High Courts09 Mar 1977Allowed
Smt. Pukhadi etc. Vs Paras Ram
High Court Of Himachal Pradesh · (1977) 6 ILR HP 131
Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,507 of 1,565
High Courts09 Mar 1977
Parkash Chand Vs The State
High Court Of Himachal Pradesh · (1977) CriLJ 1674 : (1977) ShimLC 431
Criminal Procedure Code, 1973 (CrPC) — Section 260Motor Vehicles Act, 1988 — Section 112, 21GPrevention of Ticketless Travelling Act, 1976 — Section 7
High Courts03 Mar 1977
Krishan Kumar Vs Gurbax Singh
High Court Of Himachal Pradesh · (1977) 6 ILR HP 122
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2)
High Courts23 Feb 1977
Diwakar Sharma Vs Smt. Gauri Devi
High Court Of Himachal Pradesh · (1977) CriLJ 2071 : (1977) ShimLC 260
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts23 Feb 1977Dismissed
Darshan Kumar Khanna Vs Smt. Pushpa Mehra etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 116
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 141, 47, 47(2East Punjab Urban Rent Restriction Act, 1949 — Section 17
High Courts23 Feb 1977Dismissed
Darshan Kumar Khanna Vs Smt. Pushpa Mehra and Others
High Court Of Himachal Pradesh · (1977) ShimLC 237
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, 141, 47, 47(2)East Punjab Urban Rent Restriction Act, 1949 — Section 17
High Courts21 Feb 1977Allowed
Labha and Another Vs Sitar Mohammad and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 113
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 11(2)
High Courts27 Dec 1976Dismissed
Manmohan Nath, Advocate Vs Sardar Sucha Singh
High Court Of Himachal Pradesh · (1977) ShimLC 290
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 107, 107(1), 107(2)
High Courts27 Dec 1976Dismissed
Manmohan Nath Vs Sucha Singh Anand
High Court Of Himachal Pradesh · (1976) 5 ILR HP 818
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1, 107, 107(1), 107(2)
High Courts27 Dec 1976Dismissed
Kanshi Ram Vs Bansi Lal
High Court Of Himachal Pradesh · AIR 1977 HP 61 : (1976) 5 ILR HP 833
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11, 151
High Courts24 Dec 1976Dismissed
Jai Karan Vs Babu and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 11
Limitation Act, 1908 — Article 10Limitation Act, 1963 — Article 97, 17Punjab Pre-emption Act, 1913 — Section 30
High Courts21 Dec 1976Dismissed
Balak Ram Vs B.N. Gupta
High Court Of Himachal Pradesh · (1977) ShimLC 265
East Punjab Urban Rent Restriction Act, 1949 — Section 2Himachal Pradesh Urban Rent Control Act, 1971 — Section 12, 12(2), 14, 14(2), 14(3)
High Courts21 Dec 1976
Gurbax Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1977) CriLJ 1676
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts14 Dec 1976
Dr. Het Ram Kalla Vs Himachal Pradesh University etc. Dr. K.P. Pandey Vs Dr. V.S. Jogi etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 17
Allahabad University Act, 1921 — Section 11, 11(2), 11(4)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 11, 14, 14(1), 14(11)Constitution of India, 1950 — Article 226, 32
High Courts14 Dec 1976Dismissed
Kalam Dass Vs The Chief Electoral Officer etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 825
Constitution of India, 1950 — Article 311(2)Himachal Pradesh Election Department Subordinate Class III Services (Recruitment, Promotions and Certain Conditions of Service) Rules, 1966 — Rule 8
High Courts12 Dec 1976Dismissed
Durga Ram Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 1
Constitution of India, 1950 — Article 226, 329Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 19A, 19A(1)Himachal Pradesh Panchayati Raj Act, 1968 — Section 11, 12, 13(1), 186, 5
High Courts10 Dec 1976Dismissed
Amar Nath Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1978) ShimLC 148
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 17, 20, 6, 7(2)
High Courts10 Dec 1976Dismissed
Shri Shama Nand Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1978) ShimLC 146
High Courts09 Dec 1976
Om Prakash Kapur Vs The Competent Officer and Others
High Court Of Himachal Pradesh · (1977) ShimLC 245
Administration of Evacuee Property Act, 1950 — Section 10, 10(1), 10(2)East Punjab Urban Rent Restriction Act, 1949 — Section 13Evacuee Interest (Separation) Act, 1951 — Section 7
High Courts27 Nov 1976
Ram Sarup and Others Vs Narinder Singh
High Court Of Himachal Pradesh · (1978) ShimLC 141
Civil Procedure Code, 1908 (CPC) — Section 60Punjab High Court Rules and Orders — Rule 17Punjab Tenancy Act, 1887 — Section 84, 84(5), 88