High Courts07 Nov 1959Allowed
K.C. Mehra Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1960 HP 20
Arbitration Act, 1940 — Section 14, 14(2), 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1959
10 judgments · page 1 of 1
High Courts29 Oct 1959
Sansar Chand Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1960 HP 19 : (1960) CriLJ 1450
Criminal Procedure Code, 1898 (CrPC) — Section 198, 198B(3), 198B(3)Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts29 Aug 1959
Ram Dayal Chunilal Yadav Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1960 HP 12
Constitution of India, 1950 — Article 226
High Courts29 Aug 1959Dismissed
Union of India (UOI) Vs Ramdayal Chunilal Yadav
High Court Of Himachal Pradesh · AIR 1960 HP 16
Constitution of India, 1950 — Article 226, 32
High Courts16 Jul 1959Allowed
Union of India (UOI) Vs Sansar Chand and Others
High Court Of Himachal Pradesh · AIR 1960 HP 1
Arbitration Act, 1940 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 149Contract Act, 1872 — Section 126, 127, 56, 73
High Courts21 May 1959
Bhupendra Nath Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1959 HP 29 : (1959) CriLJ 1165
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 369Evidence Act, 1872 — Section 73
High Courts07 May 1959Allowed
Subedar Baman Ram Vs Mt. Masti and Another
High Court Of Himachal Pradesh · AIR 1960 HP 14
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11Limitation Act, 1908 — Section 14, 5
High Courts06 May 1959Allowed
Mt. Padma Vs Parma Ram
High Court Of Himachal Pradesh · AIR 1959 HP 37
Hindu Marriage Act, 1955 — Section 10(1)
High Courts30 Apr 1959Dismissed
Union of India (UOI) Vs Kedareshwar
High Court Of Himachal Pradesh · AIR 1959 HP 32
Constitution of India, 1950 — Article 310 , 311Government of India Act, 1935 — Section 94Limitation Act, 1963 — Article 120, 14
High Courts14 Apr 1959Allowed
Sawan Ram and Others Vs Guman Singh and Others
High Court Of Himachal Pradesh · AIR 1959 HP 25
Constitution of India, 1950 — Article 227, 241Representation of the People Act, 1951 — Section 81(1)Territorial Councils Act, 1956 — Section 11, 12, 13, 13(1)