High Courts10 May 1977Dismissed
Nand Kishore Vs Kishan Chand and Others
High Court Of Himachal Pradesh · AIR 1977 HP 68 : (1977) ShimLC 364
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1977
108 judgments · page 5 of 6
High Courts05 May 1977Allowed
Mool Singh Vs Ram Nath and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 226
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts27 Apr 1977Allowed
Sain Dass Vs Shambhu Ram and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 210
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115Himachal Pradesh Land Revenue Act, 1954 — Section 45
High Courts27 Apr 1977Allowed
Sain Dass Vs Sanbhu Ram and Others
High Court Of Himachal Pradesh · (1977) ShimLC 380
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115, 151Himachal Pradesh Land Revenue Act, 1954 — Section 45
High Courts25 Apr 1977Dismissed
Virinder Singh Vs Smt. Reshmoo
High Court Of Himachal Pradesh · (1977) 6 ILR HP 176
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 2Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 13(1)
High Courts25 Apr 1977Dismissed
Jai Singh and Others Vs Lala Ganesha and Another
High Court Of Himachal Pradesh · AIR 1977 HP 69 : (1977) 6 ILR HP 163
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Apr 1977Dismissed
Virinder Singh Vs Smt. Reshmo
High Court Of Himachal Pradesh · (1977) ShimLC 365
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 1, 1(2), 11, 11(1), 11(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 130(1)
High Courts19 Apr 1977
Goverdhan Dass Vs Smt. Bhagmatu
High Court Of Himachal Pradesh · (1977) 6 ILR HP 203
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 488, 488(1), 488(2)
High Courts13 Apr 1977Allowed
Desh Raj Bhatia Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 192
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts13 Apr 1977Dismissed
B.P. Misra Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1978) ShimLC 9
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Central Reserve Police Force Rules, 1955 — Rule 108(1), 108(2), 108(3), 108(4), 108(5)Constitution of India, 1950 — Article 226, 311
High Courts13 Apr 1977Allowed
Des Raj Bhatia Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1977) ShimLC 339
Penal Code, 1860 (IPC) — Section 409
High Courts13 Apr 1977Allowed
Jaimal Singh Lachman Singh Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1977 HP 70 : (1977) ShimLC 358
Constitution of India, 1950 — Article 226
High Courts04 Apr 1977
Prem Chand Vs Amar Nath etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 166
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)Himachal Pradesh General Clauses Act, 1968 — Section 2
High Courts04 Apr 1977Allowed
Prem Chand Vs Amar Nath and Others
High Court Of Himachal Pradesh · (1977) ShimLC 351
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)Himachal Pradesh General Clauses Act, 1968 — Section 2
High Courts31 Mar 1977Dismissed
Kalyan Singh Vs Kagdi Ram and Others
High Court Of Himachal Pradesh · AIR 1977 HP 73 : (1977) ShimLC 279
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts29 Mar 1977
Eastern Commercial Corporation Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1977 HP 74 : (1977) ShimLC 309
Arbitration Act, 1940 — Section 13, 31(3), 31(4), 41
High Courts24 Mar 1977
Jagar Nath and Another Vs Shambhu
High Court Of Himachal Pradesh · AIR 1977 HP 81 : (1977) ShimLC 402
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1
High Courts17 Mar 1977Dismissed
H.S. Bedi Vs Smt. Dhani Devi
High Court Of Himachal Pradesh · (1977) ShimLC 376
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(4), 2
High Courts17 Mar 1977Allowed
Ram Chand Vs Smt. Ramku and Others
High Court Of Himachal Pradesh · AIR 1977 HP 82 : (1977) ShimLC 277
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts17 Mar 1977Dismissed
H.S. Bedi Vs Smt. Dhani Devi and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 134
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(4), 2