COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,589 of 1,630

High Courts20 Aug 1974

H.R. Kapoor Vs The Commissioner, Transport, Himachal Pradesh Government etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 778

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 16(1), 226, 227, 311, 311(2)Punjab Public Relations Department (Gazetted) Services, s, 1958 — Rule 10(1), 10(2), 10(3)

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High Courts14 Aug 1974Allowed

Lehnu Ram Vs Bihari Lal etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 736

Constitution of India, 1950 — Article 133(1)Punjab Pre-emption Act, 1913 — Section 15, 8

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High Courts12 Aug 1974Allowed

Dhian Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1974) 3 ILR HP 758

Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts09 Aug 1974Dismissed

Krishan Dass Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1974) 3 ILR HP 743

Constitution of India, 1950 — Article 226

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High Courts06 Aug 1974Allowed

Gian Chand etc. Vs Union of India (UOI)

High Court Of Himachal Pradesh · (1974) 3 ILR HP 770

Civil Procedure Code, 1908 (CPC) — Section 149Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 12, 5

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High Courts05 Aug 1974Dismissed

Om Prakash and Another Vs The Board of School Education for Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1975 HP 57 : (1974) 3 ILR HP 693

Contempt of Courts Act, 1971 — Section 15

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High Courts26 Jul 1974Dismissed

Rasila Ram Vs Krishan Chand

High Court Of Himachal Pradesh · (1974) 3 ILR HP 657

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High Courts25 Jul 1974Dismissed

Gobind Ram Vs Gulab Devi and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 639

Hindu Marriage Act, 1955 — Section 13

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High Courts24 Jul 1974Dismissed

Gobind Ram etc. Vs Mandi-Kulu Transport Corporation etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 683

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 20, 21, 22Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151

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High Courts24 Jul 1974Allowed

Devi Dayal Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1974) 3 ILR HP 796

Criminal Procedure Code, 1973 (CrPC) — Section 251(8), 251(9), 256, 257, 257(1)Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 380

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High Courts24 Jul 1974Dismissed

Devi Dayal Vs State

High Court Of Himachal Pradesh · (1977) ShimLC 145

Criminal Procedure Code, 1973 (CrPC) — Section 251(8), 251(9), 256, 257, 257(1)Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 380

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High Courts19 Jul 1974Allowed

Ram Dayal Yadav Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 665

Bilaspur State Service Rules — Rule 1.84, 35, 56, 58Constitution of India, 1950 — Article 14, 16, 163, 166, 166(3)

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High Courts18 Jul 1974Allowed

Tek Chand Chitkara Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1974) 3 ILR HP 616

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 8 Rule 9

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High Courts18 Jul 1974

S.D. Bakshi Vs P.L. Morada

High Court Of Himachal Pradesh · AIR 1974 HP 63 : (1974) 3 ILR HP 612

Constitution of India, 1950 — Article 133

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High Courts17 Jul 1974Allowed

Rattan Chand etc. Vs The Deputy Commissioner etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 599

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 24(1)Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 104, 104(1)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42, 43A, 46(1), 46(2)

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High Courts16 Jul 1974Dismissed