High Courts18 Dec 1962Dismissed
Jagat Narain and Others Vs Sita Ram
High Court Of Himachal Pradesh · AIR 1963 HP 25
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 4(1), 2(11)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1962
21 judgments · page 1 of 2
High Courts11 Dec 1962Dismissed
Smt. Sumitra and Another Vs Smt. Maharaju and Others
High Court Of Himachal Pradesh · AIR 1963 HP 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Hindu Succession Act, 1956 — Section 14
High Courts29 Nov 1962Dismissed
Sureshwari Datt Vs Parma
High Court Of Himachal Pradesh · AIR 1963 HP 34
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 40, 54Transfer of Property Act, 1882 — Section 111, 117
High Courts10 Nov 1962Dismissed
Jai Singh Vs Mansha Ram and Others
High Court Of Himachal Pradesh · AIR 1963 HP 37
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 3Fatal Accidents Act, 1855 — Section 1A
High Courts25 Oct 1962Dismissed
Smt. Naumi Vs Narotam and Another
High Court Of Himachal Pradesh · AIR 1963 HP 15
Hindu Marriage Act, 1955 — Section 11, 12, 5
High Courts03 Oct 1962
Smt. Padi and Others Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1963 HP 16 : (1963) CriLJ 760
Hindu Marriage Act, 1955 — Section 11, 17, 5Penal Code, 1860 (IPC) — Section 494, 495
High Courts29 Sept 1962Partly Allowed
Dayal Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1963 HP 18 : (1963) CriLJ 762
Himachal Pradesh Panchayati Raj Act, 1994 — Section 61Penal Code, 1860 (IPC) — Section 304, 323, 325, 340A
High Courts18 Sept 1962
Lala Parshotam Ram Vs Khem Chand and Others
High Court Of Himachal Pradesh · AIR 1963 HP 47
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8Court Fees Act, 1870 — Article 1, 11, 7
High Courts07 Aug 1962Dismissed
Prithi Chand Vs Lieutenant-Governor
High Court Of Himachal Pradesh · AIR 1962 HP 59
Constitution of India, 1950 — Article 14, 226Punjab Municipal Act, 1911 — Section 16Punjab Small Towns Act, 1921 — Section 7
High Courts27 Jul 1962Dismissed
Sarju Singh Vs Smt. Gurdwaru and Others
High Court Of Himachal Pradesh · AIR 1963 HP 9
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7
High Courts23 Jul 1962
Musadi and Others Vs Smt. Ganpatu and Another
High Court Of Himachal Pradesh · AIR 1964 HP 5
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 114Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 110(1), 62, 64, 65, 67
High Courts29 Jun 1962Dismissed
Union of India (UOI) and Another Vs Shri Labh Chand Sharma and Others
High Court Of Himachal Pradesh · AIR 1963 HP 12
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1939 — Section 110(1), 110F, 94(1), 95
High Courts15 Jun 1962Dismissed
Negi Balbahadur Singh Vs Lt. Governor Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1962 HP 68
Constitution of India, 1950 — Article 226Punjab Small Towns Act, 1921 — Section 7
High Courts30 Apr 1962Dismissed
Jai Ram and Son Vs Kahna Ram Hans Raj
High Court Of Himachal Pradesh · AIR 1963 HP 3
Contract Act, 1872 — Section 23
High Courts06 Apr 1962Dismissed
Nyaya Panchayat Palog Vs Ghanu Ram
High Court Of Himachal Pradesh · AIR 1964 HP 2 : (1964) CriLJ 34
Himachal Pradesh Panchayati Raj Act, 1952 — Section 2, 57, 91, 93Penal Code, 1860 (IPC) — Section 174
High Courts06 Apr 1962Allowed
Smt. Sampuran Kaur and Another Vs Collector, Land Acquisition and Others
High Court Of Himachal Pradesh · AIR 1963 HP 1
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 18(1), 25, 25(2), 25(3)
High Courts26 Mar 1962
Chet Ram Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1963) CriLJ 120
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts17 Mar 1962
Devi Ram and Another Vs Mulakh Raj
High Court Of Himachal Pradesh · (1962) CriLJ 543
Penal Code, 1860 (IPC) — Section 447, 500, 504
High Courts13 Mar 1962Allowed
Union of India (UOI) Vs Lachhman alias Punno
High Court Of Himachal Pradesh · AIR 1962 HP 57
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts02 Mar 1962Allowed
Kishori Lal Kapoor Vs The Lt. Governor and Another
High Court Of Himachal Pradesh · AIR 1963 HP 54
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3Constitution of India, 1950 — Article 14, 309, 311