High Courts14 May 1974Allowed
Gian Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 461
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,528 of 1,565
High Courts09 May 1974Allowed
Arjan etc. Vs Jai Pal etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 443
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts07 May 1974Dismissed
Arun Sen Chand Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 487
Civil Procedure Code, 1908 (CPC) — Section 80Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 27(1), 27(2), 27(4), 85
High Courts06 May 1974Dismissed
Jamna Dass Vs Smt. Sahiboo
High Court Of Himachal Pradesh · AIR 1975 HP 18 : (1974) 3 ILR HP 466
Hindu Marriage Act, 1955 — Section 10, 24
High Courts06 May 1974Allowed
Ram Lal Sharma Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 438
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 16Central Civil Services (Temporary Service) Rules, 1965 — Rule 1, 5, 5(1)Constitution of India, 1950 — Article 226
High Courts06 May 1974Allowed
Het Ram Vs The Registrar, Co-operative Societies etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 554
Constitution of India, 1950 — Article 226
High Courts25 Apr 1974Allowed
The Registrar, Himachal Pradesh University Vs Shashi Pal Singh and Others
High Court Of Himachal Pradesh · AIR 1974 HP 41 : (1974) 3 ILR HP 338
Constitution of India, 1950 — Article 14, 15(4), 226, 29(2)
High Courts22 Apr 1974Dismissed
K.L. Beakta and Another Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 364
Constitution of India, 1950 — Article 226, 227, 309, 320(3)Himachal Pradesh Tehsildari Rules, 1953 — Rule 2(10), 3, 5, 5(2)
High Courts17 Apr 1974Dismissed
Manohar Lal Peerta Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 358
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226
High Courts11 Apr 1974Dismissed
Shanti Parkash Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 389
Constitution of India, 1950 — Article 134, 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 222(2)Penal Code, 1860 (IPC) — Section 409
High Courts08 Apr 1974Allowed
Phulel Singh Vs The Director of Education Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 398
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts05 Apr 1974Allowed
Kewal Krishan Vs Mst. Kartari etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 384
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 151
High Courts04 Apr 1974Dismissed
Puran Chand Vs Jagdish Lal and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 309
Constitution of India, 1950 — Article 19(1), 19(5)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5), 2Soldiers (Litigation) Act, 1925 — Section 3, 7
High Courts04 Apr 1974Dismissed
The Himachal Pradesh Government and Others Vs Mrs. Bholi and Others
High Court Of Himachal Pradesh · (1974) 04 SHI CK 0002
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, 110(2), 110A, 110B, 110C(1)Trade Marks Act, 1999 — Section 76
High Courts02 Apr 1974Dismissed
Sali Vs Santu etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 392
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)Limitation Act, 1963 — Article 142, 5
High Courts27 Mar 1974
Haria and Others Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) CriLJ 78
Penal Code, 1860 (IPC) — Section 201, 302
High Courts20 Mar 1974Dismissed
Roop Singh etc. Vs Mahant Ram etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 288
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 4Hindu Succession Act, 1956 — Section 14Limitation Act, 1963 — Section 5
High Courts20 Mar 1974Allowed
Gobind Ram Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 235
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 12
High Courts20 Mar 1974Allowed
Bali Ram Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 231
Himachal Pradesh General Clauses Act, 1968 — Section 2(3)Himachal Pradesh Panchayati Raj Act, 1968 — Section 4(2), 5(3)
High Courts14 Mar 1974Dismissed
Giaru Vs Ramesh Chand
High Court Of Himachal Pradesh · (1974) 3 ILR HP 282
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)