High Courts20 Jun 1972Dismissed
Shyam Singh Vs Hira Singh and Others
High Court Of Himachal Pradesh · AIR 1972 HP 135
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 40
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1972
94 judgments · page 4 of 5
High Courts14 Jun 1972Dismissed
Bala Ram Vs Amar Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 13
High Courts08 Jun 1972Allowed
Sohan Singh and Co. Vs Mohammad Aishak Tyagi
High Court Of Himachal Pradesh · AIR 1973 HP 39 : (1972) 1 ILR HP 244
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14
High Courts07 Jun 1972Allowed
Mahadev Bajri Co. and Others Vs Kesho Dass and Others
High Court Of Himachal Pradesh · AIR 1973 HP 42 : (1972) 1 ILR HP 218
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts29 May 1972Allowed
Romesh Chand Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 382
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 311, 311(2)
High Courts23 May 1972Dismissed
Nagnoo and Others Vs Gian Chand and Others
High Court Of Himachal Pradesh · AIR 1972 HP 101
High Courts23 May 1972
State Vs Amar Singh and Others
High Court Of Himachal Pradesh · (1972) CriLJ 1578
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 409
High Courts22 May 1972Dismissed
Roshan Lal Kuthiala Vs Radha Krishna Kuthalia and Others
High Court Of Himachal Pradesh · AIR 1972 HP 137 : (1972) 1 ILR HP 413
Arbitration Act, 1940 — Section 14(2), 17, 39(1)
High Courts19 May 1972
Lachhman and Another Vs State
High Court Of Himachal Pradesh · (1973) CriLJ 1658
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 376
High Courts12 May 1972Dismissed
The Municipal Committee Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1972 HP 105 : (1972) 1 ILR HP 195
Himachal Pradesh Municipal Act, 1968 — Section 14
High Courts12 May 1972
The State Vs Lal Din
High Court Of Himachal Pradesh · (1973) CriLJ 829 : (1972) 1 ILR HP 97
Penal Code, 1860 (IPC) — Section 299, 302, 84
High Courts12 May 1972
The State Vs Lobsang Sharap
High Court Of Himachal Pradesh · (1973) CriLJ 85
Evidence Act, 1872 — Section 21Penal Code, 1860 (IPC) — Section 302, 309
High Courts05 May 1972Dismissed
Sher Singh Vs Singha Singh and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 260
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Limitation Act, 1963 — Article 131, 5
High Courts03 May 1972
Punjab State Vs Joginder Nath
High Court Of Himachal Pradesh · AIR 1972 HP 108 : (1972) 1 ILR HP 191
Civil Procedure Code, 1908 (CPC) — Section 113Punjab Reorganisation Act, 1966 — Section 93(2)
High Courts02 May 1972Dismissed
Mir Chand Vs H.P. University
High Court Of Himachal Pradesh · AIR 1972 HP 109
Constitution of India, 1950 — Article 226
High Courts01 May 1972
Sobha Ram and Others Vs Bahadur Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 44 : (1972) 1 ILR HP 366
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2(11)
High Courts28 Apr 1972Allowed
Devta Chikhreshwar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 306
Constitution of India, 1950 — Article 227Himachal Pradesh Abolition of Big Landed Estates and Land Reforms (Manner of Determination and Sanction of Rehabilitation Grant) Rules, 1965 — Rule 4Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 27(5), 92
High Courts25 Apr 1972
Paras Ram Vs State
High Court Of Himachal Pradesh · (1972) CriLJ 1093 : (1972) 1 ILR HP 211
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 447, 448
High Courts24 Apr 1972Dismissed
Bhagat Ram Vs Smt. Lilawati Galib
High Court Of Himachal Pradesh · AIR 1972 HP 125 : (1972) 1 ILR HP 345
Civil Procedure Code, 1908 (CPC) — Section 17Contract Act, 1872 — Section 23East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts18 Apr 1972
H.S. Bedi Vs Smt. Dhanni Devi and Another
High Court Of Himachal Pradesh · AIR 1973 HP 47 : (1972) 1 ILR HP 1
Constitution of India, 1950 — Article 133, 133(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)