High Courts14 Sept 1964Dismissed
Collector Vs Lachhman and Others
High Court Of Himachal Pradesh · AIR 1965 HP 18
Evidence Act, 1872 — Section 11, 13, 40, 41, 42Land Acquisition Act, 1894 — Section 23(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,609 of 1,630
High Courts10 Sept 1964Allowed
Dhani Ram etc. Vs Sub-Divisional Judge and Others
High Court Of Himachal Pradesh · AIR 1965 HP 25 : (1965) CriLJ 550
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Panchayat Raj Rules — Rule 111Himachal Pradesh Panchayati Raj Act, 1952 — Section 37A, 55A, 73, 94
High Courts12 Aug 1964Dismissed
Mst. Premi Vs Daya Ram
High Court Of Himachal Pradesh · AIR 1965 HP 15
Hindu Marriage Act, 1955 — Section 11, 5, 9
High Courts10 Jul 1964Dismissed
Smt. Shushila Devi Vs Dhani Ram and Another
High Court Of Himachal Pradesh · AIR 1965 HP 12
Hindu Marriage Act, 1955 — Section 24, 28
High Courts02 Jul 1964Partly Allowed
The Collector Vs Daulat Ram and Another
High Court Of Himachal Pradesh · AIR 1965 HP 7
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 18, 23(1), 54
High Courts20 Jun 1964Dismissed
Krishan Dev Vs Smt. Ram Piari
High Court Of Himachal Pradesh · AIR 1964 HP 34
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, 115
High Courts10 Jun 1964
Joban Dass and Others Vs Shibu
High Court Of Himachal Pradesh · AIR 1964 HP 30 : (1964) CriLJ 295
Criminal Procedure Code, 1898 (CrPC) — Section 423, 439, 522, 522(3)Penal Code, 1860 (IPC) — Section 447
High Courts30 May 1964Dismissed
Union of India (UOI) Vs Amar Chand and Another
High Court Of Himachal Pradesh · AIR 1965 HP 11 : (1965) CriLJ 169
Criminal Procedure Code, 1898 (CrPC) — Section 403Motor Vehicles Act, 1988 — Section 112, 3Penal Code, 1860 (IPC) — Section 304A
High Courts27 May 1964
Sham Singh Vs State
High Court Of Himachal Pradesh · AIR 1965 HP 16 : (1965) CriLJ 442
Criminal Procedure Code, 1898 (CrPC) — Section 344, 526, 526(8)
High Courts19 May 1964Dismissed
Major Punnu Ram Vs The State
High Court Of Himachal Pradesh · AIR 1964 HP 29
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts28 Mar 1964Dismissed
The Land Acquisition Collector Vs Smt. Parvati Devi
High Court Of Himachal Pradesh · AIR 1964 HP 32
Land Acquisition Act, 1894 — Section 18, 25, 54, 9, 9(2)
High Courts11 Mar 1964Dismissed
Roshan Lal Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1965 HP 1 : (1965) CriLJ 35
Criminal Procedure Code, 1898 (CrPC) — Section 423Evidence Act, 1872 — Section 24, 30
High Courts22 Feb 1964Dismissed
Chunilal Vs The Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1964 HP 27 : (1964) CriLJ 293
Evidence Act, 1872 — Section 114, 27Penal Code, 1860 (IPC) — Section 411
High Courts31 Dec 1963Dismissed
Jai Singh Vs Mansa Ram and Others
High Court Of Himachal Pradesh · AIR 1964 HP 17
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 133(1)
High Courts14 Sept 1963Allowed
Nanku and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1964 HP 16
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 13, 2(5)
High Courts12 Sept 1963Dismissed
Shri Parsa Vs Shri Kanshi Ram
High Court Of Himachal Pradesh · AIR 1964 HP 12
Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3Provincial Small Cause Courts Act, 1887 — Section 25
High Courts30 Aug 1963Dismissed
State Vs Rattan Lal and Another
High Court Of Himachal Pradesh · AIR 1964 HP 10 : (1964) CriLJ 334
Prevention of Food Adulteration Act, 1954 — Section 10, 11, 16, 2, 7
High Courts27 Jul 1963
Lachhmi Ram Vs Smt. Prabhoo
High Court Of Himachal Pradesh · AIR 1964 HP 1
Guardians and Wards Act, 1890 — Section 25
High Courts03 Jul 1963Dismissed
Jagan Nath Vs Mehar Singh
High Court Of Himachal Pradesh · AIR 1963 HP 53
Provincial Small Cause Courts Act, 1887 — Section 35(2)
High Courts27 Apr 1963Partly Allowed
Rana Vidya Bhushan Singh and Another Vs Shri Rati Ram
High Court Of Himachal Pradesh · AIR 1963 HP 49
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 111(3), 111(4)Registration Act, 1908 — Section 17(1), 49