High Courts08 Sept 1972
S.S. Mittal Vs Bar Council of India and Others
High Court Of Himachal Pradesh · AIR 1974 HP 32 : (1972) 1 ILR HP 38
Advocates Act, 1961 — Section 26(1)Civil Procedure Code, 1908 (CPC) — Section 20
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,600 of 1,630
High Courts05 Sept 1972Dismissed
Badri Lal and Others Vs Jai Kishan and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 121
Evidence Act, 1872 — Section 50, 60Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 53, 54Himachal Pradesh Land Revenue Act, 1954 — Section 44
High Courts25 Aug 1972
Beli Ram Vs J.B.L. Khachi Sadhu Ram Vs Hira Singh Pal Satya Dev Bushari Vs Amrit Singh Rathore Daulat Ram Sankhayan Vs Kuldip Singh
High Court Of Himachal Pradesh · (1972) 1 ILR HP 264
Conduct of Elections Rules, 1961 — Rule 93, 94Representation of the People Act, 1951 — Section 117, 81, 81(3), 83, 83(1)
High Courts25 Aug 1972Dismissed
The State of Himachal Pradesh and Another Vs H.S. Sobti and Co.
High Court Of Himachal Pradesh · AIR 1973 HP 1 : (1972) 1 ILR HP 164
Arbitration Act, 1940 — Section 39(1)
High Courts17 Aug 1972
The Deity Mandir Nandi Keshwar Mahadev etc. Vs Gram Sabha
High Court Of Himachal Pradesh · AIR 1973 HP 2
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts08 Aug 1972Dismissed
Hari Ram Vs Balak Ram
High Court Of Himachal Pradesh · AIR 1973 HP 38 : (1972) 1 ILR HP 331
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Registration Act, 1908 — Section 72(1), 73, 73(1)
High Courts08 Aug 1972Allowed
Kanshi Ram Pradhan Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1973 HP 56
Constitution of India, 1950 — Article 226Himachal Pradesh Panchayati Raj Act, 1968 — Section 54
High Courts07 Aug 1972Dismissed
Swaran Singh and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1972) 1 ILR HP 238
Constitution of India, 1950 — Article 226Punjab Excise Act, 1914 — Section 34, 35, 43Punjab Liquor Licence Rules, 1956 — Rule 10, 12
High Courts04 Aug 1972
State Vs Ram Singh
High Court Of Himachal Pradesh · (1973) CriLJ 150
Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302
High Courts03 Aug 1972Dismissed
Gokal Chand Vs The State
High Court Of Himachal Pradesh · (1972) 1 ILR HP 316
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1968 — Section 153, 153(1), 153(2), 2, 257
High Courts03 Aug 1972
Municipal Committee Vs Gurdial Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 64 : (1972) 1 ILR HP 47
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 2Court Fees Act, 1870 — Section 7Suits Valuation Act, 1887 — Section 8
High Courts02 Aug 1972
State Vs Lavinder Singh and Another
High Court Of Himachal Pradesh · (1973) CriLJ 1023
Penal Code, 1860 (IPC) — Section 210, 302, 34
High Courts28 Jul 1972Allowed
Brij Lal Vs Bakshi Ram and Others
High Court Of Himachal Pradesh · AIR 1973 HP 4 : (1972) 1 ILR HP 135
Hindu Succession Act, 1956 — Section 2, 4
High Courts27 Jul 1972
Salig Ram Vs State
High Court Of Himachal Pradesh · (1973) CriLJ 1030 : (1972) 1 ILR HP 231
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 251APenal Code, 1860 (IPC) — Section 409, 466
High Courts27 Jul 1972Allowed
A.K. Vasudeva Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 279
Himachal Pradesh Education Department Class III Services, Recruitment, Promotion and Certain Conditions of Service Rules, 1962 — Rule 9
High Courts25 Jul 1972
Paras Ram Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1973) CriLJ 428
Penal Code, 1860 (IPC) — Section 302
High Courts14 Jul 1972Dismissed
Kalam Dass Vs Chief Electoral Officer and Others
High Court Of Himachal Pradesh · AIR 1972 HP 131
Constitution of India, 1950 — Article 14, 16, 311(2)Himachal Pradesh Election Department Subordinate Class III Services (Recruitment, Promotions and Certain Conditions of Service) Rules, 1966 — Rule 8
High Courts11 Jul 1972Allowed
Gram Panchayat and Another Vs State and Others
High Court Of Himachal Pradesh · AIR 1973 HP 7 : (1972) 1 ILR HP 325
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 42(2)
High Courts07 Jul 1972Dismissed
Hari Singh Vs Jai Singh
High Court Of Himachal Pradesh · (1972) 1 ILR HP 335
Constitution of India, 1950 — Article 227
High Courts07 Jul 1972
State Vs Om Parkash etc.
High Court Of Himachal Pradesh · (1973) CriLJ 824
Criminal Procedure Code, 1898 (CrPC) — Section 438, 56