High Courts27 Apr 1963Dismissed
Shri Kantha Mal Vs H.P. Admin and Another
High Court Of Himachal Pradesh · AIR 1963 HP 45 : (1963) CriLJ 373
Criminal Procedure Code, 1898 (CrPC) — Section 520
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,610 of 1,630
High Courts12 Jan 1963Dismissed
Union of India (UOI) Vs Jabbi
High Court Of Himachal Pradesh · AIR 1964 HP 14
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11
High Courts12 Jan 1963Allowed
Bala Nand and Another Vs Devki Nand and Others
High Court Of Himachal Pradesh · AIR 1963 HP 30
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, Order 9 Rule 2, 115
High Courts10 Jan 1963
Shankar Dass Vs Mahu Ram and Others
High Court Of Himachal Pradesh · AIR 1963 HP 32 : (1963) CriLJ 371
Criminal Procedure Code, 1898 (CrPC) — Section 259
High Courts18 Dec 1962Dismissed
Jagat Narain and Others Vs Sita Ram
High Court Of Himachal Pradesh · AIR 1963 HP 25
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 4(1), 2(11)
High Courts11 Dec 1962Dismissed
Smt. Sumitra and Another Vs Smt. Maharaju and Others
High Court Of Himachal Pradesh · AIR 1963 HP 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27(1)Hindu Succession Act, 1956 — Section 14
High Courts29 Nov 1962Dismissed
Sureshwari Datt Vs Parma
High Court Of Himachal Pradesh · AIR 1963 HP 34
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 40, 54Transfer of Property Act, 1882 — Section 111, 117
High Courts10 Nov 1962Dismissed
Jai Singh Vs Mansha Ram and Others
High Court Of Himachal Pradesh · AIR 1963 HP 37
Civil Procedure Code, 1908 (CPC) — Section 80Evidence Act, 1872 — Section 3Fatal Accidents Act, 1855 — Section 1A
High Courts25 Oct 1962Dismissed
Smt. Naumi Vs Narotam and Another
High Court Of Himachal Pradesh · AIR 1963 HP 15
Hindu Marriage Act, 1955 — Section 11, 12, 5
High Courts03 Oct 1962
Smt. Padi and Others Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1963 HP 16 : (1963) CriLJ 760
Hindu Marriage Act, 1955 — Section 11, 17, 5Penal Code, 1860 (IPC) — Section 494, 495
High Courts29 Sept 1962Partly Allowed
Dayal Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1963 HP 18 : (1963) CriLJ 762
Himachal Pradesh Panchayati Raj Act, 1994 — Section 61Penal Code, 1860 (IPC) — Section 304, 323, 325, 340A
High Courts18 Sept 1962
Lala Parshotam Ram Vs Khem Chand and Others
High Court Of Himachal Pradesh · AIR 1963 HP 47
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8Court Fees Act, 1870 — Article 1, 11, 7
High Courts07 Aug 1962Dismissed
Prithi Chand Vs Lieutenant-Governor
High Court Of Himachal Pradesh · AIR 1962 HP 59
Constitution of India, 1950 — Article 14, 226Punjab Municipal Act, 1911 — Section 16Punjab Small Towns Act, 1921 — Section 7
High Courts27 Jul 1962Dismissed
Sarju Singh Vs Smt. Gurdwaru and Others
High Court Of Himachal Pradesh · AIR 1963 HP 9
Civil Procedure Code, 1908 (CPC) — Section 115Court Fees Act, 1870 — Section 7
High Courts23 Jul 1962
Musadi and Others Vs Smt. Ganpatu and Another
High Court Of Himachal Pradesh · AIR 1964 HP 5
Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 114Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 110(1), 62, 64, 65, 67
High Courts29 Jun 1962Dismissed
Union of India (UOI) and Another Vs Shri Labh Chand Sharma and Others
High Court Of Himachal Pradesh · AIR 1963 HP 12
Civil Procedure Code, 1908 (CPC) — Section 9Motor Vehicles Act, 1939 — Section 110(1), 110F, 94(1), 95
High Courts15 Jun 1962Dismissed
Negi Balbahadur Singh Vs Lt. Governor Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1962 HP 68
Constitution of India, 1950 — Article 226Punjab Small Towns Act, 1921 — Section 7
High Courts30 Apr 1962Dismissed
Jai Ram and Son Vs Kahna Ram Hans Raj
High Court Of Himachal Pradesh · AIR 1963 HP 3
Contract Act, 1872 — Section 23
High Courts06 Apr 1962Dismissed
Nyaya Panchayat Palog Vs Ghanu Ram
High Court Of Himachal Pradesh · AIR 1964 HP 2 : (1964) CriLJ 34
Himachal Pradesh Panchayati Raj Act, 1952 — Section 2, 57, 91, 93Penal Code, 1860 (IPC) — Section 174
High Courts06 Apr 1962Allowed
Smt. Sampuran Kaur and Another Vs Collector, Land Acquisition and Others
High Court Of Himachal Pradesh · AIR 1963 HP 1
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 18, 18(1), 25, 25(2), 25(3)