High Courts21 Mar 1975
N.K. Jindal and Others Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 431
Constitution of India, 1950 — Article 14, 16, 309
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,584 of 1,630
High Courts20 Mar 1975
Joginder Singh etc. Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 181
Civil Procedure Code, 1908 (CPC) — Section 94Constitution of India, 1950 — Article 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 399, 401, 401(2)
High Courts20 Mar 1975Allowed
Padam Singh Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1976) 5 ILR HP 197
Constitution of India, 1950 — Article 14Himachal Pradesh General Clauses Act, 1968 — Section 2(30)Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 3
High Courts19 Mar 1975Dismissed
Smt. Naraini Vs Ram Rattan and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 206
Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 380, 406, 506
High Courts19 Mar 1975Dismissed
Shrimati Naraini Vs Ram Rattan and Others
High Court Of Himachal Pradesh · (1977) ShimLC 281
Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 380, 406, 506
High Courts19 Mar 1975Allowed
Mrs. M.J. Stone and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1975) 03 SHI CK 0001
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7Motor Accidents Claims Tribunal Rules, 1960 — Rule 20Motor Vehicles Act, 1939 — Section 110B, 110C
High Courts14 Mar 1975Dismissed
Rajinder Mohan Sehgal and Others Vs Dr. Y.S. Parmar and Others
High Court Of Himachal Pradesh · AIR 1976 HP 1
Constitution of India, 1950 — Article 226Himachal Pradesh Courts Order, 1948 — Section 16(1)Punjab Courts Act, 1918 — Section 19(1)
High Courts14 Mar 1975Dismissed
Trilok Chand etc. Vs Y.S. Parmar etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 239
Constitution of India, 1950 — Article 14, 19(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 7(2), 9(1), 9(2)Himachal Pradesh Courts Order, 1948 — Section 16(1)
High Courts14 Mar 1975Allowed
Pritam Singh and Another Vs Rajinder Kumar etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 187
High Courts13 Mar 1975Dismissed
Dhani Ram Vs Lachhman Dass and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 195
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts10 Mar 1975Allowed
Dalip Singh Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 285
Criminal Procedure Code, 1973 (CrPC) — Section 242Motor Vehicles Act, 1988 — Section 112, 116, 131, 83, 87
High Courts10 Mar 1975Dismissed
Lachhman Dass Vs Smt. Sheilla Emile
High Court Of Himachal Pradesh · (1975) 4 ILR HP 189
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5), 2Himachal Pradesh Urban Rent Control Act, 1971 — Section 28(2)Punjab Courts Act, 1918 — Section 18, 26, 39(3)
High Courts05 Mar 1975Allowed
Muni Lal Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 229
Civil Procedure Code, 1908 (CPC) — Section 151Himachal Pradesh Panchayati Raj Act, 1968 — Section 61, 63
High Courts03 Mar 1975
Puran Singh and Others Vs Labhu Ram
High Court Of Himachal Pradesh · (1976) CriLJ 571
Criminal Procedure Code, 1973 (CrPC) — Section 145, 437, 438
High Courts27 Feb 1975Dismissed
Daulat Ram etc. Vs Smt. Shanti Devi
High Court Of Himachal Pradesh · (1975) 4 ILR HP 147
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts10 Jan 1975
Param Dev Vs The State
High Court Of Himachal Pradesh · (1975) CriLJ 1346 : (1975) 4 ILR HP 54
Penal Code, 1860 (IPC) — Section 322, 323, 325
High Courts10 Jan 1975
Dhanvir and Others Vs State and Another
High Court Of Himachal Pradesh · (1975) CriLJ 1347 : (1975) 4 ILR HP 51
Criminal Procedure Code, 1973 (CrPC) — Section 107, 514, 515
High Courts09 Jan 1975Dismissed
Smt. Lila Devi etc. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) 4 ILR HP 277
Arbitration Act, 1940 — Section 30, 33, 5
High Courts07 Jan 1975Dismissed
Romesh Lal Vs Charanji Lal etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 155
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 91