High Courts29 Sept 1980Allowed
Smt. Dwarkoo and Another Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1981 HP 29 : (1981) ShimLC 49
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,552 of 1,630
High Courts26 Sept 1980Dismissed
Uppal Traders and Others Vs Amar Nath Bakshi
High Court Of Himachal Pradesh · (1980) 9 ILR HP 638
Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 44
High Courts23 Sept 1980Dismissed
Bhagwan Singh Vs Ramesh Kumar and Others
High Court Of Himachal Pradesh · (1981) ShimLC 43
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 3Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21Transfer of Property Act, 1882 — Section 106
High Courts22 Sept 1980
Sher Singh and Others Vs Ragu Ram and Others
High Court Of Himachal Pradesh · (1981) ShimLC 25
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 6, Order 22 Rule 9, Order 39 Rule 1
High Courts22 Sept 1980
State of Himachal Pradesh Vs Jiwan Singh
High Court Of Himachal Pradesh · (1980) 9 ILR HP 516
Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts22 Sept 1980
Sher Singh and Others Vs Raghu Ram and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 563
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 6, Order 22 Rule 9, Order 39 Rule 1
High Courts16 Sept 1980
Sohan Lal Vs Executive Magistrate
High Court Of Himachal Pradesh · (1980) 9 ILR HP 602
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 107(1), 108, 109
High Courts10 Sept 1980Dismissed
Suresh Kumar Vs Sunita Kumari
High Court Of Himachal Pradesh · AIR 1981 HP 32 : (1981) ShimLC 32
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151
High Courts06 Sept 1980Dismissed
Sohan Lal and Others Vs Executive Magistrate and Others
High Court Of Himachal Pradesh · (1981) ShimLC 188
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 107(1), 108, 109
High Courts04 Sept 1980
Union of India (UOI) Vs Potate Suppliers Syndicate
High Court Of Himachal Pradesh · (1981) ShimLC 39
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 79, 80Constitution of India, 1950 — Article 300Railways Act, 1989 — Section 3(6), 77, 78B, 80
High Courts04 Sept 1980
Union of India (UOI) Vs Potato Suppliers Syndicate
High Court Of Himachal Pradesh · (1980) 9 ILR HP 460
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 79, 80Constitution of India, 1950 — Article 300Railways Act, 1890 — Section 3(6), 77, 78B, 80
High Courts04 Sept 1980Allowed
Sansar Chand Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 441
Army Act, 1950 — Section 129, 131(1)Army Rules, 1954 — Rule 102, 105, 105(8), 39, 46Constitution of India, 1950 — Article 226
High Courts03 Sept 1980
Delhi Cloth and General Mills Company Ltd. Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 500
Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Prevention of Food Adulteration Act, 1954 — Section 12, 14A, 16(1), 7
High Courts29 Aug 1980Dismissed
Atma Ram and Another Vs Babu Ram and Another
High Court Of Himachal Pradesh · (1980) 9 ILR HP 507
High Courts29 Aug 1980
The Nalagarh Dehati Co-operative Transport Society Ltd., Nalagarh Vs Beli Ram etc.
High Court Of Himachal Pradesh · AIR 1981 HP 1 : (1981) ShimLC 149
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts26 Aug 1980
Dalip Singh Vs Jaisi Ram and Another
High Court Of Himachal Pradesh · AIR 1981 HP 49 : (1980) ILR HP 544
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 41 Rule 33Hindu Succession Act, 1956 — Section 14, 14(1)Punjab Pre-emption Act, 1913 — Section 15, 15(1), 15(2), 22, 22(1)
High Courts21 Aug 1980Allowed
Sachida Nand Sharma Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (1980) 9 ILR HP 528
Central Civil Services (Temporary Service) Rules, 1965 — Rule 1, 1(3), 5(1)Constitution of India, 1950 — Article 311(2)
High Courts21 Aug 1980Allowed
Sachida Nand Sharma Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1981) ShimLC 53
Central Civil Services (Temporary Service) Rules, 1965 — Rule 1, 1(3), 1(4), 5(1)Constitution of India, 1950 — Article 311(2)
High Courts21 Aug 1980Allowed
Madan Lal Vs The Chief Engineer, Beas-Sutlej Link Project and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 536
Constitution of India, 1950 — Article 226, 227
High Courts19 Aug 1980Dismissed
Duglu Ram Vs Govind Ram and Another
High Court Of Himachal Pradesh · (1980) 9 ILR HP 568
Succession Act, 1925 — Section 114, 124, 131, 57