High Courts04 Nov 1977Allowed
Smt. Surinder Kaur Vs Mohinder Bahadur Singh
High Court Of Himachal Pradesh · AIR 1978 HP 27 : (1978) ShimLC 75
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96 , 96(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,565 of 1,630
High Courts03 Nov 1977Dismissed
Abhi Ram Vs Moti Ram and Others
High Court Of Himachal Pradesh · AIR 1978 HP 28 : (1978) ShimLC 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5
High Courts25 Oct 1977Allowed
Dr. Om Prakash Awasthi Vs Himachal Pradesh University
High Court Of Himachal Pradesh · (1978) ShimLC 59
Constitution of India, 1950 — Article 14, 16Himachal Pradesh University Act, 1970 — Section 24, 45
High Courts25 Oct 1977
RAM LAL ISHWAR DASS AND ANOTHER Vs Income Tax OFFICER, A-WARD, MANDI, AND ANOTHER.
High Court Of Himachal Pradesh · (1978) 112 ITR 710
Income Tax Act, 1961 — Section 143(2), 144
High Courts25 Oct 1977Allowed
Dr. Om Parkash Awasthi Vs The Himachal Pradesh University
High Court Of Himachal Pradesh · (1977) 6 ILR HP 684
Himachal Pradesh University Act, 1970 — Section 24, 45
High Courts25 Oct 1977
Ram Lal Ishwar Dass and Another Vs Income Tax Officer, A-Ward and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 680
Income Tax Act, 1961 — Section 143(2), 144, 146, 246, 250
High Courts03 Oct 1977Dismissed
Raja Ram Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 708
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Government of India Act, 1915 — Section 107
High Courts30 Sept 1977Allowed
Manohar Lal Chadha and Another Vs The Himachal Pradesh Mineral and Industrial Development Corporation, etc.
High Court Of Himachal Pradesh · (1978) 7 ILR HP 97
Constitution of India, 1950 — Article 226, 227General Clauses Act, 1897 — Section 21Land Acquisition (Companies) Rules, 1963 — Rule 4, 4(1), 4(2)
High Courts29 Sept 1977Dismissed
Ish Paul Singh Ghai and Another Vs Shrimat Bimla Rawal and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 571
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2)Income Tax Act, 1961 — Section 281(A)
High Courts29 Sept 1977
Chamaru etc. Vs Khazan Singh etc.
High Court Of Himachal Pradesh · AIR 1978 HP 58 : (1978) ShimLC 117
Constitution of India, 1950 — Article 226, 227
High Courts28 Sept 1977Dismissed
Siri Ram Vs Pritam Singh
High Court Of Himachal Pradesh · AIR 1978 HP 30 : (1978) ShimLC 1
Transfer of Property Act, 1882 — Section 106
High Courts24 Sept 1977
Purshotam Dass Vs Jaishi Ram
High Court Of Himachal Pradesh · AIR 1978 HP 51 : (1978) ShimLC 79
Himachal Pradesh Court Fees Act, 1968 — Article 1, 13, 8Land Acquisition Act, 1894 — Section 18, 30, 54
High Courts21 Sept 1977
Major Krishana Mohini Vs Ram partap Chandel
High Court Of Himachal Pradesh · (1977) 6 ILR HP 697
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 99Representation of the People Act, 1951 — Section 117, 81, 81(3), 82, 83(2)
High Courts21 Sept 1977
Major Krishna Mohini Vs Ram Pratap Chandel
High Court Of Himachal Pradesh · (1978) ShimLC 23
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151, 99Representation of the People Act, 1951 — Section 117, 81(3), 82, 83(2), 83(5)
High Courts21 Sept 1977Dismissed
B.R. Lakhanpal Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 575
Delhi, Himachal Pradesh and Andaman and Nicobar Islands Civil Service Rules, 1965 — Rule 17, 31A, 36Himachal Pradesh Administrative Service Rules, 1973 — Rule 18Punjab Reorganisation Act, 1966 — Section 82
High Courts14 Sept 1977Allowed
Puran Singh Vs The State and Others
High Court Of Himachal Pradesh · (1978) ShimLC 97
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 14
High Courts09 Sept 1977Dismissed
Gita Ram Vs Anant Ram and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 555
Civil Procedure Code, 1908 (CPC) — Section 60East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Penal Code, 1860 (IPC) — Section 442
High Courts08 Sept 1977Dismissed
Mehar Singh Vs Chuhru Ram
High Court Of Himachal Pradesh · (1977) 6 ILR HP 565
Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 2, 2(2), 3
High Courts05 Sept 1977Partly Allowed
Union of India (UOI) and Another Vs Vishwanath Sud and Another
High Court Of Himachal Pradesh · AIR 1978 HP 31 : (1977) 6 ILR HP 543
Arbitration Act, 1940 — Section 29, 30
High Courts25 Aug 1977
Agya Ram Vs Smt. Puspha Devi etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 582
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386(3), 488, 488(3)