COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1978

79 judgments · page 3 of 4

High Courts08 Sept 1978

Ram Parkash Vs State of H.P.

High Court Of Himachal Pradesh · (1979) CriLJ 750 : (1978) ShimLC 443

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 13(2C)

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High Courts23 Aug 1978Dismissed

Smt. Samundra Devi Vs Chand Singh and Others

High Court Of Himachal Pradesh · AIR 1979 HP 24 : (1978) ShimLC 449

Limitation Act, 1963 — Article 64 , 65

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High Courts23 Aug 1978Dismissed

Gram Panchayat Dhagiyar Vs Changru Ram and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 434

Easements Act, 1882 — Section 4Punjab Village Common Lands (Regulation) Act, 1953 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 4

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High Courts17 Aug 1978Allowed

Taran Tej Singh Vs The State and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 448

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High Courts17 Aug 1978Allowed

Shri Taren Tej Singh Vs The State and Another

High Court Of Himachal Pradesh · (1979) ShimLC 43

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High Courts10 Aug 1978Dismissed

X Vs Y and Others

High Court Of Himachal Pradesh · AIR 1979 HP 29 : (1979) ShimLC 59

Civil Procedure Code, 1908 (CPC) — Section 24

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High Courts10 Aug 1978Dismissed

Lekh Ram Vs State and Another

High Court Of Himachal Pradesh · (1978) 7 ILR HP 459

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(16), 14(18)Constitution of India, 1950 — Article 26

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High Courts07 Aug 1978

Suraj Singh Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 465

Civil Procedure Code, 1908 (CPC) — Section 34, 80Conditions of Service of Union Territories Employees Rules, 1959 — Rule 2Constitution of India, 1950 — Article 309

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High Courts31 Jul 1978Dismissed

B.N. Ghildyal Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 404

Constitution of India, 1950 — Article 14, 16State of Himachal Pradesh Act, 1970 — Section 39

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High Courts13 Jul 1978

Shri Suraj Singh Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1979) ShimLC 65

Administrative Service (Cadre) Rules, 1954 — Rule 8Civil Procedure Code, 1908 (CPC) — Section 34, 80Conditions of Service of Union Territories Employees Rules, 1959 — Rule 2

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High Courts23 Jun 1978

Sher Singh and Others Vs Paras Ram and Others

High Court Of Himachal Pradesh · AIR 1979 HP 39 : (1978) ShimLC 325

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 12, Order 22 Rule 3, Order 22 Rule 4

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High Courts22 Jun 1978

Smt. Sudarshna Devi Vs Union of India (UOI) and Another

High Court Of Himachal Pradesh · (1978) 7 ILR HP 355

Constitution (Fortieth Amendment) Act, 1976 — Article 14, 15, 19, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 197Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12

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High Courts15 Jun 1978Dismissed