High Courts05 Aug 1974Dismissed
Om Prakash and Another Vs The Board of School Education for Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1975 HP 57 : (1974) 3 ILR HP 693
Contempt of Courts Act, 1971 — Section 15
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1974
149 judgments · page 5 of 8
High Courts26 Jul 1974Dismissed
Rasila Ram Vs Krishan Chand
High Court Of Himachal Pradesh · (1974) 3 ILR HP 657
High Courts25 Jul 1974Dismissed
Gobind Ram Vs Gulab Devi and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 639
Hindu Marriage Act, 1955 — Section 13
High Courts24 Jul 1974Dismissed
Gobind Ram etc. Vs Mandi-Kulu Transport Corporation etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 683
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151
High Courts24 Jul 1974Allowed
Devi Dayal Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 796
Criminal Procedure Code, 1973 (CrPC) — Section 251(8), 251(9), 256, 257, 257(1)Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 380
High Courts24 Jul 1974Dismissed
Devi Dayal Vs State
High Court Of Himachal Pradesh · (1977) ShimLC 145
Criminal Procedure Code, 1973 (CrPC) — Section 251(8), 251(9), 256, 257, 257(1)Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 380
High Courts19 Jul 1974Allowed
Ram Dayal Yadav Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 665
Bilaspur State Service Rules — Rule 1.84, 35, 56, 58Constitution of India, 1950 — Article 14, 16, 163, 166, 166(3)
High Courts18 Jul 1974Allowed
Tek Chand Chitkara Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 616
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 9
High Courts18 Jul 1974
S.D. Bakshi Vs P.L. Morada
High Court Of Himachal Pradesh · AIR 1974 HP 63 : (1974) 3 ILR HP 612
Constitution of India, 1950 — Article 133
High Courts17 Jul 1974Allowed
Rattan Chand etc. Vs The Deputy Commissioner etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 599
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 104, 104(1)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42, 43A, 46(1), 46(2)
High Courts16 Jul 1974Dismissed
Kamla Parshad Vs Chuni Lal
High Court Of Himachal Pradesh · (1974) 3 ILR HP 651
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts15 Jul 1974Dismissed
National Rice and Dal Mills and Others Vs Suraj Singh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 643
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14
High Courts05 Jul 1974Dismissed
Ashwani Kumar Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 607
Constitution of India, 1950 — Article 133, 133(1)
High Courts05 Jul 1974
Surinder Singh Vs Inder Sain
High Court Of Himachal Pradesh · (1974) CriLJ 1361 : (1974) 3 ILR HP 660
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117
High Courts02 Jul 1974Dismissed
Registrar of Companies Vs New Valley View Transport Company (Pvt.) Ltd.
High Court Of Himachal Pradesh · (1975) 45 CompCas 210 : (1974) 3 ILR HP 622
Companies Act, 1956 — Section 433, 434, 439(5)
High Courts26 Jun 1974
Raja Virbhadra Singh Vs Roshan Lal Kuthiala and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 570
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 20Specific Relief Act, 1963 — Section 9
High Courts26 Jun 1974
Raja Virbhadra Singh Vs Roshanlal Kuthiala and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 570
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 20
High Courts24 Jun 1974Dismissed
Tulsi Ram Vs Arjan Singh and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 653
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115
High Courts24 Jun 1974Allowed
Gian Chand Des Raj Vs Davinder Singh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 645
Constitution of India, 1950 — Article 226, 227Oaths Act, 1873 — Section 10, 11, 12, 9
High Courts21 Jun 1974Allowed
Ram Kishan Vs The State of Himachal Pradehs etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 561