High Courts12 Dec 1974
Surjit Singh Vs Pritam Singh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1091
East Punjab Urban Rent Restriction Act, 1949 — Section 4, 4(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,586 of 1,630
High Courts11 Dec 1974Dismissed
Shakti Chand Vs Chamaru Ram etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1154
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 11
High Courts06 Dec 1974Allowed
Keshavanand etc. Vs Budhu etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1151
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
High Courts05 Dec 1974Dismissed
Sarla Devi and Another Vs Munshi Ram and Others
High Court Of Himachal Pradesh · (1975) 4 ILR HP 35
Succession Act, 1925 — Section 61
High Courts05 Dec 1974Dismissed
Dittu Ram etc. Vs Ram Dayal etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 30
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 11(2), 140, 54(1)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 15, 16
High Courts04 Dec 1974
Sham Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1171
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 309Penal Code, 1860 (IPC) — Section 201, 302
High Courts04 Dec 1974
Satya Paul Sharma Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 269
Electricity (Supply) Act, 1948 — Section 18, 47
High Courts04 Dec 1974Allowed
Sant Ram Vs Jitu etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1147
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 11(2)
High Courts02 Dec 1974Dismissed
Gurnima Vs Hochhu Ram
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1166
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 427, 447
High Courts28 Nov 1974Dismissed
Smt. Wali Vs Dolu
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1027
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2)
High Courts28 Nov 1974Dismissed
Ghunku etc. Vs Sidhu etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1144
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2)
High Courts27 Nov 1974Allowed
Hira Singh and Another Vs Udham Singh and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1024
High Courts27 Nov 1974
Devi Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 70
Constitution of India, 1950 — Article 309Punjab Civil Services Rules — Rule 3.26
High Courts27 Nov 1974Dismissed
Smt. Raj Dulari Vs Tarsem Singh and Another
High Court Of Himachal Pradesh · (1975) 4 ILR HP 85
Punjab High Court Rules and Orders — Rule 1Suits Valuation Act, 1887 — Section 3
High Courts21 Nov 1974
Rattan Singh Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1211
Himachal Pradesh Panchayati Raj Act, 1968 — Section 10(1), 10(3), 54, 54(2), 9(2)
High Courts19 Nov 1974Allowed
Partap Singh Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 66
High Courts18 Nov 1974Dismissed
Paras Ram Sood Vs Union of India (UOI) and Ors
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1038
Arbitration Act, 1940 — Section 20, 41, 8Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 141, 144
High Courts18 Nov 1974Allowed
Durga Singh Vs Shrimati Gulab Dassi etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1042
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 435, 488, 488(1), 488(3), 488(3)(5)Himachal Pradesh Panchayati Raj Act, 1968 — Section 242(2)
High Courts12 Nov 1974
Gokal Chand Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1975) 4 ILR HP 57
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Himachal Pradesh Panchayat Samities (Elections) Rules, 1973 — Rule 4, 8
High Courts12 Nov 1974Allowed
Rajinder Parshad etc. Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 1197
Central Civil Services (Conduct) Rules, 1964 — Rule 7Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1), 5(2)Constitution of India, 1950 — Article 14, 16, 311, 311(2)