High Courts12 May 1972
The State Vs Lobsang Sharap
High Court Of Himachal Pradesh · (1973) CriLJ 85
Evidence Act, 1872 — Section 21Penal Code, 1860 (IPC) — Section 302, 309
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,602 of 1,630
High Courts05 May 1972Dismissed
Sher Singh Vs Singha Singh and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 260
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 435, 439Limitation Act, 1963 — Article 131, 5
High Courts03 May 1972
Punjab State Vs Joginder Nath
High Court Of Himachal Pradesh · AIR 1972 HP 108 : (1972) 1 ILR HP 191
Civil Procedure Code, 1908 (CPC) — Section 113Punjab Reorganisation Act, 1966 — Section 93(2)
High Courts02 May 1972Dismissed
Mir Chand Vs H.P. University
High Court Of Himachal Pradesh · AIR 1972 HP 109
Constitution of India, 1950 — Article 226
High Courts01 May 1972
Sobha Ram and Others Vs Bahadur Singh and Others
High Court Of Himachal Pradesh · AIR 1973 HP 44 : (1972) 1 ILR HP 366
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2(11)
High Courts28 Apr 1972Allowed
Devta Chikhreshwar Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 306
Constitution of India, 1950 — Article 227Himachal Pradesh Abolition of Big Landed Estates and Land Reforms (Manner of Determination and Sanction of Rehabilitation Grant) Rules, 1965 — Rule 4Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27, 27(5), 92
High Courts25 Apr 1972
Paras Ram Vs State
High Court Of Himachal Pradesh · (1972) CriLJ 1093 : (1972) 1 ILR HP 211
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 447, 448
High Courts24 Apr 1972Dismissed
Bhagat Ram Vs Smt. Lilawati Galib
High Court Of Himachal Pradesh · AIR 1972 HP 125 : (1972) 1 ILR HP 345
Civil Procedure Code, 1908 (CPC) — Section 17Contract Act, 1872 — Section 23East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts18 Apr 1972
H.S. Bedi Vs Smt. Dhanni Devi and Another
High Court Of Himachal Pradesh · AIR 1973 HP 47 : (1972) 1 ILR HP 1
Constitution of India, 1950 — Article 133, 133(1)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts13 Apr 1972Dismissed
Roop Lal Vs State
High Court Of Himachal Pradesh · AIR 1973 HP 14
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 226, 311
High Courts10 Apr 1972
State of Himachal Pradesh Vs Sadhu Ram Etc.
High Court Of Himachal Pradesh · (1972) 1 ILR HP 250
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 311, 311(2)Limitation Act, 1963 — Section 12, 12(2)
High Courts24 Mar 1972
Om Parkash Kumar Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1974) CriLJ 556
Penal Code, 1860 (IPC) — Section 302
High Courts22 Mar 1972
Puran Chand Vs Partap Chand
High Court Of Himachal Pradesh · (1972) CriLJ 1609
Criminal Procedure Code, 1898 (CrPC) — Section 438, 494Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts15 Mar 1972Allowed
Harinderjit Singh Vs The State of Himachal Pradesh and Another
High Court Of Himachal Pradesh · AIR 1973 HP 19
Constitution of India, 1950 — Article 226
High Courts10 Mar 1972Dismissed
Mema Vs State
High Court Of Himachal Pradesh · (1972) 1 ILR HP 105
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 304A
High Courts07 Mar 1972
Narain Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1972 HP 139 : (1972) 1 ILR HP 179
Himachal Pradesh Panchayati Raj Act, 1968 — Section 118A, 257, 54(1)
High Courts06 Mar 1972Allowed
Charan Dass Vs Thakur Dass Mast Ram
High Court Of Himachal Pradesh · AIR 1973 HP 22 : (1972) 1 ILR HP 292
Civil Procedure Code, 1908 (CPC) — Section 11, 115East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts06 Mar 1972
Kalu Ram and Another Vs Madho Ram and Another
High Court Of Himachal Pradesh · AIR 1973 HP 81 : (1972) 1 ILR HP 63
Limitation Act, 1908 — Section 5
High Courts20 Jan 1972
Smt. Sharab Chhonzam Vs Smt. Suraj Mani
High Court Of Himachal Pradesh · (1973) CriLJ 1017
Criminal Procedure Code, 1898 (CrPC) — Section 526
High Courts05 Jan 1972
Tara Chand Vs Goverdhan Singh and Others
High Court Of Himachal Pradesh · (1973) CriLJ 83
Criminal Procedure Code, 1898 (CrPC) — Section 250, 439Penal Code, 1860 (IPC) — Section 427, 447