COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1976

133 judgments · page 6 of 7

High Courts08 Apr 1976

Rattan Chand and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1977) ShimLC 121

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Defence and Internal Security of India Rules, 1971 — Rule 134, 36(6), 43

High Courts02 Apr 1976

Ram Kishan and Another Vs Hukum Chand

High Court Of Himachal Pradesh · (1977) ShimLC 41

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(1), 147(2)

High Courts02 Apr 1976

Ram Kishan etc. Vs Hukam Chand

High Court Of Himachal Pradesh · (1976) 5 ILR HP 347

Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(1), 147(2)

High Courts01 Apr 1976Dismissed

Gopal Singh Vs Kanwar Singh etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 295

High Courts01 Apr 1976

Beas Construction Board Vs Krishan Chand Chuni Lal

High Court Of Himachal Pradesh · (1976) 5 ILR HP 283

Arbitration Act, 1940 — Section 17, 39(6)Himachal Pradesh Court Fees Act, 1968 — Article 9

High Courts29 Mar 1976Dismissed

The Nalagarh Dehati Co-operative Transport Society Ltd. etc. Vs Suraj Mani etc.

High Court Of Himachal Pradesh · AIR 1977 HP 35 : (1976) 5 ILR HP 319

Civil Procedure Code, 1908 (CPC) — Section 100, 47General Clauses Act, 1897 — Section 6Himachal Pradesh General Clauses Act, 1968 — Section 4

High Courts26 Mar 1976Allowed

Chetu etc. Vs Hari Ram and Another

High Court Of Himachal Pradesh · (1976) 5 ILR HP 247

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 369, 397, 401, 430

High Courts25 Mar 1976

Kanwar Dang Vs Dr. Vasudeo Dang

High Court Of Himachal Pradesh · (1977) CriLJ 1008 : (1976) 5 ILR HP 236

Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 19

High Courts23 Mar 1976

Desa Singh Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1977) CriLJ 535 : (1977) ShimLC 306

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7

High Courts19 Mar 1976Dismissed

Devi Ram etc. Vs Ram Rattan and Another

High Court Of Himachal Pradesh · (1976) 5 ILR HP 226

Civil Procedure Code, 1908 (CPC) — Section 2(12)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 30Punjab Tenancy Act, 1887 — Section 14, 9

High Courts17 Mar 1976Dismissed

State of Himachal Pradesh Vs Lt. Vijay Singh

High Court Of Himachal Pradesh · (1976) 5 ILR HP 158

Limitation Act, 1963 — Article 133, 12(2), 5

High Courts15 Mar 1976Allowed

Steemen Limited Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 218

Arbitration Act, 1940 — Section 11, 12, 31, 31(4), 41Penal Code, 1860 (IPC) — Section 386, 506, 511

High Courts10 Mar 1976Dismissed

Siri Ram Vs B.N. Gupta

High Court Of Himachal Pradesh · (1977) ShimLC 176

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 21, 21(5)

High Courts10 Mar 1976

Moti and Others Vs State and Others

High Court Of Himachal Pradesh · (1976) CriLJ 1956 : (1977) ShimLC 262

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)

High Courts03 Mar 1976Dismissed

Union of India (UOI) Vs Himachal Shoddy Mills Ltd.

High Court Of Himachal Pradesh · AIR 1976 HP 54 : (1977) ShimLC 156

Constitution of India, 1950 — Article 133(1)

High Courts09 Feb 1976Allowed

Bakshi Surinder Mohan etc. Vs The Sub-Registrar

High Court Of Himachal Pradesh · (1976) 5 ILR HP 776

Registration Act, 1908 — Section 20, 21, 22, 71

High Courts16 Jan 1976

Ram Dass Vs Smt. Subhash Bakshi

High Court Of Himachal Pradesh · AIR 1977 HP 18 : (1977) ShimLC 60

Civil Procedure Code, 1908 (CPC) — Section 10, 115

High Courts16 Jan 1976Dismissed

P.L. Morada Vs S.D. Bakshi

High Court Of Himachal Pradesh · (1976) 5 ILR HP 54

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 133East Punjab Urban Rent Restriction Act, 1949 — Section 13, 4

High Courts16 Jan 1976

Satinder Kumar (H.U.F.) Vs Commissioner of Income Tax

High Court Of Himachal Pradesh · (1977) 106 ITR 64 : (1977) ShimLC 53

Income Tax Act, 1961 — Section 263

High Courts16 Jan 1976Allowed

Sat Pal Sabharwal Vs The H.P. Financial Corporation, etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 34

Constitution of India, 1950 — Article 226