High Courts08 Apr 1965Dismissed
Moti Ram Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1966 HP 25
Constitution of India, 1950 — Article 239A, 239A(2)Government of Union Territories Act, 1963 — Section 14, 54, 54(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1965
25 judgments · page 2 of 2
High Courts30 Mar 1965Dismissed
Romesh Chand and Others Vs Kirpu and Others
High Court Of Himachal Pradesh · AIR 1965 HP 58
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 49, 50, 51
High Courts05 Mar 1965
Hans Raj and Another Vs The State
High Court Of Himachal Pradesh · AIR 1966 HP 52 : (1966) CriLJ 1132
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540Evidence Act, 1872 — Section 60, 63, 65
High Courts15 Jan 1965Dismissed
Daulat Ram and Another Vs Huma Nand and Others
High Court Of Himachal Pradesh · AIR 1965 HP 64
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 12(2), 12(4), 9, 92
High Courts14 Jan 1965Dismissed
Union of India (UOI) and Others Vs Nand Kishore and Others
High Court Of Himachal Pradesh · AIR 1966 HP 54
Evidence Act, 1872 — Section 35, 90, 92Limitation Act, 1908 — Article 142, 144