COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,540 of 1,630

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 1983

Himachal Fruit Growers Co-operative Marketing and Processing Society Ltd., Simla Vs Upper India Food Preservers and Processors (P.) Ltd., Parwanu and Another

High Court Of Himachal Pradesh · AIR 1984 HP 18 : (1983) 12 ILR HP 329

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Contract Act, 1872 — Section 51, 73

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 Courts27 Jun 1983

Narottam Datt Sharma and Others Vs Himachal Pradesh State Electricity Board, and Others

High Court Of Himachal Pradesh · (1983) CriLJ 1580 : (1983) 12 ILR HP 270

Criminal Procedure Code, 1973 (CrPC) — Section 144Electricity (Supply) Act, 1948 — Section 79

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 1983

State of Himachal Pradesh Vs Thakur Dass and etc. etc.

High Court Of Himachal Pradesh · (1983) CriLJ 1694 : (1983) 12 ILR HP 230

Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A

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 Courts21 Jun 1983Dismissed

R.C. Sharma Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1983) 12 ILR HP 209

All India Services Act, 1951 — Section 2A, 3(1)Constitution of India, 1950 — Article 226Indian Forest Service (Cadre) Rules, 1966 — Rule 3, 4, 4(1), 5, 5(2)

High Courts06 Jun 1983

Smt. Takri Devi Vs Smt. Rama Dogra and Others

High Court Of Himachal Pradesh · AIR 1984 HP 11 : (1983) 12 ILR HP 277

Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 101, 103

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)

High Courts14 Apr 1983Allowed

Hari Chand Khimta Vs Karam Chand and Another

High Court Of Himachal Pradesh · AIR 1983 HP 77 : (1983) 12 ILR HP 112

Constitution of India, 1950 — Article 227Himachal Pradesh Panchayati Raj Act, 1968 — Section 185(2)

High Courts07 Apr 1983

Himachal Road Transport Corporation Vs Smt. Gurdev Kaur and Others

High Court Of Himachal Pradesh · AIR 1983 HP 74 : (1983) 12 ILR HP 99

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)