High Courts30 Oct 1976Dismissed
Dhani Ram Vs Smt. Sushila Devi
High Court Of Himachal Pradesh · AIR 1977 HP 83 : (1976) 5 ILR HP 839
Hindu Marriage Act, 1955 — Section 21, 24, 28
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1976
133 judgments · page 2 of 7
High Courts17 Oct 1976
Shri Gurdial Singh Vs Auckland House School
High Court Of Himachal Pradesh · (1977) ShimLC 36
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151
High Courts29 Sept 1976Dismissed
The State of Himachal Pradesh Vs Har Sukh Rai
High Court Of Himachal Pradesh · (1976) 5 ILR HP 705
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 1976Dismissed
Shri Muni Lal Vs Smt. Niki Mansa Ram
High Court Of Himachal Pradesh · AIR 1977 HP 51 : (1977) ShimLC 30
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Sept 1976Dismissed
Brij Lal Vs Smt. Maya Devi
High Court Of Himachal Pradesh · (1977) ShimLC 4
Hindu Marriage (Amendment) Act, 1956 — Section 10, 10(1), 13, 13(1), 23
High Courts03 Sept 1976Allowed
Hardyal Singh Vs The State of H.P. etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 766
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 18, 19(1)Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 147, 149, 323, 447
High Courts02 Sept 1976
Bakshi Surindar Mohan and Others Vs The Sub-Registrar (Tehsildar)
High Court Of Himachal Pradesh · (1977) ShimLC 226
Registration Act, 1908 — Section 20, 21, 22, 71
High Courts02 Sept 1976Allowed
Ambala Goods Carriers Pvt. Ltd. etc. Vs Regional Transport Authority etc.
High Court Of Himachal Pradesh · AIR 1977 HP 46 : (1977) ShimLC 18
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 56(2), 63
High Courts31 Aug 1976Allowed
Ram Chadn Saini Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) 5 ILR HP 655
Constitution of India, 1950 — Article 14, 16, 162, 309, 311
High Courts23 Aug 1976
Sewa Ram Nagial Vs General Officer Commanding, 39 Infantry Division and Another
High Court Of Himachal Pradesh · (1977) CriLJ 299 : (1977) ShimLC 1
Army Act, 1950 — Section 126, 126(1)
High Courts19 Aug 1976Dismissed
Shri Hardwari Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1978) ShimLC 318
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 20, 7, 7(2)
High Courts19 Aug 1976
Yash Pal Garg and Co. Vs The Chief Conservator of Forests etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 689
Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 13, 2, 3, 4Sales of Goods Act, 1930 — Section 18, 19 , 20 , 21 , 22
High Courts19 Aug 1976Dismissed
Yash Pal Garg and Co. Vs The Chief Conservator of Forests and Others
High Court Of Himachal Pradesh · (1977) ShimLC 44
Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 13, 2, 3, 4Sales of Goods Act, 1930 — Section 18, 19, 2, 20, 21
High Courts17 Aug 1976Dismissed
Shri Joginder Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1978) ShimLC 316
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 8, 9, 9(2)
High Courts17 Aug 1976Allowed
Gurdial Singh Vs Auckland House School
High Court Of Himachal Pradesh · AIR 1977 HP 38 : (1976) 5 ILR HP 683
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151
High Courts16 Aug 1976Dismissed
Rai Chand Dewan Chand Vs Shri Audh Bihari Lal Bhatnagar and Another
High Court Of Himachal Pradesh · (1977) ShimLC 26
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
High Courts16 Aug 1976Dismissed
Rai Chand Dewan Chand Vs Audh Bihari Lal Bhatnagar and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 649
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
High Courts12 Aug 1976Dismissed
Ram Chand and Another Vs Parman and Others
High Court Of Himachal Pradesh · (1977) ShimLC 6
High Courts11 Aug 1976Dismissed
Hari Nand Thakur Vs The Executive Officer, Simla Municipal Corporation and Another
High Court Of Himachal Pradesh · AIR 1977 HP 50 : (1977) ShimLC 96
Himachal Pradesh Municipal Act, 1968 — Section 216A, 216A(2), 216A(3)
High Courts05 Aug 1976
Kewal Ram Vs State and Others
High Court Of Himachal Pradesh · (1977) CriLJ 532 : (1977) ShimLC 325
Criminal Procedure Code, 1973 (CrPC) — Section 107, 430, 482