High Courts24 Apr 1961Dismissed
Ata Mohammad Vs Ghera and Another
High Court Of Himachal Pradesh · AIR 1962 HP 17
Provincial Small Cause Courts Act, 1887 — Article 35, 23, 25
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,548 of 1,565
High Courts20 Mar 1961Allowed
Chandu Ram and Another Vs Kalyan Chand and Others
High Court Of Himachal Pradesh · AIR 1961 HP 38
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 32 Rule 7
High Courts16 Mar 1961Dismissed
Collector of Bilaspur Vs Santu and Others
High Court Of Himachal Pradesh · AIR 1962 HP 16
Limitation Act, 1908 — Section 5
High Courts13 Mar 1961Partly Allowed
Collector Vs Smt. Janki Devi
High Court Of Himachal Pradesh · AIR 1961 HP 42
Land Acquisition Act, 1894 — Section 23(1)
High Courts08 Mar 1961Partly Allowed
The Collector Vs Smt. Ram Devi
High Court Of Himachal Pradesh · AIR 1961 HP 40
Land Acquisition Act, 1894 — Section 15, 18, 20, 3
High Courts04 Feb 1961Dismissed
Mohindar Singh and Another Vs Balak Ram and Another
High Court Of Himachal Pradesh · AIR 1963 HP 28
Constitution of India, 1950 — Article 19, 31, 31A, 31A(1)Himachal Pradesh Tenants (Rights and Restoration) Act, 1952 — Section 3, 6E
High Courts13 Jan 1961Allowed
District Co-operative Federation Ltd. Vs Khub Chand
High Court Of Himachal Pradesh · AIR 1961 HP 35
Arbitration Act, 1940 — Section 14, 20, 8
High Courts09 Jan 1961Allowed
Smt. Vijey Kumari Thakur Vs H.P. Administration and Others
High Court Of Himachal Pradesh · AIR 1961 HP 32
Evidence Act, 1872 — Section 115Forest Act, 1927 — Section 41, 42Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 2
High Courts29 Dec 1960
Smt. Vindhya Basani Vs Jadab Singh
High Court Of Himachal Pradesh · AIR 1961 HP 30
Court Fees Act, 1870 — Article 1, 17, 8
High Courts02 Dec 1960Dismissed
Girdhari Lal Vs Collector
High Court Of Himachal Pradesh · AIR 1961 HP 16
Land Acquisition Act, 1894 — Section 18(2)
High Courts24 Nov 1960Dismissed
Sundar and Another Vs Subedar Ram Dass and Another
High Court Of Himachal Pradesh · AIR 1961 HP 18
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 11Limitation Act, 1908 — Article 142 , 144
High Courts21 Nov 1960Partly Allowed
Collector Vs Hans Raj and Others
High Court Of Himachal Pradesh · AIR 1961 HP 25
Land Acquisition Act, 1894 — Section 23(1), 3
High Courts14 Nov 1960
Tirath Ram Vs Chaudhry Mal Mangat Ram
High Court Of Himachal Pradesh · AIR 1961 HP 22
Suits Valuation Act, 1887 — Section 8
High Courts13 Sept 1960
Devi Singh and Others Vs Mt. Phulma and Others
High Court Of Himachal Pradesh · AIR 1961 HP 10
Evidence Act, 1872 — Section 32(2)Hindu Succession Act, 1956 — Section 14
High Courts02 Sept 1960Dismissed
Mt. Kalawati Vs Devi Ram
High Court Of Himachal Pradesh · AIR 1961 HP 1
Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 18, 5
High Courts30 Aug 1960Dismissed
Mt. Kalawati and Another Vs Devi Ram and Another
High Court Of Himachal Pradesh · AIR 1961 HP 7
Hindu Marriage Act, 1955 — Section 28, 3
High Courts22 Aug 1960Allowed
Bala Dat Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1960 HP 30
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 82Sales of Goods Act, 1930 — Section 54(2)
High Courts22 Aug 1960Allowed
Sohan Lal and Another Vs Sant Lal
High Court Of Himachal Pradesh · AIR 1960 HP 28
Limitation Act, 1908 — Section 12, 12(1), 5
High Courts11 Aug 1960Dismissed
Kalyan Singh Vs Baldev Singh and Another
High Court Of Himachal Pradesh · AIR 1961 HP 2
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1(1)Constitution of India, 1950 — Article 141, 226, 227Himachal Pradesh Territorial Councils (Election of Members) Rules, 1957 — Rule 76, 80
High Courts07 Jun 1960
Bishan Dass Vs Joginder Lal
High Court Of Himachal Pradesh · AIR 1960 HP 22
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 406, 408, 465, 471, 477