High Courts04 Apr 1983Allowed
Ram Asra Hari Chand Vs Tara Chand and Another
High Court Of Himachal Pradesh · AIR 1983 HP 65 : (1983) 12 ILR HP 101
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 21(1), 21(5)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,541 of 1,630
High Courts25 Mar 1983
Khem Singh and Others Vs Kapur Singh
High Court Of Himachal Pradesh · AIR 1983 HP 71 : (1983) 12 ILR HP 77
Evidence Act, 1872 — Section 114
High Courts25 Mar 1983
State Bank of Patiala Vs Shri Durga Oil and Flour Mills and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 67
Contract Act, 1872 — Section 141Transfer of Property Act, 1882 — Section 58
High Courts15 Mar 1983Dismissed
B.N. Pandey Vs Smt. Indira Chohan
High Court Of Himachal Pradesh · AIR 1983 HP 93 : (1983) 12 ILR HP 59
Civil Procedure Code, 1908 (CPC) — Section 151, 9Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21, 23
High Courts14 Jan 1983
The Citizens of Simla Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1983) 12 ILR HP 5
Constitution of India, 1950 — Article 226, 298, 37, 47Himachal Pradesh General Clauses Act, 1968 — Section 2(12)National Highways Act, 1956 — Section 2, 2(1), 3
High Courts13 Jan 1983
Court On Its Own Motion Vs Mast Ram Tanta
High Court Of Himachal Pradesh · (1983) 12 ILR HP 26
Criminal Procedure Code, 1973 (CrPC) — Section 173, 251Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 109, 218, 379, 420, 467
High Courts11 Jan 1983Allowed
Ikhlaq Mohamed and Another Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1983 HP 75 : (1983) 12 ILR HP 1
Constitution of India, 1950 — Article 226Passports Act, 1967 — Section 5(2), 5(3)
High Courts07 Jan 1983
Rikhi Ram Kaundal Vs Shri Ganu Ram and Others
High Court Of Himachal Pradesh · AIR 1983 HP 85 : (1983) 12 ILR HP 42
Constitution (Scheduled Castes) (Union Territories) Order, 1951 — Section 33Election Rules, 1961 — Rule 4Representation of the People Act, 1951 — Section 100(1), 33(2), 36
High Courts28 Dec 1982
Anand Sharma Vs Daulat Ram Chauhan
High Court Of Himachal Pradesh · (1984) 13 ILR HP 181
Penal Code, 1860 (IPC) — Section 109, 147, 149, 304, 323Representation of the People Act, 1951 — Section 100, 100(1), 100(2), 123(4), 80
High Courts24 Dec 1982Dismissed
Shekhar Chander Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 733
High Courts15 Dec 1982Allowed
Rattan Dev Singh Vs The Director, Consodidation of Holdings and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 755
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(4), 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54, 56
High Courts02 Dec 1982
H.P. State Electricity Board and Another Vs Thona
High Court Of Himachal Pradesh · (1982) 11 ILR HP 764
Workmens Compensation Act, 1923 — Section 10, 22, 23, 3(2), 32Workmens Compensation Rules, 1924 — Rule 19, 20
High Courts25 Nov 1982Allowed
Verma Traders and Others Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1983 HP 81 : (1982) 11 ILR HP 715
Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982 — Section 17, 17(2), 19, 19(1), 4
High Courts23 Nov 1982Allowed
Gram Sabha Khunyara and Others Vs Major Lal Singh and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 759
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 37, 38Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3(5)
High Courts19 Nov 1982
Rahul Verma and Another Vs Himachal Pradesh University, Simla and Others
High Court Of Himachal Pradesh · AIR 1983 HP 53 : (1982) 11 ILR HP 686
Constitution of India, 1950 — Article 14
High Courts17 Nov 1982
Ramesh Chand and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1983) CriLJ 900 : (1982) 11 ILR HP 724
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts06 Nov 1982Allowed
Kishan Sarup Thaper Vs Dr. Lakhbir Sood and Others Oriental Fire and General Insurance Co. Ltd. Vs Kishan Sarup Thapar and Others
High Court Of Himachal Pradesh · (1985) 57 CompCas 472
Motor Vehicles Act, 1939 — Section 95
High Courts03 Nov 1982Dismissed
Solvex Oils and Fertilizers and Another Vs The H.P. Agro-Industries Corporation Ltd.
High Court Of Himachal Pradesh · (1982) 11 ILR HP 680
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 10State of Himachal Pradesh Act, 1970 — Section 23, 25, 28
High Courts21 Oct 1982Allowed
Hakim and Another Vs Santu and Others
High Court Of Himachal Pradesh · AIR 1983 HP 23 : (1982) 11 ILR HP 669
Punjab General Clauses Act, 1898 — Section 22
High Courts20 Oct 1982Dismissed
The General Manager, Beas Project and Member Bhakra Beas Management Board Vs Mohan Singh and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 604
Central Civil Services (Temporary Service) Rules, 1965 — Rule 1, 1(3), 1(4), 2, 3Constitution of India, 1950 — Article 299, 299(1), 309Contract Act, 1872 — Section 230(3)