COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1971

60 judgments · page 1 of 3

High Courts23 Dec 1971Dismissed

Nand Gopal and Others Vs The The Land Acquistion Collector and Others

High Court Of Himachal Pradesh · (1971) 1 ILR HP 57 Supp

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17, 4, 47

High Courts21 Dec 1971

Krishna Devi and Others Vs State and Others

High Court Of Himachal Pradesh · AIR 1972 HP 113

Motor Vehicles Act, 1939 — Section 110B

High Courts13 Dec 1971Dismissed

Mohar Dass Vs Surjoo

High Court Of Himachal Pradesh · (1971) 1 ILR HP 136 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

High Courts13 Dec 1971Dismissed

Lt. Col. Kuldip Chandra Shanu Vs Mrs. Cecillia Gertrude Marry Hall

High Court Of Himachal Pradesh · (1971) 1 ILR HP 141 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 151

High Courts07 Dec 1971

Gulam Ali Vs State

High Court Of Himachal Pradesh · (1972) CriLJ 551

Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 439

High Courts30 Nov 1971

Dharmu Vs Zalam

High Court Of Himachal Pradesh · (1972) CriLJ 1462

Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Penal Code, 1860 (IPC) — Section 147, 380, 441

High Courts25 Nov 1971

Narsingh Daval Vs C.D. Dogra and Another

High Court Of Himachal Pradesh · (1971) 11 SHI CK 0004

Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 145(8), 561A

High Courts25 Nov 1971

Harsarup Dass Vs S. Padamanabhaiah

High Court Of Himachal Pradesh · (1972) CriLJ 956

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 176, 176(1)

High Courts10 Nov 1971

Gomtu Vs State

High Court Of Himachal Pradesh · (1972) CriLJ 687

Penal Code, 1860 (IPC) — Section 201, 302, 34, 436

High Courts21 Oct 1971Dismissed

Mani Ram Vs Romesh Chand etc.

High Court Of Himachal Pradesh · (1971) 1 ILR HP 8 Supp

Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 17, 17(1), 49

High Courts14 Oct 1971Allowed

Smt. Kartari Vs Kewal Krishan and Others

High Court Of Himachal Pradesh · AIR 1972 HP 117

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 122

High Courts17 Sept 1971Dismissed

Harish Kumar Malhotra Vs State

High Court Of Himachal Pradesh · (1971) 1 ILR HP 119 Supp

Constitution of India, 1950 — Article 14, 16Himachal Pradesh University Act, 1970 — Section 1(2), 4, 40, 48, 6

High Courts16 Sept 1971

Nika Ram Vs State

High Court Of Himachal Pradesh · (1972) CriLJ 204

Penal Code, 1860 (IPC) — Section 302

High Courts10 Sept 1971Allowed

Km. Manju and Another Vs State

High Court Of Himachal Pradesh · AIR 1972 HP 37

Constitution of India, 1950 — Article 12, 13(1), 14, 15, 15(1)

High Courts25 Aug 1971Dismissed

Lachhman Vs Thunia

High Court Of Himachal Pradesh · AIR 1972 HP 69

Hindu Succession Act, 1956 — Section 14, 14(1), 15(2), 4, 8

High Courts18 Aug 1971

Harsarup Dass Vs Phul Chand and Others

High Court Of Himachal Pradesh · (1972) CriLJ 83

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 526, 561A

High Courts10 Aug 1971

Mrs. Tribani M. Kumar Vs Mrs. Ellen Kaula and Another

High Court Of Himachal Pradesh · (1971) CriLJ 1795

Criminal Procedure Code, 1898 (CrPC) — Section 438, 523Penal Code, 1860 (IPC) — Section 448

High Courts08 Aug 1971Dismissed

Bhopinder Singh Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1971) 1 ILR HP 26 Supp

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 30, 31, 7(3), 90

High Courts30 Jul 1971

Piyare Lal and Another Vs Shankar Dass and Another

High Court Of Himachal Pradesh · (1972) CriLJ 185

Criminal Procedure Code, 1898 (CrPC) — Section 403(1), 403(4)Penal Code, 1860 (IPC) — Section 114, 307

High Courts28 Jul 1971Dismissed

Union of India (UOI) Vs Rana Himal Chand

High Court Of Himachal Pradesh · AIR 1971 HP 20

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 36