High Courts13 Oct 1982Dismissed
State of Himachal Pradesh Vs Amar Singh and Others
High Court Of Himachal Pradesh · AIR 1983 HP 70
Land Acquisition Act, 1894 — Section 18, 23, 54
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,542 of 1,630
High Courts08 Oct 1982Dismissed
Smt. Bimla Devi Vs Vir Singh and Others
High Court Of Himachal Pradesh · AIR 1983 HP 35 : (1982) 11 ILR HP 601
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts07 Oct 1982
Manager, Medico Pharmaceutical Processors Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1983) CriLJ 67 : (1982) 11 ILR HP 632
Drugs and Cosmetics Act, 1940 — Section 18(a)(i), 18A, 23, 27(b), 32A
High Courts06 Oct 1982Dismissed
Swamy Bhandari and etc. Vs Smt. Shila Sharma
High Court Of Himachal Pradesh · AIR 1983 HP 36 : (1982) 11 ILR HP 659
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 21, 21(1)
High Courts06 Oct 1982
Durga Dass Bansal Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1983) CriLJ 419 : (1982) 11 ILR HP 622
Drugs and Cosmetics Act, 1940 — Section 23(3), 27
High Courts15 Sept 1982Dismissed
Khem Datt and Others Vs Palkia and Another
High Court Of Himachal Pradesh · AIR 1983 HP 28 : (1982) 11 ILR HP 643
Himachal Pradesh Land Records Manual Rules — Rule 17Himachal Pradesh Land Revenue Act, 1954 — Section 133, 134
High Courts06 Sept 1982Allowed
Dalip Singh Vs Roop Singh and Others
High Court Of Himachal Pradesh · AIR 1983 HP 40 : (1982) 11 ILR HP 652
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts01 Sept 1982
Court on its own motion Vs Sh. Shankroo
High Court Of Himachal Pradesh · (1983) CriLJ 63 : (1982) 11 ILR HP 619
Criminal Procedure Code, 1973 (CrPC) — Section 468Forest Act, 1927 — Section 33
High Courts27 Aug 1982Allowed
Nanak Chand and Others Vs Sohnoo and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 567
High Courts26 Aug 1982Dismissed
Amar Singh Vs Sohan Lal Khanna
High Court Of Himachal Pradesh · (1982) 11 ILR HP 592
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3)Soldiers (Litigation) Act, 1925 — Section 3, 7
High Courts25 Aug 1982Dismissed
Dhani Ram Vs Diwan Chand Sharma
High Court Of Himachal Pradesh · AIR 1983 HP 50 : (1982) 11 ILR HP 584
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 2
High Courts25 Aug 1982
Biru Vs State of H.P.
High Court Of Himachal Pradesh · (1982) 11 ILR HP 549
Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 109, 34, 376, 451, 452
High Courts19 Aug 1982Dismissed
Amar Nath Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1982 HP 123 : (1982) 11 ILR HP 562
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Himachal Pradesh General Clauses Act, 1968 — Section 2(25)Himachal Pradesh Panchayati Raj Act, 1968 — Section 168, 172, 9(5)
High Courts18 Aug 1982Allowed
Dina Nath Vs District Medical Officer and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 558
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11(2), 14(2), 23(1)Constitution of India, 1950 — Article 311
High Courts16 Aug 1982
Ramesh Kumari and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 517
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 16
High Courts06 Aug 1982
Phagan Ram Vs State and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 556
Land Acquisition Act, 1894 — Section 18
High Courts05 Aug 1982Dismissed
Ramji Dass Vs Inder and Another
High Court Of Himachal Pradesh · AIR 1983 HP 10 : (1982) 11 ILR HP 542
Civil Procedure Code, 1908 (CPC) — Section 24Punjab Courts Act, 1918 — Section 39(1), 39(3), 40(1)
High Courts02 Aug 1982Allowed
H.L. Sethi Vs The Municipal Corporation and Others
High Court Of Himachal Pradesh · (1982) 11 ILR HP 573
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(11), 14(15), 14(3), 14(4)Constitution of India, 1950 — Article 226, 227
High Courts28 Jul 1982
Hamirpur Cooperative Transport Society Ltd. Vs Kausbalya Devi and Others
High Court Of Himachal Pradesh · (1983) ACJ 70
Motor Vehicles Act, 1988 — Section 110A, 110C, 95, 95(2)
High Courts26 Jul 1982
State of H.P. Vs Kirpa Ram and Another
High Court Of Himachal Pradesh · (1982) 11 ILR HP 510
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 42 Rule 1, Order 43 Rule 2Evidence Act, 1872 — Section 76Limitation Act, 1963 — Section 12