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High Court Of Himachal Pradesh judgments, 1986

93 judgments · page 5 of 5

High Courts03 Mar 1986Dismissed

Mehar Singh Chauhan Vs Vidya Stokes

High Court Of Himachal Pradesh · (1986) 15 ILR HP 219

Companies (Amendment) Act, 1969 — Section 6Companies Act, 1956 — Section 2(25)Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 2, 3
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High Courts03 Mar 1986Dismissed

M/s. Kwality Ice Cream Coporation Vs State

High Court Of Himachal Pradesh · (1986) 15 ILR HP 157

Criminal Procedure Code, 1973 (CrPC) — Section 233, 234, 235, 236, 237Prevention of Food Adulteration Act, 1954 — Section 11, 14, 14A, 17, 17(2)
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High Courts08 Jan 1986

Vidya Sagar Sharma Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 20

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Constitution of India, 1950 — Article 19, 19(1), 21, 300A, 31Income Tax Act, 1961 — Section 43
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High Courts08 Jan 1986

State of Himachal Pradesh Vs Parkash Shankar Verma

High Court Of Himachal Pradesh · (1986) CriLJ 2013 : (1986) 2 RCR(Criminal) 607 : (1987) 1 RCR(Criminal) 169 : (1986) ShimLC 161

Criminal Procedure Code, 1973 (CrPC) — Section 468, 470(1)Penal Code, 1860 (IPC) — Section 212, 418, 420Punjab Excise Act, 1914 — Section 61
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High Courts08 Jan 1986

Vidya Sagar Sharma Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1986) ShimLC 229

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11Central Civil Services (Pension) Rules, 1972 — Rule 3(1), 63, 69, 69(1), 71Constitution of India, 1950 — Article 19, 19(1), 21, 300A, 31
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High Courts07 Jan 1986Allowed

Hari Lal Vs State of H.P.

High Court Of Himachal Pradesh · (1986) 15 ILR HP 71

Criminal Procedure Code, 1973 (CrPC) — Section 397Forest Act, 1927 — Section 29, 30, 31, 32, 33
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