COURT ARCHIVE

High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,601 of 1,630

High Courts07 Jul 1972Allowed

Karam Chand Mohan Singh Vs Basheshwar Nath and Co.

High Court Of Himachal Pradesh · AIR 1973 HP 9 : (1972) 1 ILR HP 378

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Provincial Small Cause Courts Act, 1887 — Section 17

High Courts04 Jul 1972Allowed

Manohar Lal Saini Vs Municipal Corporation

High Court Of Himachal Pradesh · AIR 1973 HP 11 : (1972) 1 ILR HP 204

Constitution of India, 1950 — Article 226Himachal Pradesh Municipal Act, 1968 — Section 204(5), 240

High Courts04 Jul 1972

Surat Ram and Another Vs The State and Others

High Court Of Himachal Pradesh · (1972) 1 ILR HP 395

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 100(2), 97, 97(1), 97(2)

High Courts03 Jul 1972Allowed

Agar Singh Vs State Etc.

High Court Of Himachal Pradesh · (1972) 1 ILR HP 284

Punjab Police Rules, 1934 — Rule 10.63, 10.76

High Courts03 Jul 1972Dismissed

Randev Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1972) 1 ILR HP 223

Constitution of India, 1950 — Article 14, 16Himachal Pradesh General Clauses Act, 1968 — Section 15

High Courts03 Jul 1972Dismissed

H.L. Sethi Vs Municipal Corporation

High Court Of Himachal Pradesh · (1972) 1 ILR HP 361

Constitution of India, 1950 — Article 19(1), 19(2), 226Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 7

High Courts30 Jun 1972Dismissed

Director, Indian Agricultural Research Institute and Another Vs Vidya Sagar

High Court Of Himachal Pradesh · AIR 1973 HP 29

Civil Procedure Code, 1908 (CPC) — Section 115Minimum Wages Act, 1948 — Section 20

High Courts30 Jun 1972Dismissed

Director Indian Agricultural Research Institute and Another Vs Vidya Sagar

High Court Of Himachal Pradesh · (1972) 1 ILR HP 313

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20

High Courts22 Jun 1972Dismissed

Sunder Vs Kirpu and Others

High Court Of Himachal Pradesh · AIR 1972 HP 144

High Courts20 Jun 1972Dismissed

Shyam Singh Vs Hira Singh and Others

High Court Of Himachal Pradesh · AIR 1972 HP 135

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Evidence Act, 1872 — Section 40

High Courts14 Jun 1972Dismissed

Bala Ram Vs Amar Singh and Others

High Court Of Himachal Pradesh · AIR 1973 HP 13

High Courts08 Jun 1972Allowed

Sohan Singh and Co. Vs Mohammad Aishak Tyagi

High Court Of Himachal Pradesh · AIR 1973 HP 39 : (1972) 1 ILR HP 244

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 11, Order 16 Rule 12, Order 16 Rule 13, Order 16 Rule 14

High Courts07 Jun 1972Allowed

Mahadev Bajri Co. and Others Vs Kesho Dass and Others

High Court Of Himachal Pradesh · AIR 1973 HP 42 : (1972) 1 ILR HP 218

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts29 May 1972Allowed

Romesh Chand Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1972) 1 ILR HP 382

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 311, 311(2)

High Courts23 May 1972Dismissed

Nagnoo and Others Vs Gian Chand and Others

High Court Of Himachal Pradesh · AIR 1972 HP 101

High Courts23 May 1972

State Vs Amar Singh and Others

High Court Of Himachal Pradesh · (1972) CriLJ 1578

Criminal Procedure Code, 1898 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 409

High Courts22 May 1972Dismissed

Roshan Lal Kuthiala Vs Radha Krishna Kuthalia and Others

High Court Of Himachal Pradesh · AIR 1972 HP 137 : (1972) 1 ILR HP 413

Arbitration Act, 1940 — Section 14(2), 17, 39(1)

High Courts19 May 1972

Lachhman and Another Vs State

High Court Of Himachal Pradesh · (1973) CriLJ 1658

Criminal Procedure Code, 1898 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 376

High Courts12 May 1972Dismissed

The Municipal Committee Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · AIR 1972 HP 105 : (1972) 1 ILR HP 195

Himachal Pradesh Municipal Act, 1968 — Section 14

High Courts12 May 1972

The State Vs Lal Din

High Court Of Himachal Pradesh · (1973) CriLJ 829 : (1972) 1 ILR HP 97

Penal Code, 1860 (IPC) — Section 299, 302, 84