High Courts04 May 1961Dismissed
Bipal Lal Vs Dass
High Court Of Himachal Pradesh · AIR 1962 HP 14
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 28, 42
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,612 of 1,630
High Courts27 Apr 1961Dismissed
Jai Singh Vs Mangtoo and Others
High Court Of Himachal Pradesh · AIR 1962 HP 10
Arbitration Act, 1940 — Section 14, 2, 31Evidence Act, 1872 — Section 115
High Courts24 Apr 1961Dismissed
Ata Mohammad Vs Ghera and Another
High Court Of Himachal Pradesh · AIR 1962 HP 17
Provincial Small Cause Courts Act, 1887 — Article 35, 23, 25
High Courts24 Mar 1961Dismissed
Balu Ram Vs Dhangal Ram
High Court Of Himachal Pradesh · AIR 1961 HP 44
Stamp Act, 1899 — Section 35, 36, 61
High Courts20 Mar 1961Allowed
Chandu Ram and Another Vs Kalyan Chand and Others
High Court Of Himachal Pradesh · AIR 1961 HP 38
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 32 Rule 7
High Courts16 Mar 1961Dismissed
Collector of Bilaspur Vs Santu and Others
High Court Of Himachal Pradesh · AIR 1962 HP 16
Limitation Act, 1908 — Section 5
High Courts13 Mar 1961Partly Allowed
Collector Vs Smt. Janki Devi
High Court Of Himachal Pradesh · AIR 1961 HP 42
Land Acquisition Act, 1894 — Section 23(1)
High Courts08 Mar 1961Partly Allowed
The Collector Vs Smt. Ram Devi
High Court Of Himachal Pradesh · AIR 1961 HP 40
Land Acquisition Act, 1894 — Section 15, 18, 20, 3
High Courts04 Feb 1961Dismissed
Mohindar Singh and Another Vs Balak Ram and Another
High Court Of Himachal Pradesh · AIR 1963 HP 28
Constitution of India, 1950 — Article 19, 31, 31A, 31A(1)Himachal Pradesh Tenants (Rights and Restoration) Act, 1952 — Section 3, 6E
High Courts13 Jan 1961Allowed
District Co-operative Federation Ltd. Vs Khub Chand
High Court Of Himachal Pradesh · AIR 1961 HP 35
Arbitration Act, 1940 — Section 14, 20, 8
High Courts09 Jan 1961Allowed
Smt. Vijey Kumari Thakur Vs H.P. Administration and Others
High Court Of Himachal Pradesh · AIR 1961 HP 32
Evidence Act, 1872 — Section 115Forest Act, 1927 — Section 41, 42Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 2
High Courts29 Dec 1960
Smt. Vindhya Basani Vs Jadab Singh
High Court Of Himachal Pradesh · AIR 1961 HP 30
Court Fees Act, 1870 — Article 1, 17, 8
High Courts25 Dec 1960Allowed
Collector Vs Bakhshi Ram
High Court Of Himachal Pradesh · AIR 1961 HP 20
Land Acquisition Act, 1894 — Section 11, 16, 17, 4, 48
High Courts02 Dec 1960Dismissed
Girdhari Lal Vs Collector
High Court Of Himachal Pradesh · AIR 1961 HP 16
Land Acquisition Act, 1894 — Section 18(2)
High Courts24 Nov 1960Dismissed
Sundar and Another Vs Subedar Ram Dass and Another
High Court Of Himachal Pradesh · AIR 1961 HP 18
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, 11Limitation Act, 1908 — Article 142 , 144
High Courts21 Nov 1960Partly Allowed
Collector Vs Hans Raj and Others
High Court Of Himachal Pradesh · AIR 1961 HP 25
Land Acquisition Act, 1894 — Section 23(1), 3
High Courts14 Nov 1960
Tirath Ram Vs Chaudhry Mal Mangat Ram
High Court Of Himachal Pradesh · AIR 1961 HP 22
Suits Valuation Act, 1887 — Section 8
High Courts05 Nov 1960
Ramu Vs Rana Vidya Bhushan Singh and Another
High Court Of Himachal Pradesh · AIR 1961 HP 27
Constitution of India, 1950 — Article 133(1)
High Courts13 Sept 1960
Devi Singh and Others Vs Mt. Phulma and Others
High Court Of Himachal Pradesh · AIR 1961 HP 10
Evidence Act, 1872 — Section 32(2)Hindu Succession Act, 1956 — Section 14
High Courts02 Sept 1960Dismissed
Mt. Kalawati Vs Devi Ram
High Court Of Himachal Pradesh · AIR 1961 HP 1
Hindu Marriage Act, 1955 — Section 11, 12, 12(1), 18, 5