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High Court Of Himachal Pradesh judgments, 1958

7 judgments · page 1 of 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
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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
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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)
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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
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