High Courts14 Mar 1974Dismissed
Shri Basant Ram Vs Smt. Hans Devi etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 276
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 13, Order 22 Rule 10, Order 43 Rule 1(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,592 of 1,630
High Courts07 Mar 1974Allowed
P.L. Morada Vs S.D. Bakshi
High Court Of Himachal Pradesh · AIR 1974 HP 57 : (1974) 3 ILR HP 217
Civil Procedure Code, 1908 (CPC) — Section 151, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13, 17Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 2, 23, 28(1), 28(2)
High Courts05 Mar 1974
The State of Himachal Pradesh etc. Vs Parveen Kumar
High Court Of Himachal Pradesh · (1974) 3 ILR HP 206
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, Order 41 Rule 33, Order 41 Rule 4Constitution of India, 1950 — Article 14
High Courts01 Mar 1974Dismissed
Smt. Satya Devi and Another Vs Kanshi Ram etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 240
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 151
High Courts01 Mar 1974Allowed
Ranzor Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 244
Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 58(1)Himachal Pradesh Panchayati Raj Act, 1968 — Section 167, 168, 168(1), 170, 186
High Courts01 Mar 1974Dismissed
Raghubir Singh Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 201
Constitution of India, 1950 — Article 133(1)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 33
High Courts25 Feb 1974
State Vs Nazir Ahamad
High Court Of Himachal Pradesh · (1974) 3 ILR HP 163
Criminal Procedure Code, 1973 (CrPC) — Section 29B, 435Penal Code, 1860 (IPC) — Section 380, 457Probation of Offenders Act, 1958 — Section 3, 4, 6, 9
High Courts25 Feb 1974Dismissed
Harnam Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 167
Constitution of India, 1950 — Article 136, 227Criminal Procedure Code, 1973 (CrPC) — Section 526, 528, 561A
High Courts13 Feb 1974
B. Ramaprapannacharya Vs The State and Others
High Court Of Himachal Pradesh · (1974) CriLJ 877
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 561A
High Courts11 Jan 1974Dismissed
Shrimathi Champa etc. Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 56
Criminal Procedure Code, 1973 (CrPC) — Section 107, 112, 119, 125, 435
High Courts10 Jan 1974Allowed
Shri Haqiqat Rai Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) 3 ILR HP 66
Constitution of India, 1950 — Article 226, 227, 311Himachal Pradesh Allotted Government Servants (Conditions of Service) Rules, 1968 — Rule 14
High Courts09 Jan 1974Allowed
Shashi Pal Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1974) 3 ILR HP 45
High Courts08 Jan 1974
Himachal Terpene Products (P.) Ltd. Vs Registrar of Companies
High Court Of Himachal Pradesh · (1976) 46 CompCas 200 : (1974) 3 ILR HP 41
Companies Act, 1956 — Section 10(2), 141
High Courts02 Jan 1974
Sohan Singh and Company Vs Mohd. Ishak Tyagi
High Court Of Himachal Pradesh · (1974) 3 ILR HP 60
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1), Order 38 Rule 5(3), Order 38 Rule 6
High Courts31 Dec 1973Allowed
Shri Jai Chand Kaushal and Another Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1974) 3 ILR HP 78
Constitution of India, 1950 — Article 226, 227, 311, 311(2)Himachal Pradesh Election Department Subordinate Class III Services (Recruitment, Promotions and Certain Conditions of Service) Rules, 1966 — Rule 1, 2, 6
High Courts31 Dec 1973
Bhupinder Kumar Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1974) CriLJ 1195 : (1973) 2 ILR HP 1230
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 491Maintenance of Internal Security Act, 1971 — Section 3(1), 3(2)
High Courts31 Dec 1973
Shri I.C. Gupta and Another Vs The District Magistrate and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1221
Maintenance of Internal Security Act, 1971 — Section 3, 3(1), 3(2), 8
High Courts28 Dec 1973Allowed
Dr. S.C. Jain Vs Shrimati Sushila Devi
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1238
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 16, 17Limitation Act, 1963 — Article 123, 137
High Courts26 Dec 1973Dismissed
Surajkund Temple Idol Vs Shri Hari Kishan etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1314
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5Limitation Act, 1963 — Article 121, 5Punjab High Court Rules and Orders — Rule 5, 6, 7
High Courts26 Dec 1973
State of Himachal Pradesh Vs Gautam Dass
High Court Of Himachal Pradesh · (1974) CriLJ 1101 : (1973) 2 ILR HP 1307
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 226Penal Code, 1860 (IPC) — Section 302, 304