High Courts29 Mar 1973Dismissed
Pepsu Road Transport Corporation Vs Puran Chand and Others
High Court Of Himachal Pradesh · AIR 1974 HP 24 : (1973) 2 ILR HP 796
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1973
115 judgments · page 6 of 6
High Courts26 Mar 1973Dismissed
Dila Ram and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 191
Constitution of India, 1950 — Article 226Himachal Pradesh Consolidation of Holdings Act, 1953 — Section 3, 5, 5(1)Himachal Pradesh General Clauses Act, 1968 — Section 20
High Courts20 Mar 1973
Hiralal Vs Jogeshwar Ram
High Court Of Himachal Pradesh · (1973) CriLJ 1375 : (1973) 2 ILR HP 92
Criminal Procedure Code, 1898 (CrPC) — Section 133, 438
High Courts16 Mar 1973Allowed
Badri Parshad Pandey Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 171
Constitution of India, 1950 — Article 14, 16, 226, 227, 311Evidence Act, 1872 — Section 115Himachal Pradesh Panchayat Department (Class III Service, Recruitment and Promotion and Condition of Services) Rules, 1962 — Rule 4, 9
High Courts13 Mar 1973
Smt Santosh Kumari and Others Vs State
High Court Of Himachal Pradesh · (1973) CriLJ 1651 : (1973) 2 ILR HP 291
Criminal Procedure Code, 1898 (CrPC) — Section 540Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
High Courts13 Mar 1973Allowed
Madhu Kumar Vs Himachal Pradesh University
High Court Of Himachal Pradesh · AIR 1973 HP 94 : (1973) 2 ILR HP 98
Constitution of India, 1950 — Article 226
High Courts06 Mar 1973Dismissed
Hari Ram and Another Vs Harbans Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 71 : (1973) 2 ILR HP 195
Hindu Succession Act, 1956 — Section 14(1)
High Courts09 Feb 1973
Pritam Singh and Others Vs Charan Dass Dogra and Others
High Court Of Himachal Pradesh · AIR 1973 HP 90 : (1973) 2 ILR HP 432
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts18 Jan 1973
Shri Ram Kishore and Another Vs State
High Court Of Himachal Pradesh · (1973) CriLJ 1527 : (1973) 2 ILR HP 103
Criminal Procedure Code, 1898 (CrPC) — Section 137, 139A
High Courts17 Jan 1973Allowed
Union of India (UOI) Vs C. Baljee and Others
High Court Of Himachal Pradesh · AIR 1974 HP 1 : (1973) 2 ILR HP 148
Constitution of India, 1950 — Article 14, 226, 245Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 20, 5(1)
High Courts17 Jan 1973
The Kotgarh M.P. Co-operative Society Vs Kedar Nath and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 210
Civil Procedure Code, 1908 (CPC) — Section 38Constitution of India, 1950 — Article 14
High Courts17 Jan 1973Dismissed
Shri P.L. Morada (Retd. Major) Vs Shri S.D. Bakshi
High Court Of Himachal Pradesh · (1973) 2 ILR HP 230
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3), 15(5)
High Courts17 Jan 1973
Amin Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1974 HP 18 : (1973) 2 ILR HP 1
Constitution of India, 1950 — Article 226Himachal Pradesh Court Fees Act, 1968 — Article 1 , 4
High Courts17 Jan 1973Allowed
State Vs Sadh Ram
High Court Of Himachal Pradesh · AIR 1973 HP 76 : (1973) 2 ILR HP 235
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 16Limitation Act, 1963 — Article 100
High Courts02 Jan 1973
Kishan Chand Vs State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 272
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226