High Courts23 Apr 1976Dismissed
Suraj Mani and Another Vs Kishori Lal
High Court Of Himachal Pradesh · AIR 1976 HP 74 : (1977) ShimLC 91
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 5, 11, 2(11)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,512 of 1,565
High Courts23 Apr 1976Dismissed
Simla Wholesale Mart Vs Baishnodas Kishori Lal Bhalla and Others
High Court Of Himachal Pradesh · AIR 1977 HP 29 : (1977) ShimLC 119
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6
High Courts23 Apr 1976Dismissed
Almu Vs Gusaoon
High Court Of Himachal Pradesh · AIR 1977 HP 33 : (1977) ShimLC 206
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Apr 1976Allowed
Karam Singh Vs Ram Rachhpal Singh and Others
High Court Of Himachal Pradesh · AIR 1977 HP 28 : (1976) 5 ILR HP 312
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 11, Order 6 Rule 15
High Courts08 Apr 1976
Rattan Chand and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1977) ShimLC 121
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Defence and Internal Security of India Rules, 1971 — Rule 134, 36(6), 43
High Courts02 Apr 1976
Ram Kishan and Another Vs Hukum Chand
High Court Of Himachal Pradesh · (1977) ShimLC 41
Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(1), 147(2)
High Courts02 Apr 1976
Ram Kishan etc. Vs Hukam Chand
High Court Of Himachal Pradesh · (1976) 5 ILR HP 347
Criminal Procedure Code, 1973 (CrPC) — Section 145, 147, 147(1), 147(2)
High Courts01 Apr 1976Dismissed
Gopal Singh Vs Kanwar Singh etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 295
High Courts01 Apr 1976
Beas Construction Board Vs Krishan Chand Chuni Lal
High Court Of Himachal Pradesh · (1976) 5 ILR HP 283
Arbitration Act, 1940 — Section 17, 39(6)Himachal Pradesh Court Fees Act, 1968 — Article 9
High Courts29 Mar 1976Dismissed
The Nalagarh Dehati Co-operative Transport Society Ltd. etc. Vs Suraj Mani etc.
High Court Of Himachal Pradesh · AIR 1977 HP 35 : (1976) 5 ILR HP 319
Civil Procedure Code, 1908 (CPC) — Section 100, 47General Clauses Act, 1897 — Section 6Himachal Pradesh General Clauses Act, 1968 — Section 4
High Courts26 Mar 1976Allowed
Chetu etc. Vs Hari Ram and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 247
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 369, 397, 401, 430
High Courts25 Mar 1976
Kanwar Dang Vs Dr. Vasudeo Dang
High Court Of Himachal Pradesh · (1977) CriLJ 1008 : (1976) 5 ILR HP 236
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 19
High Courts23 Mar 1976
Desa Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1977) CriLJ 535 : (1977) ShimLC 306
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
High Courts19 Mar 1976Dismissed
Devi Ram etc. Vs Ram Rattan and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 226
Civil Procedure Code, 1908 (CPC) — Section 2(12)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 30Punjab Tenancy Act, 1887 — Section 14, 9
High Courts17 Mar 1976Dismissed
State of Himachal Pradesh Vs Lt. Vijay Singh
High Court Of Himachal Pradesh · (1976) 5 ILR HP 158
Limitation Act, 1963 — Article 133, 12(2), 5
High Courts15 Mar 1976Allowed
Steemen Limited Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 218
Arbitration Act, 1940 — Section 11, 12, 31, 31(4), 41Penal Code, 1860 (IPC) — Section 386, 506, 511
High Courts10 Mar 1976Dismissed
Siri Ram Vs B.N. Gupta
High Court Of Himachal Pradesh · (1977) ShimLC 176
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 21, 21(5)
High Courts10 Mar 1976
Moti and Others Vs State and Others
High Court Of Himachal Pradesh · (1976) CriLJ 1956 : (1977) ShimLC 262
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(4)
High Courts03 Mar 1976Dismissed
Union of India (UOI) Vs Himachal Shoddy Mills Ltd.
High Court Of Himachal Pradesh · AIR 1976 HP 54 : (1977) ShimLC 156
Constitution of India, 1950 — Article 133(1)
High Courts09 Feb 1976Allowed
Bakshi Surinder Mohan etc. Vs The Sub-Registrar
High Court Of Himachal Pradesh · (1976) 5 ILR HP 776
Registration Act, 1908 — Section 20, 21, 22, 71