High Courts07 Aug 1975
C.D. Katoch and Another Vs Sant Pal
High Court Of Himachal Pradesh · (1976) CriLJ 214
Penal Code, 1860 (IPC) — Section 379, 380, 500
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1975
177 judgments · page 5 of 9
High Courts05 Aug 1975Allowed
Roshan Lal Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 531
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 193, 193(1), 226, 227, 228Essential Commodities Act, 1955 — Section 7, 9
High Courts04 Aug 1975Allowed
Kirpa Ram Vs The State of H.P. etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 525
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Gram Panchayat (First Amendment) Rules, 1973 — Rule 19DHimachal Pradesh Gram Panchayat Rules, 1971 — Rule 19D
High Courts31 Jul 1975Dismissed
Beli Ram Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 593
Himachal Pradesh Minor Minerals (Concession) Revised Rules, 1971 — Rule 53, 53(2), 60Himachal Pradesh Minor Minerals (Concession) Rules, 1966 — Rule 3, 57Mines and Minerals (Development and Regulation) Act, 1957 — Section 14, 15, 2, 23, 3
High Courts31 Jul 1975Allowed
Smt. Dev Lata Vs Alam etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 450
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 14, 17, 18, 2(17)
High Courts30 Jul 1975Dismissed
Smt. Uttami Vs Shri Ram Dass etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 441
Registration Act, 1908 — Section 42, 43, 44, 45, 46Succession Act, 1925 — Section 2, 6
High Courts30 Jul 1975
Ghansara Singh etc. Vs Smt. Ajudhia etc. Smt. Ajudhia etc. Vs Ghansara Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 742
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 3, Order 47 Rule 4
High Courts28 Jul 1975Dismissed
Girja Nand Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 507
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(6)
High Courts25 Jul 1975
State Vs Dilla Ram and Others
High Court Of Himachal Pradesh · (1976) CriLJ 392 : (1975) 4 ILR HP 521
Criminal Procedure Code, 1973 (CrPC) — Section 226, 467, 468, 488Penal Code, 1860 (IPC) — Section 419, 467, 468
High Courts24 Jul 1975Dismissed
Achhru and Others Vs The Director of Consolidation etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 619
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts24 Jul 1975Dismissed
Chet Ram Vs Lachhu etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 498
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, 115
High Courts24 Jul 1975Allowed
Mauji Ram Vs Madan Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 501
Succession Act, 1925 — Section 276
High Courts21 Jul 1975Dismissed
Swarup Chand Gupta etc. Vs State of H.P. etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 516
Constitution of India, 1950 — Article 226, 227
High Courts21 Jul 1975
Amarnath Rula Ram and Others Vs Kanwar Joginder Singh and Others
High Court Of Himachal Pradesh · (1976) CriLJ 394 : (1975) 4 ILR HP 514
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 397(2), 482
High Courts21 Jul 1975Dismissed
Balak Ram Chauhan and Another Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 492
High Courts19 Jul 1975Allowed
Sarwan Kumar etc. Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 489
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 4(3), 5, 5(1)
High Courts18 Jul 1975
Smt. Mango Vs Mangtu
High Court Of Himachal Pradesh · (1976) CriLJ 93 : (1977) ShimLC 183
Criminal Procedure Code, 1973 (CrPC) — Section 438, 488
High Courts17 Jul 1975Dismissed
Daya Ram and Another Vs The State
High Court Of Himachal Pradesh · (1975) 4 ILR HP 486
Criminal Procedure Code, 1973 (CrPC) — Section 497, 514, 531Penal Code, 1860 (IPC) — Section 380, 447
High Courts14 Jul 1975Dismissed
Youngring Chhetan Vs Tarjin Chholak
High Court Of Himachal Pradesh · (1975) 4 ILR HP 482
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5)Penal Code, 1860 (IPC) — Section 447
High Courts14 Jul 1975Dismissed
Youngrin Chhetan Vs Tarjin Chholak
High Court Of Himachal Pradesh · (1977) ShimLC 287
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 45Penal Code, 1860 (IPC) — Section 447