High Courts05 Mar 1965
Hans Raj and Another Vs The State
High Court Of Himachal Pradesh · AIR 1966 HP 52 : (1966) CriLJ 1132
Criminal Procedure Code, 1898 (CrPC) — Section 342, 540Evidence Act, 1872 — Section 60, 63, 65
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,608 of 1,630
High Courts15 Jan 1965Dismissed
Daulat Ram and Another Vs Huma Nand and Others
High Court Of Himachal Pradesh · AIR 1965 HP 64
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 12(2), 12(4), 9, 92
High Courts14 Jan 1965Dismissed
Union of India (UOI) and Others Vs Nand Kishore and Others
High Court Of Himachal Pradesh · AIR 1966 HP 54
Evidence Act, 1872 — Section 35, 90, 92Limitation Act, 1908 — Article 142, 144
High Courts29 Dec 1964Dismissed
Jagat Ram and Others Vs Mst. Mathi
High Court Of Himachal Pradesh · AIR 1965 HP 62
Succession Act, 1925 — Section 2, 59, 61
High Courts28 Dec 1964Allowed
Rajkumar Rajinder Singh and Others Vs Lieutenant Governor and Others
High Court Of Himachal Pradesh · AIR 1965 HP 41
Constitution of India, 1950 — Article 226Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 27(1)
High Courts26 Dec 1964Allowed
Mehar Chand and Others Vs Twarsoo and Others
High Court Of Himachal Pradesh · AIR 1965 HP 44 : (1965) CriLJ 356
Himachal Pradesh Panchayati Raj Act, 1952 — Section 85(4), 93Limitation Act, 1908 — Section 12(2), 29(2)
High Courts22 Dec 1964Allowed
Devi Saran Vs The Election Tribunal etc.
High Court Of Himachal Pradesh · AIR 1966 HP 50
Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 55, 57, 67, 68Penal Code, 1860 (IPC) — Section 409
High Courts01 Dec 1964Dismissed
The State Vs Atma Ram
High Court Of Himachal Pradesh · AIR 1966 HP 18 : (1966) CriLJ 262
Criminal Procedure Code, 1898 (CrPC) — Section 164, 339(3)
High Courts30 Nov 1964Dismissed
Dasu Ram Brij Lal and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1965 HP 47
Constitution of India, 1950 — Article 226Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 2, 3, 3(1)
High Courts16 Nov 1964Dismissed
Beant Singh Vs Natha Singh
High Court Of Himachal Pradesh · AIR 1966 HP 48
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 114, 35
High Courts13 Nov 1964Allowed
Mata Ram and Others Vs Inder Singh
High Court Of Himachal Pradesh · AIR 1966 HP 58
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 2(5)
High Courts05 Nov 1964Dismissed
Rai Singh and Another Vs The State and Another
High Court Of Himachal Pradesh · AIR 1965 HP 49 : (1965) CriLJ 499
Penal Code, 1860 (IPC) — Section 304, 323, 326, 34, 96
High Courts31 Oct 1964Allowed
Sham Lal Vs The State
High Court Of Himachal Pradesh · AIR 1965 HP 37 : (1965) CriLJ 99
Criminal Procedure Code, 1898 (CrPC) — Section 169, 170, 173, 190, 190(1)
High Courts30 Oct 1964Allowed
Krishan Dev Vs Smt. Ram Piari
High Court Of Himachal Pradesh · AIR 1965 HP 23
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 133(1)
High Courts30 Sept 1964Dismissed
Paras Ram Vs Dayal Das and Others
High Court Of Himachal Pradesh · AIR 1965 HP 32
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Evidence Act, 1872 — Section 112, 18, 32(5), 32(6), 50
High Courts30 Sept 1964Dismissed
Dila Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1965 HP 53
Constitution of India, 1950 — Article 226
High Courts29 Sept 1964
The Vijaya Co-operative M.P. Society Ltd. Vs Sangat Ram and Another
High Court Of Himachal Pradesh · AIR 1965 HP 21 : (1965) CriLJ 443
Criminal Procedure Code, 1898 (CrPC) — Section 397(1), 439Penal Code, 1860 (IPC) — Section 406, 408, 436
High Courts29 Sept 1964Dismissed
Karam Das Sautha Vs Sangat Ram
High Court Of Himachal Pradesh · AIR 1964 HP 37 : (1964) CriLJ 679
Criminal Procedure Code, 1898 (CrPC) — Section 430, 439, 561APenal Code, 1860 (IPC) — Section 436
High Courts22 Sept 1964Dismissed
Mst. Sunehru Vs Rikhi Ram and Others
High Court Of Himachal Pradesh · AIR 1965 HP 28
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9(2)Limitation Act, 1908 — Section 5
High Courts18 Sept 1964Dismissed
Mela Ram Vs Balak Ram
High Court Of Himachal Pradesh · AIR 1966 HP 74
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)