High Courts11 Jul 1975Allowed
Sobha Ram and Another Vs Sunder Singh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 477
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4, Order 43 Rule 1(1), 151
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1975
177 judgments · page 6 of 9
High Courts08 Jul 1975Dismissed
Darshan Lal and Others Vs Ram Rattan and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 468
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 148, 149, 151Court Fees Act, 1870 — Section 28, 4Limitation Act, 1963 — Section 5
High Courts08 Jul 1975Dismissed
Ujjagar Singh and Others Vs The State of H.P.
High Court Of Himachal Pradesh · (1977) ShimLC 284
Penal Code, 1860 (IPC) — Section 148, 149, 322, 323, 324
High Courts07 Jul 1975Dismissed
Telu Ram Vs Hari Kumar and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 464
Big Landed Estates and Land Reforms Act, 1953 — Section 11
High Courts07 Jul 1975
Roshanlal and Another Vs State
High Court Of Himachal Pradesh · (1976) CriLJ 434
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts04 Jul 1975
Mehar Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 455
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 270, 279, 304A
High Courts25 Jun 1975Dismissed
Gangadhariah Soma Sehkhar Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 417
Central Civil Services (Temporary Service) Rules, 1965 — Rule 2, 2(4), 2(6), 3, 5Constitution of India, 1950 — Article 14, 16, 166, 311, 311(1)Government of Himachal Pradesh (Allocation) Rules, 1971 — Rule 4
High Courts19 Jun 1975
Virendra Hotel and Allied Inudstries (P) Ltd. Vs Ram Parkash
High Court Of Himachal Pradesh · (1975) 4 ILR HP 416
High Courts18 Jun 1975
Paras Ram and Others Vs State
High Court Of Himachal Pradesh · (1976) CriLJ 568 : (1975) 4 ILR HP 413
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 117(3)
High Courts16 Jun 1975
Ram Parshad Vs The State
High Court Of Himachal Pradesh · (1977) ShimLC 283
Criminal Procedure Code, 1973 (CrPC) — Section 369, 438, 514Penal Code, 1860 (IPC) — Section 380, 411, 457
High Courts15 Jun 1975Dismissed
Smt. Kubja Vs Meena and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 409
Hindu Marriage Act, 1955 — Section 13, 23(1)
High Courts11 Jun 1975Dismissed
B.C. Negi Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 401
Constitution of India, 1950 — Article 14, 16, 226, 227, 335DHANI Police Service Rules, 1965 — Rule 14, 17, 24, 5(1)
High Courts09 Jun 1975
Harpal Singh and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) CriLJ 162
Criminal Procedure Code, 1973 (CrPC) — Section 540Penal Code, 1860 (IPC) — Section 366, 376
High Courts06 Jun 1975
Union of India (UOI) and Another Vs Vishwa Nath Sud and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 633
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), 122, 123
High Courts04 Jun 1975Allowed
Bhim Sen Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 394
High Courts02 Jun 1975
Balia and Another Vs Kanshi Ram and Others
High Court Of Himachal Pradesh · (1975) 06 SHI CK 0003
Constitution of India, 1950 — Article 245Evidence Act, 1872 — Section 101Limitation Act, 1963 — Article 64 , 65
High Courts28 May 1975
Gokal Chand Vs The State of H.P. etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 369
Himachal Pradesh Panchayati Raj Act, 1994 — Section 153, 54, 54(2), 57, 9(5)Himachal Pradesh Panchayati Raj Rules — Rule 77Punjab Gram Panchayat Act, 1952 — Section 102, 6(5)
High Courts26 May 1975Dismissed
Sadhu etc. Vs Sandhya Lal Sharma
High Court Of Himachal Pradesh · (1975) 4 ILR HP 366
High Courts26 May 1975Allowed
Amar Chand and Others Vs The State
High Court Of Himachal Pradesh · (1975) 4 ILR HP 364
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 353
High Courts22 May 1975Allowed
Indersain etc. Vs Insolvency Judge etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 359
Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 59, 68