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High Court Of Himachal Pradesh judgments, 1983

57 judgments · page 1 of 3

High Courts09 Dec 1983Dismissed

Kewal Singh Vs Sat Mahajan

High Court Of Himachal Pradesh · (1983) 12 ILR HP 601

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 2Representation of the People Act, 1951 — Section 123, 123(1), 83, 83(1)
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High Courts21 Nov 1983Dismissed

Nathu Vs State of H.P.

High Court Of Himachal Pradesh · AIR 1984 HP 63 : (1983) 12 ILR HP 579

Land Acquisition Act, 1894 — Section 18, 31, 31(1), 31(2)
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High Courts28 Oct 1983

Lal Singh and Another Vs Munshi Ram

High Court Of Himachal Pradesh · (1983) 12 ILR HP 551

Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 13, 2, 2(2), 3, 9
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High Courts07 Oct 1983

Kanshi Ram Vs Lachhman and Another

High Court Of Himachal Pradesh · (1983) 12 ILR HP 548

Criminal Procedure Code, 1973 (CrPC) — Section 395(1), 395(2)Himachal Pradesh Panchayati Raj Act, 1968 — Section 201, 207, 235Penal Code, 1860 (IPC) — Section 147, 379, 427, 447, 506
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High Courts28 Sept 1983

State of H.P. Vs Ram Lal and Others

High Court Of Himachal Pradesh · (1983) 12 ILR HP 537

Criminal Procedure Code, 1973 (CrPC) — Section 397, 4(2), 401Essential Commodities (Special Provisions) Act, 1981 — Section 10, 11, 2, 3, 4Essential Commodities Act, 1955 — Section 12A, 12A(1), 12A(2), 3, 7
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High Courts22 Sept 1983Allowed

Tota Vs Pyare Lal and Others

High Court Of Himachal Pradesh · (1983) 12 ILR HP 439

Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104 , 106, 11, 11(1), 11(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 3, 3(3), 4, 5
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