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High Court Of Himachal Pradesh judgments, 1979

81 judgments · page 2 of 5

High Courts20 Aug 1979

Mohinder Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1980) ShimLC 26

Criminal Procedure Code, 1973 (CrPC) — Section 154, 235(2), 360, 360(4), 361Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 394, 397, 451, 597
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High Courts16 Aug 1979

Shri Banshi Lal Vs State

High Court Of Himachal Pradesh · (1980) ShimLC 235

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 324
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High Courts24 Jul 1979Dismissed

Ishwar Datt Vs Duni Chand Bhoil

High Court Of Himachal Pradesh · (1979) ShimLC 332

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Himachal Pradesh Urban Rent Control Act, 1971 — Section 14
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High Courts10 Jul 1979Dismissed

S.C. Katoch Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1979) 8 ILR HP 445

Civil Procedure Code, 1908 (CPC) — Section 151Patents Act, 1970 — Section 100, 100(5), 102, 102(2), 102(3)Patents and Designs Act, 1911 — Section 2(11), 26(1)
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High Courts03 Jul 1979Dismissed

Smt. Surinder Kaur Vs Shri Mohinder Bahadur Singh

High Court Of Himachal Pradesh · (1980) ShimLC 1

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 11, Order 9 Rule 13, 11Himachal Pradesh Urban Rent Control Act, 1971 — Section 13, 16, 17Limitation Act, 1963 — Article 123, 137
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High Courts28 Jun 1979Dismissed

Himachal Road Transport Corporation Vs Jai Ram etc.

High Court Of Himachal Pradesh · (1979) 8 ILR HP 267

Big Landed Estates and Land Reforms Act, 1953 — Section 104Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33, 121, 96Fatal Accidents Act, 1855 — Section 1A, 2
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High Courts31 May 1979

Mehar Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1979) 8 ILR HP 493

Constitution of India, 1950 — Article 227, 363Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 435, 438, 482Penal Code, 1860 (IPC) — Section 323, 332, 353, 504, 506
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High Courts31 May 1979

Mehar Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1979) ShimLC 311

Constitution of India, 1950 — Article 227, 363Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 435, 438, 482Penal Code, 1860 (IPC) — Section 323, 332, 353, 504, 506
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High Courts31 May 1979Allowed

K.K. Vij and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1979) 8 ILR HP 316

Cinematograph Act, 1952 — Section 10, 11, 12, 12(2), 16Himachal Pradesh Cinematograph Rules, 1955 — Rule 21, 21(3), 21(4), 22(2), 5Himachal Pradesh Municipal Act, 1968 — Section 121
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High Courts28 May 1979Dismissed

Balbir Singh and Others Vs Gram Panchayat and Others

High Court Of Himachal Pradesh · (1979) ShimLC 327

Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 3 , 4, 5, 6Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 3 , 4, 5, 6, 7Himachal Pradesh Panchayati Raj Act, 1968 — Section 163, 237, 3, 3(1), 4
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High Courts28 May 1979Dismissed

Balbir Singh Vs Gram Panchayat and Others

High Court Of Himachal Pradesh · (1979) 8 ILR HP 340

Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 3, 4, 5, 6Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 3, 4, 5, 6, 7Himachal Pradesh Panchayati Raj Act, 1968 — Section 163, 237, 3, 3(1), 4
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