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High Court Of Himachal Pradesh judgments, 1974

149 judgments · page 7 of 8

High Courts04 Apr 1974Dismissed

Puran Chand Vs Jagdish Lal and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 309

Constitution of India, 1950 — Article 19(1), 19(5)East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5), 2Soldiers (Litigation) Act, 1925 — Section 3, 7
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High Courts02 Apr 1974Dismissed

Sali Vs Santu etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 392

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(2)Limitation Act, 1963 — Article 142, 5
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High Courts20 Mar 1974Dismissed

Roop Singh etc. Vs Mahant Ram etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 288

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 4Hindu Succession Act, 1956 — Section 14Limitation Act, 1963 — Section 5
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High Courts15 Mar 1974

Hans Raj Dhir Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 296

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(15)Constitution of India, 1950 — Article 226, 227Punjab Consolidation of Holdings Act, 1936 — Section 42
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High Courts14 Mar 1974Dismissed

Giaru Vs Ramesh Chand

High Court Of Himachal Pradesh · (1974) 3 ILR HP 282

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
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High Courts14 Mar 1974Dismissed

Shri Basant Ram Vs Smt. Hans Devi etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 276

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 1 Rule 13, Order 22 Rule 10, Order 43 Rule 1(1)
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High Courts07 Mar 1974Allowed

P.L. Morada Vs S.D. Bakshi

High Court Of Himachal Pradesh · AIR 1974 HP 57 : (1974) 3 ILR HP 217

Civil Procedure Code, 1908 (CPC) — Section 151, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13, 17Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 2, 23, 28(1), 28(2)
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