High Courts06 Oct 1988Dismissed
Shiv Saran Singh Thakur Vs Shri Ram Sarup Thakur and Others
High Court Of Himachal Pradesh · AIR 1990 HP 1 : (1988) 17 ILR HP 569
Limitation Act, 1963 — Article 64 , 65
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,460 of 1,566
High Courts30 Sept 1988Dismissed
State of H.P. and Another Vs Convict Ex-Capt. A.K. Rana
High Court Of Himachal Pradesh · (1988) 17 ILR HP 496
Army Act, 1950 — Section 123(3), 179Constitution of India, 1950 — Article 141, 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433A
High Courts30 Sept 1988
State of Himachal Pradesh Vs Sudarshan Kumar and etc. Schneider Helmut and etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1989) CriLJ 1412 : (1988) 17 ILR HP 413
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 52(1), 57
High Courts27 Sept 1988Allowed
Ram Swarup Vs State of H.P.
High Court Of Himachal Pradesh · (1988) 17 ILR HP 476
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts23 Sept 1988Allowed
Gian Chand Vs Mani Karan and Another
High Court Of Himachal Pradesh · (1989) ACJ 282 : (1989) 58 FLR 360 : (1988) 17 ILR HP 446 : (1990) 1 LLJ 565
Workmens Compensation Act, 1923 — Section 17, 20, 22
High Courts21 Sept 1988Allowed
Indra Vati and Another Vs Devki Devi and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 458
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21(1), 4Himachal Pradesh Urban Rent Control Act, 1987 — Section 2, 34(2)Hindu Succession Act, 1956 — Section 15, 16, 8, 9
High Courts19 Sept 1988Allowed
R.L. Saklani Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 511
Cantonments Act, 1924 — Section 2, 217, 218, 219, 220
High Courts09 Sept 1988Dismissed
Miss Pooja Uppal and Others Vs Himachal Pradesh Board of School Education
High Court Of Himachal Pradesh · AIR 1989 HP 72 : (1988) 17 ILR HP 558
Constitution of India, 1950 — Article 14, 226Himachal Pradesh Board of School Education Act, 1968 — Section 26Himachal Pradesh Board of School Education Regulations, 1970 — Regulation 9
High Courts31 Aug 1988Allowed
Dalip Chand and Another Vs Chuhru Ram
High Court Of Himachal Pradesh · AIR 1989 HP 44 : (1988) 2 ShimLC 266
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts31 Aug 1988Allowed
Suraj Kund Temple and Another Vs Rama Kant and Others
High Court Of Himachal Pradesh · AIR 1989 HP 59 : (1988) 17 ILR HP 403
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 — Article 120, 121, 5Punjab High Court Rules and Orders — Rule 5, 6, 7
High Courts30 Aug 1988Dismissed
L.R. Bhandari Vs State of Punjab and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 370
Army Act, 1950 — Section 130, 164, 165Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 27(2)Constitution of India, 1950 — Article 136, 14, 226, 227, 309
High Courts30 Aug 1988Dismissed
L.R. Bhandari Vs The State of Punjab and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 275
Army Act, 1950 — Section 130, 164, 165Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 27(2), 6Constitution of India, 1950 — Article 136, 14, 226, 227, 309
High Courts23 Aug 1988Dismissed
Mela Singh and Others Vs The Director, Consolidation of Holdings, Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1989 HP 78 : (1988) 2 ShimLC 263
Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 27Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973 — Rule 26
High Courts19 Aug 1988Dismissed
Meghu Vs Deputy Commissioner and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 328
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 11, 12, 13, 14, 14(3)Himachal Pradesh Panchayati Raj Act, 1968 — Section 166, 167, 168, 169, 170
High Courts19 Aug 1988Dismissed
Meghu Vs Dy. Commissioner and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 254
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 11, 12, 13, 14, 14(3)Himachal Pradesh Panchayati Raj Act, 1968 — Section 166, 167, 168, 169, 170
High Courts19 Aug 1988
In Re: Nanak Chand, Theog
High Court Of Himachal Pradesh · AIR 1989 HP 46 : (1988) 17 ILR HP 334
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10Penal Code, 1860 (IPC) — Section 228
High Courts19 Aug 1988
Court on its own motion Vs Nanak Chand, Junior Engineer
High Court Of Himachal Pradesh · (1988) 2 ShimLC 295
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10Penal Code, 1860 (IPC) — Section 228
High Courts08 Aug 1988
Jagan Nath and Others Vs Ishwari Devi
High Court Of Himachal Pradesh · (1988) 17 ILR HP 362
High Courts05 Aug 1988
Hira Devi and Others Vs Smt. Himi and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 352
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 1, 100Evidence Act, 1872 — Section 58, 63 , 68 , 69 , 70Hindu Succession Act, 1956 — Section 14(2)
High Courts03 Aug 1988Dismissed
Kailash Chand and Another Vs Smt. Gudi and Others
High Court Of Himachal Pradesh · AIR 1990 HP 17 : (1988) 17 ILR HP 348
Civil Procedure Code, 1908 (CPC) — Section 100Easements Act, 1882 — Section 15, 7