High Courts03 Aug 1972Dismissed
Gokal Chand Vs The State
High Court Of Himachal Pradesh · (1972) 1 ILR HP 316
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1968 — Section 153, 153(1), 153(2), 2, 257
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1972
94 judgments · page 3 of 5
High Courts03 Aug 1972
Municipal Committee Vs Gurdial Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 64 : (1972) 1 ILR HP 47
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts02 Aug 1972
State Vs Lavinder Singh and Another
High Court Of Himachal Pradesh · (1973) CriLJ 1023
Penal Code, 1860 (IPC) — Section 210, 302, 34
High Courts28 Jul 1972Allowed
Brij Lal Vs Bakshi Ram and Others
High Court Of Himachal Pradesh · AIR 1973 HP 4 : (1972) 1 ILR HP 135
Hindu Succession Act, 1956 — Section 2, 4
High Courts27 Jul 1972
Salig Ram Vs State
High Court Of Himachal Pradesh · (1973) CriLJ 1030 : (1972) 1 ILR HP 231
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 251APenal Code, 1860 (IPC) — Section 409, 466
High Courts27 Jul 1972Allowed
A.K. Vasudeva Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 279
Himachal Pradesh Education Department Class III Services, Recruitment, Promotion and Certain Conditions of Service Rules, 1962 — Rule 9
High Courts25 Jul 1972
Paras Ram Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) CriLJ 428
Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 1972Dismissed
Kalam Dass Vs Chief Electoral Officer and Others
High Court Of Himachal Pradesh · AIR 1972 HP 131
Constitution of India, 1950 — Article 14, 16, 311(2)Himachal Pradesh Election Department Subordinate Class III Services (Recruitment, Promotions and Certain Conditions of Service) Rules, 1966 — Rule 8
High Courts11 Jul 1972Allowed
Gram Panchayat and Another Vs State and Others
High Court Of Himachal Pradesh · AIR 1973 HP 7 : (1972) 1 ILR HP 325
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 42(2)
High Courts07 Jul 1972Dismissed
Hari Singh Vs Jai Singh
High Court Of Himachal Pradesh · (1972) 1 ILR HP 335
Constitution of India, 1950 — Article 227
High Courts07 Jul 1972
State Vs Om Parkash etc.
High Court Of Himachal Pradesh · (1973) CriLJ 824
Criminal Procedure Code, 1898 (CrPC) — Section 438, 56
High Courts07 Jul 1972Allowed
Karam Chand Mohan Singh Vs Basheshwar Nath and Co.
High Court Of Himachal Pradesh · AIR 1973 HP 9 : (1972) 1 ILR HP 378
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Provincial Small Cause Courts Act, 1887 — Section 17
High Courts04 Jul 1972Allowed
Manohar Lal Saini Vs Municipal Corporation
High Court Of Himachal Pradesh · AIR 1973 HP 11 : (1972) 1 ILR HP 204
Constitution of India, 1950 — Article 226Himachal Pradesh Municipal Act, 1968 — Section 204(5), 240
High Courts04 Jul 1972
Surat Ram and Another Vs The State and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 395
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 100(2), 97, 97(1), 97(2)
High Courts03 Jul 1972Allowed
Agar Singh Vs State Etc.
High Court Of Himachal Pradesh · (1972) 1 ILR HP 284
Punjab Police Rules, 1934 — Rule 10.63, 10.76
High Courts03 Jul 1972Dismissed
Randev Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1972) 1 ILR HP 223
Constitution of India, 1950 — Article 14, 16Himachal Pradesh General Clauses Act, 1968 — Section 15
High Courts03 Jul 1972Dismissed
H.L. Sethi Vs Municipal Corporation
High Court Of Himachal Pradesh · (1972) 1 ILR HP 361
Constitution of India, 1950 — Article 19(1), 19(2), 226Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7
High Courts30 Jun 1972Dismissed
Director, Indian Agricultural Research Institute and Another Vs Vidya Sagar
High Court Of Himachal Pradesh · AIR 1973 HP 29
Civil Procedure Code, 1908 (CPC) — Section 115Minimum Wages Act, 1948 — Section 20
High Courts30 Jun 1972Dismissed
Director Indian Agricultural Research Institute and Another Vs Vidya Sagar
High Court Of Himachal Pradesh · (1972) 1 ILR HP 313
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20
High Courts22 Jun 1972Dismissed
Sunder Vs Kirpu and Others
High Court Of Himachal Pradesh · AIR 1972 HP 144