High Courts23 Mar 1971Dismissed
Atma Ram Vs Paras Ram and Others
High Court Of Himachal Pradesh · AIR 1971 HP 11
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,606 of 1,630
High Courts17 Mar 1971Dismissed
Nand Gopal and Others Vs Land Acquisition Collector and Others
High Court Of Himachal Pradesh · AIR 1971 HP 1
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 47
High Courts10 Mar 1971Dismissed
Moti Vs Roshan and Others
High Court Of Himachal Pradesh · AIR 1971 HP 5
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1963 — Article 64State of Himachal Pradesh Act, 1970 — Section 23 , 25
High Courts10 Mar 1970
State of Himachal Pradesh Vs Shri Rama Mal
High Court Of Himachal Pradesh · (1970) CriLJ 1303
Criminal Procedure Code, 1898 (CrPC) — Section 4(1)(w)Essential Commodities Act, 1955 — Section 7, 8
High Courts28 Jun 1969Dismissed
Khushi Ram Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1973) 2 ILR HP 802
Prevention of Corruption Act, 1988 — Section 5(2)
High Courts30 Nov 1966Allowed
K.C. Kashyap Vs Lieutenant Governor (Administrator) and Another
High Court Of Himachal Pradesh · AIR 1967 HP 34
Constitution of India, 1950 — Article 311(2)
High Courts15 Nov 1966Dismissed
Sohan Lall Vs Smt. Dharampati
High Court Of Himachal Pradesh · AIR 1967 HP 38
Evidence Act, 1872 — Section 112
High Courts31 Aug 1966Dismissed
Land Acquisition Collector Vs Janki Dass and Others
High Court Of Himachal Pradesh · AIR 1967 HP 26
Land Acquisition Act, 1894 — Section 18, 18(1)
High Courts25 Aug 1966Dismissed
Himachal Transport Workers Union (Regd.) and Others Vs Secretary (Transport) to Himachal Pradesh Government and Others
High Court Of Himachal Pradesh · AIR 1967 HP 21
Constitution of India, 1950 — Article 12, 13, 13(2), 19, 19(1)Motor Vehicles Act, 1939 — Section 68C, 68D, 68E
High Courts25 Jun 1966Dismissed
Laiqram Vs Agar Das
High Court Of Himachal Pradesh · AIR 1967 HP 29
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1Stamp Act, 1899 — Section 2(22), 2(5), 36
High Courts01 Jun 1966Allowed
Union of India (UOI) Vs Rajkumar Rajinder Singh and Others
High Court Of Himachal Pradesh · AIR 1967 HP 1
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 1, 115General Clauses Act, 1897 — Section 3(8)Government of Union Territories Act, 1963 — Section 55
High Courts18 May 1966Allowed
Union of India (UOI) Vs Chamba Valley Transport Ltd.
High Court Of Himachal Pradesh · AIR 1967 HP 32
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 133(1), 134(1)
High Courts06 May 1966Allowed
E.R. Samuel and Others Vs State of Punjab and Others
High Court Of Himachal Pradesh · AIR 1966 HP 59
Constitution of India, 1950 — Article 245, 246, 265Punjab Electricity (Duty) Act, 1958 — Section 3
High Courts21 Mar 1966Dismissed
Dasondhi Ram and Another Vs Kaka Ram and Others
High Court Of Himachal Pradesh · AIR 1966 HP 66
Civil Procedure Code, 1908 (CPC) — Section 149Limitation Act, 1908 — Article 142, 144
High Courts28 Feb 1966Dismissed
Mohan Lal Vs Mohun Ram
High Court Of Himachal Pradesh · AIR 1966 HP 61
Evidence Act, 1872 — Section 114Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 11(2), 2(17), 20, 48
High Courts19 Feb 1966Dismissed
Devi Rup and Others Vs The State
High Court Of Himachal Pradesh · AIR 1967 HP 18 : (1967) CriLJ 376
Criminal Procedure Code, 1898 (CrPC) — Section 1(2), 165, 5(2)Public Gambling Act, 1867 — Section 5, 6
High Courts04 Jan 1966Dismissed
Shyam Chand Vs Smt. Janki
High Court Of Himachal Pradesh · AIR 1966 HP 70 : (1966) CriLJ 1438
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 43, 8Hindu Marriage (Amendment) Act, 1956 — Section 10, 10(1), 41
High Courts04 Jan 1966Dismissed
Jai Sukh and Others Vs Manohar Das
High Court Of Himachal Pradesh · AIR 1967 HP 15
Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 13Limitation Act, 1963 — Section 25
High Courts10 Dec 1965Allowed
Ram Parkash Vs Nyaya Panchayat
High Court Of Himachal Pradesh · AIR 1967 HP 4 : (1967) CriLJ 61
Criminal Procedure Code, 1898 (CrPC) — Section 480, 556Himachal Pradesh Panchayati Raj Act, 1952 — Section 54(4), 85(4)Penal Code, 1860 (IPC) — Section 228
High Courts30 Oct 1965Dismissed
Joginder Sen Vs The Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1967 HP 6
Constitution of India, 1950 — Article 1, 3, 363(1)