High Courts14 Jan 1976Dismissed
Meek Singh Vs The State of Himchal Pradesh and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 137
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 7(3), Order 33 Rule 9
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,576 of 1,630
High Courts14 Jan 1976Dismissed
Meek Singh Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1977) ShimLC 98
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 5, Order 33 Rule 7(3), Order 33 Rule 9
High Courts06 Jan 1976
Madhu Malhotra Vs The Himachal Pradesh University
High Court Of Himachal Pradesh · (1977) ShimLC 179
High Courts06 Jan 1976Allowed
Miss Madhu Malhotra Vs The Himachal Pradesh University
High Court Of Himachal Pradesh · (1976) 5 ILR HP 132
High Courts06 Jan 1976Allowed
Finun Vs Smt. Gianu and Another
High Court Of Himachal Pradesh · (1976) 5 ILR HP 76
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Punjab High Court Rules and Orders — Rule 1, 2
High Courts06 Jan 1976Dismissed
Prem Singh Vs Smt. Raj Rani Devi
High Court Of Himachal Pradesh · AIR 1977 HP 56
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts06 Jan 1976
Sri. Finnn Vs Smt. Gianu and Another
High Court Of Himachal Pradesh · (1977) ShimLC 125
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Punjab High Court Rules and Orders — Rule 1, 2
High Courts05 Jan 1976Dismissed
Smt. Satya Devi Vs V.S. Malik
High Court Of Himachal Pradesh · AIR 1976 HP 80 : (1977) ShimLC 113
East Punjab Urban Rent Restriction Act, 1949 — Section 4
High Courts30 Dec 1975
Singla Brothers Solan Vs The Special Tribunal etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 438
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(1), 517(1)Defence and Internal Security of India Act, 1971 — Section 12, 7
High Courts19 Dec 1975Allowed
Rania Vs Smt. Kamla Devi and Another
High Court Of Himachal Pradesh · AIR 1976 HP 57
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts19 Dec 1975
Charan Dass Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 833
Criminal Procedure Code, 1973 (CrPC) — Section 351(1)Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 19(2), 20A
High Courts19 Dec 1975Dismissed
State of H.P. and Another Vs Ajit Kumar
High Court Of Himachal Pradesh · AIR 1976 HP 61
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 141Constitution of India, 1950 — Article 226
High Courts18 Dec 1975Allowed
Sant Kumar Vs Smt. Sawan Devi and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 128
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 4, Order 10 Rule 4(2), Order 43 Rule 1, 115
High Courts17 Dec 1975Dismissed
Chuni Lal Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 120
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 19C, 20, 25, 28Himachal Pradesh Panchayati Raj Act, 1994 — Section 10(3), 13, 13(1), 13(3), 51
High Courts16 Dec 1975Dismissed
Roshan Lal Butail Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 59
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 17(1), 23, 6, 6(1A)
High Courts16 Dec 1975Allowed
The Himachal Pradesh Marketing and Development Federation Limited Vs Smt. Urmila Kumari and Others
High Court Of Himachal Pradesh · (1976) ACJ 48 : AIR 1976 HP 36 : (1976) ILR HP 67
Motor Vehicles Act, 1939 — Section 110B
High Courts15 Dec 1975Dismissed
Sunder Singh Raghubans Vs Embassy of India, in Nepal and Another
High Court Of Himachal Pradesh · AIR 1976 HP 58 : (1977) ShimLC 214
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 309
High Courts12 Dec 1975
Asa Singh Kochhar and Another Vs Darshan Singh Kochhar and Others
High Court Of Himachal Pradesh · (1976) 5 ILR HP 551
Arbitration Act, 1940 — Section 39 , 39(1)Civil Procedure Code Amendment Act, 1877 — Section 588, 588(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 9 Rule 8
High Courts12 Dec 1975Dismissed
State of Himachal Pradesh Vs Shyama Nand
High Court Of Himachal Pradesh · (1976) 5 ILR HP 89
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Companies Act, 1956 — Section 134Criminal Procedure Code, 1973 (CrPC) — Section 377
High Courts11 Dec 1975Allowed
Shiv Ram Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) 5 ILR HP 85
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 499, 514, 554, 555Punjab Excise Act, 1914 — Section 61.1