High Courts21 Dec 1976
Gurbax Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1977) CriLJ 1676
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1)(d)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,570 of 1,630
High Courts14 Dec 1976
Dr. Het Ram Kalla Vs Himachal Pradesh University etc. Dr. K.P. Pandey Vs Dr. V.S. Jogi etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 17
Allahabad University Act, 1921 — Section 11, 11(2), 11(4)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 11, 14, 14(1), 14(11)Constitution of India, 1950 — Article 226, 32
High Courts14 Dec 1976Dismissed
Kalam Dass Vs The Chief Electoral Officer etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 825
Constitution of India, 1950 — Article 311(2)Himachal Pradesh Election Department Subordinate Class III Services (Recruitment, Promotions and Certain Conditions of Service) Rules, 1966 — Rule 8
High Courts12 Dec 1976Dismissed
Durga Ram Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1977) 6 ILR HP 1
Constitution of India, 1950 — Article 226, 329Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 19A, 19A(1)Himachal Pradesh Panchayati Raj Act, 1968 — Section 11, 12, 13(1), 186, 5
High Courts10 Dec 1976Dismissed
Amar Nath Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1978) ShimLC 148
Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 17, 20, 6, 7(2)
High Courts10 Dec 1976Dismissed
Shri Shama Nand Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1978) ShimLC 146
High Courts09 Dec 1976
Om Prakash Kapur Vs The Competent Officer and Others
High Court Of Himachal Pradesh · (1977) ShimLC 245
Administration of Evacuee Property Act, 1950 — Section 10, 10(1), 10(2)East Punjab Urban Rent Restriction Act, 1949 — Section 13Evacuee Interest (Separation) Act, 1951 — Section 7
High Courts27 Nov 1976
Ram Sarup and Others Vs Narinder Singh
High Court Of Himachal Pradesh · (1978) ShimLC 141
Civil Procedure Code, 1908 (CPC) — Section 60Punjab High Court Rules and Orders — Rule 17Punjab Tenancy Act, 1887 — Section 84, 84(5), 88
High Courts26 Nov 1976Dismissed
Jai Krishan etc. Vs Bhajan Dass
High Court Of Himachal Pradesh · (1976) 5 ILR HP 844
Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 2(1), 2(2), 3
High Courts26 Nov 1976Dismissed
Jai Krishan and Others Vs Bhajan Dass
High Court Of Himachal Pradesh · (1977) ShimLC 229
Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 2(1), 2(2), 3
High Courts23 Nov 1976
Krishan Lal Vs Sh. Ghaniya and Others
High Court Of Himachal Pradesh · (1977) CriLJ 1361 : (1976) 5 ILR HP 853
Constitution of India, 1950 — Article 27Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 149, 323, 430, 504
High Courts19 Nov 1976Dismissed
Dr. K.P. Pandey Vs The Himachal Pradesh University etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 791
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Himachal Pradesh University Act, 1970 — Section 22, 30, 37Income Tax Act, 1922 — Section 35
High Courts12 Nov 1976Dismissed
Om Prakash Vs Amarjeet Singh
High Court Of Himachal Pradesh · (1977) ShimLC 223
Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 114(1), 114(2), 114(3), 65, 65(1)Punjab Tenancy Act, 1887 — Section 84, 84(1), 84(5)
High Courts09 Nov 1976Dismissed
Smt. Shanti Vs Amar Nath
High Court Of Himachal Pradesh · (1976) 5 ILR HP 846
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts05 Nov 1976Allowed
Sain Dass Vs Narain Singh
High Court Of Himachal Pradesh · AIR 1977 HP 64 : (1977) ShimLC 256
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts30 Oct 1976Dismissed
Dhani Ram Vs Smt. Sushila Devi
High Court Of Himachal Pradesh · AIR 1977 HP 83 : (1976) 5 ILR HP 839
Hindu Marriage Act, 1955 — Section 21, 24, 28
High Courts17 Oct 1976
Shri Gurdial Singh Vs Auckland House School
High Court Of Himachal Pradesh · (1977) ShimLC 36
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151
High Courts29 Sept 1976Dismissed
The State of Himachal Pradesh Vs Har Sukh Rai
High Court Of Himachal Pradesh · (1976) 5 ILR HP 705
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts27 Sept 1976Dismissed
Shri Muni Lal Vs Smt. Niki Mansa Ram
High Court Of Himachal Pradesh · AIR 1977 HP 51 : (1977) ShimLC 30
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Sept 1976Dismissed
Brij Lal Vs Smt. Maya Devi
High Court Of Himachal Pradesh · (1977) ShimLC 4
Hindu Marriage (Amendment) Act, 1956 — Section 10, 10(1), 13, 13(1), 23