High Courts09 Aug 1977Allowed
Rajinder Lal and Others Vs Sant Ram
High Court Of Himachal Pradesh · (1977) 6 ILR HP 483
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1977
108 judgments · page 3 of 6
High Courts04 Aug 1977
Gainda Mal Charanji Lal Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1978 HP 17 : (1977) 6 ILR HP 453
Constitution of India, 1950 — Article 14, 19(1)Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 3, 4Himachal Pradesh Passengers and Goods Taxation Rules, 1957 — Rule 9
High Courts04 Aug 1977
Ram Prakash and Others Vs Lekh Ram and Others
High Court Of Himachal Pradesh · AIR 1977 HP 89 : (1978) ShimLC 21
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, Order 32 Rule 9
High Courts29 Jul 1977Allowed
Banwari Lal Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1977) 6 ILR HP 589
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15(4)Constitution of India, 1950 — Article 16, 311, 311(2)
High Courts28 Jul 1977
Dewan Singh Vs The Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 528
Constitution of India, 1950 — Article 311(2)
High Courts25 Jul 1977Dismissed
Narbir Singh Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 501
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 151 , 80Constitution of India, 1950 — Article 143, 226, 291, 32 , 336(22)Specific Relief Act, 1963 — Section 34
High Courts22 Jul 1977
Devi Singh and Others Vs Hukam Ram and Others
High Court Of Himachal Pradesh · AIR 1977 HP 85 : (1978) ShimLC 35
Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3
High Courts18 Jul 1977
Bakshi Pratap Singh Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 398
High Courts15 Jul 1977Dismissed
Sat Pal Sabharwal Vs The Himachal Pradesh Financial Corporation and Others
High Court Of Himachal Pradesh · (1977) ShimLC 407
Constitution of India, 1950 — Article 12, 226, 311(2), 320(3)Industrial Finance Corporation Act, 1948 — Section 43Limitation Act, 1908 — Article 120
High Courts15 Jul 1977Allowed
Sat Pal Sabharwal Vs The Himachal Pradesh Financial Copporation and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 400
Constitution of India, 1950 — Article 12, 226, 311(2), 320(3)Industrial Finance Corporation Act, 1948 — Section 43Limitation Act, 1908 — Article 120
High Courts14 Jul 1977
The Pathankot bajri and Stone Co. Vs The State of Punjab and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 446
Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15, 15(1), 9Punjab Land Revenue Act, 1887 — Section 41, 42, 42(1), 42(2), 42(3)Punjab Minor Minerals Concession Rules, 1964 — Rule 20
High Courts14 Jul 1977Dismissed
Bipan Kumar Vs Sham Sunder
High Court Of Himachal Pradesh · AIR 1977 HP 90 : (1977) 6 ILR HP 441
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, 15
High Courts07 Jul 1977Allowed
Sukh Dutt Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 486
Constitution of India, 1950 — Article 16Himachal Pradesh Police (Fourth Amendment) Rules, 1976 — Rule 13.1(1), 13.1(3), 13.10, 13.6, 13.7Penal Code, 1860 (IPC) — Section 109, 380, 409, 457
High Courts06 Jul 1977Allowed
Tulsi Ram Vs Pt. Parma Nand and Others
High Court Of Himachal Pradesh · (1978) ShimLC 47
Himachal Pradesh Municipal Committee Act, 1968 — Section 262, 43BHimachal Pradesh Municipal Election Rules, 1970 — Rule 100, 101, 76, 86, 88
High Courts06 Jul 1977Dismissed
Bilaspur District Co-operative Marketing and Consumers Federation Ltd. Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1978) ShimLC 19
High Courts06 Jul 1977
The Bilaspur District Co-operative Marketing and Consumers Federation Ltd. Vs The State of Himachal Prdesh etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 395
High Courts06 Jul 1977Allowed
Tulsi Ram Vs Parma Nand etc.
High Court Of Himachal Pradesh · (1978) 7 ILR HP 73
Himachal Pradesh Municipal Committee Act, 1968 — Section 262, 43BHimachal Pradesh Municipal Election Rules, 1970 — Rule 100, 101, 76, 86, 88
High Courts01 Jul 1977Dismissed
S.D.P. Sabha, Baijnath Vs The Kangra Central Co-operative Bank Ltd.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 438
Civil Procedure Code, 1908 (CPC) — Section 37, 38, 47
High Courts30 Jun 1977Dismissed
K.L. Beakta and Another Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1978) ShimLC 30
Constitution of India, 1950 — Article 320(3)Himachal Pradesh Tehsildari Rules, 1953 — Rule 5
High Courts30 Jun 1977Dismissed
K.L. Beakta and Another Vs The State of H.P. etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 294
Constitution of India, 1950 — Article 320(3)Himachal Pradesh Tehsildari Rules, 1953 — Rule 5