High Courts16 Oct 1973Allowed
Shri Sehjoo and Another Vs Shri Bhikhu
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1136
Guardians and Wards Act, 1890 — Section 17, 25
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,594 of 1,630
High Courts15 Oct 1973
Her Higiiness Maharani Sarojini Devi etc. Vs The Save The Children Fund etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1244
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1Constitution of India, 1950 — Article 363, 366(22), 372Criminal Procedure Code, 1898 (CrPC) — Section 86, 87B
High Courts28 Sept 1973Dismissed
The State of Himachal Pradesh Vs Shri Badri Parshad Pandey
High Court Of Himachal Pradesh · (1973) 2 ILR HP 928
Constitution of India, 1950 — Article 14, 16, 226, 227, 309Himachal Pradesh Panchayat Department (Class III Service, Recruitment and Promotion and Condition of Services) Rules, 1962 — Rule 9
High Courts28 Sept 1973Allowed
Shri Panjku Vs Shri Amin Chand etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 919
High Courts28 Sept 1973Allowed
The Commissioner Transport, Himachal Pradesh Government etc. Vs Shri Narain Dass
High Court Of Himachal Pradesh · (1973) 2 ILR HP 886
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 12, 12(1), 12(2), 12(3)Constitution of India, 1950 — Article 311(1)
High Courts27 Sept 1973
Shri Madan Lal etc. Vs Shri Budh Ram etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 913
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts25 Sept 1973Allowed
Sh. Shamsher Singh Kanwar and Another Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1016
Constitution of India, 1950 — Article 11, 14, 16, 226, 233ALimitation Act, 1963 — Section 23
High Courts25 Sept 1973Dismissed
Kidar Nath and Co. Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 943
Partnership Act, 1932 — Section 69, 69(1), 69(2), 69(3), 69(4)
High Courts25 Sept 1973Dismissed
Shri Hari Dutt Kainthla and Another Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 999
Constitution of India, 1950 — Article 14, 16, 226, 233, 236Criminal Procedure Code, 1898 (CrPC) — Section 115
High Courts24 Sept 1973Allowed
Santosh Kumar Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 949
Punjab Excise Act, 1914 — Section 35, 36, 60Punjab Liquor Permit and Pass Rules, 1932 — Rule 5.38(2), 5.38(22)
High Courts18 Sept 1973Allowed
Sardar Karam Singh Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1107
Constitution of India, 1950 — Article 14, 301, 304Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 3, 3(1), 3(3), 4Himachal Pradesh Passengers and Goods Taxation Rules, 1957 — Rule 9
High Courts18 Sept 1973
Parma Nand Verma Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 976
Criminal Procedure Code, 1898 (CrPC) — Section 234, 342Penal Code, 1860 (IPC) — Section 161, 164, 165, 165A, 409Prevention of Corruption Act, 1947 — Section 5, 5(2), 5(3), 5A(1), 6(1)
High Courts17 Sept 1973Dismissed
Municipal Committer Vs Shri S.K. Karauli, General Manager, Nahan Foundary Ltd.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 869
Criminal Procedure Code, 1898 (CrPC) — Section 417(2)Evidence Act, 1872 — Section 65, 72, 78Government Buildings Act, 1889 — Section 3
High Courts17 Sept 1973Allowed
Shri Bansi Ram Sharma Vs The State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 897
Constitution of India, 1950 — Article 162, 309, 311, 311(2)Punjab Police Rules, 1934 — Rule 13.18, 27(1)(2)
High Courts07 Sept 1973
Missu Ram Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 958
Criminal Procedure Code, 1898 (CrPC) — Section 438, 502, 505, 514
High Courts04 Sept 1973
R.K. Anand and Others Vs Joginder Singh and Another
High Court Of Himachal Pradesh · (1974) CriLJ 1007 : (1973) 2 ILR HP 828
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1898 (CrPC) — Section 203, 204Penal Code, 1860 (IPC) — Section 380
High Courts30 Aug 1973Dismissed
Shrimathi Uttami Vs Shri Ram Dass and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 962
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts29 Aug 1973Dismissed
Shri Jit Ram Vs The Executive Engineer etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 777
Constitution of India, 1950 — Article 19
High Courts28 Aug 1973Allowed
Sukh Lal Tandon Vs The District and Sessions Judge and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 788
Constitution of India, 1950 — Article 14, 16Government of India Act, 1935 — Section 241Punjab Courts Act, 1918 — Section 292, 35, 35(1), 35(3), 35(4)
High Courts22 Aug 1973Dismissed
Punjab Wakf Board etc. Vs The Gram Panchayat of Village etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 860 : (1973) 2 ILR HP 852
Waqf Act, 1954 — Section 3, 3(1)