High Courts09 Nov 1987
Tirath Raj and Others Vs H.P. State of Electricity Board and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 485
Constitution of India, 1950 — Article 12, 14, 16, 23, 32
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,464 of 1,566
High Courts09 Nov 1987
Tirath Raj and Others Vs H.P. State Electricity Board and Others
High Court Of Himachal Pradesh · (1988) 1 ShimLC 193
High Courts06 Nov 1987Dismissed
Gulab Singh and Others Vs Smt. Dilbaru and Another
High Court Of Himachal Pradesh · AIR 1989 HP 23 : (1988) 1 ShimLC 340
Transfer of Property Act, 1882 — Section 107, 118, 123, 54
High Courts30 Oct 1987
The Nahan Foundry Limited and Another Vs Rameshwar Dass Verma
High Court Of Himachal Pradesh · (1987) 16 ILR HP 434
Administrative Tribunals Act, 1985 — Section 15(2)Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 617
High Courts30 Oct 1987
The Naban Foundry Limited and Another Vs Rameshwar Dass Verma
High Court Of Himachal Pradesh · (1988) 1 ShimLC 174
Administrative Tribunals Act, 1985 — Section 15(2)Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 617
High Courts19 Oct 1987
Smt. Kalawati and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1988) 2 ACC 192 : (1988) ACJ 780 : AIR 1989 HP 5
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 29A
High Courts13 Oct 1987
Union Products Amritsar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1988) 2 RCR(Criminal) 174 : (1989) 1 RCR(Criminal) 71 : (1988) 2 ShimLC 23
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 16, 20, 20(1)
High Courts08 Oct 1987Dismissed
Surinder Singh Sibia and Another Vs High Court of Himachal Pradesh
High Court Of Himachal Pradesh · (1987) 16 ILR HP 446
Criminal Procedure (Amendment) Act, 1955 — Section 18Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 145(9)High Court Judges (Conditions of Service) Rules, 1956 — Rule 2
High Courts25 Sept 1987
State of H.P. Vs Rakesh Malik and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 384
Criminal Procedure Code, 1973 (CrPC) — Section 227, 232, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts25 Sept 1987
State of Himachal Pradesh Vs Rakesh Malik and Others
High Court Of Himachal Pradesh · (1988) 1 ShimLC 99
Criminal Procedure Code, 1973 (CrPC) — Section 227, 232, 313, 464(1)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
High Courts11 Sept 1987
Milap Kaur and Others Vs The Secretary, Himachal Pradesh Public Works Department (Irrigation), Govt. of H.P. and Another
High Court Of Himachal Pradesh · (1988) 1 ACC 382 : (1988) ACJ 372 : (1988) 1 ShimLC 285
Motor Vehicles Act, 1939 — Section 110CC
High Courts08 Sept 1987
Smt. Parkash Devi Vs Dina Nath
High Court Of Himachal Pradesh · AIR 1988 HP 36
Punjab Pre-emption (Amendment) Act, 1960 — Section 31
High Courts04 Sept 1987
Rameshwar Dass Vs Brij Bhushan and Others
High Court Of Himachal Pradesh · AIR 1988 HP 31 : (1987) ShimLC 292
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Constitution of India, 1950 — Article 226
High Courts28 Aug 1987Allowed
Smt. Milap Kaur and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1988 HP 49 : (1987) 16 ILR HP 504
Motor Vehicles Act, 1939 — Section 110B
High Courts21 Aug 1987Allowed
Kanshi Ram Vs Nika Ram
High Court Of Himachal Pradesh · AIR 1989 HP 1 : (1987) ShimLC 306
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11
High Courts17 Aug 1987
Jaram Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1988) ACJ 1083 : AIR 1988 HP 13 : (1987) 16 ILR HP 359
Constitution of India, 1950 — Article 19, 226, 227
High Courts29 Jul 1987
Kalawati and Others and Gian Chand Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (1988) 2 ACC 192 : (1988) 2 ShimLC 74
Constitution of India, 1950 — Article 226, 32
High Courts24 Jul 1987
Shingara Ram and Another Vs Balak Ram Walia and Others
High Court Of Himachal Pradesh · (1988) 1 ACC 57 : (1988) ACJ 176 : (1988) 1 ShimLC 92
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts17 Jul 1987Allowed
D.D. Gandhi Vs A.L. Soni
High Court Of Himachal Pradesh · (1987) 16 ILR HP 335
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
High Courts15 Jul 1987
Udho Ram Vs Bhupinder Singh and Others
High Court Of Himachal Pradesh · AIR 1988 HP 41 : (1987) ShimLC 295
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 41Himachal Pradesh Panchayati Raj Act, 1968 — Section 179, 180, 180(2), 186, 197(1)