High Courts21 Oct 1975Dismissed
Prem Chand Vs Beni Madhav
High Court Of Himachal Pradesh · (1975) 4 ILR HP 670
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 2, 2A
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1975
177 judgments · page 3 of 9
High Courts07 Oct 1975
Kanwarani Madna Vati and Another Vs Raghunath Singh and Others
High Court Of Himachal Pradesh · AIR 1976 HP 41
Civil Procedure Code, 1908 (CPC) — Section 34 , 35Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 21 , 35
High Courts03 Oct 1975
Bhimi Ram etc. Vs Loharu Ram
High Court Of Himachal Pradesh · (1975) 4 ILR HP 824
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 210, 397, 397(2)
High Courts01 Oct 1975Dismissed
Guru Dutt Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 754
Arbitration Act, 1940 — Section 17
High Courts30 Sept 1975Dismissed
Gokal Vs Smt. Shakuntla Devi etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 667
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 105, 11(1)
High Courts26 Sept 1975Dismissed
Union of India (UOI) Vs Ram Sarup Prem Singh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 816
Arbitration Act, 1940 — Section 14, 14(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1 , Order 20 Rule 2Limitation Act, 1963 — Article 178
High Courts26 Sept 1975Dismissed
Rakha Singh Vs Santokha and Others
High Court Of Himachal Pradesh · AIR 1976 HP 66 : (1975) 4 ILR HP 820
Specific Relief Act, 1963 — Section 16
High Courts26 Sept 1975
State Vs Surinder Kumar
High Court Of Himachal Pradesh · (1976) CriLJ 892 : (1975) 4 ILR HP 757
Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts24 Sept 1975Allowed
Chander Sen Vs Akhtyar Mani and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 707
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 488Himachal Pradesh Panchayati Raj Act, 1994 — Section 203(2), 225, 238, 238(2)
High Courts24 Sept 1975Allowed
Smt. Taranjit Kohli Vs Gurbaksh Singh Kohli
High Court Of Himachal Pradesh · (1975) 4 ILR HP 663
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Hindu Marriage Act, 1955 — Section 10 , 13, 21, 24, 25
High Courts24 Sept 1975
Vidya Sagar and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 684
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116, 116(1)
High Courts23 Sept 1975Dismissed
State Vs P.C. Sharma
High Court Of Himachal Pradesh · (1975) 4 ILR HP 700
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 197, 435Penal Code, 1860 (IPC) — Section 218, 325, 341
High Courts19 Sept 1975Dismissed
Jai Singh Vs The State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1976 HP 96 : (1977) ShimLC 118
Himachal Pradesh Panchayati Raj Act, 1968 — Section 4, 5
High Courts19 Sept 1975Dismissed
Niram Dass Vs Hirda Ram
High Court Of Himachal Pradesh · (1975) 4 ILR HP 659
Himachal Pradesh Court Fees Act, 1968 — Section 7Transfer of Property Act, 1882 — Section 8
High Courts18 Sept 1975Allowed
S. Bannerjee and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 610
Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3, 5
High Courts18 Sept 1975Allowed
Mohinder Singh Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 612
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226, 311
High Courts15 Sept 1975
State of Himachal Pradesh Vs Harbans Singh and Another
High Court Of Himachal Pradesh · (1976) CriLJ 894 : (1975) 4 ILR HP 695
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 401Penal Code, 1860 (IPC) — Section 302, 326, 34, 342
High Courts12 Sept 1975Dismissed
Balkrishan Kuthiala Vs Himachal Pradesh State Electricity Board etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 681
Arbitration Act, 1940 — Section 5, 8, 8(2)
High Courts12 Sept 1975
Ishwar Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) CriLJ 386 : (1975) 4 ILR HP 565
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Defence and Internal Security of India Act, 1971 — Section 36
High Courts12 Sept 1975Allowed
Ram Parkash Vs The Deputy Commissioner etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 690
Himachal Pradesh Municipal Corporation Act, 1994 — Section 198, 199, 200, 202, 203Punjab Municipal Act, 1911 — Section 193(1), 193(2)