High Courts17 Aug 1983
Chaudhry Nurudin and Bros. Vs State of H.P.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 405
Arbitration Act, 1940 — Section 30, 33
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,480 of 1,565
High Courts12 Aug 1983
Sanatan Dharam Pratinidhi Sabha Vs Stats of H.P.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 395
Limitation Act, 1963 — Article 113Transfer of Property Act, 1882 — Section 123, 53A
High Courts11 Aug 1983
Sat Pal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1984) CriLJ 271 : (1983) 12 ILR HP 380
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts03 Aug 1983Dismissed
Vinay Saihgal and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1984 HP 35 : (1983) 12 ILR HP 365
Himachal Pradesh Board of School Education Act, 1968 — Section 27, 3(1), 3(2), 31, 5Himachal Pradesh General Clauses Act, 1968 — Section 13, 14
High Courts03 Aug 1983Allowed
Kaviraj Bhupender Nath Gupt and Another Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1984 HP 25 : (1983) 12 ILR HP 359
Constitution of India, 1950 — Article 226Indian Medicine Central Council (Election) Rules, 1975 — Rule 11, 11(3), 6, 7, 9Indian Medicine Central Council Act, 1970 — Section 4(2)
High Courts29 Jul 1983Dismissed
Dinesh Kumar and Others Vs Tilak Raj and Others
High Court Of Himachal Pradesh · AIR 1984 HP 8 : (1983) 12 ILR HP 319
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
High Courts27 Jul 1983
Parminder Lal Sarin Vs Smt. Suman Lata
High Court Of Himachal Pradesh · AIR 1984 HP 1 : (1983) 12 ILR HP 312
Hindu Marriage Act, 1955 — Section 26
High Courts26 Jul 1983Dismissed
Puri Agro-Industrial Corporation Vs Nahan Foundry Ltd.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 345
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts20 Jul 1983Allowed
Master Ashwani Kumar Vs Board of School Education for Himachal Pradesh, Simla and Others
High Court Of Himachal Pradesh · AIR 1984 HP 4 : (1983) 12 ILR HP 321
Constitution of India, 1950 — Article 226
High Courts14 Jul 1983Dismissed
Inder Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 310
Criminal Procedure Code, 1973 (CrPC) — Section 360Forest Act, 1927 — Section 33Probation of Offenders Act, 1958 — Section 4, 6
High Courts06 Jul 1983Allowed
Chuhroo Ram Vs The State
High Court Of Himachal Pradesh · AIR 1984 HP 61 : (1983) 12 ILR HP 305
Land Acquisition Act, 1894 — Section 18, 18(2)
High Courts23 Jun 1983Allowed
Bela Singh Vs Smt. Neena Kumari Kaushik
High Court Of Himachal Pradesh · AIR 1984 HP 7 : (1983) 12 ILR HP 268
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts22 Jun 1983
Digamber Jain Sabha and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1984) CriLJ 272 : (1983) 12 ILR HP 260
Criminal Procedure Code, 1973 (CrPC) — Section 145, 482
High Courts22 Jun 1983Dismissed
Indian Bank Vs Narinder Kumar Gupta
High Court Of Himachal Pradesh · (1983) 12 ILR HP 255
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts03 Jun 1983
Ved Prakash Akre Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 291
Arbitration Act, 1940 — Section 30, 34Civil Procedure Code Amendment Act, 1976 — Section 11Civil Procedure Code, 1908 (CPC) — Order 2 Rule 7, 11, 80
High Courts23 May 1983Dismissed
S.C. Dogra and etc. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1984 HP 29 : (1983) 12 ILR HP 194
Constitution of India, 1950 — Article 14, 226Himachal Pradesh Minor Minerals (Concession) Revised Rules, 1971 — Rule 24Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 30
High Courts18 May 1983
Smt. Sarvo Devi Vs Lashkari
High Court Of Himachal Pradesh · (1983) 12 ILR HP 180
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1973 (CrPC) — Section 125Divorce Act, 1869 — Section 23, 24, 36, 37
High Courts10 May 1983
Piar Chand Vs State of H.P.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 168
Criminal Procedure Code, 1973 (CrPC) — Section 107, 125, 151Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts10 May 1983Dismissed
Seth Sunder Parshad and Sons, New Delhi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1984 HP 9 : (1983) 12 ILR HP 189
Arbitration Act, 1940 — Section 30, 33
High Courts27 Apr 1983
Smt. Ram Murti Gautam and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1983) 12 ILR HP 124
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 60, 60(1), 60(1)(A)