High Courts31 May 1973Dismissed
Chamaru Vs Chippal
High Court Of Himachal Pradesh · (1973) 2 ILR HP 442
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1973
115 judgments · page 5 of 6
High Courts25 May 1973Dismissed
Ram Piyari Vs Ganga Ram
High Court Of Himachal Pradesh · (1973) 2 ILR HP 400
Punjab Tenancy Act, 1887 — Section 24, 77(3)
High Courts24 May 1973Dismissed
Surat Ram etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 564
Constitution of India, 1950 — Article 226Himachal Pradesh Panchayati Raj Act, 1968 — Section 4(1)
High Courts22 May 1973Allowed
Amar Chand Vs Sukh Ram
High Court Of Himachal Pradesh · (1973) 2 ILR HP 459
Evidence Act, 1872 — Section 123
High Courts21 May 1973
State Vs Jagjit Singh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 495
Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 392, 397
High Courts18 May 1973Allowed
Praveen Kumar Vs The State of Himachal Praesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 364
Constitution of India, 1950 — Article 14, 15, 15(4), 226, 29(2)
High Courts16 May 1973Dismissed
Amar Chand Vs Ramesh Chand and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 403
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 63, Order 34 Rule 14, 145, 47Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 52, 53, 53(1)
High Courts16 May 1973Allowed
Sh. Ram Dayal Vs The State of H.P.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 376
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 133, 226, 311, 311(2)Limitation Act, 1963 — Article 102
High Courts15 May 1973Dismissed
Shri Chamaru and Others Vs Smt. Subdha and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 394
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115
High Courts08 May 1973Allowed
The Bar Council of Himachal Pradesh Vs The Advocate General and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 319
Advocates Act, 1961 — Section 15, 15(3), 48A, 48B, 48B(1)Bar Council of Punjab and Haryana Election Rules, 1968 — Rule 23(3), 25, 3, 35, 4State of Himachal Pradesh Act, 1970 — Section 14, 24, 24(3), 24(4), 24(5)
High Courts07 May 1973Dismissed
Sachida Nand Sharma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 371
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 311(2)
High Courts07 May 1973Allowed
The Danda Annj Gram Sabha etc. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 390
Himachal Pradesh Panchayati Raj Act, 1968 — Section 1(1), 4(1), 4(2), 5, 5(1)
High Courts02 May 1973Allowed
Ram Dhan Vs Basanta and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 352
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11Hindu Succession Act, 1956 — Section 14Punjab Custom (Limitation) Act, 1920 — Section 7
High Courts19 Apr 1973
Commissioner of Income Tax Vs Mohan Meakin Breweries Ltd.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 339 : (1974) 95 ITR 586
Super Profits Tax Act, 1963 — Rule 2
High Courts13 Apr 1973Dismissed
Jai Ram and Others Vs Sewak Ram and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 268
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 31(2)
High Courts13 Apr 1973Dismissed
Lakhu Vs Sadhu and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 276
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A
High Courts29 Mar 1973Dismissed
Smt. Chowli Devi and Others Vs Rukam Din and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 253
Evidence Act, 1872 — Section 6OHimachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2)
High Courts29 Mar 1973Dismissed
Nand Ram Vs Raghunandan
High Court Of Himachal Pradesh · (1973) 2 ILR HP 216
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
High Courts29 Mar 1973Dismissed
Het Ram Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 205
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts29 Mar 1973
Shri Bhagwant Vs Smt. Shyam Devi
High Court Of Himachal Pradesh · (1973) CriLJ 1525 : (1973) 2 ILR HP 245
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 488, 526, 561A