CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1975

177 judgments · page 4 of 9

High Courts10 Sept 1975Dismissed

Bhagirath and Others Vs Gobind

High Court Of Himachal Pradesh · (1975) 4 ILR HP 629

Criminal Procedure Code, 1898 (CrPC) — Section 497(5)Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 439(2)Penal Code, 1860 (IPC) — Section 302
Read judgment
High Courts04 Sept 1975Allowed

Swaraj Suri Vs The Excise and Taxation Commissioner etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 745

Constitution of India, 1950 — Article 226, 227Punjab Intoxicants Licence and Sales Order, 1956 — Rule 10, 11, 12, 13, 14Punjab Liquor Licence Rules, 1956 — Rule 36, 36(1), 36(2), 36(20), 36(3)
Read judgment
High Courts02 Sept 1975Dismissed

Ram Datt and Others Vs Peshi Lal and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 637

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 9, 141, 151Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 10, 11, 11(1), 12(1), 122(2)
Read judgment
High Courts02 Sept 1975Allowed

Smt. Bimla and Others Vs Devia

High Court Of Himachal Pradesh · (1975) 4 ILR HP 607

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 68
Read judgment
High Courts02 Sept 1975Allowed

Chuhatali and Others Vs Bratu

High Court Of Himachal Pradesh · (1975) 4 ILR HP 579

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2), 11(5)
Read judgment
High Courts30 Aug 1975Dismissed

Vijay Narain and Others Vs State

High Court Of Himachal Pradesh · (1977) ShimLC 161

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 435, 437Defence and Internal Security of India Act, 1971 — Section 7Defence and Internal Security of India Rules, 1971 — Rule 184, 33
Read judgment
High Courts30 Aug 1975Dismissed

Vijay Nand Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1975) 4 ILR HP 556

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 435, 437Defence and Internal Security of India Act, 1971 — Section 7Defence and Internal Security of India Rules, 1971 — Rule 184, 33(3)
Read judgment
High Courts20 Aug 1975Allowed

Ramji Dass Vs Inder and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 543

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 41 Rule 30, Order 41 Rule 31, 152
Read judgment
High Courts20 Aug 1975

Mast Ram Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 549

Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1994 — Section 167, 168, 180, 54, 54(2)Penal Code, 1860 (IPC) — Section 182
Read judgment