High Courts26 Dec 1951Dismissed
Wazir Chand and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1952 HP 35
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,528 judgments · page 1,622 of 1,627
High Courts11 Dec 1951Allowed
Dhumun Vs Ram Dayal
High Court Of Himachal Pradesh · AIR 1952 HP 63
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, 104(2), 115Limitation Act, 1908 — Section 3
High Courts10 Dec 1951Dismissed
The State Vs Shanti Dutt and Others
High Court Of Himachal Pradesh · AIR 1952 HP 61
Punjab Excise Act, 1914 — Section 24
High Courts08 Dec 1951Dismissed
Naurang and Another Vs Janta
High Court Of Himachal Pradesh · AIR 1952 HP 27
Criminal Procedure Code, 1898 (CrPC) — Section 439, 530Penal Code, 1860 (IPC) — Section 441Punjab Village Panchayat Act, 1939 — Section 26
High Courts07 Dec 1951Dismissed
Lalla Ram Vs Naresh Chand and Another
High Court Of Himachal Pradesh · AIR 1952 HP 28
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 115East Punjab Urban Rent Restriction Act, 1949 — Section 4, 6(1)
High Courts30 Nov 1951
Munshi Ram and Another Vs Raghubir Chand
High Court Of Himachal Pradesh · AIR 1952 HP 60
Court Fees Act, 1870 — Section 1Merged States (Laws) Act, 1949 — Section 5
High Courts20 Nov 1951
Punjab National Bank Ltd. Vs A.N. Sen and Others
High Court Of Himachal Pradesh · (1952) 1 LLJ 371
Constitution of India, 1950 — Article 226Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 7
High Courts10 Nov 1951Allowed
Chandu and Others Vs Kirpa Ram and Others
High Court Of Himachal Pradesh · AIR 1952 HP 65
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 11, 11, 75
High Courts08 Nov 1951Allowed
Lajja Ram Vs The State
High Court Of Himachal Pradesh · AIR 1952 HP 32
Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 4(1), 439Penal Code, 1860 (IPC) — Section 186
High Courts29 Oct 1951Dismissed
Lal Chand Vs The Collector of Sirmur and Another
High Court Of Himachal Pradesh · AIR 1952 HP 16
Civil Procedure Code, 1908 (CPC) — Section 79Constitution of India, 1950 — Article 226, 300Forest Act, 1927 — Section 82
High Courts29 Oct 1951
Rajendar Lal Vs Ram Krishna Gupta
High Court Of Himachal Pradesh · AIR 1952 HP 11
Contract Act, 1872 — Section 171Legal Practitioners Act, 1879 — Section 13
High Courts05 Oct 1951Allowed
Mt. Murtu and Others Vs Paras Ram and Others
High Court Of Himachal Pradesh · AIR 1952 HP 14
Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1)Himachal Pradesh State Courts Act, 1943 — Section 34
High Courts25 Sept 1951Allowed
Anand Kumar Vs Fateh Singh
High Court Of Himachal Pradesh · AIR 1952 HP 18
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 4(2)
High Courts21 Sept 1951Dismissed
Palas Ram Vs Devi Das and Others
High Court Of Himachal Pradesh · AIR 1952 HP 9
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, Order 41 Rule 33Limitation Act, 1908 — Section 12(2)Punjab High Court Rules and Orders — Rule 1A
High Courts18 Sept 1951Dismissed
Mt. Reshmi Vs Ghungaria
High Court Of Himachal Pradesh · AIR 1952 HP 20
Contract Act, 1872 — Section 16, 25
High Courts21 Aug 1951Allowed
Mani Ram and Others Vs Jhamru and Another
High Court Of Himachal Pradesh · AIR 1952 HP 24
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 3, 115Constitution of India, 1950 — Article 227Government of India (Amendment) Act, 1935 — Section 224, 224(2)
High Courts20 Aug 1951Dismissed
The State Vs Kaidia
High Court Of Himachal Pradesh · AIR 1952 HP 6
Criminal Procedure Code, 1898 (CrPC) — Section 417Limitation Act, 1908 — Section 12, 12(2)
High Courts02 Aug 1951Dismissed
Padam Chand and Others Vs Ram Lal
High Court Of Himachal Pradesh · AIR 1951 HP 73
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts30 Jul 1951Dismissed
Raj Lal Data Vs State
High Court Of Himachal Pradesh · AIR 1952 HP 1
Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 116, 161
High Courts26 Jul 1951Dismissed
Pushpa Devi Vs Kanshi Ram-Nand Kishore
High Court Of Himachal Pradesh · AIR 1951 HP 72
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(4), 15(4)Transfer of Property Act, 1882 — Section 84