High Courts29 Mar 1985Allowed
Janku and Others Vs Nagnoo and Others
High Court Of Himachal Pradesh · AIR 1986 HP 10 : (1985) 14 ILR HP 289
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,473 of 1,565
High Courts28 Mar 1985Dismissed
Charanjit Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1985) 14 ILR HP 306 : (1986) 1 RCR(Criminal) 164
Criminal Procedure Code, 1973 (CrPC) — Section 177, 183, 313Penal Code, 1860 (IPC) — Section 377, 506
High Courts26 Mar 1985Dismissed
Smt. Mathru and Others Vs Smt. Rami
High Court Of Himachal Pradesh · AIR 1986 HP 6 : (1986) ShimLC 4
Evidence Act, 1872 — Section 108Hindu Succession Act, 1956 — Section 8
High Courts26 Mar 1985
Shiv Narain Bhasin Vs State of H.P.
High Court Of Himachal Pradesh · (1985) 14 ILR HP 298
Criminal Procedure Code, 1973 (CrPC) — Section 173Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 420
High Courts26 Mar 1985
Shiv Narain Bhasin Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1986) 2 RCR(Criminal) 107 : (1985) ShimLC 274
Criminal Procedure Code, 1973 (CrPC) — Section 173Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest (Sale of Timber) Rules, 1969 — Rule 11, 13, 14, 2, 6
High Courts25 Mar 1985Allowed
Prem Lal Vs Sarban and Another
High Court Of Himachal Pradesh · (1986) ShimLC 50
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms (Mode of Payment of Compensation and Grant of Proprietary Rights) Rules, 1963 — Rule 10, 11, 12, 13, 14Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(5), 11(6), 15, 17
High Courts15 Mar 1985
Shivalik Agro Poly Products Ltd. Vs Jagdish Raj Mago and Others
High Court Of Himachal Pradesh · (1986) ACJ 157 : AIR 1986 HP 4 : (1986) ShimLC 16
Fatal Accidents Act, 1855 — Section 1A, 2Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1939 — Section 110B
High Courts15 Mar 1985
Des Raj and Another Vs Dharam Singh and Others
High Court Of Himachal Pradesh · AIR 1986 HP 95 : (1985) ShimLC 220
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts14 Mar 1985Partly Allowed
Laxmi Furniture and Saw Mills, Simla Vs Himachal Pradesh Financial Corporation, Simla
High Court Of Himachal Pradesh · AIR 1985 HP 108 : (1985) ShimLC 195
Civil Procedure Code, 1908 (CPC) — Section 47State Financial Corporations Act, 1951 — Section 32, 34
High Courts14 Mar 1985
Gauri Lal and Others Vs Smt. Sujham Devi
High Court Of Himachal Pradesh · AIR 1986 HP 3 : (1986) ShimLC 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22(1), 47
High Courts13 Mar 1985Allowed
Smt. Dawarka Devi Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1986 HP 72
High Courts13 Mar 1985Dismissed
Krishan and Others Vs Krishanoo and Others
High Court Of Himachal Pradesh · AIR 1985 HP 103 : (1985) ShimLC 185
Limitation Act, 1963 — Article 64, 65
High Courts13 Mar 1985
Dwarka Devi Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 71
High Courts12 Mar 1985
Sumitra Devi Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1987) ShimLC 220
Constitution of India, 1950 — Article 309
High Courts12 Mar 1985
Sumitra Devi Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1985) 14 ILR HP 827
Constitution of India, 1950 — Article 309
High Courts12 Mar 1985
Ram Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1986) ShimLC 208
Central Civil Services (Pension) Rules, 1972 — Rule 56, 58, 60, 61, 62Constitution of India, 1950 — Article 19, 19(1), 21, 300A, 309
High Courts12 Mar 1985
Ram Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1985) 14 ILR HP 199
High Courts08 Mar 1985Dismissed
Som Nath Vs Sewa Ram
High Court Of Himachal Pradesh · AIR 1986 HP 59 : (1985) ShimLC 167
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21, 23
High Courts07 Mar 1985Allowed
Rajesh Dhawan Vs Darshan Singh Sethi
High Court Of Himachal Pradesh · (1986) ShimLC 47
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13 , 15(5)
High Courts04 Mar 1985Dismissed
H.P. State Electricity Board Vs M/s. R.J. Shah and Coporation Limited
High Court Of Himachal Pradesh · (1985) 14 ILR HP 76
Arbitration Act, 1940 — Section 29, 30Civil Procedure Code, 1908 (CPC) — Section 34