COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,588 of 1,630

High Courts27 Sept 1974Allowed

Shrimati Vidya Wati Vs The Director of Industries etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1051

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Service (Temporary Service) Rules, 1965 — Rule 1, 10, 5, 5(1)Constitution of India, 1950 — Article 14, 16, 226, 227, 311

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High Courts27 Sept 1974Allowed

Satish Chandar and Another Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 864

Union Territories (Conditions of Service) Rules, 1959 — Rule 2

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High Courts25 Sept 1974

Hari Krishan Vs Shri Narotam Dutt Shastri

High Court Of Himachal Pradesh · (1975) CriLJ 1359 : (1974) 3 ILR HP 827

Contempt of Courts Act, 1971 — Section 2(c)

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High Courts23 Sept 1974Dismissed

Hari Ram Vs Ratti

High Court Of Himachal Pradesh · (1974) 3 ILR HP 919

Civil Procedure Code, 1908 (CPC) — Section 115, 151Stamp Act, 1899 — Section 2(22), 36, 61

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High Courts20 Sept 1974Allowed

H.P. University Vs Miss Sudesh Kumari

High Court Of Himachal Pradesh · (1974) 3 ILR HP 888

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts20 Sept 1974Allowed

Gurdial Singh Vs Deputy Commissioner and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 989

Civil Procedure Code, 1908 (CPC) — Section 11Himachal Pradesh Municipal Act, 1968 — Section 2(1), 63, 65, 67, 87Punjab Municipal Act, 1911 — Section 67

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High Courts19 Sept 1974Allowed

Kanshi Ram Vs The Sub-Divisional Officer (Civil) and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 858

Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 58Himachal Pradesh Panchayati Raj Act, 1968 — Section 167, 168, 170, 179, 180(1)

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High Courts18 Sept 1974Dismissed

Bal Krishan Vaid Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1974) 3 ILR HP 838

Constitution of India, 1950 — Article 14, 226Mines and Minerals (Development and Regulation) Act, 1957 — Section 30

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High Courts18 Sept 1974Allowed

Achhar Singh Vs Pritoo

High Court Of Himachal Pradesh · (1974) 3 ILR HP 876

Easements Act, 1882 — Section 18

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High Courts17 Sept 1974

M.L. Ahuja and Others Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1975) CriLJ 330 : (1974) 3 ILR HP 882

Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 302

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High Courts16 Sept 1974Dismissed

Smt. Kubjan and Others Vs Smt. Phulo and Others

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1030

Punjab Land Revenue Act, 1887 — Section 100, 31, 44

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High Courts12 Sept 1974Dismissed

Bir Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1974) 3 ILR HP 948

Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 157, 161, 162Evidence Act, 1872 — Section 114, 32(2), 35Penal Code, 1860 (IPC) — Section 100, 302, 96, 97, 99

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High Courts11 Sept 1974

Union of India (UOI) and Another Vs Rajkumar Rajindera Singh and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 821

Registration Act, 1908 — Section 17(2)

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High Courts10 Sept 1974

Kailash Wati and Another Vs State of Haryana and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 905

Motor Vehicles Act, 1939 — Section 110B, 110CC

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High Courts09 Sept 1974Allowed

Mangal Singh Vs The Commissioner, Himachal Government Transport etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 870

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(4)

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High Courts05 Sept 1974Dismissed

Rama Nand etc. Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1974) 3 ILR HP 852

Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 201, 302

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High Courts03 Sept 1974Dismissed

Roshan Lal Kuthiala Vs Sansar Chand Banta

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1007

Civil Procedure Code, 1908 (CPC) — Order 46 Rule 5, Order 47 Rule 5, 144, 151State of Himachal Pradesh Act, 1970 — Section 30(3)

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High Courts27 Aug 1974Dismissed

Amar Nath Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · AIR 1975 HP 40 : (1974) 3 ILR HP 764

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 516AEssential Commodities Act, 1955 — Section 6A, 6C

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High Courts27 Aug 1974Allowed

Brahma Nand Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 748

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 25, 31, 31(2), 32(2)

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High Courts23 Aug 1974Dismissed

Surjit Singh Jaswal Vs G.C. Kaushal and Others

High Court Of Himachal Pradesh · (1974) 3 ILR HP 703

Constitution of India, 1950 — Article 226, 227, 392Himachal Pradesh University Act, 1970 — Section 12, 18, 21, 33, 38Punjab University Act, 1947 — Section 10(4), 20, 21, 31

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