COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,519 of 1,565

High Courts25 Jun 1975Dismissed

Gangadhariah Soma Sehkhar Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 417

Central Civil Services (Temporary Service) Rules, 1965 — Rule 2, 2(4), 2(6), 3, 5Constitution of India, 1950 — Article 14, 16, 166, 311, 311(1)Government of Himachal Pradesh (Allocation) Rules, 1971 — Rule 4

Read judgment

High Courts19 Jun 1975

Virendra Hotel and Allied Inudstries (P) Ltd. Vs Ram Parkash

High Court Of Himachal Pradesh · (1975) 4 ILR HP 416

Read judgment

High Courts18 Jun 1975

Paras Ram and Others Vs State

High Court Of Himachal Pradesh · (1976) CriLJ 568 : (1975) 4 ILR HP 413

Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 117(3)

Read judgment

High Courts16 Jun 1975

Ram Parshad Vs The State

High Court Of Himachal Pradesh · (1977) ShimLC 283

Criminal Procedure Code, 1973 (CrPC) — Section 369, 438, 514Penal Code, 1860 (IPC) — Section 380, 411, 457

Read judgment

High Courts15 Jun 1975Dismissed

Smt. Kubja Vs Meena and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 409

Hindu Marriage Act, 1955 — Section 13, 23(1)

Read judgment

High Courts11 Jun 1975Dismissed

B.C. Negi Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 401

Constitution of India, 1950 — Article 14, 16, 226, 227, 335DHANI Police Service Rules, 1965 — Rule 14, 17, 24, 5(1)

Read judgment

High Courts06 Jun 1975

Union of India (UOI) and Another Vs Vishwa Nath Sud and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 633

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), 122, 123

Read judgment

High Courts04 Jun 1975Allowed

Bhim Sen Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 394

Read judgment

High Courts02 Jun 1975

Balia and Another Vs Kanshi Ram and Others

High Court Of Himachal Pradesh · (1975) 06 SHI CK 0003

Constitution of India, 1950 — Article 245Evidence Act, 1872 — Section 101Limitation Act, 1963 — Article 64 , 65

Read judgment

High Courts28 May 1975

Gokal Chand Vs The State of H.P. etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 369

Himachal Pradesh Panchayati Raj Act, 1994 — Section 153, 54, 54(2), 57, 9(5)Himachal Pradesh Panchayati Raj Rules — Rule 77Punjab Gram Panchayat Act, 1952 — Section 102, 6(5)

Read judgment

High Courts26 May 1975Dismissed

Sadhu etc. Vs Sandhya Lal Sharma

High Court Of Himachal Pradesh · (1975) 4 ILR HP 366

Read judgment

High Courts26 May 1975Allowed

Amar Chand and Others Vs The State

High Court Of Himachal Pradesh · (1975) 4 ILR HP 364

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 353

Read judgment

High Courts22 May 1975Allowed

Indersain etc. Vs Insolvency Judge etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 359

Constitution of India, 1950 — Article 227Provincial Insolvency Act, 1920 — Section 59, 68

Read judgment

High Courts20 May 1975

Baldev Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1976) CriLJ 758

Penal Code, 1860 (IPC) — Section 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 5(2)

Read judgment

High Courts19 May 1975Dismissed

Dasondhi Ram and Another Vs Hand Raj

High Court Of Himachal Pradesh · (1976) 5 ILR HP 208

Evidence Act, 1872 — Section 35

Read judgment

High Courts19 May 1975Dismissed

Ram Dass and Others Vs Kishan Dev and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 656

Civil Procedure Code, 1908 (CPC) — Section 100

Read judgment

High Courts13 May 1975

Devinder Singh and Others Vs The State of H.P. and Others

High Court Of Himachal Pradesh · AIR 1976 HP 19 : (1975) 4 ILR HP 319

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226

Read judgment

High Courts12 May 1975Dismissed

Kumari Nirmala Chauhan and Another Vs Vinod Sharma

High Court Of Himachal Pradesh · (1975) 4 ILR HP 355

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 397, 401, 482Penal Code, 1860 (IPC) — Section 109, 365, 366, 494, 498

Read judgment

High Courts11 May 1975Dismissed

Puran Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 389

Land Acquisition Act, 1894 — Section 3, 4

Read judgment

High Courts10 May 1975Dismissed

Nand Kishore Vs Kishan Chand and Others

High Court Of Himachal Pradesh · (1977) ShimLC 364

Civil Procedure Code, 1908 (CPC) — Section 115Registration Act, 1908 — Section 17

Read judgment