High Courts26 Jun 1974
Raja Virbhadra Singh Vs Roshan Lal Kuthiala and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 570
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 20Specific Relief Act, 1963 — Section 9
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,590 of 1,630
High Courts26 Jun 1974
Raja Virbhadra Singh Vs Roshanlal Kuthiala and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 570
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 20
High Courts24 Jun 1974Dismissed
Tulsi Ram Vs Arjan Singh and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 653
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115
High Courts24 Jun 1974Allowed
Gian Chand Des Raj Vs Davinder Singh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 645
Constitution of India, 1950 — Article 226, 227Oaths Act, 1873 — Section 10, 11, 12, 9
High Courts21 Jun 1974Allowed
Ram Kishan Vs The State of Himachal Pradehs etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 561
High Courts21 Jun 1974Dismissed
Lehri and Others Vs Mirchu and Another
High Court Of Himachal Pradesh · (1974) 3 ILR HP 558
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 35
High Courts19 Jun 1974Allowed
Bansilal Vs Kanshi Ram
High Court Of Himachal Pradesh · (1974) 3 ILR HP 541
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(4)Evidence Act, 1872 — Section 115
High Courts07 Jun 1974Dismissed
Rama Nand and Others Vs The State
High Court Of Himachal Pradesh · (1974) 3 ILR HP 509
Criminal Procedure Code, 1973 (CrPC) — Section 145, 155, 174Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 201, 302, 34, 364
High Courts05 Jun 1974Dismissed
Chuha etc. Vs Bhag Singh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 501
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3Limitation Act, 1908 — Article 14Punjab Tenancy Act, 1887 — Section 79, 85, 86, 87, 88
High Courts28 May 1974Allowed
Mangat Ram Chauhan Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1974 HP 46 : (1974) 3 ILR HP 447
Constitution of India, 1950 — Article 226
High Courts28 May 1974Allowed
Surinder Mohan Sethi Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 551
High Courts27 May 1974Allowed
Ajit Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) ACJ 339
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts24 May 1974Dismissed
Surat Ram and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1975 HP 23
Constitution of India, 1950 — Article 226Himachal Pradesh Panchayati Raj Act, 1968 — Section 4(1)
High Courts21 May 1974
Krishan Bans Bhadur and Another Vs The state of Himachal Pradesh
High Court Of Himachal Pradesh · (1975) CriLJ 620 : (1974) 3 ILR HP 452
Criminal Procedure Code, 1973 (CrPC) — Section 160, 561APenal Code, 1860 (IPC) — Section 174
High Courts21 May 1974Dismissed
Bhagwant Kumar Vs Dina Nath
High Court Of Himachal Pradesh · (1974) 3 ILR HP 458
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
High Courts21 May 1974Allowed
Harbans Lal Sethi Vs The State
High Court Of Himachal Pradesh · (1974) 3 ILR HP 455
Criminal Procedure Code, 1973 (CrPC) — Section 112, 117(3), 438
High Courts17 May 1974Dismissed
Om Prakash and Another Vs The Board of Schools Education for H.P. and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 407
Himachal Pradesh Board of School Education Act, 1968 — Section 10, 19, 19(3), 21, 25Himachal Pradesh Board of School Education Regulations, 1970 — Regulation 20, 48
High Courts16 May 1974
Ashok Chander and Others Vs C.P. Bansal and Others
High Court Of Himachal Pradesh · AIR 1974 HP 48 : (1974) 3 ILR HP 475
Civil Procedure Code, 1908 (CPC) — Section 51
High Courts14 May 1974Allowed
Gian Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 461
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts09 May 1974Allowed
Arjan etc. Vs Jai Pal etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 443
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)