High Courts30 Sept 1975Dismissed
Gokal Vs Smt. Shakuntla Devi etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 667
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 105, 11(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,516 of 1,565
High Courts26 Sept 1975Dismissed
Union of India (UOI) Vs Ram Sarup Prem Singh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 816
Arbitration Act, 1940 — Section 14, 14(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1 , Order 20 Rule 2Limitation Act, 1963 — Article 178
High Courts26 Sept 1975Dismissed
Rakha Singh Vs Santokha and Others
High Court Of Himachal Pradesh · AIR 1976 HP 66 : (1975) 4 ILR HP 820
Specific Relief Act, 1963 — Section 16
High Courts24 Sept 1975Allowed
Chander Sen Vs Akhtyar Mani and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 707
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 488Himachal Pradesh Panchayati Raj Act, 1994 — Section 203(2), 225, 238, 238(2)
High Courts24 Sept 1975Allowed
Smt. Taranjit Kohli Vs Gurbaksh Singh Kohli
High Court Of Himachal Pradesh · (1975) 4 ILR HP 663
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Hindu Marriage Act, 1955 — Section 10 , 13, 21, 24, 25
High Courts24 Sept 1975
Vidya Sagar and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 684
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116, 116(1)
High Courts23 Sept 1975Dismissed
State Vs P.C. Sharma
High Court Of Himachal Pradesh · (1975) 4 ILR HP 700
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 197, 435Penal Code, 1860 (IPC) — Section 218, 325, 341
High Courts19 Sept 1975Dismissed
Jai Singh Vs The State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1976 HP 96 : (1977) ShimLC 118
Himachal Pradesh Panchayati Raj Act, 1968 — Section 4, 5
High Courts19 Sept 1975Dismissed
Niram Dass Vs Hirda Ram
High Court Of Himachal Pradesh · (1975) 4 ILR HP 659
Himachal Pradesh Court Fees Act, 1968 — Section 7Transfer of Property Act, 1882 — Section 8
High Courts18 Sept 1975Allowed
S. Bannerjee and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 610
Punjab Professions, Trades, Callings and Employments Taxation Act, 1956 — Section 3, 5
High Courts18 Sept 1975Allowed
Mohinder Singh Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 612
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226, 311
High Courts15 Sept 1975
State of Himachal Pradesh Vs Harbans Singh and Another
High Court Of Himachal Pradesh · (1976) CriLJ 894 : (1975) 4 ILR HP 695
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 401Penal Code, 1860 (IPC) — Section 302, 326, 34, 342
High Courts12 Sept 1975Dismissed
Balkrishan Kuthiala Vs Himachal Pradesh State Electricity Board etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 681
Arbitration Act, 1940 — Section 5, 8, 8(2)
High Courts12 Sept 1975Allowed
Ram Parkash Vs The Deputy Commissioner etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 690
Himachal Pradesh Municipal Corporation Act, 1994 — Section 198, 199, 200, 202, 203Punjab Municipal Act, 1911 — Section 193(1), 193(2)
High Courts12 Sept 1975Allowed
Jatinder Nath Kalie Vs Devinder Pal Arora and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 674
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 482, 561APenal Code, 1860 (IPC) — Section 420
High Courts10 Sept 1975Dismissed
Bhagirath and Others Vs Gobind
High Court Of Himachal Pradesh · (1975) 4 ILR HP 629
Criminal Procedure Code, 1898 (CrPC) — Section 497(5)Criminal Procedure Code, 1973 (CrPC) — Section 437(2), 439(2)Penal Code, 1860 (IPC) — Section 302
High Courts05 Sept 1975Dismissed
Mohinder Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 624
High Courts04 Sept 1975Dismissed
Gian Chand etc. Vs Rozi Ram and Smt. Lachhmi
High Court Of Himachal Pradesh · (1975) 4 ILR HP 812
Hindu Succession Act, 1956 — Section 14(1)Punjab Pre-emption Act, 1913 — Section 15, 15(1), 15(2), 15(6)
High Courts04 Sept 1975Allowed
Swaraj Suri Vs The Excise and Taxation Commissioner etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 745
Constitution of India, 1950 — Article 226, 227Punjab Intoxicants Licence and Sales Order, 1956 — Rule 10, 11, 12, 13, 14Punjab Liquor Licence Rules, 1956 — Rule 36, 36(1), 36(2), 36(20), 36(3)
High Courts02 Sept 1975Dismissed
Ram Datt and Others Vs Peshi Lal and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 637
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 9 Rule 9, 141, 151Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 10, 11, 11(1), 12(1), 122(2)