COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,572 of 1,630

High Courts23 Jul 1976Dismissed

Gurdas Ram and Others Vs Raghbir Chand and Others

High Court Of Himachal Pradesh · (1977) ShimLC 241

Punjab Gram Panchayat Act, 1952 — Section 97Punjab Village Common Lands (Regulation) Act, 1961 — Section 4, 4(1), 5(1)Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 3(2)

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High Courts21 Jul 1976Allowed

Smt. Surinder Kaur Vs Mohinder Bahadur Singh

High Court Of Himachal Pradesh · (1977) ShimLC 108

Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(3)

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High Courts21 Jul 1976Dismissed

Kalawati and Others Vs Nalagarh Dehati Co-opetative Transport Society Ltd. and Another

High Court Of Himachal Pradesh · (1977) ShimLC 11

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High Courts21 Jul 1976Allowed

Smt. Surinder Kaur Vs Mohinder Pal Singh

High Court Of Himachal Pradesh · (1976) 5 ILR HP 620

Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(3)

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High Courts20 Jul 1976Dismissed

Kishore Chand Vs Dulo Ram

High Court Of Himachal Pradesh · (1976) 5 ILR HP 617

Limitation Act, 1963 — Article 19, 22

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High Courts07 Jul 1976Allowed

State of Himachal Pradesh Vs Sri. Sohan Lal

High Court Of Himachal Pradesh · (1977) ShimLC 103

Constitution of India, 1950 — Article 226

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High Courts07 Jul 1976Allowed

The State of Himachal Pradesh and Another Vs Sohan Lal

High Court Of Himachal Pradesh · (1976) 5 ILR HP 605

Constitution of India, 1950 — Article 226

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High Courts25 Jun 1976Allowed

Narsingh Dass Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1977 HP 84 : (1977) ShimLC 209

Himachal Pradesh Municipal Act, 1968 — Section 2(22), 55(1)

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High Courts23 Jun 1976

Devi Ram and Others Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1977) CriLJ 109 : (1977) ShimLC 128

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 482

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High Courts23 Jun 1976

Rajkumar Rajindra Singh Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · AIR 1976 HP 82 : (1977) ShimLC 132

Constitution of India, 1950 — Article 15, 15(1), 245, 246(2), 254Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 1, 14, 3, 4, 4(1)

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High Courts23 Jun 1976

Smt. Bal Kaur Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1976) CriLJ 1928 : (1976) 5 ILR HP 493

Criminal Procedure Code, 1973 (CrPC) — Section 517, 520Penal Code, 1860 (IPC) — Section 201, 302

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High Courts23 Jun 1976Allowed

Smt. Lila Wati and Others Vs Paras Ram and Others

High Court Of Himachal Pradesh · AIR 1977 HP 1 : (1977) ShimLC 294

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5Evidence Act, 1872 — Section 34, 35

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High Courts15 Jun 1976Allowed

Dharam Vir Kapur Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1976 HP 93 : (1977) ShimLC 85

Motor Vehicles Act, 1939 — Section 110B, 110C, 110CC, 110D

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High Courts14 Jun 1976Allowed

Himachal Shoddy Mills Ltd. and Another Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1976) 5 ILR HP 475

Constitution of India, 1950 — Article 12, 14, 19, 226, 31Industries (Development and Regulation) Act, 1951 — Section 18G, 3(1)Woollen Textiles (Production and Distribution) Control Order, 1962 — Section 10A

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High Courts11 Jun 1976Dismissed