High Courts31 Dec 1979Dismissed
Krishan Dayal Vs Amar Nath and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 1
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114, 33
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1979
74 judgments · page 1 of 4
High Courts28 Dec 1979Dismissed
Sahnu Vs Harfi
High Court Of Himachal Pradesh · (1980) 9 ILR HP 21
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 147, 448Penal Code, 1860 (IPC) — Section 34, 447
High Courts28 Dec 1979Dismissed
Sahnu Ram Vs Smt. Harfi and Another Smt. Harfi Vs State and Another
High Court Of Himachal Pradesh · (1980) ShimLC 89
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(1), 147, 453Penal Code, 1860 (IPC) — Section 34, 447, 448
High Courts19 Dec 1979Dismissed
Brij Lal Vs Roshan Lal and Others
High Court Of Himachal Pradesh · AIR 1980 HP 13 : (1980) ShimLC 138
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts18 Dec 1979
Kewal Ram Vs Daulat Ram and Others
High Court Of Himachal Pradesh · (1980) 9 ILR HP 60
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 146
High Courts13 Dec 1979Dismissed
Joti and Others Vs Kanshi Ram
High Court Of Himachal Pradesh · (1980) ShimLC 32
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 Dec 1979Allowed
Shri Ram Lal Vs Shri Ram Rakha
High Court Of Himachal Pradesh · (1980) ShimLC 39
High Courts26 Nov 1979Allowed
Khadi Ashram Head Office Vs Municipal Corporation and Another
High Court Of Himachal Pradesh · (1979) 8 ILR HP 573
Himachal Pradesh Municipal Act, 1968 — Section 240Himachal Pradesh Town and Country Planning Act, 1977 — Section 15, 16
High Courts16 Nov 1979Dismissed
Matha Vs Smt. Kaula
High Court Of Himachal Pradesh · (1979) 8 ILR HP 583
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 488, 488(3)
High Courts16 Nov 1979
Kanhu Ram and Others Vs Durga Ram
High Court Of Himachal Pradesh · (1980) CriLJ 518 : (1979) 8 ILR HP 576
Criminal Procedure Code, 1973 (CrPC) — Section 204(2), 465Untouchability (Offences) Act, 1955 — Section 7
High Courts14 Nov 1979
Jai Prakash Sharma Vs Jagdamba Parsad and Others
High Court Of Himachal Pradesh · (1980) CriLJ 889 : (1980) ShimLC 146
Penal Code, 1860 (IPC) — Section 323, 506
High Courts18 Oct 1979
Ramji Dass Vs Ram Rakha
High Court Of Himachal Pradesh · (1979) 8 ILR HP 536
Constitution of India, 1950 — Article 133East Punjab Utilization of Lands Act, 1949 — Section 2, 3, 4, 5, 7Punjab Security of Land Tenures Act, 1953 — Section 17A, 17A(1)
High Courts28 Sept 1979
Ghasitu Vs Smt. Durga Devi
High Court Of Himachal Pradesh · (1980) CriLJ 885 : (1980) ShimLC 82
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488
High Courts05 Sept 1979Allowed
J.N. Sirkek Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1979) ShimLC 357
Government of Union Territories Act, 1963 — Section 58, 58(2)Penal Code, 1860 (IPC) — Section 21Territorial Councils Act, 1956 — Section 28, 32, 32(6)
High Courts30 Aug 1979Dismissed
Karmu Vs State
High Court Of Himachal Pradesh · (1979) 8 ILR HP 439
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 300, 302
High Courts23 Aug 1979
Ram Rattan and Another Vs The Registrar, Co-operative Societies
High Court Of Himachal Pradesh · (1979) 8 ILR HP 434
High Courts23 Aug 1979
Shri Ram Rattan and Hari Singh Vs Registrar, Co-operative Societies
High Court Of Himachal Pradesh · (1980) ShimLC 63
High Courts20 Aug 1979
Mohinder Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1980) ShimLC 26
Criminal Procedure Code, 1973 (CrPC) — Section 154, 235(2), 360, 360(4), 361Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 394, 397, 451, 597
High Courts16 Aug 1979
Shri Banshi Lal Vs State
High Court Of Himachal Pradesh · (1980) ShimLC 235
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 324
High Courts09 Aug 1979
Rup Lal Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1979) ShimLC 348
Constitution of India, 1950 — Article 16