Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 41 Rule 33Hindu Succession Act, 1956 — Section 14, 14(1)Punjab Pre-emption Act, 1913 — Section 15, 15(1), 15(2), 22, 22(1)

Read judgment

High Courts21 Aug 1980Allowed

Sachida Nand Sharma Vs The State of H.P. and Another

High Court Of Himachal Pradesh · (1980) 9 ILR HP 528

Central Civil Services (Temporary Service) Rules, 1965 — Rule 1, 1(3), 5(1)Constitution of India, 1950 — Article 311(2)

Read judgment

High Courts21 Aug 1980Allowed

Sachida Nand Sharma Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1981) ShimLC 53

Central Civil Services (Temporary Service) Rules, 1965 — Rule 1, 1(3), 1(4), 5(1)Constitution of India, 1950 — Article 311(2)

Read judgment

High Courts21 Aug 1980Allowed

Madan Lal Vs The Chief Engineer, Beas-Sutlej Link Project and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 536

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts19 Aug 1980Dismissed

Duglu Ram Vs Govind Ram and Another

High Court Of Himachal Pradesh · (1980) 9 ILR HP 568

Succession Act, 1925 — Section 114, 124, 131, 57

Read judgment

High Courts13 Aug 1980Dismissed

Dewan Chand Vs Krishan Kumar and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 333

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 28, 28(2), 4Transfer of Property Act, 1882 — Section 105, 106, 108, 111, 116

Read judgment

High Courts13 Aug 1980Dismissed

Munshi Ram Vs Gram Sabha and Another

High Court Of Himachal Pradesh · (1981) ShimLC 28

Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 4

Read judgment

High Courts12 Aug 1980Dismissed

Himachal Road Transport Corporation Vs Presiding Officer, Labour Court and Another

High Court Of Himachal Pradesh · (1980) 9 ILR HP 378

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11A

Read judgment

High Courts05 Aug 1980Allowed

Baldev Singh and Others Vs Smt. Tulu and Another

High Court Of Himachal Pradesh · (1980) 9 ILR HP 486

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(6)

Read judgment

High Courts05 Aug 1980Allowed

Sri Baldev Singh and Others Vs Smt. Tulu and Another

High Court Of Himachal Pradesh · (1981) ShimLC 305

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4), 145(6)

Read judgment

High Courts31 Jul 1980Dismissed

Smt. Mastu Devi Vs Shri Harish Chander

High Court Of Himachal Pradesh · (1980) ShimLC 376

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3), 21(5)

Read judgment

High Courts31 Jul 1980Dismissed

Smt. Suresh Verma Vs Achhar Kumar Verma

High Court Of Himachal Pradesh · (1980) 9 ILR HP 365

Hindu Marriage Act, 1955 — Section 10

Read judgment

High Courts31 Jul 1980Allowed

Indu Sharma Vs H.P. University and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 356

Himachal Pradesh University Act, 1970 — Section 47

Read judgment

High Courts31 Jul 1980Dismissed

Smt. Mastu Devi Vs Harish Chander

High Court Of Himachal Pradesh · (1980) 9 ILR HP 349

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3), 21(5)

Read judgment