High Courts28 Oct 1965Dismissed
Baboo Ram Vs Ajmer Singh
High Court Of Himachal Pradesh · AIR 1966 HP 77
Civil Procedure Code, 1908 (CPC) — Section 100, 38, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,607 of 1,630
High Courts30 Sept 1965Dismissed
Chetu and Another Vs Collector and Others
High Court Of Himachal Pradesh · AIR 1966 HP 46
Constitution of India, 1950 — Article 133(1)
High Courts22 Sept 1965Dismissed
Parbia Ram Vs Smt. Thopli and Others
High Court Of Himachal Pradesh · AIR 1966 HP 20
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 7, 9
High Courts05 Aug 1965Dismissed
Smt. Batni and Others Vs Shri Tej Singh
High Court Of Himachal Pradesh · AIR 1966 HP 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7
High Courts30 Jul 1965
Harbans Lal Vs The State
High Court Of Himachal Pradesh · AIR 1967 HP 10 : (1967) CriLJ 62
Criminal Procedure Code, 1898 (CrPC) — Section 164Evidence Act, 1872 — Section 154, 157, 24, 27Penal Code, 1860 (IPC) — Section 201
High Courts17 Jul 1965Allowed
Mina Ram Vs Amolak Ram and Others
High Court Of Himachal Pradesh · AIR 1966 HP 4
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Article 17, 7
High Courts14 Jul 1965Allowed
Karma Nand Vs Sewa Nand and Another
High Court Of Himachal Pradesh · AIR 1966 HP 17
Limitation Act, 1908 — Article 120, 91
High Courts09 Jul 1965Dismissed
Mst. Maro and Others Vs Paras Ram and Others
High Court Of Himachal Pradesh · AIR 1966 HP 22
Evidence Act, 1872 — Section 13, 42
High Courts30 Jun 1965
Mangat Ram Vs The State
High Court Of Himachal Pradesh · (1966) CriLJ 967
Criminal Procedure Code, 1898 (CrPC) — Section 476, 489APenal Code, 1860 (IPC) — Section 193
High Courts30 Jun 1965Dismissed
Gopi and Others Vs Himachal Pradesh Government and Others
High Court Of Himachal Pradesh · AIR 1966 HP 8
Land Acquisition Act, 1894 — Section 3(1), 4, 5A, 5A(1), 5A(2)
High Courts15 Jun 1965Allowed
Dev Raj Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1966 HP 13
Constitution of India, 1950 — Article 226, 226(1A), 311(2)
High Courts02 Jun 1965Allowed
Daya Ram Vs Smt. Reshmu
High Court Of Himachal Pradesh · AIR 1966 HP 36
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 141Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 10 , 11, 12, 20, 25Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 3
High Courts31 May 1965Dismissed
Shri Harbhajan Singh Bawa Vs Himachal Pradesh Government and Another
High Court Of Himachal Pradesh · AIR 1965 HP 55
Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 311Government of Union Territories Act, 1963 — Section 46, 46(2), 46(3)
High Courts20 May 1965
Smt. Kamla Vs The State
High Court Of Himachal Pradesh · (1966) CriLJ 969
Penal Code, 1860 (IPC) — Section 186, 188
High Courts20 May 1965
Smt. Kali Vs The State
High Court Of Himachal Pradesh · AIR 1966 HP 11 : (1966) CriLJ 20
Criminal Procedure Code, 1898 (CrPC) — Section 161, 162, 207A, 207A(10), 207A(4)
High Courts13 May 1965Dismissed
Union of India (UOI) Vs Wazir Chand Mahajan
High Court Of Himachal Pradesh · AIR 1966 HP 40
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 41 Rule 27, 107, 80Limitation Act, 1908 — Article 49, 23
High Courts24 Apr 1965
Dasaundhi Vs The State
High Court Of Himachal Pradesh · AIR 1965 HP 68 : (1965) CriLJ 765
Criminal Procedure Code, 1898 (CrPC) — Section 368Penal Code, 1860 (IPC) — Section 302, 84
High Courts10 Apr 1965Dismissed
Satya Pal Vs State
High Court Of Himachal Pradesh · AIR 1965 HP 60 : (1965) CriLJ 763
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173(4), 537
High Courts08 Apr 1965Dismissed
Moti Ram Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1966 HP 25
Constitution of India, 1950 — Article 239A, 239A(2)Government of Union Territories Act, 1963 — Section 14, 54, 54(2)
High Courts30 Mar 1965Dismissed
Romesh Chand and Others Vs Kirpu and Others
High Court Of Himachal Pradesh · AIR 1965 HP 58
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 49, 50, 51