High Courts28 Jul 1953
Kedar Nand Vs Jagat Ram and Others
High Court Of Himachal Pradesh · AIR 1954 HP 31
Contempt of Courts Act, 1971 — Section 4
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1953
52 judgments · page 2 of 3
High Courts27 Jul 1953Dismissed
Hari Dass Vs Babu Ram
High Court Of Himachal Pradesh · AIR 1954 HP 16
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts24 Jul 1953
R.L. Gupta Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1954 HP 1
Constitution of India, 1950 — Article 226, 311
High Courts01 Jul 1953
Bakshi Sita Ram Vs Lachhmi Chand and Another
High Court Of Himachal Pradesh · AIR 1954 HP 4
Criminal Procedure Code, 1898 (CrPC) — Section 439, 561A
High Courts01 Jul 1953
Atma Ram Vs Jhinoo Ram and Another
High Court Of Himachal Pradesh · AIR 1954 HP 17
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts01 Jul 1953Allowed
Nirma and Others Vs The State
High Court Of Himachal Pradesh · AIR 1953 HP 126
Criminal Procedure Code, 1898 (CrPC) — Section 526, 526(1)
High Courts29 Jun 1953Dismissed
Findal Vs State
High Court Of Himachal Pradesh · AIR 1954 HP 11
Criminal Procedure Code, 1898 (CrPC) — Section 154, 164, 342Evidence Act, 1872 — Section 24, 27, 32(1)Penal Code, 1860 (IPC) — Section 300
High Courts24 Jun 1953
Balak Ram and Others Vs Sita Ram and Others
High Court Of Himachal Pradesh · AIR 1954 HP 6
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Jun 1953
Sadh Ram Vs State
High Court Of Himachal Pradesh · AIR 1953 HP 121
Arms Act, 1959 — Section 22Criminal Procedure Code, 1898 (CrPC) — Section 241, 254, 255, 256, 537
High Courts09 Jun 1953Dismissed
Ram Singh and Others Vs Jit Ram and Others
High Court Of Himachal Pradesh · AIR 1954 HP 20
Evidence Act, 1872 — Section 48
High Courts08 Jun 1953Allowed
Rameshwar Dayal Vs State
High Court Of Himachal Pradesh · AIR 1954 HP 21
Cotton Textiles (Control of Movement) Order, 1948 — Section 9(1)Criminal Procedure Code, 1898 (CrPC) — Section 225, 439, 537Essential Supplies (Temporary Powers) Act, 1946 — Section 11, 7
High Courts08 Jun 1953
Dulchi Vs Dhani Ram
High Court Of Himachal Pradesh · (1954) CriLJ 170
Criminal Procedure Code, 1898 (CrPC) — Section 526, 528Penal Code, 1860 (IPC) — Section 498
High Courts05 Jun 1953
Jai Lal Vs Padam Singh and Another
High Court Of Himachal Pradesh · AIR 1954 HP 23
Bushahar Alienation of Land Regulation, 1986 — Section 15Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1, 113Constitution of India, 1950 — Article 13(1) , 15(1)
High Courts03 Jun 1953Allowed
Shiv Dutt and Another Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1953 HP 95
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, Order 8 Rule 1, 80Constitution of India, 1950 — Article 19(1), 226, 31
High Courts02 Jun 1953Dismissed
Bindraban Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1953 HP 103
Constitution of India, 1950 — Article 226, 311Specific Relief Act, 1877 — Section 21
High Courts28 May 1953Allowed
Sabhu and Others Vs Ramsa and Another
High Court Of Himachal Pradesh · AIR 1953 HP 123
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 80Evidence Act, 1872 — Section 115
High Courts28 May 1953Dismissed
R.N. Mohindra Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1953 HP 125
Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 226, 311
High Courts21 May 1953Allowed
Satya Dev Bushehari Vs Ghanshiam
High Court Of Himachal Pradesh · AIR 1953 HP 117
Criminal Procedure Code, 1898 (CrPC) — Section 195, 195(1)Penal Code, 1860 (IPC) — Section 465Representation of the People Act, 1951 — Section 36, 86
High Courts20 May 1953Allowed
Kanshi Ram Vs Mt. Dharmi and Another
High Court Of Himachal Pradesh · AIR 1953 HP 102
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 151Limitation Act, 1908 — Article 168, 181
High Courts18 May 1953Allowed
Devi Das Vs Bushahr Sangh
High Court Of Himachal Pradesh · AIR 1953 HP 110
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 16, Order 41 Rule 1Limitation Act, 1908 — Section 14, 5