High Courts19 Apr 1956Dismissed
Ishwar Das Kaushesh Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1956 HP 55
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1956
34 judgments · page 2 of 2
High Courts18 Apr 1956Dismissed
Mohi Ram and others Vs Bansi Lal and others
High Court Of Himachal Pradesh · (1956) 04 SHI CK 0008
Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 133, 133(1), 133(l)(c), 134(l)
High Courts17 Apr 1956Dismissed
Durga Dutt Vs Chandanu
High Court Of Himachal Pradesh · AIR 1956 HP 58
Evidence Act, 1872 — Section 5Succession Act, 1925 — Section 266, 299, 63
High Courts14 Apr 1956Dismissed
Duni Chand Vs Hira Singh and Others
High Court Of Himachal Pradesh · AIR 1956 HP 60
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3(5)
High Courts05 Apr 1956
State Vs Bishan Das Suri
High Court Of Himachal Pradesh · AIR 1956 HP 49 : (1956) CriLJ 1317
Contempt of Courts Act, 1971 — Section 1
High Courts04 Apr 1956Dismissed
Jai Chand Vs Collector and Another
High Court Of Himachal Pradesh · AIR 1956 HP 71
Constitution of India, 1950 — Article 226, 311
High Courts29 Mar 1956Dismissed
Daya Ram and Others Vs Jagir Singh and Others
High Court Of Himachal Pradesh · AIR 1956 HP 61
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 9Punjab Tenancy Act, 1887 — Section 77(3)
High Courts27 Mar 1956Dismissed
Mt. Lachmi and Others Vs Anant Ram and Others
High Court Of Himachal Pradesh · AIR 1956 HP 68
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 22, Order 6 Rule 17, Order 7 Rule 7, 151Evidence Act, 1872 — Section 114, 18
High Courts08 Mar 1956Dismissed
Kashi Ram Vs Jai Ram and Others
High Court Of Himachal Pradesh · AIR 1957 HP 27
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1)
High Courts08 Mar 1956Dismissed
Kashi Ram Vs Firm Jai Ram Ganga Ram
High Court Of Himachal Pradesh · AIR 1956 HP 65
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 41 Rule 27, 110Constitution of India, 1950 — Article 133
High Courts29 Feb 1956Dismissed
Anant Ram and another Vs Mt. Janki and others
High Court Of Himachal Pradesh · AIR 1957 HP 44
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Feb 1956
State of Himachal Pradesh Vs Booti Nath
High Court Of Himachal Pradesh · AIR 1956 HP 26 : (1956) CriLJ 747
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 5Opium Act, 1878 — Section 9
High Courts14 Jan 1956Dismissed
Sudarshan Vs Chuha Singh
High Court Of Himachal Pradesh · AIR 1956 HP 28
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Contract Act, 1872 — Section 74Evidence Act, 1872 — Section 101, 102, 103
High Courts07 Jan 1956Dismissed
Sant Vs Ram Saran and Others
High Court Of Himachal Pradesh · AIR 1956 HP 35
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33