High Courts18 Nov 1974Dismissed
Paras Ram Sood Vs Union of India (UOI) and Ors
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1038
Arbitration Act, 1940 — Section 20, 41, 8Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 141, 144
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,524 of 1,565
High Courts18 Nov 1974Allowed
Durga Singh Vs Shrimati Gulab Dassi etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1042
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 435, 488, 488(1), 488(3), 488(3)(5)Himachal Pradesh Panchayati Raj Act, 1968 — Section 242(2)
High Courts12 Nov 1974
Gokal Chand Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 57
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Himachal Pradesh Panchayat Samities (Elections) Rules, 1973 — Rule 4, 8
High Courts12 Nov 1974Allowed
Rajinder Parshad etc. Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1197
Central Civil Services (Conduct) Rules, 1964 — Rule 7Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)Constitution of India, 1950 — Article 14, 16, 311, 311(2)
High Courts08 Nov 1974Dismissed
Dharamvir Puri Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 255
Constitution of India, 1950 — Article 226, 30(1), 309Government of Union Territories Act, 1963 — Section 58, 58(2)Himachal Pradesh Territorial Council Education Department Subordinate Service (Recruitment, Promotion ann Conditions of Service) Regulations, 1963 — Regulation 4, 4(1)
High Courts07 Nov 1974
Shrimathi Sushila Devi and Others Vs Parshotam Ram and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1047
Civil Procedure Code, 1908 (CPC) — Section 152Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11State of Himachal Pradesh Act, 1970 — Section 30(3)
High Courts31 Oct 1974Allowed
Shiv Dayal Singh etc. Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1181
Central Civil Services (Conduct) Rules, 1964 — Rule 7Constitution of India, 1950 — Article 16, 162, 19(1), 309, 311(2)Defence of India Rules, 1962 — Rule 119
High Courts28 Oct 1974Allowed
Sita Devi Vs Tulsi Devi etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 139
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts28 Oct 1974Allowed
Raj Kumari Kharbanda Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1134
Bar Councils Act, 1926 — Section 10(2)Constitution of India, 1950 — Article 299Criminal Procedure Code, 1973 (CrPC) — Section 145, 556
High Courts28 Oct 1974Dismissed
Sunder Lal Surendra Kumar Jain Vs Madan Mohan Joginder Lal
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1019
High Courts28 Oct 1974Dismissed
Nand Ram Vs Mst. Vidya
High Court Of Himachal Pradesh · (1974) 3 ILR HP 945
Hindu Succession Act, 1956 — Section 14(1)
High Courts28 Oct 1974Dismissed
Sawan Singh Vs Radha Kishan
High Court Of Himachal Pradesh · (1974) 3 ILR HP 941
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts28 Oct 1974Allowed
Kahan Singh and Another Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1011
High Courts11 Oct 1974Dismissed
Shri S.S. Kaushal Vs Dr. K.L. Shukla
High Court Of Himachal Pradesh · (1975) 4 ILR HP 211
Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21, 21(5)
High Courts09 Oct 1974Allowed
Kartar Singh Lamba and Sons Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 936
Himachal Pradesh General Sales Tax Act, 1968 — Section 22, 22(3), 22(6), 22(8)
High Courts09 Oct 1974Dismissed
Harbans Lal Mehta Vs Mangat Ram etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1060
Civil Procedure Code, 1908 (CPC) — Section 115, 24Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 476, 479A, 497A
High Courts08 Oct 1974Allowed
Siri Ram Ralhan Vs The Inspector General of Police and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 930
High Courts07 Oct 1974Allowed
S.K. Takiar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 926
Constitution of India, 1950 — Article 226, 311(2)
High Courts04 Oct 1974
Tarlok Chand Butail Vs Union Co-operative Fire and General Insurance Society Ltd. and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 981
Arbitration Act, 1940 — Section 14, 30, 33Limitation (Amendment) Act, 1973 — Article 119, 5
High Courts03 Oct 1974
New India Assurance Co. Ltd. etc. Vs Smt. Jagir Kaur and Others Smt. Jagir Kaur and Others Vs Uttam Singh Chttar Singh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1000
Evidence Act, 1872 — Section 81