High Courts06 Mar 1973Dismissed
Hari Ram and Another Vs Harbans Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 71 : (1973) 2 ILR HP 195
Hindu Succession Act, 1956 — Section 14(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,598 of 1,630
High Courts09 Feb 1973
Pritam Singh and Others Vs Charan Dass Dogra and Others
High Court Of Himachal Pradesh · AIR 1973 HP 90 : (1973) 2 ILR HP 432
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts18 Jan 1973
Shri Ram Kishore and Another Vs State
High Court Of Himachal Pradesh · (1973) CriLJ 1527 : (1973) 2 ILR HP 103
Criminal Procedure Code, 1898 (CrPC) — Section 137, 139A
High Courts17 Jan 1973Allowed
Union of India (UOI) Vs C. Baljee and Others
High Court Of Himachal Pradesh · AIR 1974 HP 1 : (1973) 2 ILR HP 148
Constitution of India, 1950 — Article 14, 226, 245Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 20, 5(1)
High Courts17 Jan 1973
The Kotgarh M.P. Co-operative Society Vs Kedar Nath and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 210
Civil Procedure Code, 1908 (CPC) — Section 38Constitution of India, 1950 — Article 14
High Courts17 Jan 1973Dismissed
Shri P.L. Morada (Retd. Major) Vs Shri S.D. Bakshi
High Court Of Himachal Pradesh · (1973) 2 ILR HP 230
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3), 15(5)
High Courts17 Jan 1973
Amin Chand Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1974 HP 18 : (1973) 2 ILR HP 1
Constitution of India, 1950 — Article 226Himachal Pradesh Court Fees Act, 1968 — Article 1 , 4
High Courts17 Jan 1973Allowed
State Vs Sadh Ram
High Court Of Himachal Pradesh · AIR 1973 HP 76 : (1973) 2 ILR HP 235
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 16Limitation Act, 1963 — Article 100
High Courts02 Jan 1973
Kishan Chand Vs State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 272
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226
High Courts22 Dec 1972Dismissed
Gokal Nath Vs Smt. Krishna Devi
High Court Of Himachal Pradesh · AIR 1973 HP 79 : (1973) 2 ILR HP 13
Guardians and Wards Act, 1890 — Section 25
High Courts21 Dec 1972Dismissed
Jai Singh Thakur and Sons Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 16
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 22, 54
High Courts21 Dec 1972
K.S. Karai Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 25
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 191, 435, 436, 458Penal Code, 1860 (IPC) — Section 173, 353, 448
High Courts20 Dec 1972Allowed
Paras Ram and Others Vs Bhuru
High Court Of Himachal Pradesh · (1973) 2 ILR HP 31
Constitution of India, 1950 — Article 19, 31, 31AEast Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3), 2(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 11(5), 11(6)
High Courts12 Dec 1972
Rookmani Vs Bahadur Singh and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 139
High Courts12 Dec 1972Dismissed
Jagan Nath and Others Vs Bhagat Ram and Others
High Court Of Himachal Pradesh · (1973) 2 ILR HP 261
Punjab Security of Land Tenures Act, 1953 — Section 17A
High Courts08 Dec 1972
Bhajan Singh alias Chhan etc. Vs Smt. Chameli
High Court Of Himachal Pradesh · (1973) 2 ILR HP 81
Civil Procedure Code, 1908 (CPC) — Section 11, 110Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 105, 106, 11
High Courts05 Dec 1972Dismissed
Smt. Krishna Devi Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · (1973) 2 ILR HP 20
High Courts30 Nov 1972
M.L. Gupta and Dharam Singh Vs C.P. Malhotra
High Court Of Himachal Pradesh · (1973) 2 ILR HP 285
Criminal Procedure Code, 1898 (CrPC) — Section 200, 202 , 203, 438 , 439Penal Code, 1860 (IPC) — Section 120A, 193
High Courts29 Nov 1972
Smt. Roshni Vs The State
High Court Of Himachal Pradesh · (1973) 2 ILR HP 55
Criminal Procedure Code, 1898 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 447
High Courts23 Nov 1972Dismissed
Sharwan Kumar Vs Addl. Financial Commissioner and Others
High Court Of Himachal Pradesh · AIR 1974 HP 14 : (1973) 2 ILR HP 309
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 118