High Courts23 Jul 1971Dismissed
Konal Ram Vs Rattan Dassi
High Court Of Himachal Pradesh · (1971) 1 ILR HP 20 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(3), 537
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1971
60 judgments · page 2 of 3
High Courts22 Jul 1971Dismissed
R.K. Nanda Vs State
High Court Of Himachal Pradesh · (1971) 1 ILR HP 94 Supp
Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 115
High Courts20 Jul 1971Allowed
Todar Singh Vs Jogeshwar and Another
High Court Of Himachal Pradesh · AIR 1972 HP 7
Punjab Village Common Lands (Regulation) (Amendment) Act, 1965 — Section 14A, 4, 5
High Courts14 Jul 1971Dismissed
Budhi Singh Vs Sewa Ram
High Court Of Himachal Pradesh · AIR 1971 HP 29
Administration of Evacuee Property Act, 1950 — Section 12, 4, 8(4)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 59
High Courts29 Jun 1971Allowed
Mandir Shivji Maharaj Darla Vs Negi and Others
High Court Of Himachal Pradesh · AIR 1972 HP 78
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(2)
High Courts28 Jun 1971Allowed
Durga Dass Sud and Another Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1972 HP 26
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 13(3), 226, 31(1), 366(10), 372
High Courts23 Jun 1971Allowed
Shiv Ditta Vs Kidar Nath
High Court Of Himachal Pradesh · AIR 1972 HP 20
Evidence Act, 1872 — Section 115Punjab Land Revenue Act, 1887 — Section 44
High Courts21 Jun 1971Allowed
Swaku Vs Hemanand
High Court Of Himachal Pradesh · AIR 1972 HP 31
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(2)Transfer of Property Act, 1882 — Section 123
High Courts16 Jun 1971Allowed
Hakoo and Others Vs Bipan Chand
High Court Of Himachal Pradesh · (1971) 1 ILR HP 85 Supp
Evidence Act, 1872 — Section 52
High Courts16 Jun 1971Dismissed
Chuha and Others Vs Bhag Singh and Others
High Court Of Himachal Pradesh · AIR 1972 HP 81
Redemption of Mortgages (Punjab) Act, 1913 — Section 11, 12, 6
High Courts10 Jun 1971Dismissed
Parkash Chand Anand Vs Dhanwant Singh
High Court Of Himachal Pradesh · AIR 1972 HP 17
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, 107
High Courts09 Jun 1971Allowed
Anant Ram Thakur Vs Deputy Commissioner (Collector) and Others
High Court Of Himachal Pradesh · AIR 1972 HP 15
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 141Constitution of India, 1950 — Article 226
High Courts09 Jun 1971Dismissed
Lim and Co. Vs K.M. Sayeed
High Court Of Himachal Pradesh · AIR 1972 HP 19
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts07 Jun 1971Allowed
State of Himachal Pradesh Vs Kalyan Singh
High Court Of Himachal Pradesh · (1971) 1 ILR HP 48 Supp
Criminal Procedure Code, 1898 (CrPC) — Section 256, 342, 417Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(3), 13(2), 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 43, 44, 5
High Courts03 Jun 1971
Ballo Vs Paras Ram
High Court Of Himachal Pradesh · AIR 1972 HP 33
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16(1), 16(3), 19AEvidence Act, 1872 — Section 111
High Courts02 Jun 1971Allowed
Harnam Singh Vs Smt. Kamla Devi
High Court Of Himachal Pradesh · AIR 1971 HP 25
Civil Procedure Code, 1908 (CPC) — Section 151Guardians and Wards Act, 1890 — Section 31
High Courts01 Jun 1971Dismissed
Smt. Rajkumari Soni Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1972 HP 1
Constitution of India, 1950 — Article 229Contract Act, 1872 — Section 196, 70East Punjab Urban Rent Restriction Act, 1949 — Section 2(1)
High Courts01 Jun 1971Dismissed
Hukum Chand and Others Vs Sansar Chand and Others
High Court Of Himachal Pradesh · AIR 1972 HP 11
Civil Procedure Code, 1908 (CPC) — Section 9Easements Act, 1882 — Section 60Punjab Tenancy Act, 1887 — Section 4(1), 77
High Courts31 May 1971Dismissed
Rattan Chand etc. Vs Smt. Sharab Chhozam
High Court Of Himachal Pradesh · AIR 1972 HP 87
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 16, 100, 101Evidence Act, 1872 — Section 101, 102, 103, 103
High Courts28 May 1971Dismissed
Smt. Raj Kumari Suri Vs Prem Lal Dhiman
High Court Of Himachal Pradesh · AIR 1972 HP 67
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 43 Rule 1