High Courts22 Jul 1958Allowed
Prithi Chand Vs Registrar, Co-operative Societies and Another
High Court Of Himachal Pradesh · AIR 1959 HP 1
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,593 judgments · page 1,614 of 1,630
High Courts31 Mar 1958
Romesh Chandra Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · AIR 1959 HP 17
Constitution of India, 1950 — Article 276(2)Punjab Municipal Act, 1911 — Section 61(2), 62(6)
High Courts05 Feb 1958Allowed
Himachal Pradesh Administration Vs Mt. Shiv Devi
High Court Of Himachal Pradesh · AIR 1959 HP 3 : (1959) CriLJ 448
Criminal Procedure Code, 1898 (CrPC) — Section 164, 173(4), 367, 417, 423Evidence Act, 1872 — Section 24, 27, 3, 5, 8Penal Code, 1860 (IPC) — Section 300, 302
High Courts31 Dec 1957Dismissed
Sirmur Chemical and General Industries Ltd. Vs The Union of India (UOI) and Others
High Court Of Himachal Pradesh · AIR 1958 HP 20
Arbitration Act, 1940 — Section 14(1), 9Constitution of India, 1950 — Article 239, 294
High Courts21 Aug 1957
Mt. Savitri Devi Vs Naukhi Ram
High Court Of Himachal Pradesh · AIR 1958 HP 15
Constitution of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 23
High Courts31 Jul 1957Allowed
The Union of India (UOI) and Another Vs Felix Von Goldstein
High Court Of Himachal Pradesh · AIR 1958 HP 17
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts30 Jul 1957Dismissed
Union of India (UOI) and Others Vs Jit Ram and Others
High Court Of Himachal Pradesh · AIR 1958 HP 14
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts29 May 1957
Mandi Transport Co. Ltd. Vs Himachal Pradesh Administration and Another
High Court Of Himachal Pradesh · AIR 1958 HP 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Companies (Amendment) Act, 1956 — Section 457, 512(4)Companies Act, 1913 — Section 179, 212, 212(3)
High Courts11 May 1957Allowed
Mt. Nokhi Vs Tehru
High Court Of Himachal Pradesh · AIR 1957 HP 65
Hindu Marriage Act, 1955 — Section 13(1)
High Courts09 May 1957Allowed
Nokhu and Others Vs Gokal and Another
High Court Of Himachal Pradesh · AIR 1957 HP 59
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, 115Partnership Act, 1932 — Section 69
High Courts20 Mar 1957
Jindu and Others Vs State and Others
High Court Of Himachal Pradesh · AIR 1957 HP 61
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1(4), 115, 151, 9Punjab Pre-emption Act, 1913 — Section 9
High Courts19 Mar 1957Allowed
Babu Ram Vs Gigu and Others
High Court Of Himachal Pradesh · AIR 1957 HP 67
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Evidence Act, 1872 — Section 114
High Courts16 Mar 1957Allowed
Ram Chandar Vs Jagan Nath and Another
High Court Of Himachal Pradesh · AIR 1957 HP 70
Civil Procedure Code, 1908 (CPC) — Section 35Contract Act, 1872 — Section 23, 43
High Courts07 Mar 1957Dismissed
The State Vs Debnu and Others
High Court Of Himachal Pradesh · AIR 1957 HP 52 : (1957) CriLJ 1254
Criminal Procedure Code, 1898 (CrPC) — Section 164, 367, 39, 40, 417Evidence Act, 1872 — Section 105, 114, 133, 24, 26Penal Code, 1860 (IPC) — Section 121A
High Courts16 Feb 1957Dismissed
Lila Dhar Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · AIR 1959 HP 14 : (1959) CriLJ 973
Penal Code, 1860 (IPC) — Section 403Prevention of Corruption Act, 1947 — Section 5(2)
High Courts08 Feb 1957Dismissed
State of Himachal Pradesh Vs Mt. Kala and Others
High Court Of Himachal Pradesh · AIR 1957 HP 42 : (1957) CriLJ 847
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 101, 102, 103, 104, 133Penal Code, 1860 (IPC) — Section 360, 361, 363, 366, 497
High Courts07 Jan 1957Dismissed
Ram Dass Vs Dharam Das and Others
High Court Of Himachal Pradesh · AIR 1957 HP 49
Constitution of India, 1950 — Article 19, 226, 31, 311
High Courts29 Dec 1956Dismissed
Chuni Lal Vs G.M. Nahan Foundry Ltd.
High Court Of Himachal Pradesh · AIR 1957 HP 33
Workmens Compensation Act, 1923 — Section 3(2), 4(1)B
High Courts06 Dec 1956Dismissed
Nainu and Others Vs Kishan Singh and Another
High Court Of Himachal Pradesh · AIR 1957 HP 46
Transfer of Property Act, 1882 — Section 1, 60
High Courts24 Sept 1956Dismissed
The State of Himachal Pradesh Vs Buti Nath
High Court Of Himachal Pradesh · AIR 1957 HP 37 : (1957) CriLJ 631
Criminal Procedure Code, 1898 (CrPC) — Section 417, 423Evidence Act, 1872 — Section 101, 102, 103, 104Opium Act, 1878 — Section 9