High Courts09 May 1975Allowed
Ram Kishore Gupta Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 349
Constitution of India, 1950 — Article 16, 311, 311(2)Revised Leave Rules, 1933 — Rule 14
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,520 of 1,565
High Courts08 May 1975
Kundan Lal Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) CriLJ 587
Penal Code, 1860 (IPC) — Section 408
High Courts07 May 1975Dismissed
Sarna Vs Parshotam Dass
High Court Of Himachal Pradesh · (1975) 4 ILR HP 599
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1963 — Section 22Specific Relief Act, 1963 — Section 41
High Courts07 May 1975Dismissed
Salig Ram Vs Shama Nand etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 347
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 2(17)
High Courts07 May 1975Allowed
Union of India (UOI) Vs Smt. Kyaru etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 345
High Courts07 May 1975Dismissed
Dewan Chand and Sons Vs Rattan Lal
High Court Of Himachal Pradesh · (1975) 4 ILR HP 383
East Punjab Urban Rent Restriction Act, 1949 — Section 13(1)Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 107, 116
High Courts02 May 1975Dismissed
Dagu Vs Gawainu etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 343
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 12, 4Himachal Pradesh Land Revenue Act, 1954 — Section 21, 22, 23
High Courts02 May 1975Dismissed
Ishar and Bhagta Vs Smt. Rao etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 378
High Courts01 May 1975Allowed
Smt. Amar Devi Vs Smt. Shakuntla Devi
High Court Of Himachal Pradesh · (1975) 4 ILR HP 375
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4
High Courts29 Apr 1975
Mrs. Rita Arora and Others Vs Salig Ram and Others
High Court Of Himachal Pradesh · (1975) ACJ 420 : AIR 1976 HP 24 : (1975) ILR HP 307
Fatal Accidents Act, 1855 — Section 1AMotor Vehicles Act, 1939 — Section 110B
High Courts28 Apr 1975Dismissed
Tula Ram Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 302
Constitution of India, 1950 — Article 14, 227Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(4), 337(3), 439Penal Code, 1860 (IPC) — Section 304
High Courts25 Apr 1975
Rulda Ram Vs Shrimati Kala Devi
High Court Of Himachal Pradesh · (1976) CriLJ 570 : (1975) 4 ILR HP 300
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9
High Courts18 Apr 1975Dismissed
Bhajan Dass Vs Ranbir Singh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 329
Himachal Pradesh Court Fees Act, 1968 — Section 7
High Courts18 Apr 1975Allowed
Chhabil Dass Vs Inder Singh and Others
High Court Of Himachal Pradesh · AIR 1976 HP 6
Advocates Act, 1961 — Section 3(2)Bar Council of Himachal Pradesh Rules, 1972 — Rule 34(4)Bar Council of Punjab (Constitution and Conduct of Business) Rules, 1963 — Rule 32, 34, 35(1), 35(2), 38
High Courts14 Apr 1975Dismissed
Himprastha Financiers Private Ltd. and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1976 HP 29
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24(4), 33, 6Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(10), 90(15)Evidence Act, 1872 — Section 115
High Courts09 Apr 1975
Gopal Krishan and Krishan Chand Vs The State
High Court Of Himachal Pradesh · (1975) 4 ILR HP 341
Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(3), 20A
High Courts04 Apr 1975Dismissed
Sahi Ram Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 295
Constitution of India, 1950 — Article 309Punjab Reorganisation Act, 1966 — Section 82(1), 82(2), 82(6)
High Courts04 Apr 1975Dismissed
State of Himachal Pradesh and Another Vs Smt. Bholi etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 334
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(2), 2(2), 96Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C(1), 110C(2)Trade Marks Act, 1999 — Section 76
High Courts04 Apr 1975
Hotz Hotels Pvt. Ltd. Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1975) 4 ILR HP 264 : (1975) 101 ITR 596
Super Profits Tax Act, 1963 — Rule 1