High Courts26 Dec 1952Dismissed
Kanhu Vs Sangat Ram and Another
High Court Of Himachal Pradesh · AIR 1953 HP 72
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1952
49 judgments · page 1 of 3
High Courts26 Dec 1952Dismissed
Budhe Ram Vs Hira and Others
High Court Of Himachal Pradesh · AIR 1953 HP 52
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, Order 7 Rule 18, 100, 101Evidence Act, 1872 — Section 21, 65, 89
High Courts24 Dec 1952Allowed
Thunthi and Others Vs Dhani Ram
High Court Of Himachal Pradesh · AIR 1953 HP 66
Evidence Act, 1872 — Section 114, 48
High Courts20 Dec 1952Dismissed
Mt. Brikmu and Another Vs Jodha
High Court Of Himachal Pradesh · AIR 1953 HP 73
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1
High Courts02 Dec 1952Dismissed
Surat Ram Vs Mt. Nardu and Another
High Court Of Himachal Pradesh · AIR 1953 HP 50
Evidence Act, 1872 — Section 101, 103Guardians and Wards Act, 1890 — Section 25
High Courts27 Nov 1952Dismissed
Indira Debi Vs Ganga Ram Munshi Ram and Another
High Court Of Himachal Pradesh · AIR 1953 HP 60
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13Limitation Act, 1908 — Section 3
High Courts24 Nov 1952Dismissed
Nandu Ram Vs Jagannath Parshotam Das and Another
High Court Of Himachal Pradesh · AIR 1953 HP 55
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 6
High Courts24 Nov 1952Dismissed
Hazari Lal Bhanna Mal Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1953 HP 41
Constitution of India, 1950 — Article 14, 19(1)Evidence Act, 1872 — Section 60, 78, 78(2)
High Courts31 Oct 1952Dismissed
Bhajnu Vs Raiya
High Court Of Himachal Pradesh · AIR 1953 HP 59
Constitution of India, 1950 — Article 227Punjab Tenancy Act, 1887 — Section 5(1), 8, 84
High Courts31 Oct 1952Dismissed
Attra Vs Atma Ram and Others
High Court Of Himachal Pradesh · AIR 1953 HP 29
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 90Punjab Tenancy Act, 1887 — Section 44, 45, 45(6), 50, 50A
High Courts31 Oct 1952Dismissed
Ranvijai Singh Vs Divisional Forest Officer and Others
High Court Of Himachal Pradesh · AIR 1953 HP 33
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts27 Oct 1952Allowed
Hira Singh Bam Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1953 HP 57
Constitution of India, 1950 — Article 226, 31(1)
High Courts23 Oct 1952Allowed
Dasondhi Vs The State
High Court Of Himachal Pradesh · AIR 1953 HP 36
Criminal Procedure Code, 1898 (CrPC) — Section 342, 439, 537Evidence Act, 1872 — Section 3Opium Act, 1878 — Section 9
High Courts21 Oct 1952Dismissed
Duni Chand Vs Munshi Amar Nath and Others
High Court Of Himachal Pradesh · AIR 1953 HP 68
Evidence Act, 1872 — Section 34Provincial Small Cause Courts Act, 1887 — Section 25, 3
High Courts13 Oct 1952Dismissed
Bhagwandas Vs Debi Ram
High Court Of Himachal Pradesh · AIR 1953 HP 25
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh (Courts) Order, 1948 — Section 32, 32(1)Limitation Act, 1908 — Article 142 , 144
High Courts13 Oct 1952Allowed
Kanshi Ram and Others Vs Lajju Ram
High Court Of Himachal Pradesh · AIR 1953 HP 70
Mandi Transfer of Immovable Property Regulation, 1975 — Section 3(2)
High Courts06 Oct 1952
Barikam and Another Vs Charnu and Another
High Court Of Himachal Pradesh · AIR 1953 HP 63
High Courts20 Sept 1952Dismissed
Dissu Vs The State
High Court Of Himachal Pradesh · AIR 1953 HP 1
Penal Code, 1860 (IPC) — Section 325
High Courts20 Sept 1952Allowed
Kirpa and Others Vs Deviditta and Others
High Court Of Himachal Pradesh · AIR 1953 HP 23
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 115Easements Act, 1882 — Section 13
High Courts15 Sept 1952
The State Vs Jorawar
High Court Of Himachal Pradesh · AIR 1953 HP 18
Constitution of India, 1950 — Article 23