High Courts18 Apr 1975Dismissed
Bhajan Dass Vs Ranbir Singh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 329
Himachal Pradesh Court Fees Act, 1968 — Section 7
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1975
177 judgments · page 8 of 9
High Courts18 Apr 1975Allowed
Chhabil Dass Vs Inder Singh and Others
High Court Of Himachal Pradesh · AIR 1976 HP 6
Advocates Act, 1961 — Section 3(2)Bar Council of Himachal Pradesh Rules, 1972 — Rule 34(4)Bar Council of Punjab (Constitution and Conduct of Business) Rules, 1963 — Rule 32, 34, 35(1), 35(2), 38
High Courts14 Apr 1975Dismissed
Himprastha Financiers Private Ltd. and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1976 HP 29
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24(4), 33, 6Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(10), 90(15)Evidence Act, 1872 — Section 115
High Courts09 Apr 1975
Gopal Krishan and Krishan Chand Vs The State
High Court Of Himachal Pradesh · (1975) 4 ILR HP 341
Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(3), 20A
High Courts04 Apr 1975Dismissed
Sahi Ram Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 295
Constitution of India, 1950 — Article 309Punjab Reorganisation Act, 1966 — Section 82(1), 82(2), 82(6)
High Courts04 Apr 1975Dismissed
State of Himachal Pradesh and Another Vs Smt. Bholi etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 334
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(2), 2(2), 96Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C(1), 110C(2)Trade Marks Act, 1999 — Section 76
High Courts04 Apr 1975
Hotz Hotels Pvt. Ltd. Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1975) 4 ILR HP 264 : (1975) 101 ITR 596
Super Profits Tax Act, 1963 — Rule 1
High Courts01 Apr 1975Dismissed
Parshu Ram Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 290
Constitution of India, 1950 — Article 14, 16, 226, 311States Reorganisation Act, 1956 — Section 115(5)
High Courts31 Mar 1975Dismissed
Sagli Ram Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 249
Constitution of India, 1950 — Article 1, 123, 226, 239(1), 239AGeneral Clauses Act, 1897 — Section 3(8)
High Courts31 Mar 1975Allowed
Garib Chand and Others Vs Uttami and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 175
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 32Land Acquisition Act, 1894 — Section 18, 19, 19(1), 19(1A), 3(6)
High Courts25 Mar 1975
Inder Jit Singh Kang Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 161
All India Services Act, 1951 — Section 2A, 3, 3(1)Constitution of India, 1950 — Article 309, 312Indian Forest Service (Cadre) Rules, 1966 — Rule 3(1), 5(2)
High Courts25 Mar 1975Allowed
Roda and Another Vs Bir Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 197
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A, 24Himachal Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 21, 40
High Courts21 Mar 1975
N.K. Jindal and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 431
Constitution of India, 1950 — Article 14, 16, 309
High Courts20 Mar 1975
Joginder Singh etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 181
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 399, 401, 401(2)
High Courts20 Mar 1975Allowed
Padam Singh Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 197
Constitution of India, 1950 — Article 14Himachal Pradesh General Clauses Act, 1968 — Section 2(30)Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 3
High Courts19 Mar 1975Dismissed
Smt. Naraini Vs Ram Rattan and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 206
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 380, 406, 506
High Courts19 Mar 1975Dismissed
Shrimati Naraini Vs Ram Rattan and Others
High Court Of Himachal Pradesh · (1977) ShimLC 281
Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 380, 406, 506
High Courts19 Mar 1975Allowed
Mrs. M.J. Stone and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 03 SHI CK 0001
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Motor Accidents Claims Tribunal Rules, 1960 — Rule 20Motor Vehicles Act, 1939 — Section 110B, 110C
High Courts14 Mar 1975Dismissed
Rajinder Mohan Sehgal and Others Vs Dr. Y.S. Parmar and Others
High Court Of Himachal Pradesh · AIR 1976 HP 1
Constitution of India, 1950 — Article 226Himachal Pradesh Courts Order, 1948 — Section 16(1)Punjab Courts Act, 1918 — Section 19(1)
High Courts14 Mar 1975Dismissed
Trilok Chand etc. Vs Y.S. Parmar etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 239
Constitution of India, 1950 — Article 14, 19(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 7(2), 9(1), 9(2)Himachal Pradesh Courts Order, 1948 — Section 16(1)