High Courts01 Apr 1975Dismissed
Parshu Ram Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 290
Constitution of India, 1950 — Article 14, 16, 226, 311States Reorganisation Act, 1956 — Section 115(5)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,521 of 1,565
High Courts31 Mar 1975Dismissed
Sagli Ram Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 249
Constitution of India, 1950 — Article 1, 123, 226, 239(1), 239AGeneral Clauses Act, 1897 — Section 3(8)
High Courts31 Mar 1975Allowed
Garib Chand and Others Vs Uttami and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 175
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 32Land Acquisition Act, 1894 — Section 18, 19, 19(1), 19(1A), 3(6)
High Courts25 Mar 1975
Inder Jit Singh Kang Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 161
All India Services Act, 1951 — Section 2A, 3, 3(1)Constitution of India, 1950 — Article 309, 312Indian Forest Service (Cadre) Rules, 1966 — Rule 3(1), 5(2)
High Courts25 Mar 1975Allowed
Roda and Another Vs Bir Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 197
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A, 24Himachal Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 21, 40
High Courts21 Mar 1975
N.K. Jindal and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 431
Constitution of India, 1950 — Article 14, 16, 309
High Courts20 Mar 1975
Joginder Singh etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 181
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 399, 401, 401(2)
High Courts20 Mar 1975Allowed
Padam Singh Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 197
Constitution of India, 1950 — Article 14Himachal Pradesh General Clauses Act, 1968 — Section 2(30)Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 3
High Courts19 Mar 1975Dismissed
Smt. Naraini Vs Ram Rattan and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 206
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 380, 406, 506
High Courts19 Mar 1975Dismissed
Shrimati Naraini Vs Ram Rattan and Others
High Court Of Himachal Pradesh · (1977) ShimLC 281
Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 380, 406, 506
High Courts19 Mar 1975Allowed
Mrs. M.J. Stone and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 03 SHI CK 0001
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Motor Accidents Claims Tribunal Rules, 1960 — Rule 20Motor Vehicles Act, 1939 — Section 110B, 110C
High Courts14 Mar 1975Dismissed
Rajinder Mohan Sehgal and Others Vs Dr. Y.S. Parmar and Others
High Court Of Himachal Pradesh · AIR 1976 HP 1
Constitution of India, 1950 — Article 226Himachal Pradesh Courts Order, 1948 — Section 16(1)Punjab Courts Act, 1918 — Section 19(1)
High Courts14 Mar 1975Dismissed
Trilok Chand etc. Vs Y.S. Parmar etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 239
Constitution of India, 1950 — Article 14, 19(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 7(2), 9(1), 9(2)Himachal Pradesh Courts Order, 1948 — Section 16(1)
High Courts14 Mar 1975Allowed
Pritam Singh and Another Vs Rajinder Kumar etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 187
High Courts13 Mar 1975Dismissed
Dhani Ram Vs Lachhman Dass and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 195
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Mar 1975Allowed
Dalip Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 285
Criminal Procedure Code, 1973 (CrPC) — Section 242Motor Vehicles Act, 1988 — Section 112, 116, 131, 83, 87
High Courts10 Mar 1975Dismissed
Lachhman Dass Vs Smt. Sheilla Emile
High Court Of Himachal Pradesh · (1975) 4 ILR HP 189
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5), 2Himachal Pradesh Urban Rent Control Act, 1971 — Section 28(2)Punjab Courts Act, 1918 — Section 18, 26, 39(3)
High Courts05 Mar 1975Allowed
Muni Lal Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 229
Civil Procedure Code, 1908 (CPC) — Section 151Himachal Pradesh Panchayati Raj Act, 1968 — Section 61, 63
High Courts03 Mar 1975
Puran Singh and Others Vs Labhu Ram
High Court Of Himachal Pradesh · (1976) CriLJ 571
Criminal Procedure Code, 1973 (CrPC) — Section 145, 437, 438