COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1974

149 judgments · page 8 of 8

High Courts01 Mar 1974Dismissed

Raghubir Singh Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1974) 3 ILR HP 201

Constitution of India, 1950 — Article 133(1)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33

High Courts25 Feb 1974

High Court Of Himachal Pradesh · (1974) 3 ILR HP 163

Criminal Procedure Code, 1973 (CrPC) — Section 29B, 435Penal Code, 1860 (IPC) — Section 380, 457Probation of Offenders Act, 1958 — Section 3, 4, 6, 9

High Courts25 Feb 1974Dismissed

High Court Of Himachal Pradesh · (1974) 3 ILR HP 167

Constitution of India, 1950 — Article 136, 227Criminal Procedure Code, 1973 (CrPC) — Section 526, 528, 561A

High Courts13 Feb 1974

High Court Of Himachal Pradesh · (1974) CriLJ 877

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 561A

High Courts11 Jan 1974Dismissed

High Court Of Himachal Pradesh · (1974) 3 ILR HP 56

Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 119, 125, 435

High Courts10 Jan 1974Allowed

High Court Of Himachal Pradesh · (1974) 3 ILR HP 66

Constitution of India, 1950 — Article 226, 227, 311Himachal Pradesh Allotted Government Servants (Conditions of Service) Rules, 1968 — Rule 14

High Courts09 Jan 1974Allowed

High Court Of Himachal Pradesh · (1974) 3 ILR HP 45

High Courts08 Jan 1974

High Court Of Himachal Pradesh · (1976) 46 CompCas 200 : (1974) 3 ILR HP 41

Companies Act, 1956 — Section 10(2), 141

High Courts02 Jan 1974

High Court Of Himachal Pradesh · (1974) 3 ILR HP 60

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 6