COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,501 of 1,565

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

Balbir Singh Saini Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1978) 7 ILR HP 319

Himachal Pradesh Municipal Act, 1968 — Section 10, 11, 255, 255(1)

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High Courts12 Jun 1978Dismissed

Himachal Flour Mills Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1978) 7 ILR HP 311 : (1979) 43 STC 91

Central Sales Tax Act, 1956 — Section 14Himachal Pradesh General Sales Tax Act, 1968 — Section 6(3)(ii)

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High Courts24 May 1978Allowed

Paramjit Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · AIR 1979 HP 17 : (1978) ShimLC 320

Arbitration Act, 1940 — Section 30, 8(1)

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High Courts17 May 1978Allowed

H.P. State Co-operative Bank Ltd. Vs Smt. Naroo Devi and Others

High Court Of Himachal Pradesh · AIR 1979 HP 1 : (1978) 7 ILR HP 330

Arbitration Act, 1940 — Section 14, 46, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11Co-operative Societies Act, 1912 — Section 39

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High Courts27 Apr 1978Dismissed

Hari Dutt Vs Shiv Ram

High Court Of Himachal Pradesh · AIR 1979 HP 41 : (1978) ShimLC 310

Hindu Succession Act, 1956 — Section 14(1), 14(2)

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High Courts26 Apr 1978Dismissed

Siri Ram Vs Smt. Hukmi and Another

High Court Of Himachal Pradesh · AIR 1979 HP 46 : (1978) ShimLC 399

Hindu Succession Act, 1956 — Section 14, 14(1)

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High Courts25 Apr 1978

Vijay Kumar and Another Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1978) CriLJ 1619 : (1978) ShimLC 284

Penal Code, 1860 (IPC) — Section 302, 34, 392

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High Courts24 Apr 1978Allowed

Hans Raj Sood Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1978 HP 63 : (1978) ShimLC 241

Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Section 108Constitution of India, 1950 — Article 226

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High Courts21 Apr 1978

Gram Panchayat Khunyara etc. Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1978) 7 ILR HP 225

Constitution of India, 1950 — Article 14, 19, 31, 31A, 31A(2)Forest Act, 1927 — Section 2, 37Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 3

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High Courts14 Apr 1978Allowed

Chattar Singh Vs The Deputy Commissioner and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 220

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 24

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High Courts14 Apr 1978Allowed

Shri Chattar Singh Vs D.C. and Others

High Court Of Himachal Pradesh · (1978) ShimLC 257

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 24

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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

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High Courts10 Apr 1978

Shiv Ram and Others Vs Bhagat Ram and Others

High Court Of Himachal Pradesh · AIR 1979 HP 12 : (1978) ShimLC 193

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

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High Courts05 Apr 1978

Channan Singh and Others Vs The Collector, Land Acquisition B/S Link Project and Others

High Court Of Himachal Pradesh · AIR 1978 HP 42 : (1978) ShimLC 200

Land Acquisition Act, 1894 — Section 23

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High Courts29 Mar 1978Dismissed

Dr. Mangal Singh Kathait Vs K.D. Sharma

High Court Of Himachal Pradesh · (1978) 7 ILR HP 129

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 18

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High Courts29 Mar 1978Dismissed

Dr. Mangal Singh Kathiat Vs Shri K.D. Sharma

High Court Of Himachal Pradesh · (1978) ShimLC 185

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 18

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High Courts24 Mar 1978Dismissed

Shri Amar Nath Gupta Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1978) ShimLC 209

Constitution of India, 1950 — Article 14, 16

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High Courts24 Mar 1978Dismissed

Amar Nath Gupta Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 147

Constitution of India, 1950 — Article 14, 16

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High Courts23 Mar 1978

Smt. Shakuntala Kochhar Vs The Municipal Corporation and Another

High Court Of Himachal Pradesh · (1978) ShimLC 243

Constitution of India, 1950 — Article 226, 227, 26Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(2)East Punjab Urban Rent Restriction Act, 1949 — Section 13

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