High Courts28 Oct 1974Dismissed
Sunder Lal Surendra Kumar Jain Vs Madan Mohan Joginder Lal
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1019
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1974
149 judgments · page 3 of 8
High Courts28 Oct 1974Dismissed
Nand Ram Vs Mst. Vidya
High Court Of Himachal Pradesh · (1974) 3 ILR HP 945
Hindu Succession Act, 1956 — Section 14(1)
High Courts28 Oct 1974Dismissed
Sawan Singh Vs Radha Kishan
High Court Of Himachal Pradesh · (1974) 3 ILR HP 941
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts28 Oct 1974Allowed
Kahan Singh and Another Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1011
High Courts11 Oct 1974Dismissed
Shri S.S. Kaushal Vs Dr. K.L. Shukla
High Court Of Himachal Pradesh · (1975) 4 ILR HP 211
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21, 21(5)
High Courts09 Oct 1974Allowed
Kartar Singh Lamba and Sons Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 936
Himachal Pradesh General Sales Tax Act, 1968 — Section 22, 22(3), 22(6), 22(8)
High Courts09 Oct 1974Dismissed
Harbans Lal Mehta Vs Mangat Ram etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1060
Civil Procedure Code, 1908 (CPC) — Section 115, 24Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 476, 479A, 497A
High Courts08 Oct 1974Allowed
Siri Ram Ralhan Vs The Inspector General of Police and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 930
High Courts07 Oct 1974Allowed
S.K. Takiar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 926
Constitution of India, 1950 — Article 226, 311(2)
High Courts04 Oct 1974
Tarlok Chand Butail Vs Union Co-operative Fire and General Insurance Society Ltd. and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 981
Arbitration Act, 1940 — Section 14, 30, 33Limitation (Amendment) Act, 1973 — Article 119, 5
High Courts03 Oct 1974
New India Assurance Co. Ltd. etc. Vs Smt. Jagir Kaur and Others Smt. Jagir Kaur and Others Vs Uttam Singh Chttar Singh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1000
Evidence Act, 1872 — Section 81
High Courts03 Oct 1974Dismissed
Temple Thakurdwara Sita Ram Vs Nanku etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 977
Constitution of India, 1950 — Article 25, 26Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(2)
High Courts03 Oct 1974Allowed
Jagir Kaur and Others Vs Uttam Singh Chattar Singh and Others
High Court Of Himachal Pradesh · (1975) ACJ 26
Evidence Act, 1872 — Section 81
High Courts30 Sept 1974Allowed
Mast Ram Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 894
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(3), 14(4), 15, 33Passengers and Goods Taxation Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 409
High Courts30 Sept 1974Dismissed
Salig Ram Vs Dhani Ram
High Court Of Himachal Pradesh · (1974) 3 ILR HP 971
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts27 Sept 1974Allowed
Shrimati Vidya Wati Vs The Director of Industries etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1051
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Service (Temporary Service) Rules, 1965 — Rule 1, 10, 5, 5(1)Constitution of India, 1950 — Article 14, 16, 226, 227, 311
High Courts27 Sept 1974Allowed
Satish Chandar and Another Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 864
Union Territories (Conditions of Service) Rules, 1959 — Rule 2
High Courts25 Sept 1974
Hari Krishan Vs Shri Narotam Dutt Shastri
High Court Of Himachal Pradesh · (1975) CriLJ 1359 : (1974) 3 ILR HP 827
Contempt of Courts Act, 1971 — Section 2(c)
High Courts23 Sept 1974Dismissed
Hari Ram Vs Ratti
High Court Of Himachal Pradesh · (1974) 3 ILR HP 919
Civil Procedure Code, 1908 (CPC) — Section 115, 151Stamp Act, 1899 — Section 2(22), 36, 61
High Courts20 Sept 1974Allowed
H.P. University Vs Miss Sudesh Kumari
High Court Of Himachal Pradesh · (1974) 3 ILR HP 888
Civil Procedure Code, 1908 (CPC) — Section 20