High Courts07 Nov 1973Dismissed
State of Himachal Pradesh Vs Budhi Singh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1087
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110D
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1973
115 judgments · page 2 of 6
High Courts05 Nov 1973Allowed
Shri Balkrishan Sharma Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1080
Delhi, Himachal Pradesh and Andaman and Nicobar Islands Civil Service Rules, 1965 — Rule 5, 7(1)
High Courts02 Nov 1973Dismissed
Shri Jai Chand etc. Vs Smt. Bimla Devi
High Court Of Himachal Pradesh · (1974) 3 ILR HP 33
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1, 104, 122Constitution of India, 1950 — Article 239(1)General Clauses Act, 1897 — Section 3(25), 3(58), 3(60)
High Courts22 Oct 1973Dismissed
Shri Padam Singh Vs Smt. Kanta
High Court Of Himachal Pradesh · (1973) 2 ILR HP 993
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 4, 435, 488, 561Himachal Pradesh Panchayati Raj Act, 1968 — Section 203, 203(2), 206, 238
High Courts20 Oct 1973Dismissed
Shri Jalha Vs Shrimati Daropti
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1148
Criminal Procedure Code, 1898 (CrPC) — Section 21, 435, 439, 488, 490Himachal Pradesh Panchayat Raj Rules — Rule 165Himachal Pradesh Panchayati Raj Act, 1952 — Section 57, 97, 97(2)
High Courts16 Oct 1973Allowed
Ghena and Others Vs The Deputy Commissioner and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1123
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20, 21, 21(2), 21(3)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
High Courts16 Oct 1973Allowed
Shri Sehjoo and Another Vs Shri Bhikhu
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1136
Guardians and Wards Act, 1890 — Section 17, 25
High Courts15 Oct 1973
Her Higiiness Maharani Sarojini Devi etc. Vs The Save The Children Fund etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1244
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1Constitution of India, 1950 — Article 363, 366(22), 372Criminal Procedure Code, 1898 (CrPC) — Section 86, 87B
High Courts28 Sept 1973Dismissed
The State of Himachal Pradesh Vs Shri Badri Parshad Pandey
High Court Of Himachal Pradesh · (1973) 2 ILR HP 928
Constitution of India, 1950 — Article 14, 16, 226, 227, 309Himachal Pradesh Panchayat Department (Class III Service, Recruitment and Promotion and Condition of Services) Rules, 1962 — Rule 9
High Courts28 Sept 1973Allowed
Shri Panjku Vs Shri Amin Chand etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 919
High Courts28 Sept 1973Allowed
The Commissioner Transport, Himachal Pradesh Government etc. Vs Shri Narain Dass
High Court Of Himachal Pradesh · (1973) 2 ILR HP 886
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 12, 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 311(1)
High Courts27 Sept 1973
Shri Madan Lal etc. Vs Shri Budh Ram etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 913
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts25 Sept 1973Allowed
Sh. Shamsher Singh Kanwar and Another Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1016
Constitution of India, 1950 — Article 11, 14, 16, 226, 233ALimitation Act, 1963 — Section 23
High Courts25 Sept 1973Dismissed
Kidar Nath and Co. Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 943
Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 69(4)
High Courts25 Sept 1973Dismissed
Shri Hari Dutt Kainthla and Another Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 999
Constitution of India, 1950 — Article 14, 16, 226, 233, 236Criminal Procedure Code, 1898 (CrPC) — Section 115
High Courts24 Sept 1973Allowed
Santosh Kumar Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 949
Punjab Excise Act, 1914 — Section 35, 36, 60Punjab Liquor Permit and Pass Rules, 1932 — Rule 5.38(2), 5.38(22)
High Courts18 Sept 1973Allowed
Sardar Karam Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1107
Constitution of India, 1950 — Article 14, 301, 304Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 3, 3(1), 3(3), 4Himachal Pradesh Passengers and Goods Taxation Rules, 1957 — Rule 9
High Courts18 Sept 1973
Parma Nand Verma Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 976
Criminal Procedure Code, 1898 (CrPC) — Section 234, 342Penal Code, 1860 (IPC) — Section 161, 164, 165, 165A, 409Prevention of Corruption Act, 1947 — Section 5, 5(2), 5(3), 5A(1), 6(1)
High Courts17 Sept 1973Dismissed
Municipal Committer Vs Shri S.K. Karauli, General Manager, Nahan Foundary Ltd.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 869
Criminal Procedure Code, 1898 (CrPC) — Section 417(2)Evidence Act, 1872 — Section 65, 72, 78Government Buildings Act, 1889 — Section 3
High Courts17 Sept 1973Allowed
Shri Bansi Ram Sharma Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 897
Constitution of India, 1950 — Article 162, 309, 311, 311(2)Punjab Police Rules, 1934 — Rule 13.18, 27(1)(2)