High Courts23 May 1986
Court on its own motion Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1988) CriLJ 438 : (1986) 15 ILR HP 346 : (1988) 1 RCR(Criminal) 570
Contempt of Courts Act, 1971 — Section 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,468 of 1,565
High Courts21 May 1986Allowed
Lalu Ram Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1986) 15 ILR HP 327
High Courts16 May 1986
State of H. P. Vs Amar Singh
High Court Of Himachal Pradesh · (1986) 15 ILR HP 344
High Courts13 May 1986Dismissed
Devinder Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1986) 15 ILR HP 297
Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 302, 323, 84
High Courts06 May 1986Allowed
Dr. Rattan Chand Dogra Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1987 HP 17 : (1986) 15 ILR HP 212
High Courts04 Apr 1986Dismissed
Shiv Kumar Vs Mohd. Hanif
High Court Of Himachal Pradesh · (1986) ShimLC 181
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts04 Apr 1986Dismissed
Bhagwat Parshad Verma Vs Mukat Lal and Others
High Court Of Himachal Pradesh · AIR 1987 HP 51 : (1986) ShimLC 195
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Apr 1986Allowed
Smt. Satya Devi Vs Ram Gopal Angania and Others
High Court Of Himachal Pradesh · AIR 1987 HP 67 : (1986) ShimLC 164
Civil Procedure Code, 1908 (CPC) — Section 9Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
High Courts29 Mar 1986Allowed
Beasan Devi Vs Ishwar Dass and Others
High Court Of Himachal Pradesh · (1986) 15 ILR HP 130
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98Restitution of Mortgaged Lands (Punjab) Act, 1938 — Section 10A, 11, 12, 13 , 16
High Courts28 Mar 1986Allowed
State of H. P. Vs Amba Dutt Dhanta
High Court Of Himachal Pradesh · (1986) 15 ILR HP 181
Land Acquisition Act, 1894 — Section 18, 23(1)
High Courts28 Mar 1986Allowed
State of Himachal Pradesh Vs Amba Dutt Dhanta
High Court Of Himachal Pradesh · (1987) ShimLC 48
Land Acquisition Act, 1948 — Section 18, 3(1)
High Courts21 Mar 1986Allowed
B.R. Himalvi Vs Joginder Lal Sood
High Court Of Himachal Pradesh · (1986) 15 ILR HP 664
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 386, 389, 390, 391, 397(3)Penal Code, 1860 (IPC) — Section 278, 431
High Courts10 Mar 1986Allowed
G.C. Bhatia Vs R.L. Seth
High Court Of Himachal Pradesh · AIR 1987 HP 69 : (1986) ShimLC 168
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
High Courts06 Mar 1986
Rai Singh Roshan Lal Negi and Others Vs Surjit Bawa and Others
High Court Of Himachal Pradesh · (1986) ShimLC 187
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 35, Order 41 Rule 35(3), Order 9 Rule 7, 35, 35A
High Courts06 Mar 1986
State of Himachal Pradesh Vs Dr. Vinod Kumar Sud and Others
High Court Of Himachal Pradesh · (1986) ShimLC 148
Land Acquisition (Amendment) Act, 1984 — Section 15, 30(1), 30(2)Land Acquisition Act, 1894 — Section 23(1), 23(1A), 23(2), 4(1)
High Courts06 Mar 1986Dismissed
Himachal Road Transport Corpn., Shimla Vs Miss Neena and Another
High Court Of Himachal Pradesh · (1987) 2 ACC 163 : (1987) ACJ 642 : AIR 1987 HP 32 : (1986) 15 ILR HP 142
Motor Vehicles Act, 1939 — Section 110B
High Courts03 Mar 1986Dismissed
M/s. Kwality Ice Cream Coporation Vs State
High Court Of Himachal Pradesh · (1986) 15 ILR HP 157
Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237Prevention of Food Adulteration Act, 1954 — Section 11, 14, 14A, 17, 17(2)
High Courts14 Feb 1986
M/s. Girdhari Lal Vs State of H.P.
High Court Of Himachal Pradesh · (1986) 15 ILR HP 83
Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 379
High Courts10 Jan 1986Allowed
Bittu alias Anand Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1986) 2 RCR(Criminal) 542 : (1986) ShimLC 113
Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 109, 363, 366, 376
High Courts10 Jan 1986Partly Allowed
Land Acquisition Collector, H.P., P.W.D., Solan and Another Vs Jeet Ram
High Court Of Himachal Pradesh · AIR 1987 HP 71 : (1987) ShimLC 125
Land Acquisition Act, 1894 — Section 16, 28, 34