COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,571 of 1,630

High Courts03 Sept 1976Allowed

Hardyal Singh Vs The State of H.P. etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 766

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 18, 19(1)Constitution of India, 1950 — Article 311, 311(2)Penal Code, 1860 (IPC) — Section 147, 149, 323, 447

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High Courts02 Sept 1976

Bakshi Surindar Mohan and Others Vs The Sub-Registrar (Tehsildar)

High Court Of Himachal Pradesh · (1977) ShimLC 226

Registration Act, 1908 — Section 20, 21, 22, 71

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High Courts02 Sept 1976Allowed

Ambala Goods Carriers Pvt. Ltd. etc. Vs Regional Transport Authority etc.

High Court Of Himachal Pradesh · AIR 1977 HP 46 : (1977) ShimLC 18

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Motor Vehicles Act, 1939 — Section 56(2), 63

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High Courts31 Aug 1976Allowed

Ram Chadn Saini Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1976) 5 ILR HP 655

Constitution of India, 1950 — Article 14, 16, 162, 309, 311

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High Courts23 Aug 1976

Sewa Ram Nagial Vs General Officer Commanding, 39 Infantry Division and Another

High Court Of Himachal Pradesh · (1977) CriLJ 299 : (1977) ShimLC 1

Army Act, 1950 — Section 126, 126(1)

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High Courts19 Aug 1976Dismissed

Shri Hardwari Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1978) ShimLC 318

Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 20, 7, 7(2)

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High Courts19 Aug 1976

Yash Pal Garg and Co. Vs The Chief Conservator of Forests etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 689

Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 13, 2, 3, 4Sales of Goods Act, 1930 — Section 18, 19 , 20 , 21 , 22

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High Courts19 Aug 1976Dismissed

Yash Pal Garg and Co. Vs The Chief Conservator of Forests and Others

High Court Of Himachal Pradesh · (1977) ShimLC 44

Constitution of India, 1950 — Article 226Himachal Pradesh General Sales Tax Act, 1968 — Section 13, 2, 3, 4Sales of Goods Act, 1930 — Section 18, 19, 2, 20, 21

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High Courts17 Aug 1976Dismissed

Shri Joginder Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1978) ShimLC 316

Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 8, 9, 9(2)

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High Courts17 Aug 1976Allowed

Gurdial Singh Vs Auckland House School

High Court Of Himachal Pradesh · AIR 1977 HP 38 : (1976) 5 ILR HP 683

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 151

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High Courts16 Aug 1976Dismissed

Rai Chand Dewan Chand Vs Shri Audh Bihari Lal Bhatnagar and Another

High Court Of Himachal Pradesh · (1977) ShimLC 26

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106

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High Courts16 Aug 1976Dismissed

Rai Chand Dewan Chand Vs Audh Bihari Lal Bhatnagar and Another

High Court Of Himachal Pradesh · (1976) 5 ILR HP 649

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13Transfer of Property Act, 1882 — Section 106

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High Courts12 Aug 1976Dismissed

Ram Chand and Another Vs Parman and Others

High Court Of Himachal Pradesh · (1977) ShimLC 6

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High Courts11 Aug 1976Dismissed

Hari Nand Thakur Vs The Executive Officer, Simla Municipal Corporation and Another

High Court Of Himachal Pradesh · AIR 1977 HP 50 : (1977) ShimLC 96

Himachal Pradesh Municipal Act, 1968 — Section 216A, 216A(2), 216A(3)

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High Courts05 Aug 1976

Kewal Ram Vs State and Others

High Court Of Himachal Pradesh · (1977) CriLJ 532 : (1977) ShimLC 325

Criminal Procedure Code, 1973 (CrPC) — Section 107, 430, 482

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High Courts04 Aug 1976

Purshotam Dass Vs Smt. Ganesh Bhagti and Others

High Court Of Himachal Pradesh · (1977) ShimLC 204

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482, 561AHimachal Pradesh Panchayati Raj Act, 1994 — Section 28

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High Courts30 Jul 1976Dismissed

Des Raj Pathak Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1976) 5 ILR HP 715

Army Act, 1950 — Section 10, 109, 11, 113, 12Army Rules, 1954 — Rule 37, 40, 40(1), 40(2), 40(3)Constitution of India, 1950 — Article 19, 21, 22, 226, 359(1)

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High Courts27 Jul 1976