High Court Of Himachal Pradesh Judgments 1965

High Courts10 Dec 1965Allowed

Ram Parkash Vs Nyaya Panchayat

High Court Of Himachal Pradesh · AIR 1967 HP 4 : (1967) CriLJ 61

Criminal Procedure Code, 1898 (CrPC) — Section 480, 556Himachal Pradesh Panchayati Raj Act, 1952 — Section 54(4), 85(4)Penal Code, 1860 (IPC) — Section 228

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High Courts30 Oct 1965Dismissed

Joginder Sen Vs The Union of India (UOI)

High Court Of Himachal Pradesh · AIR 1967 HP 6

Constitution of India, 1950 — Article 1, 3, 363(1)

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High Courts28 Oct 1965Dismissed

Baboo Ram Vs Ajmer Singh

High Court Of Himachal Pradesh · AIR 1966 HP 77

Civil Procedure Code, 1908 (CPC) — Section 100, 38, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts30 Sept 1965Dismissed

Chetu and Another Vs Collector and Others

High Court Of Himachal Pradesh · AIR 1966 HP 46

Constitution of India, 1950 — Article 133(1)

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High Courts22 Sept 1965Dismissed

Parbia Ram Vs Smt. Thopli and Others

High Court Of Himachal Pradesh · AIR 1966 HP 20

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 7, 9

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High Courts05 Aug 1965Dismissed

Smt. Batni and Others Vs Shri Tej Singh

High Court Of Himachal Pradesh · AIR 1966 HP 1

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7

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High Courts30 Jul 1965

Harbans Lal Vs The State

High Court Of Himachal Pradesh · AIR 1967 HP 10 : (1967) CriLJ 62

Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 154, 157, 24, 27Penal Code, 1860 (IPC) — Section 201

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High Courts17 Jul 1965Allowed

Mina Ram Vs Amolak Ram and Others

High Court Of Himachal Pradesh · AIR 1966 HP 4

Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Article 17, 7

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High Courts14 Jul 1965Allowed

Karma Nand Vs Sewa Nand and Another

High Court Of Himachal Pradesh · AIR 1966 HP 17

Limitation Act, 1908 — Article 120, 91

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High Courts09 Jul 1965Dismissed

Mst. Maro and Others Vs Paras Ram and Others

High Court Of Himachal Pradesh · AIR 1966 HP 22

Evidence Act, 1872 — Section 13, 42

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High Courts30 Jun 1965

Mangat Ram Vs The State

High Court Of Himachal Pradesh · (1966) CriLJ 967

Criminal Procedure Code, 1898 (CrPC) — Section 476, 489APenal Code, 1860 (IPC) — Section 193

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High Courts30 Jun 1965Dismissed

Gopi and Others Vs Himachal Pradesh Government and Others

High Court Of Himachal Pradesh · AIR 1966 HP 8

Land Acquisition Act, 1894 — Section 3(1), 4, 5A, 5A(1), 5A(2)

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High Courts15 Jun 1965Allowed

Dev Raj Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · AIR 1966 HP 13

Constitution of India, 1950 — Article 226, 226(1A), 311(2)

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High Courts02 Jun 1965Allowed

Daya Ram Vs Smt. Reshmu

High Court Of Himachal Pradesh · AIR 1966 HP 36

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 141Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 10 , 11, 12, 20, 25Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 3

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High Courts31 May 1965Dismissed

Shri Harbhajan Singh Bawa Vs Himachal Pradesh Government and Another

High Court Of Himachal Pradesh · AIR 1965 HP 55

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 311Government of Union Territories Act, 1963 — Section 46, 46(2), 46(3)

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High Courts20 May 1965