COURT ARCHIVE

High Court Of Himachal Pradesh judgments, 1982

86 judgments · page 5 of 5

High Courts24 Mar 1982

Narinder Kaur and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1983) ACJ 34 : (1982) 11 ILR HP 139

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17, 151Motor Vehicles Act, 1939 — Section 110, 110A, 110A(1), 110DSuccession Act, 1925 — Section 306

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High Courts07 Jan 1982Partly Allowed

Khushi Ram and Others Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1982 HP 97 : (1982) 11 ILR HP 101

Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 1, 3, 4

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High Courts05 Jan 1982Dismissed

Ram Gopal and Others Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1982) ShimLC 225

Evidence Act, 1872 — Section 114, 3, 8, 9Penal Code, 1860 (IPC) — Section 120B, 302, 34

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High Courts05 Jan 1982

Dev Raj and Others Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1982) ShimLC 154

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 323, 34, 451

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High Courts05 Jan 1982

Dev Raj and Others Vs State of H.P.

High Court Of Himachal Pradesh · (1982) 11 ILR HP 81

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 323, 34

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High Courts01 Jan 1982

The Himachal Pradesh Horticultural Produce and Marketing and Processing Corporation Ltd. Vs Bali Ram and Another

High Court Of Himachal Pradesh · (1982) 11 ILR HP 32

Civil Procedure Code, 1908 (CPC) — Section 115, 149

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