High Courts01 Aug 1984Dismissed
Netar and Others Vs Jagta
High Court Of Himachal Pradesh · AIR 1985 HP 88 : (1984) 13 ILR HP 501
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,536 of 1,630
High Courts26 Jul 1984Dismissed
The State of Himachal Pradesh Vs Maharani Kam Sundari
High Court Of Himachal Pradesh · (1984) 13 ILR HP 397
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 12, 2(19)Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 3Himachal Pradesh Land Revenue Act, 1954 — Section 45
High Courts20 Jul 1984Dismissed
Kamlesh Kumari Vs Savitri Devi
High Court Of Himachal Pradesh · (1984) 13 ILR HP 419
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)
High Courts19 Jul 1984
Dev Ashish Bhattacharya Vs Punjab National Bank and Another
High Court Of Himachal Pradesh · (1986) 1 LLJ 98 : (1985) ShimLC 6
High Courts17 Jul 1984
Hans Raj Dhir Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) CriLJ 1030 : (1985) ShimLC 26
High Courts12 Jul 1984Dismissed
Kirpa Ram Sood Vs Man Mohan Pasricha and Others
High Court Of Himachal Pradesh · (1984) 13 ILR HP 422
Limitation Act, 1963 — Section 20
High Courts10 Jul 1984
Nawal Thakur Vs Brahmu Ram
High Court Of Himachal Pradesh · (1985) CriLJ 244 : (1984) 13 ILR HP 381
High Courts29 Jun 1984
Ashok Kumar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1985) CriLJ 105 : (1984) 13 ILR HP 371
Prevention of Food Adulteration Act, 1954 — Section 16(l)(a)(i)
High Courts27 Jun 1984
Kesar Singh Guleria Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) CriLJ 1202 : (1985) 2 RCR(Criminal) 512 : (1985) ShimLC 105
High Courts27 Jun 1984
Jau Ram Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1985 HP 25b : (1984) 13 ILR HP 351
Land Acquisition Act, 1984 — Section 11, 18
High Courts21 Jun 1984Allowed
Sant Ram Vs Faquiroo and Another
High Court Of Himachal Pradesh · AIR 1985 HP 10 : (1984) 13 ILR HP 363
Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 101Evidence Act, 1872 — Section 35Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104(4)
High Courts18 Jun 1984Dismissed
Bhagti Prakash Sharma Vs H.P. High Court
High Court Of Himachal Pradesh · (1984) 13 ILR HP 345
Constitution of India, 1950 — Article 14, 16
High Courts04 Jun 1984
Philip John Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1985) CriLJ 397 : (1985) 1 RCR(Criminal) 529 : (1985) ShimLC 72
Prisons Act, 1894 — Section 55
High Courts01 Jun 1984
Ajmer Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1984) 13 ILR HP 360 : (1985) 1 RCR(Criminal) 432
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 324Probation of Offenders Act, 1958 — Section 3 , 4
High Courts01 Jun 1984
High Court on its own motion Vs Sunder Singh and Others
High Court Of Himachal Pradesh · AIR 1986 HP 47 : (1984) 13 ILR HP 356
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 41 Rule 35(2), 2
High Courts31 May 1984Allowed
Amar Singh Vs Kehar Singh
High Court Of Himachal Pradesh · (1984) 13 ILR HP 266
High Courts30 May 1984Allowed
Radha Soami Satsang Beas Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1985 HP 15 : (1984) 13 ILR HP 317
Constitution of India, 1950 — Article 226Himachal Pradesh Land Revenue Act, 1954 — Section 107, 12, 12(4), 17, 17(2)
High Courts28 May 1984
Surinder Kumar Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1984) 13 ILR HP 243
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1), 10(2), 10(3), 10(4)Penal Code, 1860 (IPC) — Section 304A, 409
High Courts18 May 1984
Mangal Chand Vs Forest Department
High Court Of Himachal Pradesh · (1985) 2 ACC 130 : (1984) 13 ILR HP 259 : (1985) 1 LLJ 369
Workmens Compensation Act, 1923 — Section 10(1), 30
High Courts17 May 1984Allowed
Oriental Fire and General Insurance Co., Shimla Vs Mrs. Chitra Gupta and Others
High Court Of Himachal Pradesh · AIR 1985 HP 28 : (1984) 13 ILR HP 276
Motor Vehicles Act, 1939 — Section 95