CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1977

108 judgments · page 2 of 6

High Courts24 Sept 1977

Purshotam Dass Vs Jaishi Ram

High Court Of Himachal Pradesh · AIR 1978 HP 51 : (1978) ShimLC 79

Himachal Pradesh Court Fees Act, 1968 — Article 1, 13, 8Land Acquisition Act, 1894 — Section 18, 30, 54
Read judgment
High Courts21 Sept 1977Dismissed

B.R. Lakhanpal Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1977) 6 ILR HP 575

Delhi, Himachal Pradesh and Andaman and Nicobar Islands Civil Service Rules, 1965 — Rule 17, 31A, 36Himachal Pradesh Administrative Service Rules, 1973 — Rule 18Punjab Reorganisation Act, 1966 — Section 82
Read judgment
High Courts14 Sept 1977Allowed

Puran Singh Vs The State and Others

High Court Of Himachal Pradesh · (1978) ShimLC 97

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 14
Read judgment
High Courts09 Sept 1977Dismissed

Gita Ram Vs Anant Ram and Others

High Court Of Himachal Pradesh · (1977) 6 ILR HP 555

Civil Procedure Code, 1908 (CPC) — Section 60East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Penal Code, 1860 (IPC) — Section 442
Read judgment
High Courts08 Sept 1977Dismissed

Mehar Singh Vs Chuhru Ram

High Court Of Himachal Pradesh · (1977) 6 ILR HP 565

Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 2, 2(2), 3
Read judgment
High Courts17 Aug 1977

Naranjan Singh Vs Durga Dass

High Court Of Himachal Pradesh · (1977) 6 ILR HP 640

Civil Procedure Code Amendment Act, 1976 — Section 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 101Punjab Courts Act, 1918 — Section 20, 21, 22, 30, 30(1)
Read judgment
High Courts17 Aug 1977

S. Naranjan Singh Vs Durga Dass

High Court Of Himachal Pradesh · (1978) ShimLC 102

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 101, 97, 97(2)Himachal Pradesh Courts Act, 1976 — Section 20, 21, 22
Read judgment
High Courts16 Aug 1977Dismissed

Ishwar Singh Vs Smt. Ram Piari and Another

High Court Of Himachal Pradesh · AIR 1978 HP 39 : (1977) 6 ILR HP 467

Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 8Government of India Act, 1915 — Section 107
Read judgment