High Courts30 Jul 1975
Ghansara Singh etc. Vs Smt. Ajudhia etc. Smt. Ajudhia etc. Vs Ghansara Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 742
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 3, Order 47 Rule 4
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,518 of 1,565
High Courts28 Jul 1975Dismissed
Girja Nand Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 507
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(6)
High Courts25 Jul 1975
State Vs Dilla Ram and Others
High Court Of Himachal Pradesh · (1976) CriLJ 392 : (1975) 4 ILR HP 521
Criminal Procedure Code, 1973 (CrPC) — Section 226, 467, 468, 488Penal Code, 1860 (IPC) — Section 419, 467, 468
High Courts24 Jul 1975Dismissed
Achhru and Others Vs The Director of Consolidation etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 619
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts24 Jul 1975Dismissed
Chet Ram Vs Lachhu etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 498
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, 115
High Courts24 Jul 1975Allowed
Mauji Ram Vs Madan Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 501
Succession Act, 1925 — Section 276
High Courts21 Jul 1975Dismissed
Swarup Chand Gupta etc. Vs State of H.P. etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 516
Constitution of India, 1950 — Article 226, 227
High Courts21 Jul 1975
Amarnath Rula Ram and Others Vs Kanwar Joginder Singh and Others
High Court Of Himachal Pradesh · (1976) CriLJ 394 : (1975) 4 ILR HP 514
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 397(2), 482
High Courts21 Jul 1975Dismissed
Balak Ram Chauhan and Another Vs The State of H.P. and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 492
High Courts19 Jul 1975Allowed
Sarwan Kumar etc. Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 489
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 4(1), 4(3), 5, 5(1)
High Courts18 Jul 1975
Smt. Mango Vs Mangtu
High Court Of Himachal Pradesh · (1976) CriLJ 93 : (1977) ShimLC 183
Criminal Procedure Code, 1973 (CrPC) — Section 438, 488
High Courts17 Jul 1975Dismissed
Daya Ram and Another Vs The State
High Court Of Himachal Pradesh · (1975) 4 ILR HP 486
Criminal Procedure Code, 1973 (CrPC) — Section 497, 514, 531Penal Code, 1860 (IPC) — Section 380, 447
High Courts14 Jul 1975Dismissed
Youngring Chhetan Vs Tarjin Chholak
High Court Of Himachal Pradesh · (1975) 4 ILR HP 482
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5)Penal Code, 1860 (IPC) — Section 447
High Courts14 Jul 1975Dismissed
Youngrin Chhetan Vs Tarjin Chholak
High Court Of Himachal Pradesh · (1977) ShimLC 287
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(5), 45Penal Code, 1860 (IPC) — Section 447
High Courts11 Jul 1975Allowed
Sobha Ram and Another Vs Sunder Singh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 477
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4, Order 43 Rule 1(1), 151
High Courts08 Jul 1975Dismissed
Darshan Lal and Others Vs Ram Rattan and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 468
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 148, 149, 151Court Fees Act, 1870 — Section 28, 4Limitation Act, 1963 — Section 5
High Courts08 Jul 1975Dismissed
Ujjagar Singh and Others Vs The State of H.P.
High Court Of Himachal Pradesh · (1977) ShimLC 284
Penal Code, 1860 (IPC) — Section 148, 149, 322, 323, 324
High Courts07 Jul 1975Dismissed
Telu Ram Vs Hari Kumar and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 464
Big Landed Estates and Land Reforms Act, 1953 — Section 11
High Courts07 Jul 1975
Roshanlal and Another Vs State
High Court Of Himachal Pradesh · (1976) CriLJ 434
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts04 Jul 1975
Mehar Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 455
Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 156(3), 157Penal Code, 1860 (IPC) — Section 270, 279, 304A