 148, 151Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11
High Courts28 Nov 1988Dismissed
S.D. Gulzar Vs Hon''ble the Chief Justice and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 596
Constitution of India, 1950 — Article 229High Court Establishment (Appointment Conditions of Service) Rules, 1973 — Rule 10, 8, 9Himachal Pradesh (Recruitment, Conditions of Service and Conduct) Rules, 1975 — Rule 12, 3
High Courts10 Nov 1988
Kamla Devi Vs State of Ors.
High Court Of Himachal Pradesh · (1988) 17 ILR HP 521
Civil Procedure Code, 1908 (CPC) — Section 107, 151Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 342, 376
High Courts08 Nov 1988
State Bank of Patiala Vs Hypine Carbons Ltd. (In Liquidation) and Others
High Court Of Himachal Pradesh · AIR 1990 HP 10 : (1988) 17 ILR HP 610
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 13, Order 1 Rule 3, Order 1 Rule 3A, Order 1 Rule 6
High Courts08 Nov 1988
Kanwar Partap Singh Vs Smt. Minakshi Devi and Others
High Court Of Himachal Pradesh · AIR 1990 HP 8 : (1988) 17 ILR HP 624