COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,561 of 1,630

High Courts22 Nov 1978

Amolak Ram and Another Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 710

Constitution of India, 1950 — Article 226, 227Himachal Pradesh Municipal Act, 1968 — Section 101(2), 240(1), 255(1), 4, 4(1)Himachal Pradesh Municipalities (Wards) Rules, 1970 — Rule 13(1), 14, 17, 2, 51

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High Courts18 Nov 1978Dismissed

Anil Nag Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1979) ShimLC 160

Constitution of India, 1950 — Article 14, 15, 15(1), 15(4), 166

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High Courts15 Nov 1978Dismissed

Shankar dass and Others Vs Smt. Shanti Devi and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 632

Contract Act, 1872 — Section 65Land Reforms Act, 1953 — Section 17, 18, 27, 27(1), 27(2)Punjab Tenancy Act, 1887 — Section 40

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High Courts13 Nov 1978

Anil Nag Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1978) 7 ILR HP 667

Constitution of India, 1950 — Article 14, 145, 15, 15(1), 15(4)

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High Courts10 Nov 1978

Gopal Chauhan Vs Smt. Satya and Another

High Court Of Himachal Pradesh · (1979) CriLJ 446 : (1979) ShimLC 181

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380, 420, 448, 500

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High Courts10 Nov 1978

Nutrine Confectionery Co. Ltd. Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1979) CriLJ 219 : (1979) ShimLC 197

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7

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High Courts08 Nov 1978

Shakti Singh Vs State and Others

High Court Of Himachal Pradesh · AIR 1979 HP 19 : (1979) ShimLC 177

Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 55Himachal Pradesh Panchayati Raj Act, 1968 — Section 168, 186, 3(1), 9(5)

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High Courts07 Nov 1978Dismissed

Shamsher Singh Vs The Assistant Returning Officer and Others

High Court Of Himachal Pradesh · AIR 1979 HP 22 : (1979) ShimLC 189

Constitution of India, 1950 — Article 226(3)Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 14Himachal Pradesh Panchayati Raj Act, 1968 — Section 180, 180(1)

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High Courts07 Nov 1978Allowed