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High Court Of Himachal Pradesh judgments, 1973

115 judgments · page 1 of 6

High Courts26 Dec 1973Dismissed

Surajkund Temple Idol Vs Shri Hari Kishan etc.

High Court Of Himachal Pradesh · (1973) 2 ILR HP 1314

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 5Limitation Act, 1963 — Article 121, 5Punjab High Court Rules and Orders — Rule 5, 6, 7
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High Courts13 Dec 1973Dismissed

Krishan Lal Vs Beant Singh

High Court Of Himachal Pradesh · AIR 1974 HP 52

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 , Order 22 Rule 9Limitation Act, 1963 — Article 120, 5
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High Courts23 Nov 1973Allowed

Om Parkash Kapur Vs The Competent Officer etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1

Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2), 17, 7Constitution of India, 1950 — Article 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts09 Nov 1973Allowed

Sarvshri M.P. Vaidya etc. Vs The Union of India (UOI)

High Court Of Himachal Pradesh · (1973) 2 ILR HP 1173

Constitution of India, 1950 — Article 14, 16, 239Electricity (Supply) Act, 1948 — Section 3Punjab Service of Engineers (Class I) Public Works Department (Irrigation Branch) Rules, 1964 — Rule 8
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High Courts07 Nov 1973Dismissed

Shri V.S. Malik Vs Smt. Satya Devi

High Court Of Himachal Pradesh · (1973) 2 ILR HP 1143

Criminal Procedure Code, 1898 (CrPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(5)
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