High Courts29 Dec 1978Dismissed
Hari Ram Vs The State
High Court Of Himachal Pradesh · (1979) ShimLC 371
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1978
79 judgments · page 1 of 4
High Courts26 Dec 1978
Dev Dutt Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1979) ShimLC 143
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 5, 6, 6(2), 6(3), 6(4)
High Courts26 Dec 1978
Dev Dutt Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1978) 7 ILR HP 706
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 5, 6, 6(2), 6(3), 6(4)
High Courts15 Dec 1978Allowed
Daulat Ram and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1979) ShimLC 215
Constitution of India, 1950 — Article 226(3)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(3), 122, 2(7)Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 27, 28
High Courts14 Dec 1978Dismissed
Sarwan Singh Vs Roshan Lal and Others
High Court Of Himachal Pradesh · (1978) 7 ILR HP 759
High Courts06 Dec 1978
Parcy Chauhan Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1979) ShimLC 103
Administration of Evacuee Property Act, 1950 — Section 21, 27, 56Advocates Act, 1961 — Section 35(2)Constitution (Forty-Second Amendment) Act, 1976 — Section 58
High Courts06 Dec 1978Allowed
Hari Dass and Others Vs Kali Dass
High Court Of Himachal Pradesh · AIR 1979 HP 54 : (1979) ShimLC 157
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Dec 1978
Percy Chauhan Vs State and Another
High Court Of Himachal Pradesh · (1979) 8 ILR HP 35
Administration of Evacuee Property (Central) Rules, 1950 — Rule 31(5)Administration of Evacuee Property Act, 1950 — Section 27, 56Advocates Act, 1961 — Section 35(2)
High Courts05 Dec 1978
Daulat Ram etc. Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1978) 7 ILR HP 742
Constitution of India, 1950 — Article 226(3)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(3), 122, 2(7)Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 27
High Courts24 Nov 1978Dismissed
Des Raj and Another Vs Piyaru Ram and Another
High Court Of Himachal Pradesh · (1978) 7 ILR HP 733
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14
High Courts24 Nov 1978Dismissed
Des Raj and Another Vs Piyaru Ram and Others
High Court Of Himachal Pradesh · (1979) ShimLC 209
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 14
High Courts23 Nov 1978Allowed
Union of India (UOI) Vs Roop Singh and Others
High Court Of Himachal Pradesh · (1979) ShimLC 363
Penal Code, 1860 (IPC) — Section 392, 395, 397
High Courts22 Nov 1978
Amolak Ram and Another Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1978) 7 ILR HP 710
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Municipal Act, 1968 — Section 101(2), 240(1), 255(1), 4, 4(1)Himachal Pradesh Municipalities (Wards) Rules, 1970 — Rule 13(1), 14, 17, 2, 51
High Courts18 Nov 1978Dismissed
Anil Nag Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1979) ShimLC 160
Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 166
High Courts15 Nov 1978Dismissed
Shankar dass and Others Vs Smt. Shanti Devi and Others
High Court Of Himachal Pradesh · (1978) 7 ILR HP 632
Contract Act, 1872 — Section 65Land Reforms Act, 1953 — Section 17, 18, 27, 27(1), 27(2)Punjab Tenancy Act, 1887 — Section 40
High Courts13 Nov 1978
Anil Nag Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1978) 7 ILR HP 667
Constitution of India, 1950 — Article 14, 145, 15, 15(1), 15(4)
High Courts10 Nov 1978
Gopal Chauhan Vs Smt. Satya and Another
High Court Of Himachal Pradesh · (1979) CriLJ 446 : (1979) ShimLC 181
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380, 420, 448, 500
High Courts10 Nov 1978
Nutrine Confectionery Co. Ltd. Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1979) CriLJ 219 : (1979) ShimLC 197
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7
High Courts08 Nov 1978
Shakti Singh Vs State and Others
High Court Of Himachal Pradesh · AIR 1979 HP 19 : (1979) ShimLC 177
Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 55Himachal Pradesh Panchayati Raj Act, 1968 — Section 168, 186, 3(1), 9(5)
High Courts07 Nov 1978Dismissed
Shamsher Singh Vs The Assistant Returning Officer and Others
High Court Of Himachal Pradesh · AIR 1979 HP 22 : (1979) ShimLC 189
Constitution of India, 1950 — Article 226(3)Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 14Himachal Pradesh Panchayati Raj Act, 1968 — Section 180, 180(1)