COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,585 of 1,630

High Courts06 Jan 1975

Arjun Dev Bali Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 214

Constitution of India, 1950 — Article 14, 16, 311, 311(2)Delhi and Himachal Pradesh Police Service Rules, 1961 — Rule 24, 30(1), 31, 31(2)Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 4, 5, 7, 8, 9

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High Courts06 Jan 1975Dismissed

P.L. Morada Vs S.D. Bakshi

High Court Of Himachal Pradesh · (1976) 5 ILR HP 43

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), Order 41 Rule 5(3), Order 41 Rule 5(4)East Punjab Urban Rent Restriction Act, 1949 — Section 13Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 2, 23

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High Courts06 Jan 1975Allowed

Smt. Prem Kumari Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 150

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts03 Jan 1975Dismissed

Kutub Deen Vs State

High Court Of Himachal Pradesh · (1975) 4 ILR HP 49

Criminal Procedure Code, 1973 (CrPC) — Section 514, 515Penal Code, 1860 (IPC) — Section 380, 457

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High Courts02 Jan 1975Dismissed

Shri Shankar Nath and Others Vs Shri Jagat Ram Kuthiala and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 46

Evidence Act, 1872 — Section 138, 154

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High Courts31 Dec 1974Dismissed

Telu Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1975) 4 ILR HP 132

Penal Code, 1860 (IPC) — Section 300, 302, 304

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High Courts31 Dec 1974Dismissed

Goverdhan Dass Vs Smt. Bhaomatu and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 127

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(2), 526Himachal Pradesh Panchayati Raj Act, 1968 — Section 203, 203(2), 206

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High Courts31 Dec 1974Dismissed

Shri Narboo Ram Vs Shrimathi Lata Thakur and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 148

Limitation Act, 1963 — Section 12Prevention of Corruption Act, 1947 — Section 5(1)Representation of the People Act, 1951 — Section 100, 100(1), 123, 123(1), 123(2)

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High Courts31 Dec 1974

Dr. Chaman Lal Malhotra Vs The State of Himaghal Pradesh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 74

Central Health Service Rules, 1963 — Rule 2, 7Constitution of India, 1950 — Article 14, 16, 309Himachal Pradesh State Act, 1970 — Section 40(7)

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High Courts27 Dec 1974

Devi Ram Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 40

Arbitration Act, 1940 — Section 14, 17

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High Courts27 Dec 1974

Smt. Hima etc. Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1975) 4 ILR HP 44

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 324, 326, 34

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High Courts23 Dec 1974Dismissed

Sat Pal Sabharwal Vs The Himachal Pradesh Financial Corporation and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 99

Constitution of India, 1950 — Article 12, 16(1), 226, 309, 311Life Insurance Corporation Act, 1956 — Section 11Road Transport Corporations Act, 1950 — Section 45(2)

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High Courts20 Dec 1974Dismissed