High Courts07 Sept 1973
Missu Ram Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 958
Criminal Procedure Code, 1898 (CrPC) — Section 438, 502, 505, 514
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1973
115 judgments · page 3 of 6
High Courts04 Sept 1973
R.K. Anand and Others Vs Joginder Singh and Another
High Court Of Himachal Pradesh · (1974) CriLJ 1007 : (1973) 2 ILR HP 828
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1898 (CrPC) — Section 203, 204Penal Code, 1860 (IPC) — Section 380
High Courts30 Aug 1973Dismissed
Shrimathi Uttami Vs Shri Ram Dass and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 962
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts29 Aug 1973Dismissed
Shri Jit Ram Vs The Executive Engineer etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 777
Constitution of India, 1950 — Article 19
High Courts28 Aug 1973Allowed
Sukh Lal Tandon Vs The District and Sessions Judge and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 788
Constitution of India, 1950 — Article 14, 16Government of India Act, 1935 — Section 241Punjab Courts Act, 1918 — Section 292, 35, 35(1), 35(3), 35(4)
High Courts22 Aug 1973Dismissed
Punjab Wakf Board etc. Vs The Gram Panchayat of Village etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 860 : (1973) 2 ILR HP 852
Waqf Act, 1954 — Section 3, 3(1)
High Courts22 Aug 1973Allowed
Shri Ram Kumar Vs Parshotam Dass and Sons
High Court Of Himachal Pradesh · (1973) 2 ILR HP 836
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 17, 115, 151Transfer of Property Act, 1882 — Section 106
High Courts22 Aug 1973
Dilmu and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) CriLJ 195 : (1973) 2 ILR HP 772
Criminal Procedure Code, 1898 (CrPC) — Section 169, 351(2)
High Courts20 Aug 1973Allowed
Shri Nek Ram Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 762
Criminal Procedure Code, 1898 (CrPC) — Section 197(1), 342Himachal Pradesh Panchayati Raj Act, 1952 — Section 118, 16Penal Code, 1860 (IPC) — Section 409
High Courts17 Aug 1973Allowed
Shri Sant Ram Vs Deputy Commissioner Solan and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 710
Constitution of India, 1950 — Article 226Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 17, 46, 47, 48, 49Himachal Pradesh Panchayati Raj Act, 1968 — Section 10(1), 186, 3, 9(1), 9(2)
High Courts10 Aug 1973
Amir Sain Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) CriLJ 196 : (1973) 2 ILR HP 759
Penal Code, 1860 (IPC) — Section 325
High Courts10 Aug 1973
Shri Sita Ram etc. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1301
Criminal Procedure Code, 1898 (CrPC) — Section 438Himachal Pradesh Panchayati Raj Act, 1952 — Section 378, 58, 93Penal Code, 1860 (IPC) — Section 174, 186, 228, 323, 504
High Courts09 Aug 1973Allowed
Shri Ghambo alias Ghanshyam Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 721
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts08 Aug 1973
Shri Karam Chand Vs Shri Om Parkash
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1297
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438, 439
High Courts03 Aug 1973
State Vs B.K. Badhawan
High Court Of Himachal Pradesh · (1974) CriLJ 197 : (1973) 2 ILR HP 768
Criminal Procedure Code, 1898 (CrPC) — Section 197(1), 251A(3)Penal Code, 1860 (IPC) — Section 324
High Courts02 Aug 1973
Mina Ram and Others Vs Jivlu Budhu
High Court Of Himachal Pradesh · (1974) CriLJ 718 : (1973) 2 ILR HP 813
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 439, 561APenal Code, 1860 (IPC) — Section 223, 427, 504
High Courts31 Jul 1973Dismissed
Shri Divya Parkash Vs Shri Kultar Chand Rana
High Court Of Himachal Pradesh · (1973) 2 ILR HP 670
Constitution of India, 1950 — Article 102, 13, 162, 191, 191(1)Evidence Act, 1872 — Section 114General (Civil) Rules, 1952 — Rule 69
High Courts30 Jul 1973Allowed
Dr. Kirpa Ram Sud Vs Rajkumar Rajindr Singh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 954
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Jul 1973Dismissed
Shri Dina Nath Vs Shri Hans Raj etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 749
Criminal Procedure Code, 1898 (CrPC) — Section 173, 251A, 436, 439Penal Code, 1860 (IPC) — Section 24, 406, 408
High Courts27 Jul 1973Dismissed
Shri Jaswant Singh etc. Vs The Dev Samaj Solan etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 806
Punjab Tenancy Act, 1887 — Section 4, 4(1)