High Courts23 Jun 1950
Lachhman Singh and Kartar Singh Vs The State
High Court Of Himachal Pradesh · (1951) CriLJ 108
Evidence Act, 1872 — Section 3Punjab Excise Act, 1914 — Section 3(14), 4
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
32,572 judgments · page 1,628 of 1,629
High Courts22 Jun 1950
Fauja Singh and Others Vs Chanan Singh and Others
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0006
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts20 Jun 1950
Committee of Management of Bunga Sarkar and Others Vs Sardar Raghbir Singh and Others
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0010
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4, Order 22 Rule 5, Order 22 Rule 9, Order 23 Rule 3Land Acquisition Act, 1894 — Section 31(2)Limitation Act, 1963 — Section 5
High Courts19 Jun 1950
Karora Singh Vs Kartar Singh and Others
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0004
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Independence Act, 1947 — Section 4Limitation Act, 1908 — Section 5 , 78
High Courts16 Jun 1950
Indra Prakash Kahol Vs The State
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0001
Constitution of India, 1950 — Article 19, 21, 22, 226Criminal Procedure Code, 1898 (CrPC) — Section 491Preventive Detention Act, 1950 — Section 14, 3, 3(1), 7, 7(1)
High Courts15 Jun 1950
S. Harnam Singh Gurmukh Singh Vs Ramji Das Pohlu Mal and Another
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0005
Civil Procedure Code, 1908 (CPC) — Section 60, 60(1)
High Courts14 Jun 1950
National Fire and General Insurance Co. Ltd. Vs Mool Singh Gurdev Singh
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0002
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 4, Order 26 Rule 5, Order 6 Rule 17, Order 6 Rule 17, 115
High Courts06 Jun 1950
Firm Gianchand Walaiti Ram and Others Vs Kishan Chand
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0008
Arbitration Act, 1940 — Section 34, 39
High Courts02 Jun 1950
Bawa Singh and Another Vs Mt. Taro
High Court Of Himachal Pradesh · (1950) 06 SHI CK 0009
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 35, 48
High Courts31 May 1950
Lal Singh Vs Multan Singh and Others
High Court Of Himachal Pradesh · (1950) 05 SHI CK 0005
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, Order 22 Rule 4(3), Order 22 Rule 9, Order 22 Rule 9(2)Limitation Act, 1963 — Section 5
High Courts26 May 1950Allowed
Maghu Vs Kanwar Rattan Singh
High Court Of Himachal Pradesh · AIR 1950 HP 42
Criminal Procedure Code, 1898 (CrPC) — Section 190, 192, 528, 528(2), 528(5)
High Courts26 May 1950
S. Karam Singh Vs The Custodian of Evacuee Property
High Court Of Himachal Pradesh · (1950) 05 SHI CK 0004
Administration of Evacuee Property Ordinance, 1949 — Section 3(4), 53Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226
High Courts24 May 1950
Jarnail Singh, etc. Vs Chatar Singh, etc.
High Court Of Himachal Pradesh · (1950) 05 SHI CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115Soldiers (Litigation) Act, 1925 — Section 10, 11, 12, 3
High Courts18 May 1950Dismissed
Paras Ram Vs The State
High Court Of Himachal Pradesh · AIR 1951 HP 13
Criminal Procedure Code, 1898 (CrPC) — Section 498
High Courts17 May 1950
S.S. Said-ul-Hamid Vs The Federal Indian Assurance Co. Ltd.
High Court Of Himachal Pradesh · (1950) 05 SHI CK 0007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 11, 13, 41, 42Independence (Legal Proceedings) Order, 1947 — Article 4 , 4(1)
High Courts08 Apr 1950Allowed
Dhania Vs Paras Ram
High Court Of Himachal Pradesh · AIR 1950 HP 44
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts16 Mar 1950Allowed
Dhirjoo Vs Kamna and Another
High Court Of Himachal Pradesh · AIR 1950 HP 40
Criminal Procedure Code, 1898 (CrPC) — Section 439, 561A, 6Punjab Village Panchayat Act, 1939 — Section 26
High Courts28 Dec 1949Dismissed
Mt. Maina Vs Dhundu
High Court Of Himachal Pradesh · AIR 1950 HP 33
Punjab Tenancy Act, 1887 — Section 100, 77
High Courts25 Nov 1949Allowed
Sadhu Ram and Another Vs Mohammad Ali
High Court Of Himachal Pradesh · AIR 1950 HP 30
Civil Procedure Code, 1908 (CPC) — Section 96