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High Court Of Himachal Pradesh judgments, 1985

115 judgments · page 2 of 6

High Courts28 Oct 1985Dismissed

Jai Ram Chohan Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 911

Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 24, 5Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 5, 6Himachal Pradesh Panchayati Raj Act, 1968 — Section 180(1), 5(3)
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High Courts18 Oct 1985Dismissed

Devku and Another Vs Rama Dogra and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 896

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 14Hindu Marriage Act, 1955 — Section 17, 5(i)Hindu Minority and Guardianship Act, 1956 — Section 8
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High Courts05 Oct 1985

B.D. Sharma Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 786

Central Civil Services (Pension) Rules, 1972 — Rule 69, 9, 9(2), 9(3)Criminal Procedure Code, 1973 (CrPC) — Section 197, 2Himachal Pradesh Panchayati Raj Act, 1968 — Section 51(1)
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High Courts06 Sept 1985Dismissed

Varinder Vs Major Ranjit Singh

High Court Of Himachal Pradesh · (1985) 14 ILR HP 807

Hindu Marriage Act, 1955 — Section 10(1), 13, 13(1)Penal Code, 1860 (IPC) — Section 506
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High Courts05 Sept 1985

M/s. Voltas Limited Vs Food Inspector and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 796

Constitution of India, 1950 — Article 348(3)Prevention of Food Adulteration Act, 1954 — Section 13(3), 16, 16(1), 20APrevention of Food Adulteration Rules, 1955 — Rule 37A
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High Courts30 Aug 1985Dismissed

State Vs Babu Ram

High Court Of Himachal Pradesh · (1985) 14 ILR HP 724

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10, 10(2), 16, 16(1), 17
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High Courts29 Aug 1985

State of H.P. Vs Jagbir Singh

High Court Of Himachal Pradesh · (1985) 14 ILR HP 664

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 307, 324
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High Courts09 Aug 1985Dismissed

Sukh Ram Thakur Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 630

Delhi and Himachal Pradesh Police Service Rules, 1961 — Rule 17Himachal Pradesh and Andaman and Nicobar Islands Police Service Rules, 1965 — Rule 10, 11, 12, 13, 14Himachal Pradesh Police Service Rules, 1973 — Rule 13, 14, 15(4), 17, 18
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High Courts08 Aug 1985

Amar Chand Vs Union of India (UOI) and Another

High Court Of Himachal Pradesh · (1985) 14 ILR HP 601

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii)Constitution of India, 1950 — Article 300A
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High Courts08 Aug 1985

Amar Chand Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1987) ShimLC 145

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 16Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Constitution of India, 1950 — Article 300A
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