High Courts20 Aug 1975Allowed
Ramji Dass Vs Inder and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 543
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 41 Rule 30, Order 41 Rule 31, 152
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,580 of 1,630
High Courts20 Aug 1975
Mast Ram Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 549
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1994 — Section 167, 168, 180, 54, 54(2)Penal Code, 1860 (IPC) — Section 182
High Courts14 Aug 1975Dismissed
Sat Pal Khanna and Another Vs Smt. Lila Wati and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 603
Arbitration Act, 1940 — Section 20, 39Industrial Disputes Act, 1947 — Section 33C(2)Limitation Act, 1908 — Article 181
High Courts12 Aug 1975
Pritam and Another Vs Durga Singh and Others
High Court Of Himachal Pradesh · (1976) CriLJ 91
Criminal Procedure Code, 1973 (CrPC) — Section 146, 146(2), 147, 482
High Courts12 Aug 1975Dismissed
Pritam Singh and Another Vs Durga Singh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 615
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(8), 146, 146(2)
High Courts12 Aug 1975
G.S. Shekhar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1976) CriLJ 95 : (1975) 4 ILR HP 540
Criminal Procedure Code, 1973 (CrPC) — Section 479A, 561APenal Code, 1860 (IPC) — Section 420, 468, 471, 511
High Courts08 Aug 1975Dismissed
Smt. Basant Kaur Vs J.R. Walia and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 538
High Courts07 Aug 1975Dismissed
Pausu Ram Vs State
High Court Of Himachal Pradesh · (1975) 4 ILR HP 535
Penal Code, 1860 (IPC) — Section 409
High Courts07 Aug 1975
C.D. Katoch and Another Vs Sant Pal
High Court Of Himachal Pradesh · (1976) CriLJ 214
Penal Code, 1860 (IPC) — Section 379, 380, 500
High Courts05 Aug 1975Allowed
Roshan Lal Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 531
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 193, 193(1), 226, 227, 228Essential Commodities Act, 1955 — Section 7, 9
High Courts04 Aug 1975Allowed
Kirpa Ram Vs The State of H.P. etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 525
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Gram Panchayat (First Amendment) Rules, 1973 — Rule 19DHimachal Pradesh Gram Panchayat Rules, 1971 — Rule 19D
High Courts31 Jul 1975Dismissed
Beli Ram Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 593
Himachal Pradesh Minor Minerals (Concession) Revised Rules, 1971 — Rule 53, 53(2), 60Himachal Pradesh Minor Minerals (Concession) Rules, 1966 — Rule 3, 57Mines and Minerals (Development and Regulation) Act, 1957 — Section 14, 15, 2, 23, 3
High Courts31 Jul 1975Allowed
Smt. Dev Lata Vs Alam etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 450
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 14, 17, 18, 2(17)
High Courts30 Jul 1975Dismissed
Smt. Uttami Vs Shri Ram Dass etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 441
Registration Act, 1908 — Section 42, 43, 44, 45, 46Succession Act, 1925 — Section 2, 6
High Courts30 Jul 1975
Ghansara Singh etc. Vs Smt. Ajudhia etc. Smt. Ajudhia etc. Vs Ghansara Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 742
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 3, Order 47 Rule 4
High Courts28 Jul 1975Dismissed
Girja Nand Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 507
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 145(6)
High Courts25 Jul 1975
State Vs Dilla Ram and Others
High Court Of Himachal Pradesh · (1976) CriLJ 392 : (1975) 4 ILR HP 521
Criminal Procedure Code, 1973 (CrPC) — Section 226, 467, 468, 488Penal Code, 1860 (IPC) — Section 419, 467, 468
High Courts24 Jul 1975Dismissed
Achhru and Others Vs The Director of Consolidation etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 619
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts24 Jul 1975Dismissed
Chet Ram Vs Lachhu etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 498
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, 115
High Courts24 Jul 1975Allowed
Mauji Ram Vs Madan Singh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 501
Succession Act, 1925 — Section 276