High Courts29 Dec 1956Dismissed
Chuni Lal Vs G.M. Nahan Foundry Ltd.
High Court Of Himachal Pradesh · AIR 1957 HP 33
Workmens Compensation Act, 1923 — Section 3(2), 4(1)B
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1956
34 judgments · page 1 of 2
High Courts06 Dec 1956Dismissed
Nainu and Others Vs Kishan Singh and Another
High Court Of Himachal Pradesh · AIR 1957 HP 46
Transfer of Property Act, 1882 — Section 1, 60
High Courts24 Sept 1956Dismissed
The State of Himachal Pradesh Vs Buti Nath
High Court Of Himachal Pradesh · AIR 1957 HP 37 : (1957) CriLJ 631
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 101, 102, 103, 104Opium Act, 1878 — Section 9
High Courts14 Sept 1956Dismissed
Balak Ram Vs Surat Ram and Others
High Court Of Himachal Pradesh · AIR 1958 HP 5
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Easements Act, 1882 — Section 52, 62Transfer of Property Act, 1882 — Section 10, 5
High Courts08 Sept 1956Dismissed
Ghinoo Ram Vs Kanhya
High Court Of Himachal Pradesh · AIR 1957 HP 35
Civil Procedure Code, 1908 (CPC) — Section 34Negotiable Instruments Act, 1881 (NI) — Section 87Oaths Act, 1873 — Section 11
High Courts31 Aug 1956Dismissed
Amar Chand Butail Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1958 HP 11
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21
High Courts28 Aug 1956Dismissed
Amolak Singh and Others Vs Punjab University
High Court Of Himachal Pradesh · AIR 1957 HP 31
Constitution of India, 1950 — Article 226Punjab University Regulations — Regulation 18, 18A
High Courts25 Aug 1956Allowed
Nanak Chand Vs Paras Ram
High Court Of Himachal Pradesh · AIR 1958 HP 9
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9, 151Limitation Act, 1908 — Article 163
High Courts09 Aug 1956Dismissed
Rewa Shankar and another Vs Narasinghji Maharaj and others
High Court Of Himachal Pradesh · AIR 1957 HP 16
Civil Procedure Code, 1908 (CPC) — Section 1, 100, 11, 115, 151Court Fees Act, 1870 — Section 28Evidence Act, 1872 — Section 90
High Courts30 Jul 1956Dismissed
Pitambar Das Vs Rajmata Srimati Shanti Devi
High Court Of Himachal Pradesh · AIR 1957 HP 23
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4, Order 6 Rule 17Limitation Act, 1908 — Section 19Stamp Act, 1899 — Article 1, 36, 61
High Courts28 Jul 1956Dismissed
Purangir Vs Bhawanigir
High Court Of Himachal Pradesh · AIR 1957 HP 11
Contract Act, 1872 — Section 20, 56, 62Registration Act, 1908 — Section 17(2)(i)
High Courts19 Jul 1956Dismissed
Gajjan Mal Mohan Lall and others Vs State of Himachal Pradesh and others
High Court Of Himachal Pradesh · (1956) 07 SHI CK 0002
Chartered Accountants Act, 1949 — Section 21(2)Civil Procedure Code, 1908 (CPC) — Section 109, 110, 2(14), 2(2), 2(9)Constitution of India, 1950 — Article 132, 132(1), 133, 133(1), 133(1)
High Courts10 Jul 1956
Bangi Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1957) CriLJ 131
Prevention of Corruption Act, 1988 — Section 5(2), 6, 8
High Courts30 Jun 1956Dismissed
Hakim Rai Sharma Vs Punjab University
High Court Of Himachal Pradesh · AIR 1958 HP 8
Constitution of India, 1950 — Article 226
High Courts08 Jun 1956Dismissed
Gajjan Mal Mohan Lal and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1957 HP 1
Constitution of India, 1950 — Article 226, 31(1)Forest Act, 1927 — Section 2(4), 82Sales of Goods Act, 1930 — Section 54(4)
High Courts14 May 1956Allowed
Dhuru Vs Chandu Ram and Another
High Court Of Himachal Pradesh · AIR 1957 HP 29
Court Fees Act, 1870 — Section 7(iv)(f)Suits Valuation Act, 1887 — Section 11, 8
High Courts12 May 1956Dismissed
Budhu Vs Nahru and Others
High Court Of Himachal Pradesh · AIR 1956 HP 50
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Evidence Act, 1872 — Section 101, 102, 103, 104, 110Limitation Act, 1908 — Article 142
High Courts05 May 1956Dismissed
Thakar Das Vs Chetu, etc.
High Court Of Himachal Pradesh · AIR 1956 HP 64 : (1956) CriLJ 1319
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts30 Apr 1956Dismissed
Ambaka and Another Vs Ajmat and Others
High Court Of Himachal Pradesh · AIR 1956 HP 53
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Himachal Pradesh Tenants (Rights and Restoration) Act, 1952 — Section 3
High Courts26 Apr 1956Dismissed
Ashok Pal Singh and Others Vs Moti Ram
High Court Of Himachal Pradesh · AIR 1956 HP 47
Easements Act, 1882 — Section 15