High Courts28 Oct 1983
Lal Singh and Another Vs Munshi Ram
High Court Of Himachal Pradesh · (1983) 12 ILR HP 551
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 13, 2, 2(2), 3, 9
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,539 of 1,630
High Courts27 Oct 1983
Lt. Col. Pushpender Singh Vs State of H.P.
High Court Of Himachal Pradesh · (1983) 12 ILR HP 543
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204, 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts07 Oct 1983
Kanshi Ram Vs Lachhman and Another
High Court Of Himachal Pradesh · (1983) 12 ILR HP 548
Criminal Procedure Code, 1973 (CrPC) — Section 395(1), 395(2)Himachal Pradesh Panchayati Raj Act, 1968 — Section 201, 207, 235Penal Code, 1860 (IPC) — Section 147, 379, 427, 447, 506
High Courts30 Sept 1983Allowed
Himachal Pradesh Nashabandi Parishad and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 493
Constitution of India, 1950 — Article 16, 19, 19(1), 19(6), 21Punjab Excise Act, 1914 — Section 59Punjab Intoxicants Licence and Sales Order, 1956 — Order 10, Order 11, Order 12, Order 13, Order 14
High Courts30 Sept 1983
Court On Its Own Motion Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 525
Contempt of Courts Act, 1971 — Section 2
High Courts28 Sept 1983
State of H.P. Vs Ram Lal and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 537
Criminal Procedure Code, 1973 (CrPC) — Section 397, 4(2), 401Essential Commodities (Special Provisions) Act, 1981 — Section 10, 11, 2, 3, 4Essential Commodities Act, 1955 — Section 12A, 12A(1), 12A(2), 3, 7
High Courts28 Sept 1983
Yoginder Lal Sharma Vs Municipal Corporation Shimla and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 457
Criminal Procedure Code, 1973 (CrPC) — Section 190Himachal Pradesh Instruments (Control of Noises) Act, 1969 — Section 2, 3, 4, 6, 7Himachal Pradesh Municipal Act, 1968 — Section 51
High Courts22 Sept 1983Allowed
Tota Vs Pyare Lal and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 439
Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104 , 106, 11, 11(1), 11(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 3, 3(3), 4, 5
High Courts13 Sept 1983
Madan Mohan Jagga Vs The State and Others
High Court Of Himachal Pradesh · (1984) CriLJ 681 : (1983) 12 ILR HP 451
Criminal Procedure Code, 1973 (CrPC) — Section 232, 313Penal Code, 1860 (IPC) — Section 323, 394, 397, 452, 458
High Courts05 Sept 1983Allowed
Pradeep Satija and Another Vs H.P. University
High Court Of Himachal Pradesh · (1983) 12 ILR HP 431
High Courts29 Aug 1983
The Municipal Corporation Vs K.C. Khanna
High Court Of Himachal Pradesh · (1984) CriLJ 869 : (1983) 12 ILR HP 383
Forest Act, 1927 — Section 33Himachal Pradesh Municipal Corporation Act, 1979 — Section 416
High Courts22 Aug 1983
Brij Bala Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 376
Constitution of India, 1950 — Article 14, 15, 16Foreign Service (Conduct and Discipline) Rules, 1961 — Rule 18(4), 8(2)
High Courts18 Aug 1983Dismissed
Himachal Pradesh State Forest Corporation, Simla Vs Hari Chand
High Court Of Himachal Pradesh · AIR 1984 HP 51 : (1983) 12 ILR HP 414
Contract Act, 1872 — Section 74
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
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