High Courts26 Mar 1962
Chet Ram Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1963) CriLJ 120
Penal Code, 1860 (IPC) — Section 300, 302, 304
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,611 of 1,630
High Courts17 Mar 1962
Devi Ram and Another Vs Mulakh Raj
High Court Of Himachal Pradesh · (1962) CriLJ 543
Penal Code, 1860 (IPC) — Section 447, 500, 504
High Courts13 Mar 1962Allowed
Union of India (UOI) Vs Lachhman alias Punno
High Court Of Himachal Pradesh · AIR 1962 HP 57
Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts02 Mar 1962Allowed
Kishori Lal Kapoor Vs The Lt. Governor and Another
High Court Of Himachal Pradesh · AIR 1963 HP 54
Central Civil Services (Temporary Service) Rules, 1965 — Rule 3Constitution of India, 1950 — Article 14, 309, 311
High Courts05 Jan 1962Allowed
Paras Ram Vs Hem Raj and Others
High Court Of Himachal Pradesh · AIR 1962 HP 32
Civil Procedure Code, 1908 (CPC) — Section 2(2), 47, 96Himachal Pradesh Debt Reduction Act, 1953 — Section 14, 7, 8
High Courts19 Dec 1961
Kapur Chand Vs Inspector-General of Police and Another
High Court Of Himachal Pradesh · AIR 1962 HP 35
Constitution of India, 1950 — Article 226, 311(2)Penal Code, 1860 (IPC) — Section 302Punjab Police Rules, 1934 — Rule 13.18, 16.4
High Courts03 Nov 1961
Municipal Committee Vs Ram Lal and Another
High Court Of Himachal Pradesh · (1962) CriLJ 150
Prevention of Food Adulteration Act, 1954 — Section 16
High Courts23 Oct 1961Dismissed
Tula and Others Vs Sadh and Others
High Court Of Himachal Pradesh · AIR 1962 HP 28
Constitution of India, 1950 — Article 13(1), 19, 19(1), 19(5)Evidence Act, 1872 — Section 13, 18, 3, 42
High Courts14 Aug 1961
Parmatma Ram and Others Vs Siri Chand and Others
High Court Of Himachal Pradesh · AIR 1962 HP 19
Constitution of India, 1950 — Article 226Municipal Election Rules, 1957 — Rule 3, 55, 6, 7, 9Punjab Municipal Act, 1911 — Section 240, 258
High Courts01 Aug 1961Partly Allowed
Shri Amar Chand Butail and Another Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1962 HP 43
Civil Procedure Code, 1908 (CPC) — Section 11, 34Contract Act, 1872 — Section 201, 202, 203, 204, 69
High Courts11 Jul 1961Dismissed
Rajkumar Rajindra Singh Vs H.P. Administration and Another
High Court Of Himachal Pradesh · AIR 1964 HP 19
Civil Procedure Code, 1908 (CPC) — Section 79Constitution of India, 1950 — Article 226, 239(1)Evidence Act, 1872 — Section 115
High Courts04 Jul 1961
Sant and Another Vs The Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1962 HP 1
Criminal Procedure Code, 1898 (CrPC) — Section 522Penal Code, 1860 (IPC) — Section 441, 447
High Courts30 Jun 1961Dismissed
Kapuru and Another Vs Gulaba
High Court Of Himachal Pradesh · AIR 1962 HP 5
Criminal Procedure Code, 1898 (CrPC) — Section 145(1), 145(4), 145(9), 540
High Courts22 Jun 1961Dismissed
Siri Ram and Another Vs Niranjan Singh and Others
High Court Of Himachal Pradesh · AIR 1962 HP 52
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 191Himachal Pradesh Municipal Election Rules, 1957 — Rule 7
High Courts30 May 1961Allowed
Shri Aridaman Nath Vs The Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1962 HP 41
Constitution of India, 1950 — Article 311
High Courts27 May 1961
Union of India (UOI) Vs Wazir Chand and Another
High Court Of Himachal Pradesh · AIR 1962 HP 24
Arbitration Act, 1940 — Section 20 , 20(1), 37(3)Limitation Act, 1908 — Article 181
High Courts20 May 1961Dismissed
Devi Singh Vs Tara Chand
High Court Of Himachal Pradesh · AIR 1962 HP 8
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, 47
High Courts10 May 1961Dismissed
Dittu Ram Vs Amar Chand
High Court Of Himachal Pradesh · AIR 1961 HP 46
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7, Order 8 Rule 9
High Courts06 May 1961
Govardhan Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1961) CriLJ 475
Penal Code, 1860 (IPC) — Section 84
High Courts04 May 1961Dismissed
Smt. Gaurju Vs Tara Chand
High Court Of Himachal Pradesh · AIR 1962 HP 4
Transfer of Property Act, 1882 — Section 126