High Courts16 Jun 1988
Khushi Ram Vs Inderjit and Others
High Court Of Himachal Pradesh · AIR 1989 HP 65 : (1988) 17 ILR HP 166
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 30, 54
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,462 of 1,566
High Courts16 Jun 1988
Hans Raj Akrot Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1989 HP 43 : (1988) 2 ShimLC 160
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts08 Jun 1988
Master Puran Chandel Vs Himachal Pradesh Board of School Education
High Court Of Himachal Pradesh · AIR 1989 HP 14 : (1988) 2 ShimLC 134
Himachal Pradesh Board of School Education Regulations, 1970 — Regulation 7
High Courts27 May 1988Allowed
State of H.P. and Another Vs Jagar Singh and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 240
Criminal Procedure Code, 1973 (CrPC) — Section 144, 200, 202, 203, 204Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 392
High Courts20 May 1988
Lashkari Ram and Another Vs Kulwant Singh and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 240
High Courts20 May 1988
Sardul Vs Param and Others
High Court Of Himachal Pradesh · (1988) 17 ILR HP 151
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 115
High Courts11 May 1988
Damvanti Dhawan Vs H.P. University and Another
High Court Of Himachal Pradesh · (1988) 17 ILR HP 212
Hindu Succession Act, 1956 — Section 15, 8Succession Act, 1925 — Section 370, 381
High Courts11 May 1988
Babu Ram and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 141
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 111Electricity Act, 1910 — Section 12
High Courts29 Apr 1988Dismissed
Krishna Trading Co. Vs State of Another
High Court Of Himachal Pradesh · (1988) 17 ILR HP 487
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, 80Constitution of India, 1950 — Article 14Forest Act, 1927 — Section 82 , 83
High Courts26 Apr 1988
Ganesh Dutt and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1989 HP 35 : (1988) 1 ShimLC 241
Constitution of India, 1950 — Article 225
High Courts25 Apr 1988
Mahant Shiv Gir Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 86
Himachal Pradesh Hindu Public Religious Institutions and Charitable Endowments Act, 1984 — Section 6(2), 6(3)
High Courts20 Apr 1988
Onkar Chand Dutta Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1989) 2 LLJ 271 : (1988) 2 ShimLC 247
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 25N
High Courts14 Apr 1988
State of H.P. Vs Arvind Kumar Mahajan
High Court Of Himachal Pradesh · (1988) 17 ILR HP 181
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 12(2), 23
High Courts13 Apr 1988
Devi Singh Vs Municipal Committee and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 100
Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 7Limitation Act, 1963 — Article 112, 149, 52, 2, 3Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 7
High Courts28 Mar 1988Allowed
Brahama Nand and Another Vs Roshani Devi
High Court Of Himachal Pradesh · (1988) 2 ShimLC 126
Contract Act, 1872 — Section 23Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 10
High Courts17 Mar 1988Allowed
Court on its Own Motion in State of H.P. Vs Hazara Singh
High Court Of Himachal Pradesh · (1988) 17 ILR HP 92
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 25Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 257
High Courts17 Mar 1988Allowed
Court on its own motion in State of H.P. Vs Hazara Singh
High Court Of Himachal Pradesh · (1988) 2 ShimLC 167
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 25Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 257
High Courts11 Mar 1988
Mohammad Sardar and Others Vs State of H.P.
High Court Of Himachal Pradesh · (1988) 2 ShimLC 104
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 167, 197, 357Evidence Act, 1872 — Section 114, 133
High Courts11 Mar 1988
Mohammad Sardar Vs State of H.P.
High Court Of Himachal Pradesh · (1988) 17 ILR HP 60
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 167, 197, 357Evidence Act, 1872 — Section 114, 133
High Courts10 Mar 1988Dismissed
M/s. Krishna Trading Company Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1998) 2 ShimLC 408
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 41 Rule 22, 80Forest Act, 1927 — Section 82, 83Himachal Pradesh Land Revenue Act, 1954 — Section 101, 4(10), 68, 70 , 82