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High Court Of Himachal Pradesh judgments, 1985

115 judgments · page 5 of 6

High Courts09 Apr 1985Dismissed

Swaraj Suri Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 698

Constitution of India, 1950 — Article 47Punjab Excise Act, 1914 — Section 12, 26, 3, 3(9), 34Punjab Liquor Licence Rules, 1956 — Rule 1, 24, 35, 36
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High Courts08 Apr 1985

State of H.P. Vs Wazira Ram

High Court Of Himachal Pradesh · (1985) 14 ILR HP 339 : (1986) 2 RCR(Criminal) 177

Criminal Procedure Code, 1973 (CrPC) — Section 313, 386Penal Code, 1860 (IPC) — Section 161, 406, 406, 407, 408Prevention of Corruption Act, 1947 — Section 5, 5(1), 5(2), 6, 6(1)
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High Courts28 Mar 1985Dismissed

Charanjit Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1985) 14 ILR HP 306 : (1986) 1 RCR(Criminal) 164

Criminal Procedure Code, 1973 (CrPC) — Section 177, 183, 313Penal Code, 1860 (IPC) — Section 377, 506
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High Courts26 Mar 1985

Shiv Narain Bhasin Vs State of H.P.

High Court Of Himachal Pradesh · (1985) 14 ILR HP 298

Criminal Procedure Code, 1973 (CrPC) — Section 173Forest Act, 1927 — Section 41, 42Penal Code, 1860 (IPC) — Section 420
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High Courts26 Mar 1985

Shiv Narain Bhasin Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1986) 2 RCR(Criminal) 107 : (1985) ShimLC 274

Criminal Procedure Code, 1973 (CrPC) — Section 173Forest Act, 1927 — Section 41, 42Himachal Pradesh Forest (Sale of Timber) Rules, 1969 — Rule 11, 13, 14, 2, 6
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High Courts25 Mar 1985Allowed

Prem Lal Vs Sarban and Another

High Court Of Himachal Pradesh · (1986) ShimLC 50

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms (Mode of Payment of Compensation and Grant of Proprietary Rights) Rules, 1963 — Rule 10, 11, 12, 13, 14Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(5), 11(6), 15, 17
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