High Courts03 Jan 1972Dismissed
Shri Dharam Vir Puri Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1972) 1 ILR HP 301
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 39 Rule 1, 151
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,603 of 1,630
High Courts03 Jan 1972Allowed
Ashok Kumar and Others Vs Om Prakas and Others
High Court Of Himachal Pradesh · AIR 1973 HP 25 : (1972) 1 ILR HP 407
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Punjab Courts Act, 1918 — Section 39(2), 39(3)
High Courts03 Jan 1972
Hari Dass Vs Hiroo and Others
High Court Of Himachal Pradesh · AIR 1973 HP 28 : (1972) 1 ILR HP 208
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2)
High Courts23 Dec 1971Dismissed
Nand Gopal and Others Vs The The Land Acquistion Collector and Others
High Court Of Himachal Pradesh · (1971) 1 ILR HP 57 Supp
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 16, 17, 4, 47
High Courts21 Dec 1971
Krishna Devi and Others Vs State and Others
High Court Of Himachal Pradesh · AIR 1972 HP 113
Motor Vehicles Act, 1939 — Section 110B
High Courts13 Dec 1971Dismissed
Mohar Dass Vs Surjoo
High Court Of Himachal Pradesh · (1971) 1 ILR HP 136 Supp
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts13 Dec 1971Dismissed
Lt. Col. Kuldip Chandra Shanu Vs Mrs. Cecillia Gertrude Marry Hall
High Court Of Himachal Pradesh · (1971) 1 ILR HP 141 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 151
High Courts07 Dec 1971
Gulam Ali Vs State
High Court Of Himachal Pradesh · (1972) CriLJ 551
Criminal Procedure Code, 1898 (CrPC) — Section 145, 435, 439
High Courts30 Nov 1971
Dharmu Vs Zalam
High Court Of Himachal Pradesh · (1972) CriLJ 1462
Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(4)Penal Code, 1860 (IPC) — Section 147, 380, 441
High Courts25 Nov 1971
Narsingh Daval Vs C.D. Dogra and Another
High Court Of Himachal Pradesh · (1971) 11 SHI CK 0004
Constitution of India, 1950 — Article 227Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1898 (CrPC) — Section 145(8), 561A
High Courts25 Nov 1971
Harsarup Dass Vs S. Padamanabhaiah
High Court Of Himachal Pradesh · (1972) CriLJ 956
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 176, 176(1)
High Courts10 Nov 1971
Gomtu Vs State
High Court Of Himachal Pradesh · (1972) CriLJ 687
Penal Code, 1860 (IPC) — Section 201, 302, 34, 436
High Courts21 Oct 1971Dismissed
Mani Ram Vs Romesh Chand etc.
High Court Of Himachal Pradesh · (1971) 1 ILR HP 8 Supp
Civil Procedure Code, 1908 (CPC) — Section 47Registration Act, 1908 — Section 17, 17(1), 49
High Courts14 Oct 1971Allowed
Smt. Kartari Vs Kewal Krishan and Others
High Court Of Himachal Pradesh · AIR 1972 HP 117
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 16Transfer of Property Act, 1882 — Section 122
High Courts17 Sept 1971Dismissed
Harish Kumar Malhotra Vs State
High Court Of Himachal Pradesh · (1971) 1 ILR HP 119 Supp
Constitution of India, 1950 — Article 14, 16Himachal Pradesh University Act, 1970 — Section 1(2), 4, 40, 48, 6
High Courts16 Sept 1971
Nika Ram Vs State
High Court Of Himachal Pradesh · (1972) CriLJ 204
Penal Code, 1860 (IPC) — Section 302
High Courts10 Sept 1971Allowed
Km. Manju and Another Vs State
High Court Of Himachal Pradesh · AIR 1972 HP 37
Constitution of India, 1950 — Article 12, 13(1), 14, 15, 15(1)
High Courts25 Aug 1971Dismissed
Lachhman Vs Thunia
High Court Of Himachal Pradesh · AIR 1972 HP 69
Hindu Succession Act, 1956 — Section 14, 14(1), 15(2), 4, 8
High Courts18 Aug 1971
Harsarup Dass Vs Phul Chand and Others
High Court Of Himachal Pradesh · (1972) CriLJ 83
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 526, 561A
High Courts10 Aug 1971
Mrs. Tribani M. Kumar Vs Mrs. Ellen Kaula and Another
High Court Of Himachal Pradesh · (1971) CriLJ 1795
Criminal Procedure Code, 1898 (CrPC) — Section 438, 523Penal Code, 1860 (IPC) — Section 448