High Courts07 Nov 1975
District and Sessions Judge Vs Shri Ravinder Kumar Sharma, Advocate
High Court Of Himachal Pradesh · (1975) 4 ILR HP 790
Contempt of Courts Act, 1971 — Section 13, 15, 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,578 of 1,630
High Courts28 Oct 1975Allowed
Dhyan Singh Vs Director of Consolidation and Others
High Court Of Himachal Pradesh · AIR 1976 HP 64 : (1975) 4 ILR HP 727
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 51
High Courts28 Oct 1975Allowed
Hukam Singh Vs Director of Consolidatoin etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 724
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1), 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54
High Courts27 Oct 1975Dismissed
Arun Kumar Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 783
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 207, 240, 375Defence and Internal Security of India Act, 1971 — Section 12, 3, 8, 9
High Courts23 Oct 1975Allowed
Mehar Chand Bharadwaj Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 761
Criminal Procedure Code, 1973 (CrPC) — Section 412Penal Code, 1860 (IPC) — Section 427Police Act, 1861 — Section 34
High Courts22 Oct 1975
State of Himachal Pradesh Vs Charan Dass Dogra
High Court Of Himachal Pradesh · (1976) CriLJ 1466 : (1975) 4 ILR HP 647
Criminal Procedure Code, 1973 (CrPC) — Section 202, 540Penal Code, 1860 (IPC) — Section 109, 114, 120B, 148, 149
High Courts21 Oct 1975Allowed
Harsukh Rai Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 769
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 2, 20, 20(1), 20(2)Road Transport Corporations Act, 1950 — Section 3
High Courts21 Oct 1975Allowed
Manak Chand Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 641
Constitution of India, 1950 — Article 311(2)General Financial Rules, 1963 — Rule 79
High Courts21 Oct 1975Dismissed
Prem Chand Vs Beni Madhav
High Court Of Himachal Pradesh · (1975) 4 ILR HP 670
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 2, 2A
High Courts07 Oct 1975
Kanwarani Madna Vati and Another Vs Raghunath Singh and Others
High Court Of Himachal Pradesh · AIR 1976 HP 41
Civil Procedure Code, 1908 (CPC) — Section 34 , 35Contract Act, 1872 — Section 16Evidence Act, 1872 — Section 21 , 35
High Courts03 Oct 1975
Bhimi Ram etc. Vs Loharu Ram
High Court Of Himachal Pradesh · (1975) 4 ILR HP 824
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 210, 397, 397(2)
High Courts01 Oct 1975Dismissed
Guru Dutt Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 754
Arbitration Act, 1940 — Section 17
High Courts30 Sept 1975Dismissed
Gokal Vs Smt. Shakuntla Devi etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 667
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 105, 11(1)
High Courts26 Sept 1975Dismissed
Union of India (UOI) Vs Ram Sarup Prem Singh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 816
Arbitration Act, 1940 — Section 14, 14(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1 , Order 20 Rule 2Limitation Act, 1963 — Article 178
High Courts26 Sept 1975Dismissed
Rakha Singh Vs Santokha and Others
High Court Of Himachal Pradesh · AIR 1976 HP 66 : (1975) 4 ILR HP 820
Specific Relief Act, 1963 — Section 16
High Courts26 Sept 1975
State Vs Surinder Kumar
High Court Of Himachal Pradesh · (1976) CriLJ 892 : (1975) 4 ILR HP 757
Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts24 Sept 1975Allowed
Chander Sen Vs Akhtyar Mani and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 707
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 488Himachal Pradesh Panchayati Raj Act, 1994 — Section 203(2), 225, 238, 238(2)
High Courts24 Sept 1975Allowed
Smt. Taranjit Kohli Vs Gurbaksh Singh Kohli
High Court Of Himachal Pradesh · (1975) 4 ILR HP 663
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104Hindu Marriage Act, 1955 — Section 10 , 13, 21, 24, 25
High Courts24 Sept 1975
Vidya Sagar and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 684
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 111, 112, 116, 116(1)
High Courts23 Sept 1975Dismissed
State Vs P.C. Sharma
High Court Of Himachal Pradesh · (1975) 4 ILR HP 700
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 197, 435Penal Code, 1860 (IPC) — Section 218, 325, 341