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High Court Of Himachal Pradesh judgments, 1975

177 judgments · page 1 of 9

High Courts30 Dec 1975

Singla Brothers Solan Vs The Special Tribunal etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 438

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 452, 452(1), 517(1)Defence and Internal Security of India Act, 1971 — Section 12, 7
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High Courts17 Dec 1975Dismissed

Chuni Lal Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1976) 5 ILR HP 120

Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 19C, 20, 25, 28Himachal Pradesh Panchayati Raj Act, 1994 — Section 10(3), 13, 13(1), 13(3), 51
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High Courts12 Dec 1975Dismissed

State of Himachal Pradesh Vs Shyama Nand

High Court Of Himachal Pradesh · (1976) 5 ILR HP 89

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Companies Act, 1956 — Section 134Criminal Procedure Code, 1973 (CrPC) — Section 377
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High Courts11 Dec 1975Allowed

Shiv Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1976) 5 ILR HP 85

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 499, 514, 554, 555Punjab Excise Act, 1914 — Section 61.1
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High Courts05 Dec 1975Dismissed

P.L. Morada Vs S.D. Bakshi

High Court Of Himachal Pradesh · (1975) 4 ILR HP 797

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 47East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 13(1), 15, 17Himachal Pradesh Urban Rent Control (Amendment) Act, 1975 — Section 12B, 28(2)
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