High Courts20 May 1975
Baldev Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) CriLJ 758
Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 5(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1975
177 judgments · page 7 of 9
High Courts19 May 1975Dismissed
Dasondhi Ram and Another Vs Hand Raj
High Court Of Himachal Pradesh · (1976) 5 ILR HP 208
Evidence Act, 1872 — Section 35
High Courts19 May 1975Dismissed
Ram Dass and Others Vs Kishan Dev and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 656
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts13 May 1975
Devinder Singh and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1976 HP 19 : (1975) 4 ILR HP 319
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts12 May 1975Dismissed
Kumari Nirmala Chauhan and Another Vs Vinod Sharma
High Court Of Himachal Pradesh · (1975) 4 ILR HP 355
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 401, 482Penal Code, 1860 (IPC) — Section 109, 365, 366, 494, 498
High Courts11 May 1975Dismissed
Puran Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 389
Land Acquisition Act, 1894 — Section 3, 4
High Courts10 May 1975Dismissed
Nand Kishore Vs Kishan Chand and Others
High Court Of Himachal Pradesh · (1977) ShimLC 364
Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17
High Courts09 May 1975Allowed
Ram Kishore Gupta Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 349
Constitution of India, 1950 — Article 16, 311, 311(2)Revised Leave Rules, 1933 — Rule 14
High Courts08 May 1975
Kundan Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) CriLJ 587
Penal Code, 1860 (IPC) — Section 408
High Courts07 May 1975Dismissed
Sarna Vs Parshotam Dass
High Court Of Himachal Pradesh · (1975) 4 ILR HP 599
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1963 — Section 22Specific Relief Act, 1963 — Section 41
High Courts07 May 1975Dismissed
Salig Ram Vs Shama Nand etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 347
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 2(17)
High Courts07 May 1975Allowed
Union of India (UOI) Vs Smt. Kyaru etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 345
High Courts07 May 1975Dismissed
Dewan Chand and Sons Vs Rattan Lal
High Court Of Himachal Pradesh · (1975) 4 ILR HP 383
East Punjab Urban Rent Restriction Act, 1949 — Section 13(1)Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 107, 116
High Courts02 May 1975Dismissed
Dagu Vs Gawainu etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 343
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 12, 4Himachal Pradesh Land Revenue Act, 1954 — Section 21, 22, 23
High Courts02 May 1975Dismissed
Ishar and Bhagta Vs Smt. Rao etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 378
High Courts01 May 1975Allowed
Smt. Amar Devi Vs Smt. Shakuntla Devi
High Court Of Himachal Pradesh · (1975) 4 ILR HP 375
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4
High Courts29 Apr 1975
Mrs. Rita Arora and Others Vs Salig Ram and Others
High Court Of Himachal Pradesh · (1975) ACJ 420 : AIR 1976 HP 24 : (1975) ILR HP 307
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110B
High Courts28 Apr 1975Dismissed
Tula Ram Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 302
Constitution of India, 1950 — Article 14, 227Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(4), 337(3), 439Penal Code, 1860 (IPC) — Section 304
High Courts25 Apr 1975
Rulda Ram Vs Shrimati Kala Devi
High Court Of Himachal Pradesh · (1976) CriLJ 570 : (1975) 4 ILR HP 300
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9