High Courts30 Oct 1985Dismissed
State of Himachal Pradesh and Another Vs Manohar Lal Sharma and Others
High Court Of Himachal Pradesh · (1987) ACJ 667
Motor Vehicles Act, 1988 — Section 110CC
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,470 of 1,565
High Courts28 Oct 1985Dismissed
State of Himachal Pradesh Vs Badri Nath Kapoor
High Court Of Himachal Pradesh · AIR 1987 HP 86 : (1986) 15 ILR HP 167
Land Acquisition Act, 1894 — Section 23, 23(2), 25(2), 9, 9(1)
High Courts28 Oct 1985Dismissed
Jai Ram Chohan Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 911
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 24, 5Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 5, 6Himachal Pradesh Panchayati Raj Act, 1968 — Section 180(1), 5(3)
High Courts18 Oct 1985Dismissed
Devku and Another Vs Rama Dogra and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 896
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 14Hindu Marriage Act, 1955 — Section 17, 5(i)Hindu Minority and Guardianship Act, 1956 — Section 8
High Courts18 Oct 1985
Negi Ram and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1986) CriLJ 1228 : (1985) 14 ILR HP 814 : (1986) 1 RCR(Criminal) 543
Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Oct 1985
B.D. Sharma Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 786
Central Civil Services (Pension) Rules, 1972 — Rule 69, 9, 9(2), 9(3)Criminal Procedure Code, 1973 (CrPC) — Section 197, 2Himachal Pradesh Panchayati Raj Act, 1968 — Section 51(1)
High Courts13 Sept 1985Dismissed
Acharya salig ram Vs Director of Education and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 777
Himachal Pradesh University Act, 1970 — Section 7(2)Sanskrit Colleges and Sanskrit Pathshalas), Service Rules, 1973 — Rule 16, 16(1), 16(2)
High Courts06 Sept 1985Dismissed
Varinder Vs Major Ranjit Singh
High Court Of Himachal Pradesh · (1985) 14 ILR HP 807
Hindu Marriage Act, 1955 — Section 10(1), 13, 13(1)Penal Code, 1860 (IPC) — Section 506
High Courts05 Sept 1985
M/s. Voltas Limited Vs Food Inspector and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 796
Constitution of India, 1950 — Article 348(3)Prevention of Food Adulteration Act, 1954 — Section 13(3), 16, 16(1), 20APrevention of Food Adulteration Rules, 1955 — Rule 37A
High Courts04 Sept 1985Dismissed
Satish Chander Tyagi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) 14 ILR HP 756
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 207, 313Penal Code, 1860 (IPC) — Section 302, 307, 34
High Courts04 Sept 1985Dismissed
Thakur Saran Singh and Others Vs Joginder Sen and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 801
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 16, 17, 18, 19
High Courts30 Aug 1985Dismissed
State Vs Babu Ram
High Court Of Himachal Pradesh · (1985) 14 ILR HP 724
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10, 10(2), 16, 16(1), 17
High Courts30 Aug 1985
Goverdhan Dass Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 595
Central Services (Pension) Rules, 1972 — Rule 14
High Courts23 Aug 1985Dismissed
Kapoor Ghand and Others Vs State and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 657
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 5(A), 6, 7, 9
High Courts23 Aug 1985Dismissed
Kapurchand Bhasin Vs State of H.P. and Land Acquisition Collector
High Court Of Himachal Pradesh · (1987) ShimLC 151
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 5(A), 6, 7, 9
High Courts19 Aug 1985Allowed
Smt. Ram Murti Devi and Others Vs Ralla Ram Tulsi Ram and Another
High Court Of Himachal Pradesh · AIR 1987 HP 1 : (1987) ShimLC 206
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 16, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4Succession Act, 1925 — Section 214 , 214(1)
High Courts14 Aug 1985
Kamlesh Saxena and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 605
Central Civil Services (Pension) Rules, 1972 — Rule 3(1), 50, 71, 75, 77Constitution of India, 1950 — Article 19, 19(1), 21, 300A, 309
High Courts09 Aug 1985Dismissed
Sukh Ram Thakur Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 630
Delhi and Himachal Pradesh Police Service Rules, 1961 — Rule 17Himachal Pradesh and Andaman and Nicobar Islands Police Service Rules, 1965 — Rule 10, 11, 12, 13, 14Himachal Pradesh Police Service Rules, 1973 — Rule 13, 14, 15(4), 17, 18
High Courts08 Aug 1985
Amar Chand Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 601
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Constitution of India, 1950 — Article 300A
High Courts08 Aug 1985
Amar Chand Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1987) ShimLC 145
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 300A