CourtKutchehry.com

COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1978

79 judgments · page 4 of 4

High Courts13 Apr 1978Dismissed

Lachhi Ram and Another Vs The Deputy Commissioner

High Court Of Himachal Pradesh · (1978) ShimLC 237

Constitution of India, 1950 — Article 227, 266East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(2), 21(3), 21(4), 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54
Read judgment
High Courts12 Apr 1978Allowed

Raj Kumar Gupta Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 206

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 5Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 16, 311, 311(2)
Read judgment
High Courts12 Apr 1978Dismissed

Vidya Dhar Vs Mohan Lal

High Court Of Himachal Pradesh · (1978) 7 ILR HP 174

Constitution of India, 1950 — Article 341Evidence Act, 1872 — Section 35Punjab Land Revenue Act, 1887 — Section 31, 31(2)
Read judgment
High Courts02 Feb 1978Allowed

Longu Vs Judhvir Singh and Others

High Court Of Himachal Pradesh · (1978) ShimLC 162

Civil Procedure Code, 1908 (CPC) — Section 115Punjab Land Revenue Act, 1887 — Section 127, 128, 129, 16, 36
Read judgment
High Courts06 Jan 1978

Subhash Chander etc. Vs State and Others

High Court Of Himachal Pradesh · (1978) ShimLC 260

Constitution of India, 1950 — Article 14, 16, 298, 299, 310Haryana and Punjab Agricultural Universities Act, 1970 — Section 5(3)Himachal Pradesh University Act, 1970 — Section 10, 24, 3, 35, 38
Read judgment
High Courts06 Jan 1978Dismissed

Subhash Chander etc. Vs The State of H.P. etc.

High Court Of Himachal Pradesh · (1978) 7 ILR HP 18

Constitution of India, 1950 — Article 14, 16, 298, 299, 310Haryana and Punjab Agricultural Universities Act, 1970 — Section 5(3)Himachal Pradesh University Act, 1970 — Section 10, 24, 3, 35, 38
Read judgment
High Courts05 Jan 1978

Mohar Singh Prem Singh Vs State

High Court Of Himachal Pradesh · (1979) CriLJ 216 : (1978) ShimLC 188

Criminal Procedure Code, 1973 (CrPC) — Section 457, 459Penal Code, 1860 (IPC) — Section 120B, 379, 420, 467, 468Prevention of Corruption Act, 1988 — Section 8(2)
Read judgment