High Courts17 Aug 1976Dismissed
Shri Joginder Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1978) ShimLC 316
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 8, 9, 9(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,509 of 1,565
High Courts17 Aug 1976Allowed
Gurdial Singh Vs Auckland House School
High Court Of Himachal Pradesh · AIR 1977 HP 38 : (1976) 5 ILR HP 683
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151
High Courts16 Aug 1976Dismissed
Rai Chand Dewan Chand Vs Shri Audh Bihari Lal Bhatnagar and Another
High Court Of Himachal Pradesh · (1977) ShimLC 26
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
High Courts16 Aug 1976Dismissed
Rai Chand Dewan Chand Vs Audh Bihari Lal Bhatnagar and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 649
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
High Courts12 Aug 1976Dismissed
Ram Chand and Another Vs Parman and Others
High Court Of Himachal Pradesh · (1977) ShimLC 6
High Courts11 Aug 1976Dismissed
Hari Nand Thakur Vs The Executive Officer, Simla Municipal Corporation and Another
High Court Of Himachal Pradesh · AIR 1977 HP 50 : (1977) ShimLC 96
Himachal Pradesh Municipal Act, 1968 — Section 216A, 216A(2), 216A(3)
High Courts05 Aug 1976
Kewal Ram Vs State and Others
High Court Of Himachal Pradesh · (1977) CriLJ 532 : (1977) ShimLC 325
Criminal Procedure Code, 1973 (CrPC) — Section 107, 430, 482
High Courts04 Aug 1976
Purshotam Dass Vs Smt. Ganesh Bhagti and Others
High Court Of Himachal Pradesh · (1977) ShimLC 204
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482, 561AHimachal Pradesh Panchayati Raj Act, 1994 — Section 28
High Courts30 Jul 1976Dismissed
Des Raj Pathak Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 715
Army Act, 1950 — Section 10, 109, 11, 113, 12Army Rules, 1954 — Rule 37, 40, 40(1), 40(2), 40(3)Constitution of India, 1950 — Article 19, 21, 22, 226, 359(1)
High Courts27 Jul 1976
Bagga Singh Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1977) CriLJ 301 : (1977) ShimLC 127
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 484Penal Code, 1860 (IPC) — Section 201, 302
High Courts27 Jul 1976
Buta Ram Moti Ram Vs The State
High Court Of Himachal Pradesh · (1977) CriLJ 630 : (1977) ShimLC 185
Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 484Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Jul 1976Allowed
Smt. Ajudhia Devi Vs Shri Sohnu Ram and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 608
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 34 Rule 7, Order 47 Rule 1, 104, 144
High Courts23 Jul 1976Dismissed
Gurdas Ram and Others Vs Raghbir Chand and Others
High Court Of Himachal Pradesh · (1977) ShimLC 241
Punjab Gram Panchayat Act, 1952 — Section 97Punjab Village Common Lands (Regulation) Act, 1961 — Section 4, 4(1), 5(1)Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 3(2)
High Courts21 Jul 1976Allowed
Smt. Surinder Kaur Vs Mohinder Bahadur Singh
High Court Of Himachal Pradesh · (1977) ShimLC 108
Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(3)
High Courts21 Jul 1976Dismissed
Kalawati and Others Vs Nalagarh Dehati Co-opetative Transport Society Ltd. and Another
High Court Of Himachal Pradesh · (1977) ShimLC 11
High Courts21 Jul 1976Allowed
Smt. Surinder Kaur Vs Mohinder Pal Singh
High Court Of Himachal Pradesh · (1976) 5 ILR HP 620
Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(3)
High Courts20 Jul 1976Dismissed
Kishore Chand Vs Dulo Ram
High Court Of Himachal Pradesh · (1976) 5 ILR HP 617
Limitation Act, 1963 — Article 19, 22
High Courts07 Jul 1976Allowed
State of Himachal Pradesh Vs Sri. Sohan Lal
High Court Of Himachal Pradesh · (1977) ShimLC 103
Constitution of India, 1950 — Article 226
High Courts07 Jul 1976Allowed
The State of Himachal Pradesh and Another Vs Sohan Lal
High Court Of Himachal Pradesh · (1976) 5 ILR HP 605
Constitution of India, 1950 — Article 226
High Courts25 Jun 1976Allowed
Narsingh Dass Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1977 HP 84 : (1977) ShimLC 209
Himachal Pradesh Municipal Act, 1968 — Section 2(22), 55(1)