High Courts19 Dec 1975Dismissed
State of H.P. and Another Vs Ajit Kumar
High Court Of Himachal Pradesh · AIR 1976 HP 61
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,514 of 1,565
High Courts18 Dec 1975Allowed
Sant Kumar Vs Smt. Sawan Devi and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 128
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 4, Order 10 Rule 4(2), Order 43 Rule 1, 115
High Courts17 Dec 1975Dismissed
Chuni Lal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 120
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 19C, 20, 25, 28Himachal Pradesh Panchayati Raj Act, 1994 — Section 10(3), 13, 13(1), 13(3), 51
High Courts16 Dec 1975Dismissed
Roshan Lal Butail Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 59
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 17(1), 23, 6, 6(1A)
High Courts16 Dec 1975Allowed
The Himachal Pradesh Marketing and Development Federation Limited Vs Smt. Urmila Kumari and Others
High Court Of Himachal Pradesh · (1976) ACJ 48 : AIR 1976 HP 36 : (1976) ILR HP 67
Motor Vehicles Act, 1939 — Section 110B
High Courts15 Dec 1975Dismissed
Sunder Singh Raghubans Vs Embassy of India, in Nepal and Another
High Court Of Himachal Pradesh · AIR 1976 HP 58 : (1977) ShimLC 214
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 309
High Courts12 Dec 1975
Asa Singh Kochhar and Another Vs Darshan Singh Kochhar and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 551
Arbitration Act, 1940 — Section 39 , 39(1)Civil Procedure Code Amendment Act, 1877 — Section 588, 588(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 9 Rule 8
High Courts12 Dec 1975Dismissed
State of Himachal Pradesh Vs Shyama Nand
High Court Of Himachal Pradesh · (1976) 5 ILR HP 89
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Companies Act, 1956 — Section 134Criminal Procedure Code, 1973 (CrPC) — Section 377
High Courts11 Dec 1975Allowed
Shiv Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) 5 ILR HP 85
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 499, 514, 554, 555Punjab Excise Act, 1914 — Section 61.1
High Courts09 Dec 1975Dismissed
State of Himachal Pradesh and Another Vs Ajit Kumar
High Court Of Himachal Pradesh · (1976) 5 ILR HP 24
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 47 Rule 1, 141Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 5
High Courts08 Dec 1975Allowed
Sant Kumar Vs Smt. Sewan Devi and Others
High Court Of Himachal Pradesh · (1977) ShimLC 192
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 4, Order 10 Rule 4(2), Order 43 Rule 1, 115
High Courts05 Dec 1975Dismissed
P.L. Morada Vs S.D. Bakshi
High Court Of Himachal Pradesh · (1975) 4 ILR HP 797
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 47East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 13(1), 15, 17Himachal Pradesh Urban Rent Control (Amendment) Act, 1975 — Section 12B, 28(2)
High Courts05 Dec 1975Dismissed
Ram Dutt and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 16
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1Constitution of India, 1950 — Article 226Himachal Pradesh Minor Minerals (Concession) Rules, 1966 — Rule 3, 54
High Courts04 Dec 1975Dismissed
Roshan Lal Behal Vs The Director of Food and Supplies
High Court Of Himachal Pradesh · (1976) 5 ILR HP 80
Contempt of Courts Act, 1971 — Section 12
High Courts04 Dec 1975
Sohan Lal etc. Vs Mohan Lal
High Court Of Himachal Pradesh · (1976) CriLJ 1354 : (1976) 5 ILR HP 144
Criminal Procedure Code, 1973 (CrPC) — Section 133
High Courts01 Dec 1975
Himachal Rice Mills Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 1
Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3), 3(3A)
High Courts27 Nov 1975Allowed
Dhani Ram Vs Balak Ram
High Court Of Himachal Pradesh · (1975) 4 ILR HP 810
High Courts27 Nov 1975Allowed
Surjit Singh Vs Pritam Singh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 735
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15(1)Himachal Pradesh General Clauses Act, 1968 — Section 6Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 28, 28(1), 28(2)
High Courts24 Nov 1975
Raj Kumar Rajindra Singh Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1976 HP 34 : (1975) ILR HP 717
Constitution of India, 1950 — Article 358, 359(1)
High Courts24 Nov 1975Dismissed
Hans Raj Vs Uttam Chand
High Court Of Himachal Pradesh · (1975) 4 ILR HP 805
Civil Procedure Code, 1908 (CPC) — Section 115