High Courts15 Jun 1978Dismissed
Balbir Singh Saini Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1978) 7 ILR HP 319
Himachal Pradesh Municipal Act, 1968 — Section 10, 11, 255, 255(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,563 of 1,630
High Courts12 Jun 1978Dismissed
Himachal Flour Mills Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1978) 7 ILR HP 311 : (1979) 43 STC 91
Central Sales Tax Act, 1956 — Section 14Himachal Pradesh General Sales Tax Act, 1968 — Section 6(3)(ii)
High Courts24 May 1978Allowed
Paramjit Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1979 HP 17 : (1978) ShimLC 320
Arbitration Act, 1940 — Section 30, 8(1)
High Courts17 May 1978Allowed
H.P. State Co-operative Bank Ltd. Vs Smt. Naroo Devi and Others
High Court Of Himachal Pradesh · AIR 1979 HP 1 : (1978) 7 ILR HP 330
Arbitration Act, 1940 — Section 14, 46, 47Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11Co-operative Societies Act, 1912 — Section 39
High Courts27 Apr 1978Dismissed
Hari Dutt Vs Shiv Ram
High Court Of Himachal Pradesh · AIR 1979 HP 41 : (1978) ShimLC 310
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts26 Apr 1978Dismissed
Siri Ram Vs Smt. Hukmi and Another
High Court Of Himachal Pradesh · AIR 1979 HP 46 : (1978) ShimLC 399
Hindu Succession Act, 1956 — Section 14, 14(1)
High Courts25 Apr 1978
Vijay Kumar and Another Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1978) CriLJ 1619 : (1978) ShimLC 284
Penal Code, 1860 (IPC) — Section 302, 34, 392
High Courts24 Apr 1978Allowed
Hans Raj Sood Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1978 HP 63 : (1978) ShimLC 241
Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Section 108Constitution of India, 1950 — Article 226
High Courts21 Apr 1978
Gram Panchayat Khunyara etc. Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1978) 7 ILR HP 225
Constitution of India, 1950 — Article 14, 19, 31, 31A, 31A(2)Forest Act, 1927 — Section 2, 37Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 3
High Courts14 Apr 1978Allowed
Chattar Singh Vs The Deputy Commissioner and Others
High Court Of Himachal Pradesh · (1978) 7 ILR HP 220
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 24
High Courts14 Apr 1978Allowed
Shri Chattar Singh Vs D.C. and Others
High Court Of Himachal Pradesh · (1978) ShimLC 257
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 15, 24
High Courts13 Apr 1978Dismissed
Lachhi Ram and Another Vs The Deputy Commissioner
High Court Of Himachal Pradesh · (1978) ShimLC 237
Constitution of India, 1950 — Article 227, 266East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(2), 21(3), 21(4), 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54
High Courts12 Apr 1978Allowed
Raj Kumar Gupta Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1978) 7 ILR HP 206
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 5Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 14, 16, 311, 311(2)
High Courts12 Apr 1978Dismissed
Vidya Dhar Vs Mohan Lal
High Court Of Himachal Pradesh · (1978) 7 ILR HP 174
Constitution of India, 1950 — Article 341Evidence Act, 1872 — Section 35Punjab Land Revenue Act, 1887 — Section 31, 31(2)
High Courts10 Apr 1978
Shiv Ram and Others Vs Bhagat Ram and Others
High Court Of Himachal Pradesh · AIR 1979 HP 12 : (1978) ShimLC 193
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3
High Courts05 Apr 1978
Channan Singh and Others Vs The Collector, Land Acquisition B/S Link Project and Others
High Court Of Himachal Pradesh · AIR 1978 HP 42 : (1978) ShimLC 200
Land Acquisition Act, 1894 — Section 23
High Courts29 Mar 1978Dismissed
Dr. Mangal Singh Kathait Vs K.D. Sharma
High Court Of Himachal Pradesh · (1978) 7 ILR HP 129
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 18
High Courts29 Mar 1978Dismissed
Dr. Mangal Singh Kathiat Vs Shri K.D. Sharma
High Court Of Himachal Pradesh · (1978) ShimLC 185
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 18
High Courts24 Mar 1978Dismissed
Shri Amar Nath Gupta Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1978) ShimLC 209
Constitution of India, 1950 — Article 14, 16
High Courts24 Mar 1978Dismissed
Amar Nath Gupta Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1978) 7 ILR HP 147
Constitution of India, 1950 — Article 14, 16