High Courts23 May 1977Dismissed
Inder Dhir Singh Vs Mohan Meakin Breweries Ltd.
High Court Of Himachal Pradesh · (1977) ShimLC 319
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 28
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,568 of 1,630
High Courts19 May 1977
L.D. Khanna and Others Vs Chohan Huhtamaki (India) Pvt. Ltd.
High Court Of Himachal Pradesh · (1977) CriLJ 1530 : (1977) ShimLC 345
Contempt of Courts Act, 1971 — Section 19, 19(1)
High Courts18 May 1977Dismissed
Paras Ram Vs Tehroo and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 239
High Courts18 May 1977Dismissed
Paras Ram Vs Terhroo and Another
High Court Of Himachal Pradesh · (1977) ShimLC 362
High Courts16 May 1977
Satya Pal Joginder Nath Vs Excise and Taxation Commissioner etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 258
Criminal Procedure Code, 1973 (CrPC) — Section 5Punjab Excise Act, 1914 — Section 10, 14, 15, 3, 35(1)Punjab Liquor Licence Rules, 1956 — Rule 4.19
High Courts11 May 1977
Y.P. Garg and Co. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1977) ShimLC 387
Arbitration Act, 1940 — Section 14Constitution of India, 1950 — Article 299, 299(1)Government of India Act, 1935 — Section 175(3)
High Courts10 May 1977Dismissed
Pardhana Vs Amin Chand and Others
High Court Of Himachal Pradesh · AIR 1977 HP 94 : (1977) ShimLC 404
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2Contract Act, 1872 — Section 19Transfer of Property Act, 1882 — Section 126
High Courts10 May 1977Dismissed
Nand Kishore Vs Kishan Chand and Others
High Court Of Himachal Pradesh · AIR 1977 HP 68 : (1977) ShimLC 364
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 May 1977Allowed
Mool Singh Vs Ram Nath and Another
High Court Of Himachal Pradesh · (1977) 6 ILR HP 226
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts27 Apr 1977Allowed
Sain Dass Vs Shambhu Ram and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 210
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115Himachal Pradesh Land Revenue Act, 1954 — Section 45
High Courts27 Apr 1977Allowed
Sain Dass Vs Sanbhu Ram and Others
High Court Of Himachal Pradesh · (1977) ShimLC 380
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115, 151Himachal Pradesh Land Revenue Act, 1954 — Section 45
High Courts25 Apr 1977Dismissed
Virinder Singh Vs Smt. Reshmoo
High Court Of Himachal Pradesh · (1977) 6 ILR HP 176
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 2Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 13(1)
High Courts25 Apr 1977Dismissed
Jai Singh and Others Vs Lala Ganesha and Another
High Court Of Himachal Pradesh · AIR 1977 HP 69 : (1977) 6 ILR HP 163
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Apr 1977Dismissed
Virinder Singh Vs Smt. Reshmo
High Court Of Himachal Pradesh · (1977) ShimLC 365
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 1, 1(2), 11, 11(1), 11(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 130(1)
High Courts19 Apr 1977
Goverdhan Dass Vs Smt. Bhagmatu
High Court Of Himachal Pradesh · (1977) 6 ILR HP 203
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 401, 482, 488, 488(1), 488(2)
High Courts13 Apr 1977Allowed
Desh Raj Bhatia Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1977) 6 ILR HP 192
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 409
High Courts13 Apr 1977Dismissed
B.P. Misra Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1978) ShimLC 9
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)Central Reserve Police Force Rules, 1955 — Rule 108(1), 108(2), 108(3), 108(4), 108(5)Constitution of India, 1950 — Article 226, 311
High Courts13 Apr 1977Allowed
Des Raj Bhatia Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1977) ShimLC 339
Penal Code, 1860 (IPC) — Section 409
High Courts13 Apr 1977Allowed
Jaimal Singh Lachman Singh Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1977 HP 70 : (1977) ShimLC 358
Constitution of India, 1950 — Article 226
High Courts04 Apr 1977
Prem Chand Vs Amar Nath etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 166
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)Himachal Pradesh General Clauses Act, 1968 — Section 2