High Courts04 Jul 1973Dismissed
Harnam Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 667
Constitution of India, 1950 — Article 14, 16, 226, 227
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,533 of 1,565
High Courts03 Jul 1973Dismissed
Kirpa Ram and Another Vs Malha and Others
High Court Of Himachal Pradesh · AIR 1974 HP 9 : (1973) 2 ILR HP 823
Himachal Pradesh High Court Rules — Rule 2Limitation Act, 1963 — Section 12
High Courts28 Jun 1973
A.N. Bhoil Vs Union of India and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 523
Constitution of India, 1950 — Article 14, 15, 16, 171(3), 226
High Courts28 Jun 1973Allowed
Shri P.N. Dhawan Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 817
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts26 Jun 1973Dismissed
Rajkumar Rajinder Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 460
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 27, 27(1), 27(2)Punjab Security of Land Tenures Act, 1953 — Section 2(8)Specific Relief Act, 1963 — Section 34
High Courts26 Jun 1973
State of Himachal Pradesh Vs Dhampu
High Court Of Himachal Pradesh · AIR 1974 HP 19
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9(2)
High Courts21 Jun 1973Allowed
Ambe Lal and Others Vs Phina and Others
High Court Of Himachal Pradesh · AIR 1974 HP 11 : (1973) 2 ILR HP 843
Transfer of Property Act, 1882 — Section 60
High Courts14 Jun 1973Dismissed
Shiv Parshad Vs Smt. Shila Rani
High Court Of Himachal Pradesh · AIR 1974 HP 22
Transfer of Property Act, 1882 — Section 106, 111
High Courts14 Jun 1973Dismissed
Gobind Ram Vs Rikhi Ram and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 452
High Courts05 Jun 1973Allowed
Jai Singh Vs Biru Ram
High Court Of Himachal Pradesh · (1973) 2 ILR HP 427
Punjab Land Revenue Act, 1887 — Section 44
High Courts01 Jun 1973
Lachhi Vs Kedar Singh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 447
Criminal Procedure Code, 1898 (CrPC) — Section 16, 200, 202, 436
High Courts31 May 1973Dismissed
Shri Hari Sharma Prem and Another Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 783
Constitution of India, 1950 — Article 226, 227Labour Bureau, Simla (Investigators Grade II) Recruitment Rules, 1963 — Rule 4, 6
High Courts31 May 1973
Kishori Lal Vs Ishwar Dass and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 416
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(1)Punjab Courts Act, 1918 — Section 2, 39
High Courts31 May 1973Dismissed
Chamaru Vs Chippal
High Court Of Himachal Pradesh · (1973) 2 ILR HP 442
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
High Courts25 May 1973Dismissed
Ram Piyari Vs Ganga Ram
High Court Of Himachal Pradesh · (1973) 2 ILR HP 400
Punjab Tenancy Act, 1887 — Section 24, 77(3)
High Courts24 May 1973Dismissed
Surat Ram etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 564
Constitution of India, 1950 — Article 226Himachal Pradesh Panchayati Raj Act, 1968 — Section 4(1)
High Courts22 May 1973Allowed
Amar Chand Vs Sukh Ram
High Court Of Himachal Pradesh · (1973) 2 ILR HP 459
Evidence Act, 1872 — Section 123
High Courts18 May 1973Allowed
Praveen Kumar Vs The State of Himachal Praesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 364
Constitution of India, 1950 — Article 14, 15, 15(4), 226, 29(2)
High Courts16 May 1973Dismissed
Amar Chand Vs Ramesh Chand and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 403
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 63, Order 34 Rule 14, 145, 47Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 52, 53, 53(1)
High Courts16 May 1973Allowed
Sh. Ram Dayal Vs The State of H.P.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 376
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 133, 226, 311, 311(2)Limitation Act, 1963 — Article 102