High Courts16 Jan 1976
Ram Dass Vs Smt. Subhash Bakshi
High Court Of Himachal Pradesh · AIR 1977 HP 18 : (1977) ShimLC 60
Civil Procedure Code, 1908 (CPC) — Section 10, 115
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,513 of 1,565
High Courts16 Jan 1976Dismissed
P.L. Morada Vs S.D. Bakshi
High Court Of Himachal Pradesh · (1976) 5 ILR HP 54
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 133East Punjab Urban Rent Restriction Act, 1949 — Section 13, 4
High Courts16 Jan 1976
Satinder Kumar (H.U.F.) Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1977) 106 ITR 64 : (1977) ShimLC 53
Income Tax Act, 1961 — Section 263
High Courts16 Jan 1976Allowed
Sat Pal Sabharwal Vs The H.P. Financial Corporation, etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 34
Constitution of India, 1950 — Article 226
High Courts16 Jan 1976Dismissed
Naurang Singh Vs The State
High Court Of Himachal Pradesh · (1977) ShimLC 330
Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 394
High Courts16 Jan 1976
Shri Madan Gopal Singh Vs The Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 162
Constitution of India, 1950 — Article 14, 311, 311(2)Police Service (Cadre) Rules, 1954 — Rule 10, 4(1)Police Service (Pay) Rules, 1954 — Rule 11
High Courts15 Jan 1976
Dina Nath Sharma etc. Vs Director of Public Relations etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 147
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 19
High Courts15 Jan 1976Dismissed
Smt. Gayatri Devi Vs Tani Ram and Others
High Court Of Himachal Pradesh · AIR 1976 HP 75 : (1977) ShimLC 79
Motor Vehicles Act, 1939 — Section 110A, 110AAWorkmens Compensation Act, 1923 — Section 19, 19(1), 19(2), 3(5)
High Courts15 Jan 1976Dismissed
Bhagat Ram and Another Vs Hazara Ram
High Court Of Himachal Pradesh · (1977) ShimLC 130
Hindu Succession Act, 1956 — Section 14(1)
High Courts14 Jan 1976Dismissed
Meek Singh Vs The State of Himchal Pradesh and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 137
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 7(3), Order 33 Rule 9
High Courts14 Jan 1976Dismissed
Meek Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1977) ShimLC 98
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 7(3), Order 33 Rule 9
High Courts06 Jan 1976
Madhu Malhotra Vs The Himachal Pradesh University
High Court Of Himachal Pradesh · (1977) ShimLC 179
High Courts06 Jan 1976Allowed
Miss Madhu Malhotra Vs The Himachal Pradesh University
High Court Of Himachal Pradesh · (1976) 5 ILR HP 132
High Courts06 Jan 1976Allowed
Finun Vs Smt. Gianu and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Punjab High Court Rules and Orders — Rule 1, 2
High Courts06 Jan 1976Dismissed
Prem Singh Vs Smt. Raj Rani Devi
High Court Of Himachal Pradesh · AIR 1977 HP 56
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts06 Jan 1976
Sri. Finnn Vs Smt. Gianu and Another
High Court Of Himachal Pradesh · (1977) ShimLC 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Punjab High Court Rules and Orders — Rule 1, 2
High Courts05 Jan 1976Dismissed
Smt. Satya Devi Vs V.S. Malik
High Court Of Himachal Pradesh · AIR 1976 HP 80 : (1977) ShimLC 113
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts30 Dec 1975
Singla Brothers Solan Vs The Special Tribunal etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 438
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(1), 517(1)Defence and Internal Security of India Act, 1971 — Section 12, 7
High Courts19 Dec 1975Allowed
Rania Vs Smt. Kamla Devi and Another
High Court Of Himachal Pradesh · AIR 1976 HP 57
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts19 Dec 1975
Charan Dass Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 833
Criminal Procedure Code, 1973 (CrPC) — Section 351(1)Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 19(2), 20A