COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,504 of 1,565

High Courts17 Aug 1977

S. Naranjan Singh Vs Durga Dass

High Court Of Himachal Pradesh · (1978) ShimLC 102

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 101, 97, 97(2)Himachal Pradesh Courts Act, 1976 — Section 20, 21, 22

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High Courts16 Aug 1977Dismissed

Ishwar Singh Vs Smt. Ram Piari and Another

High Court Of Himachal Pradesh · AIR 1978 HP 39 : (1977) 6 ILR HP 467

Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 8Government of India Act, 1915 — Section 107

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High Courts09 Aug 1977Allowed

Rajinder Lal and Others Vs Sant Ram

High Court Of Himachal Pradesh · (1977) 6 ILR HP 483

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

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High Courts04 Aug 1977

Gainda Mal Charanji Lal Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1978 HP 17 : (1977) 6 ILR HP 453

Constitution of India, 1950 — Article 14, 19(1)Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 3, 4Himachal Pradesh Passengers and Goods Taxation Rules, 1957 — Rule 9

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High Courts04 Aug 1977

Ram Prakash and Others Vs Lekh Ram and Others

High Court Of Himachal Pradesh · AIR 1977 HP 89 : (1978) ShimLC 21

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 10, Order 32 Rule 9

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High Courts29 Jul 1977Allowed

Banwari Lal Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1977) 6 ILR HP 589

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 15(4)Constitution of India, 1950 — Article 16, 311, 311(2)

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High Courts28 Jul 1977

Dewan Singh Vs The Union of India (UOI) and Another

High Court Of Himachal Pradesh · (1977) 6 ILR HP 528

Constitution of India, 1950 — Article 311(2)

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High Courts25 Jul 1977Dismissed

Narbir Singh Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1977) 6 ILR HP 501

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 151 , 80Constitution of India, 1950 — Article 143, 226, 291, 32 , 336(22)Specific Relief Act, 1963 — Section 34

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High Courts22 Jul 1977

Devi Singh and Others Vs Hukam Ram and Others

High Court Of Himachal Pradesh · AIR 1977 HP 85 : (1978) ShimLC 35

Punjab Occupancy Tenants (Vesting of Proprietary Rights) Act, 1952 — Section 3

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High Courts18 Jul 1977

Bakshi Pratap Singh Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1977) 6 ILR HP 398

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High Courts15 Jul 1977Dismissed

Sat Pal Sabharwal Vs The Himachal Pradesh Financial Corporation and Others

High Court Of Himachal Pradesh · (1977) ShimLC 407

Constitution of India, 1950 — Article 12, 226, 311(2), 320(3)Industrial Finance Corporation Act, 1948 — Section 43Limitation Act, 1908 — Article 120

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High Courts15 Jul 1977Allowed

Sat Pal Sabharwal Vs The Himachal Pradesh Financial Copporation and Others

High Court Of Himachal Pradesh · (1977) 6 ILR HP 400

Constitution of India, 1950 — Article 12, 226, 311(2), 320(3)Industrial Finance Corporation Act, 1948 — Section 43Limitation Act, 1908 — Article 120

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High Courts14 Jul 1977

The Pathankot bajri and Stone Co. Vs The State of Punjab and Another

High Court Of Himachal Pradesh · (1977) 6 ILR HP 446

Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15, 15(1), 9Punjab Land Revenue Act, 1887 — Section 41, 42, 42(1), 42(2), 42(3)Punjab Minor Minerals Concession Rules, 1964 — Rule 20

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High Courts14 Jul 1977Dismissed

Bipan Kumar Vs Sham Sunder

High Court Of Himachal Pradesh · AIR 1977 HP 90 : (1977) 6 ILR HP 441

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 3, 15

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High Courts07 Jul 1977Allowed

Sukh Dutt Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1977) 6 ILR HP 486

Constitution of India, 1950 — Article 16Himachal Pradesh Police (Fourth Amendment) Rules, 1976 — Rule 13.1(1), 13.1(3), 13.10, 13.6, 13.7Penal Code, 1860 (IPC) — Section 109, 380, 409, 457

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High Courts06 Jul 1977Allowed