High Courts15 May 1973Dismissed
Shri Chamaru and Others Vs Smt. Subdha and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 394
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,534 of 1,565
High Courts08 May 1973Allowed
The Bar Council of Himachal Pradesh Vs The Advocate General and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 319
Advocates Act, 1961 — Section 15, 15(3), 48A, 48B, 48B(1)Bar Council of Punjab and Haryana Election Rules, 1968 — Rule 23(3), 25, 3, 35, 4State of Himachal Pradesh Act, 1970 — Section 14, 24, 24(3), 24(4), 24(5)
High Courts07 May 1973Dismissed
Sachida Nand Sharma Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 371
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 311(2)
High Courts07 May 1973Allowed
The Danda Annj Gram Sabha etc. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 390
Himachal Pradesh Panchayati Raj Act, 1968 — Section 1(1), 4(1), 4(2), 5, 5(1)
High Courts02 May 1973Allowed
Ram Dhan Vs Basanta and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 352
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11Hindu Succession Act, 1956 — Section 14Punjab Custom (Limitation) Act, 1920 — Section 7
High Courts19 Apr 1973
Commissioner of Income Tax Vs Mohan Meakin Breweries Ltd.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 339 : (1974) 95 ITR 586
Super Profits Tax Act, 1963 — Rule 2
High Courts13 Apr 1973Dismissed
Jai Ram and Others Vs Sewak Ram and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 268
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 31(2)
High Courts13 Apr 1973Dismissed
Lakhu Vs Sadhu and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 276
Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A
High Courts29 Mar 1973Dismissed
Smt. Chowli Devi and Others Vs Rukam Din and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 253
Evidence Act, 1872 — Section 6OHimachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2)
High Courts29 Mar 1973Dismissed
Nand Ram Vs Raghunandan
High Court Of Himachal Pradesh · (1973) 2 ILR HP 216
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
High Courts29 Mar 1973Dismissed
Het Ram Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 205
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
High Courts29 Mar 1973Dismissed
Pepsu Road Transport Corporation Vs Puran Chand and Others
High Court Of Himachal Pradesh · AIR 1974 HP 24 : (1973) 2 ILR HP 796
Motor Vehicles Act, 1939 — Section 110A
High Courts26 Mar 1973Dismissed
Dila Ram and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 191
Constitution of India, 1950 — Article 226Himachal Pradesh Consolidation of Holdings Act, 1953 — Section 3, 5, 5(1)Himachal Pradesh General Clauses Act, 1968 — Section 20
High Courts20 Mar 1973
Hiralal Vs Jogeshwar Ram
High Court Of Himachal Pradesh · (1973) CriLJ 1375 : (1973) 2 ILR HP 92
Criminal Procedure Code, 1898 (CrPC) — Section 133, 438
High Courts16 Mar 1973Allowed
Badri Parshad Pandey Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 171
Constitution of India, 1950 — Article 14, 16, 226, 227, 311Evidence Act, 1872 — Section 115Himachal Pradesh Panchayat Department (Class III Service, Recruitment and Promotion and Condition of Services) Rules, 1962 — Rule 4, 9
High Courts13 Mar 1973Allowed
Madhu Kumar Vs Himachal Pradesh University
High Court Of Himachal Pradesh · AIR 1973 HP 94 : (1973) 2 ILR HP 98
Constitution of India, 1950 — Article 226
High Courts06 Mar 1973Dismissed
Hari Ram and Another Vs Harbans Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 71 : (1973) 2 ILR HP 195
Hindu Succession Act, 1956 — Section 14(1)
High Courts09 Feb 1973
Pritam Singh and Others Vs Charan Dass Dogra and Others
High Court Of Himachal Pradesh · AIR 1973 HP 90 : (1973) 2 ILR HP 432
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts17 Jan 1973Allowed
Union of India (UOI) Vs C. Baljee and Others
High Court Of Himachal Pradesh · AIR 1974 HP 1 : (1973) 2 ILR HP 148
Constitution of India, 1950 — Article 14, 226, 245Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 20, 5(1)
High Courts17 Jan 1973
The Kotgarh M.P. Co-operative Society Vs Kedar Nath and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 210
Civil Procedure Code, 1908 (CPC) — Section 38Constitution of India, 1950 — Article 14