High Courts30 Aug 1960Dismissed
Mt. Kalawati and Another Vs Devi Ram and Another
High Court Of Himachal Pradesh · AIR 1961 HP 7
Hindu Marriage Act, 1955 — Section 28, 3
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,613 of 1,630
High Courts22 Aug 1960Allowed
Bala Dat Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1960 HP 30
Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 82Sales of Goods Act, 1930 — Section 54(2)
High Courts22 Aug 1960Allowed
Sohan Lal and Another Vs Sant Lal
High Court Of Himachal Pradesh · AIR 1960 HP 28
Limitation Act, 1908 — Section 12, 12(1), 5
High Courts11 Aug 1960Dismissed
Kalyan Singh Vs Baldev Singh and Another
High Court Of Himachal Pradesh · AIR 1961 HP 2
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1(1)Constitution of India, 1950 — Article 141, 226, 227Himachal Pradesh Territorial Councils (Election of Members) Rules, 1957 — Rule 76, 80
High Courts12 Jul 1960
Sarwan Singh and Others Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1960 HP 24
Constitution of India, 1950 — Article 226, 311(2)
High Courts07 Jun 1960
Bishan Dass Vs Joginder Lal
High Court Of Himachal Pradesh · AIR 1960 HP 22
Criminal Procedure Code, 1898 (CrPC) — Section 417(3)Penal Code, 1860 (IPC) — Section 406, 408, 465, 471, 477
High Courts07 Nov 1959Allowed
K.C. Mehra Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1960 HP 20
Arbitration Act, 1940 — Section 14, 14(2), 2
High Courts29 Oct 1959
Sansar Chand Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1960 HP 19 : (1960) CriLJ 1450
Criminal Procedure Code, 1898 (CrPC) — Section 198, 198B(3), 198B(3)Penal Code, 1860 (IPC) — Section 500, 501, 502
High Courts29 Aug 1959
Ram Dayal Chunilal Yadav Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1960 HP 12
Constitution of India, 1950 — Article 226
High Courts29 Aug 1959Dismissed
Union of India (UOI) Vs Ramdayal Chunilal Yadav
High Court Of Himachal Pradesh · AIR 1960 HP 16
Constitution of India, 1950 — Article 226, 32
High Courts16 Jul 1959Allowed
Union of India (UOI) Vs Sansar Chand and Others
High Court Of Himachal Pradesh · AIR 1960 HP 1
Arbitration Act, 1940 — Section 8, 8(1)Civil Procedure Code, 1908 (CPC) — Section 149Contract Act, 1872 — Section 126, 127, 56, 73
High Courts21 May 1959
Bhupendra Nath Vs Union of India (UOI)
High Court Of Himachal Pradesh · AIR 1959 HP 29 : (1959) CriLJ 1165
Constitution of India, 1950 — Article 20, 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 369Evidence Act, 1872 — Section 73
High Courts07 May 1959Allowed
Subedar Baman Ram Vs Mt. Masti and Another
High Court Of Himachal Pradesh · AIR 1960 HP 14
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11Limitation Act, 1908 — Section 14, 5
High Courts06 May 1959Allowed
Mt. Padma Vs Parma Ram
High Court Of Himachal Pradesh · AIR 1959 HP 37
Hindu Marriage Act, 1955 — Section 10(1)
High Courts30 Apr 1959Dismissed
Union of India (UOI) Vs Kedareshwar
High Court Of Himachal Pradesh · AIR 1959 HP 32
Constitution of India, 1950 — Article 310 , 311Government of India Act, 1935 — Section 94Limitation Act, 1963 — Article 120, 14
High Courts14 Apr 1959Allowed
Sawan Ram and Others Vs Guman Singh and Others
High Court Of Himachal Pradesh · AIR 1959 HP 25
Constitution of India, 1950 — Article 227, 241Representation of the People Act, 1951 — Section 81(1)Territorial Councils Act, 1956 — Section 11, 12, 13, 13(1)
High Courts15 Sept 1958Dismissed
A.D. Bali Vs Himachal Pradesh Administration
High Court Of Himachal Pradesh · AIR 1959 HP 12
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Constitution of India, 1950 — Article 226Criminal Law (Amendment) Act, 1952 — Section 7
High Courts30 Aug 1958Allowed
K.G. Khanna Vs Prakash Chand and Others
High Court Of Himachal Pradesh · AIR 1959 HP 20
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 12Punjab Municipal Election Rules, 1952 — Rule 10, 8
High Courts31 Jul 1958Dismissed
Dr. Y.S. Parmar Vs Hira Singh Pal and Another
High Court Of Himachal Pradesh · AIR 1958 HP 29
Representation of the People Act, 1951 — Section 100(1) , 123(2) , 123(6), 123(7), 46
High Courts29 Jul 1958Allowed
Som Krishan Vs Paras Ram and Others
High Court Of Himachal Pradesh · AIR 1958 HP 26
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17Constitution of India, 1950 — Article 227Representation of the People Act, 1951 — Section 90(1)