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COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1977

108 judgments · page 1 of 6

High Courts21 Dec 1977Allowed

Smt. Samila Devi Vs Shankar Dass

High Court Of Himachal Pradesh · (1978) ShimLC 205

Criminal Procedure Code, 1973 (CrPC) — Section 123, 125, 125(4)Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 7
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High Courts21 Dec 1977Allowed

Samila Devi Vs Shanker Dass

High Court Of Himachal Pradesh · (1977) 6 ILR HP 779

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 7
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High Courts14 Dec 1977Allowed

Puran Singh Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1977) 6 ILR HP 785

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 14
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High Courts06 Dec 1977Dismissed

Onkar Nath Vs Ved Vyas

High Court Of Himachal Pradesh · (1978) 7 ILR HP 58

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4, Order 6 Rule 5, Order 6 Rule 6East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
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High Courts02 Dec 1977

State Vs Bhim Singh

High Court Of Himachal Pradesh · (1978) CriLJ 1041 : (1978) ShimLC 182

Criminal Procedure Code, 1973 (CrPC) — Section 190(1)(b), 190(1)(c)Penal Code, 1860 (IPC) — Section 436
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High Courts30 Nov 1977

Jagraj Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1977) 6 ILR HP 728

Constitution of India, 1950 — Article 131A, 226, 226(1), 226A, 32Income Tax Act, 1961 — Section 66(2)Motor Vehicles Act, 1939 — Section 57, 57(3)
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