COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,474 of 1,565

High Courts04 Mar 1985Dismissed

Surjit Malhan and B.K. Malhan Vs M/s. John Tinson and Corporation. and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 135

Companies Act, 1956 — Section 159, 163(2), 227, 260, 270Contract Act, 1872 — Section 10, 29Trusts Act, 1882 — Section 94

High Courts11 Jan 1985Allowed

Hem Raj Vs Basta Singh and Another

High Court Of Himachal Pradesh · AIR 1987 HP 9 : (1986) ShimLC 22

East Punjab Urban Rent Restriction Act, 1949 — Section 13Evidence Act, 1872 — Section 10, 101

High Courts11 Jan 1985Allowed

Bhumi Dev Vs The Kangra Central Co-operative Bank Ltd. and Others

High Court Of Himachal Pradesh · AIR 1986 HP 13 : (1985) 14 ILR HP 22

High Courts11 Jan 1985

Bhagwat Parshad Vs Mukat Lal and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 39

Himachal Pradesh Court Fees Act, 1968 — Section 10, 9Specific Relief Act, 1963 — Section 31, 34, 39

High Courts11 Jan 1985Dismissed

Vijay Kumar Goel Vs Vishwa Nath Sood and Another

High Court Of Himachal Pradesh · (1985) ShimLC 235

East Punjab Urban Rent Restriction Act, 1949 — Section 13

High Courts11 Jan 1985Allowed

The Municipal Committee Vs M/s. Jawahar Lal and Corporation

High Court Of Himachal Pradesh · (1985) 14 ILR HP 586

Himachal Pradesh Municipal Act, 1968 — Section 83, 85, 87, 89Punjab Municipal Act, 1911 — Section 81, 82, 84, 86

High Courts11 Jan 1985Dismissed

Smt. Giano Devi Vs Mangal Singh and Others

High Court Of Himachal Pradesh · AIR 1985 HP 82 : (1985) ShimLC 170

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts03 Jan 1985Dismissed

Murti Mandir Mani Ram and Another Vs Bhagat Ram

High Court Of Himachal Pradesh · (1985) 14 ILR HP 6

Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 2, 2, 3, 5, 6Punjab Tenancy Act, 1887 — Section 100, 5(2), 70, 77, 77(3)

High Courts01 Jan 1985

State of Himachal Pradesh Vs Punnu Ram

High Court Of Himachal Pradesh · (1985) CriLJ 1270 : (1985) 2 RCR(Criminal) 307 : (1986) ShimLC 41

Prevention of Food Adulteration Act, 1954 — Section 12, 16(1)(a)(i)Prevention of Food Adulteration Rules, 1955 — Rule 7(3)

High Courts28 Dec 1984Dismissed

Shakti Chand Vs Chamaru and Others

High Court Of Himachal Pradesh · AIR 1985 HP 95 : (1985) ShimLC 205

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11, 96

High Courts28 Dec 1984Allowed

Basant Ram and Another Vs Hari Ram

High Court Of Himachal Pradesh · (1984) 13 ILR HP 963

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

High Courts27 Dec 1984Dismissed

Prithvi Chand and Others Vs Chhaju

High Court Of Himachal Pradesh · (1984) 13 ILR HP 949

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 27(1), 27(2), 27(4)

High Courts26 Dec 1984

Bir Singh Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1985) CriLJ 1458 : (1984) 13 ILR HP 928 : (1985) 2 RCR(Criminal) 230

High Courts19 Dec 1984

Amin Chand and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1985) CriLJ 1450 : (1985) ShimLC 298

Penal Code, 1860 (IPC) — Section 302, 323

High Courts12 Dec 1984

Anita Panwar and Others Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1984) 13 ILR HP 916

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(1), 161, 162(2), 437(1)Penal Code, 1860 (IPC) — Section 379

High Courts10 Dec 1984

Raj Paul Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1985) CriLJ 1501 : (1984) 13 ILR HP 953 : (1985) 2 RCR(Criminal) 63

Penal Code, 1860 (IPC) — Section 409, 468, 471Prevention of Corruption Act, 1988 — Section 5(1)(d)

High Courts06 Dec 1984

Achharu Ram and Others Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1985) 14 ILR HP 1

Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 10, 11, 12, 13, 14Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973 — Rule 5

High Courts05 Dec 1984

Nokhia and Others Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1985 HP 88b : (1984) 13 ILR HP 906

Contract Act, 1872 — Section 14Land Acquisition Act, 1894 — Section 10, 16, 23, 4, 6

High Courts29 Nov 1984Dismissed

Ram Dass and Others Vs Kishan Dev and Another

High Court Of Himachal Pradesh · AIR 1986 HP 9 : (1984) 13 ILR HP 820

Contract Act, 1872 — Section 25

High Courts28 Nov 1984Dismissed

Dasaundhi Ram and Another Vs Hans Raj

High Court Of Himachal Pradesh · (1984) 13 ILR HP 815