High Courts09 Apr 1987
Sukh Dev Ahluwalia Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1987) ShimLC 258
Himachal Pradesh Municipal Act, 1968 — Section 25(2), 252, 253, 253(1), 253(2)Punjab Reorganisation Act, 1966 — Section 67(3)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,301 judgments · page 1,466 of 1,566
High Courts09 Apr 1987Dismissed
R.S. Mehta Vs The New India Assurance Company Limited and Another
High Court Of Himachal Pradesh · (1987) 16 ILR HP 194
High Courts09 Apr 1987Dismissed
R.S. Mehta, Inspector Grade I, New India Ass. Co. Ltd. (now dismissed) Vs New India Assurance Co. Ltd. and Another
High Court Of Himachal Pradesh · (1987) ShimLC 228
High Courts08 Apr 1987Dismissed
Prem Chand and Others Vs State and Another
High Court Of Himachal Pradesh · (1987) 16 ILR HP 167
Administrative Tribunals Act, 1985 — Section 15(1)Constitution of India, 1950 — Article 14, 16, 39Industrial Disputes Act, 1947 — Section 2, 25T, 25U
High Courts08 Apr 1987
Jagdev Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1987) 16 ILR HP 475
Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 28, 29Constitution of India, 1950 — Article 309, 310, 310(2), 311, 311(1)
High Courts08 Apr 1987
Jagdev Singh and Another Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1988) 1 ShimLC 167
Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 28, 29Constitution of India, 1950 — Article 309, 310, 310(2), 311, 311(1)
High Courts04 Apr 1987
Mrs. Janak Kumari Vs R.C. Kotwal
High Court Of Himachal Pradesh · (1988) 1 ShimLC 84
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts01 Apr 1987Allowed
Dola Ram Vs Piare Ram and Others
High Court Of Himachal Pradesh · (1998) 2 ShimLC 384
High Courts01 Apr 1987
Jeet Ram Thakur Vs Himachal Pradesh University and Others
High Court Of Himachal Pradesh · (1988) 2 ShimLC 51
Administrative Tribunals Act, 1985 — Section 1, 1(2), 1(3), 14, 14(1)Constitution (Forty-Second Amendment) Act, 1976 — Section 46Constitution of India, 1950 — Article 119, 12, 136, 14, 15
High Courts20 Mar 1987Dismissed
Hari Datt and Others Vs Sapuran Dass
High Court Of Himachal Pradesh · (1987) ShimLC 179
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65State of Himachal Pradesh Act, 1970 — Section 23, 25
High Courts06 Mar 1987
Janam Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1987) ShimLC 237
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5, 5(2)
High Courts06 Mar 1987Allowed
Janam Singh Vs State of H.P. Dharam Chand
High Court Of Himachal Pradesh · (1987) 16 ILR HP 132
Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1988 — Section 5(2)
High Courts27 Feb 1987Dismissed
Madhva Nand and Another Vs Nand Lal and Another
High Court Of Himachal Pradesh · AIR 1987 HP 89 : (1987) ShimLC 247
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts08 Jan 1987Allowed
Sunder Singh Raghubans Vs Embassy of India in Nepal and Another
High Court Of Himachal Pradesh · (1987) 16 ILR HP 1
Constitution of India, 1950 — Article 12, 14, 16, 226, 227
High Courts30 Dec 1986Dismissed
Beas Construction Board Vs Presiding Officer, Labour Court and Another
High Court Of Himachal Pradesh · (1986) ILR HP 803 : (1987) ShimLC 171
Industrial Disputes Act, 1947 — Section 10, 10(1), 33C, 33C(1), 33C(2)
High Courts30 Dec 1986Allowed
Parkash Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1987 HP 54 : (1987) ShimLC 121
Constitution of India, 1950 — Article 226
High Courts17 Dec 1986Dismissed
Joginder Singh and Others Vs State and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 939
Himachal Pradesh Municipal Act, 1968 — Section 37Himachal Pradesh Municipal Corporation (Amendment) Act, 1984 — Section 70AHimachal Pradesh Municipal Corporation Act, 1979 — Section 13, 5(1), 70, 9
High Courts16 Dec 1986Allowed
Hari Ram and Another Vs Havildar Kulwant and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 981
Criminal Procedure Code, 1973 (CrPC) — Section 202(2), 203, 204, 208, 209Penal Code, 1860 (IPC) — Section 160, 307, 325, 342, 376
High Courts01 Dec 1986
Vilas Maruti Sutar Vs The State of H.P.
High Court Of Himachal Pradesh · (1986) ILR HP 828 : (1987) 2 RCR(Criminal) 647 : (1987) ShimLC 110
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302
High Courts28 Nov 1986Allowed
Teju Vs Bhadar and Another
High Court Of Himachal Pradesh · AIR 1987 HP 25 : (1987) ShimLC 56
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19