High Courts22 Dec 1972Dismissed
Gokal Nath Vs Smt. Krishna Devi
High Court Of Himachal Pradesh · AIR 1973 HP 79 : (1973) 2 ILR HP 13
Guardians and Wards Act, 1890 — Section 25
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1972
94 judgments · page 1 of 5
High Courts21 Dec 1972Dismissed
Jai Singh Thakur and Sons Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 16
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 22, 54
High Courts21 Dec 1972
K.S. Karai Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 25
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 191, 435, 436, 458Penal Code, 1860 (IPC) — Section 173, 353, 448
High Courts20 Dec 1972Allowed
Paras Ram and Others Vs Bhuru
High Court Of Himachal Pradesh · (1973) 2 ILR HP 31
Constitution of India, 1950 — Article 19, 31, 31AEast Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 2(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 11(5), 11(6)
High Courts12 Dec 1972
Rookmani Vs Bahadur Singh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 139
High Courts12 Dec 1972Dismissed
Jagan Nath and Others Vs Bhagat Ram and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 261
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts08 Dec 1972
Bhajan Singh alias Chhan etc. Vs Smt. Chameli
High Court Of Himachal Pradesh · (1973) 2 ILR HP 81
Civil Procedure Code, 1908 (CPC) — Section 11, 110Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 105, 106, 11
High Courts05 Dec 1972Dismissed
Smt. Krishna Devi Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 20
High Courts30 Nov 1972
M.L. Gupta and Dharam Singh Vs C.P. Malhotra
High Court Of Himachal Pradesh · (1973) 2 ILR HP 285
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202 , 203, 438 , 439Penal Code, 1860 (IPC) — Section 120A, 193
High Courts29 Nov 1972
Smt. Roshni Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 55
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 447
High Courts23 Nov 1972Dismissed
Sharwan Kumar Vs Addl. Financial Commissioner and Others
High Court Of Himachal Pradesh · AIR 1974 HP 14 : (1973) 2 ILR HP 309
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 118
High Courts23 Nov 1972Dismissed
Ghana Nand Sharma Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 87
Himachal Pradesh Public Works Department Subordinate Class III (Clerical and Stenographers Service) Recruitment and Promotion Rules, 1960 — Rule 8.13
High Courts09 Nov 1972Dismissed
Girdharilal Vs The Assistant Collector, Central Excise Division
High Court Of Himachal Pradesh · AIR 1974 HP 26 : (1972) 1 ILR HP 418
Gold (Control) Act, 1968 — Section 27(7)Gold Control (Licensing of Dealers) Rules, 1969 — Rule 2
High Courts09 Nov 1972Allowed
Smt. Sandhya Devi Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 145
High Courts09 Nov 1972Dismissed
Ram Rakha and Company Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 111
Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 226Criminal Procedure Code, 1898 (CrPC) — Section 102, 103Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(2), 3(3A)
High Courts09 Nov 1972Dismissed
Major (Retd.) P.I. Morada Vs Shri S.D. Bakshi
High Court Of Himachal Pradesh · (1973) 2 ILR HP 219
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3), 15(5), 2, 4
High Courts01 Nov 1972Allowed
Udai Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 425
Constitution of India, 1950 — Article 311, 311(2)
High Courts26 Oct 1972
Jeet Ram Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1972) 1 ILR HP 337
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 102, 102(2), 102(3)Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6(1)
High Courts08 Oct 1972Allowed
Kanshi Ram Pradhan Vs The State Of H.P. and Another
High Court Of Himachal Pradesh · (1972) 1 ILR HP 375
Constitution of India, 1950 — Article 226Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1968 — Section 54
High Courts03 Oct 1972Allowed
D.K. Khanna Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1973 HP 30 : (1972) 1 ILR HP 16
Constitution of India, 1950 — Article 226