High Courts21 Jun 1974Dismissed
Lehri and Others Vs Mirchu and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 558
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 35
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1974
149 judgments · page 6 of 8
High Courts19 Jun 1974Allowed
Bansilal Vs Kanshi Ram
High Court Of Himachal Pradesh · (1974) 3 ILR HP 541
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(4)Evidence Act, 1872 — Section 115
High Courts07 Jun 1974Dismissed
Rama Nand and Others Vs The State
High Court Of Himachal Pradesh · (1974) 3 ILR HP 509
Criminal Procedure Code, 1973 (CrPC) — Section 145, 155, 174Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts05 Jun 1974Dismissed
Chuha etc. Vs Bhag Singh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 501
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3Limitation Act, 1908 — Article 14Punjab Tenancy Act, 1887 — Section 79, 85, 86, 87, 88
High Courts28 May 1974Allowed
Mangat Ram Chauhan Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1974 HP 46 : (1974) 3 ILR HP 447
Constitution of India, 1950 — Article 226
High Courts28 May 1974Allowed
Surinder Mohan Sethi Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 551
High Courts27 May 1974Allowed
Ajit Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) ACJ 339
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts24 May 1974Dismissed
Surat Ram and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1975 HP 23
Constitution of India, 1950 — Article 226Himachal Pradesh Panchayati Raj Act, 1968 — Section 4(1)
High Courts21 May 1974
Krishan Bans Bhadur and Another Vs The state of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) CriLJ 620 : (1974) 3 ILR HP 452
Criminal Procedure Code, 1973 (CrPC) — Section 160, 561APenal Code, 1860 (IPC) — Section 174
High Courts21 May 1974Dismissed
Bhagwant Kumar Vs Dina Nath
High Court Of Himachal Pradesh · (1974) 3 ILR HP 458
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts21 May 1974Allowed
Harbans Lal Sethi Vs The State
High Court Of Himachal Pradesh · (1974) 3 ILR HP 455
Criminal Procedure Code, 1973 (CrPC) — Section 112, 117(3), 438
High Courts17 May 1974Dismissed
Om Prakash and Another Vs The Board of Schools Education for H.P. and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 407
Himachal Pradesh Board of School Education Act, 1968 — Section 10, 19, 19(3), 21, 25Himachal Pradesh Board of School Education Regulations, 1970 — Regulation 20, 48
High Courts16 May 1974
Ashok Chander and Others Vs C.P. Bansal and Others
High Court Of Himachal Pradesh · AIR 1974 HP 48 : (1974) 3 ILR HP 475
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts14 May 1974Allowed
Gian Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 461
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts09 May 1974Allowed
Arjan etc. Vs Jai Pal etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 443
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts07 May 1974Dismissed
Arun Sen Chand Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 487
Civil Procedure Code, 1908 (CPC) — Section 80Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 27(1), 27(2), 27(4), 85
High Courts06 May 1974Dismissed
Jamna Dass Vs Smt. Sahiboo
High Court Of Himachal Pradesh · AIR 1975 HP 18 : (1974) 3 ILR HP 466
Hindu Marriage Act, 1955 — Section 10, 24
High Courts06 May 1974Allowed
Ram Lal Sharma Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 438
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Central Civil Services (Temporary Service) Rules, 1965 — Rule 1, 5, 5(1)Constitution of India, 1950 — Article 226
High Courts06 May 1974Allowed
Het Ram Vs The Registrar, Co-operative Societies etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 554
Constitution of India, 1950 — Article 226
High Courts25 Apr 1974Allowed
The Registrar, Himachal Pradesh University Vs Shashi Pal Singh and Others
High Court Of Himachal Pradesh · AIR 1974 HP 41 : (1974) 3 ILR HP 338
Constitution of India, 1950 — Article 14, 15(4), 226, 29(2)