High Courts29 Dec 1960
Smt. Vindhya Basani Vs Jadab Singh
High Court Of Himachal Pradesh · AIR 1961 HP 30
Court Fees Act, 1870 — Article 1, 17, 8
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1960
15 judgments · page 1 of 1
High Courts25 Dec 1960Allowed
Collector Vs Bakhshi Ram
High Court Of Himachal Pradesh · AIR 1961 HP 20
Land Acquisition Act, 1894 — Section 11, 16, 17, 4, 48
High Courts02 Dec 1960Dismissed
Girdhari Lal Vs Collector
High Court Of Himachal Pradesh · AIR 1961 HP 16
Land Acquisition Act, 1894 — Section 18(2)
High Courts24 Nov 1960Dismissed
Sundar and Another Vs Subedar Ram Dass and Another
High Court Of Himachal Pradesh · AIR 1961 HP 18
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 11Limitation Act, 1908 — Article 142 , 144
High Courts21 Nov 1960Partly Allowed
Collector Vs Hans Raj and Others
High Court Of Himachal Pradesh · AIR 1961 HP 25
Land Acquisition Act, 1894 — Section 23(1), 3
High Courts14 Nov 1960
Tirath Ram Vs Chaudhry Mal Mangat Ram
High Court Of Himachal Pradesh · AIR 1961 HP 22
Suits Valuation Act, 1887 — Section 8
High Courts05 Nov 1960
Ramu Vs Rana Vidya Bhushan Singh and Another
High Court Of Himachal Pradesh · AIR 1961 HP 27
Constitution of India, 1950 — Article 133(1)
High Courts13 Sept 1960
Devi Singh and Others Vs Mt. Phulma and Others
High Court Of Himachal Pradesh · AIR 1961 HP 10
Evidence Act, 1872 — Section 32(2)Hindu Succession Act, 1956 — Section 14
High Courts02 Sept 1960Dismissed
Mt. Kalawati Vs Devi Ram
High Court Of Himachal Pradesh · AIR 1961 HP 1
Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 18, 5
High Courts30 Aug 1960Dismissed
Mt. Kalawati and Another Vs Devi Ram and Another
High Court Of Himachal Pradesh · AIR 1961 HP 7
Hindu Marriage Act, 1955 — Section 28, 3
High Courts22 Aug 1960Allowed
Bala Dat Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1960 HP 30
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 82Sales of Goods Act, 1930 — Section 54(2)
High Courts22 Aug 1960Allowed
Sohan Lal and Another Vs Sant Lal
High Court Of Himachal Pradesh · AIR 1960 HP 28
Limitation Act, 1908 — Section 12, 12(1), 5
High Courts11 Aug 1960Dismissed
Kalyan Singh Vs Baldev Singh and Another
High Court Of Himachal Pradesh · AIR 1961 HP 2
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1(1)Constitution of India, 1950 — Article 141, 226, 227Himachal Pradesh Territorial Councils (Election of Members) Rules, 1957 — Rule 76, 80
High Courts12 Jul 1960
Sarwan Singh and Others Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1960 HP 24
Constitution of India, 1950 — Article 226, 311(2)
High Courts07 Jun 1960
Bishan Dass Vs Joginder Lal
High Court Of Himachal Pradesh · AIR 1960 HP 22
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 406, 408, 465, 471, 477