High Courts26 Nov 1976Dismissed
Jai Krishan etc. Vs Bhajan Dass
High Court Of Himachal Pradesh · (1976) 5 ILR HP 844
Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 2(1), 2(2), 3
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,508 of 1,565
High Courts26 Nov 1976Dismissed
Jai Krishan and Others Vs Bhajan Dass
High Court Of Himachal Pradesh · (1977) ShimLC 229
Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 2(1), 2(2), 3
High Courts23 Nov 1976
Krishan Lal Vs Sh. Ghaniya and Others
High Court Of Himachal Pradesh · (1977) CriLJ 1361 : (1976) 5 ILR HP 853
Constitution of India, 1950 — Article 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 430, 504
High Courts19 Nov 1976Dismissed
Dr. K.P. Pandey Vs The Himachal Pradesh University etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 791
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Himachal Pradesh University Act, 1970 — Section 22, 30, 37Income Tax Act, 1922 — Section 35
High Courts12 Nov 1976Dismissed
Om Prakash Vs Amarjeet Singh
High Court Of Himachal Pradesh · (1977) ShimLC 223
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 114(1), 114(2), 114(3), 65, 65(1)Punjab Tenancy Act, 1887 — Section 84, 84(1), 84(5)
High Courts09 Nov 1976Dismissed
Smt. Shanti Vs Amar Nath
High Court Of Himachal Pradesh · (1976) 5 ILR HP 846
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts05 Nov 1976Allowed
Sain Dass Vs Narain Singh
High Court Of Himachal Pradesh · AIR 1977 HP 64 : (1977) ShimLC 256
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts30 Oct 1976Dismissed
Dhani Ram Vs Smt. Sushila Devi
High Court Of Himachal Pradesh · AIR 1977 HP 83 : (1976) 5 ILR HP 839
Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts17 Oct 1976
Shri Gurdial Singh Vs Auckland House School
High Court Of Himachal Pradesh · (1977) ShimLC 36
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151
High Courts29 Sept 1976Dismissed
The State of Himachal Pradesh Vs Har Sukh Rai
High Court Of Himachal Pradesh · (1976) 5 ILR HP 705
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 1976Dismissed
Shri Muni Lal Vs Smt. Niki Mansa Ram
High Court Of Himachal Pradesh · AIR 1977 HP 51 : (1977) ShimLC 30
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Sept 1976Dismissed
Brij Lal Vs Smt. Maya Devi
High Court Of Himachal Pradesh · (1977) ShimLC 4
Hindu Marriage (Amendment) Act, 1956 — Section 10, 10(1), 13, 13(1), 23
High Courts03 Sept 1976Allowed
Hardyal Singh Vs The State of H.P. etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 766
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 18, 19(1)Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 147, 149, 323, 447
High Courts02 Sept 1976
Bakshi Surindar Mohan and Others Vs The Sub-Registrar (Tehsildar)
High Court Of Himachal Pradesh · (1977) ShimLC 226
Registration Act, 1908 — Section 20, 21, 22, 71
High Courts02 Sept 1976Allowed
Ambala Goods Carriers Pvt. Ltd. etc. Vs Regional Transport Authority etc.
High Court Of Himachal Pradesh · AIR 1977 HP 46 : (1977) ShimLC 18
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 56(2), 63
High Courts31 Aug 1976Allowed
Ram Chadn Saini Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) 5 ILR HP 655
Constitution of India, 1950 — Article 14, 16, 162, 309, 311
High Courts23 Aug 1976
Sewa Ram Nagial Vs General Officer Commanding, 39 Infantry Division and Another
High Court Of Himachal Pradesh · (1977) CriLJ 299 : (1977) ShimLC 1
Army Act, 1950 — Section 126, 126(1)
High Courts19 Aug 1976Dismissed
Shri Hardwari Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1978) ShimLC 318
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 20, 7, 7(2)
High Courts19 Aug 1976
Yash Pal Garg and Co. Vs The Chief Conservator of Forests etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 689
Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 13, 2, 3, 4Sales of Goods Act, 1930 — Section 18, 19 , 20 , 21 , 22
High Courts19 Aug 1976Dismissed
Yash Pal Garg and Co. Vs The Chief Conservator of Forests and Others
High Court Of Himachal Pradesh · (1977) ShimLC 44
Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 13, 2, 3, 4Sales of Goods Act, 1930 — Section 18, 19, 2, 20, 21