High Courts25 Jul 1951Allowed
Vidyamati Vs The State
High Court Of Himachal Pradesh · AIR 1951 HP 82
Criminal Procedure Code, 1898 (CrPC) — Section 164, 309, 509Evidence Act, 1872 — Section 101, 102, 103, 159, 24
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1951
37 judgments · page 2 of 2
High Courts20 Jul 1951Allowed
Ranjha Vs State
High Court Of Himachal Pradesh · AIR 1952 HP 5
Constitution of India, 1950 — Article 134(1), 216, 241, 241(2), 368Criminal Procedure Code, 1898 (CrPC) — Section 342, 377Evidence Act, 1872 — Section 118
High Courts12 Jul 1951Dismissed
Pritam Singh Vs Khushi Lal
High Court Of Himachal Pradesh · AIR 1951 HP 87
Civil Procedure Code, 1908 (CPC) — Section 24, 39(2)
High Courts09 Jul 1951
Kamla Vs Mst. Nahin and Another
High Court Of Himachal Pradesh · AIR 1951 HP 65
Punjab Land Revenue Act, 1887 — Section 44Transfer of Property Act, 1882 — Section 105, 111
High Courts27 Jun 1951
Ranjha and Another Vs The State
High Court Of Himachal Pradesh · AIR 1951 HP 75
Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3), 367(2), 537Evidence Act, 1872 — Section 114, 118, 133, 9Penal Code, 1860 (IPC) — Section 302, 34, 34
High Courts18 Jun 1951Allowed
Laldin Vs The State
High Court Of Himachal Pradesh · AIR 1952 HP 3
Criminal Procedure Code, 1898 (CrPC) — Section 164, 271Evidence Act, 1872 — Section 18, 21Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 May 1951Dismissed
Beli Ram and Another Vs Sada Ram and Others
High Court Of Himachal Pradesh · AIR 1952 HP 23
High Courts17 May 1951Allowed
Kewal Ram Vs Bhagwan Dass and Another
High Court Of Himachal Pradesh · AIR 1951 HP 61
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, 115, 4General Clauses Act, 1897 — Section 6AMerged States (Laws) Act, 1949 — Section 5
High Courts07 Apr 1951Dismissed
Dains Ram and Others Vs The State
High Court Of Himachal Pradesh · AIR 1951 HP 56
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts07 Apr 1951Allowed
Mt. Sewti Vs Rattan
High Court Of Himachal Pradesh · AIR 1951 HP 54
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 11Limitation Act, 1963 — Article 120, 91Transfer of Property Act, 1882 — Section 126
High Courts03 Apr 1951Dismissed
Hari Singh Vs Mt. Parbati
High Court Of Himachal Pradesh · AIR 1951 HP 59
Criminal Procedure Code, 1898 (CrPC) — Section 439, 488, 488(4), 488(8), 531
High Courts31 Mar 1951Dismissed
Abdul Aziz and Another Vs Jai Ram and Others
High Court Of Himachal Pradesh · AIR 1951 HP 67
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1908 — Article 173, 12(2)
High Courts30 Mar 1951Dismissed
Sarjit Vs Ramanand and Others
High Court Of Himachal Pradesh · AIR 1951 HP 60
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 23 Rule 4, 115, 141
High Courts12 Mar 1951Dismissed
Bhagwati Charan Vs Sunder Lal and Another
High Court Of Himachal Pradesh · AIR 1951 HP 69
High Courts10 Mar 1951Dismissed
Ujagar Singh Vs Duni Chand and Others
High Court Of Himachal Pradesh · AIR 1951 HP 68
Limitation Act, 1908 — Section 14, 5
High Courts22 Jan 1951
Baghat Transport Service Ltd. and Others Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1951 HP 36
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 19(1), 19(6), 226Evidence Act, 1872 — Section 115
High Courts02 Jan 1951
Jagarnath and Others Vs Gayaroo and Others
High Court Of Himachal Pradesh · AIR 1951 HP 51
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Tenancy Act, 1887 — Section 77, 77(3)