High Courts22 Aug 1973Allowed
Shri Ram Kumar Vs Parshotam Dass and Sons
High Court Of Himachal Pradesh · (1973) 2 ILR HP 836
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 6 Rule 17, 115, 151Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,595 of 1,630
High Courts22 Aug 1973
Dilmu and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) CriLJ 195 : (1973) 2 ILR HP 772
Criminal Procedure Code, 1898 (CrPC) — Section 169, 351(2)
High Courts20 Aug 1973Allowed
Shri Nek Ram Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 762
Criminal Procedure Code, 1898 (CrPC) — Section 197(1), 342Himachal Pradesh Panchayati Raj Act, 1952 — Section 118, 16Penal Code, 1860 (IPC) — Section 409
High Courts17 Aug 1973Allowed
Shri Sant Ram Vs Deputy Commissioner Solan and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 710
Constitution of India, 1950 — Article 226Himachal Pradesh Gram Panchayat (Election) Rules, 1972 — Rule 17, 46, 47, 48, 49Himachal Pradesh Panchayati Raj Act, 1968 — Section 10(1), 186, 3, 9(1), 9(2)
High Courts10 Aug 1973
Amir Sain Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) CriLJ 196 : (1973) 2 ILR HP 759
Penal Code, 1860 (IPC) — Section 325
High Courts10 Aug 1973
Shri Sita Ram etc. Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1301
Criminal Procedure Code, 1898 (CrPC) — Section 438Himachal Pradesh Panchayati Raj Act, 1952 — Section 378, 58, 93Penal Code, 1860 (IPC) — Section 174, 186, 228, 323, 504
High Courts09 Aug 1973Allowed
Shri Ghambo alias Ghanshyam Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 721
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
High Courts08 Aug 1973
Shri Karam Chand Vs Shri Om Parkash
High Court Of Himachal Pradesh · (1973) 2 ILR HP 1297
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438, 439
High Courts03 Aug 1973
State Vs B.K. Badhawan
High Court Of Himachal Pradesh · (1974) CriLJ 197 : (1973) 2 ILR HP 768
Criminal Procedure Code, 1898 (CrPC) — Section 197(1), 251A(3)Penal Code, 1860 (IPC) — Section 324
High Courts02 Aug 1973
Mina Ram and Others Vs Jivlu Budhu
High Court Of Himachal Pradesh · (1974) CriLJ 718 : (1973) 2 ILR HP 813
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 439, 561APenal Code, 1860 (IPC) — Section 223, 427, 504
High Courts31 Jul 1973Dismissed
Shri Divya Parkash Vs Shri Kultar Chand Rana
High Court Of Himachal Pradesh · (1973) 2 ILR HP 670
Constitution of India, 1950 — Article 102, 13, 162, 191, 191(1)Evidence Act, 1872 — Section 114General (Civil) Rules, 1952 — Rule 69
High Courts30 Jul 1973Allowed
Dr. Kirpa Ram Sud Vs Rajkumar Rajindr Singh
High Court Of Himachal Pradesh · (1973) 2 ILR HP 954
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts27 Jul 1973Dismissed
Shri Dina Nath Vs Shri Hans Raj etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 749
Criminal Procedure Code, 1898 (CrPC) — Section 173, 251A, 436, 439Penal Code, 1860 (IPC) — Section 24, 406, 408
High Courts27 Jul 1973Dismissed
Shri Jaswant Singh etc. Vs The Dev Samaj Solan etc.
High Court Of Himachal Pradesh · (1973) 2 ILR HP 806
Punjab Tenancy Act, 1887 — Section 4, 4(1)
High Courts27 Jul 1973Dismissed
Shri Ishwari Kumar Vs State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 745
Constitution of India, 1950 — Article 14, 226Himachal Pradesh Excise and Taxation Department (Inspectors Class III Service) Recruitment, Promotion and Certain Conditions of Service Rules, 1963 — Rule 14
High Courts27 Jul 1973Allowed
Shri Tilak Raj Sharma Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 730
Himachal Pradesh Municipal Act, 1968 — Section 13, 15, 15(1), 15(2)Punjab Municipal Act, 1911 — Section 16(1)
High Courts24 Jul 1973Dismissed
Bansi Lal Vs Shri Jai Karan Dass and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 755
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 6 Rule 17, 151
High Courts23 Jul 1973Dismissed
State of Himachal Pradesh Vs Shri Suresh Chand
High Court Of Himachal Pradesh · (1973) 2 ILR HP 809
Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(6)Motor Vehicles Act, 1988 — Section 116, 131
High Courts11 Jul 1973
Shri H.D. Kainthala Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 693
Constitution of India, 1950 — Article 14, 16, 214, 230, 233
High Courts11 Jul 1973Dismissed
Narender Nath Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 703
Constitution of India, 1950 — Article 134(1)Penal Code, 1860 (IPC) — Section 302