High Courts12 Jan 1979Dismissed
The State of Himachal Pradesh Vs Shri Chaudhari Ram
High Court Of Himachal Pradesh · (1979) ShimLC 303
Criminal Procedure Code, 1973 (CrPC) — Section 247Forest Act, 1927 — Section 32, 33
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,498 of 1,565
High Courts11 Jan 1979
The State of Himachal Pradesh Vs Mohinder Singh and Balwant Singh
High Court Of Himachal Pradesh · (1979) 8 ILR HP 86
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 411, 485
High Courts11 Jan 1979
State of Himachal Pradesh Vs Mohinder Singh and Balwant Singh
High Court Of Himachal Pradesh · (1979) ShimLC 267
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 411, 485
High Courts10 Jan 1979Dismissed
Municipal Committee Vs Birja Nand Negi
High Court Of Himachal Pradesh · (1979) 8 ILR HP 23
Criminal Procedure Code, 1973 (CrPC) — Section 247Himachal Pradesh Municipal Corporation Act, 1994 — Section 233
High Courts10 Jan 1979Dismissed
State of Himachal Pradesh Vs Smt. Ruldi
High Court Of Himachal Pradesh · (1979) 8 ILR HP 29
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 25(5)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 15, 20, 21, 21(1)
High Courts10 Jan 1979Dismissed
Municipal Committee Vs Shri Birja Nand Negi and Others
High Court Of Himachal Pradesh · (1979) ShimLC 242
Criminal Procedure Code, 1973 (CrPC) — Section 247Himachal Pradesh Municipal Corporation Act, 1994 — Section 233
High Courts09 Jan 1979
Jai Lal and Others Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1979) 8 ILR HP 14
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 438Penal Code, 1860 (IPC) — Section 120B, 147, 148, 159, 307
High Courts08 Jan 1979Dismissed
Ram Rattan Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1979 HP 50 : (1979) ShimLC 141
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 11, 15
High Courts05 Jan 1979Dismissed
Ochhi Ram Vs Moti Ram
High Court Of Himachal Pradesh · (1979) 8 ILR HP 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 21(1), 21(3)
High Courts02 Jan 1979Dismissed
Ramji Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 1
Himachal Pradesh Nautor Land Rules, 1968 — Rule 8A
High Courts02 Jan 1979Allowed
Ram Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1979 HP 52 : (1979) ShimLC 153
Nautor Rules, 1968 — Rule 27
High Courts02 Jan 1979Dismissed
Ramji Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1979) ShimLC 316
Himachal Pradesh Nautor Land Rules, 1968 — Rule 8A
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
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 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