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High Court Of Himachal Pradesh judgments, 1987

80 judgments · page 4 of 4

High Courts16 Apr 1987

State of H.P. Vs Liyakat Ali

High Court Of Himachal Pradesh · (1987) 16 ILR HP 225

Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(2), 14A, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 17B, 9, 90, 9A
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High Courts16 Apr 1987

State of H.P. Vs Liyaket Ali

High Court Of Himachal Pradesh · (1988) 2 RCR(Criminal) 614 : (1988) 1 ShimLC 12

Prevention of Food Adulteration Act, 1954 — Section 11(3), 13(2), 14A, 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 17B, 9, 9A
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High Courts08 Apr 1987Dismissed

Prem Chand and Others Vs State and Another

High Court Of Himachal Pradesh · (1987) 16 ILR HP 167

Administrative Tribunals Act, 1985 — Section 15(1)Constitution of India, 1950 — Article 14, 16, 39Industrial Disputes Act, 1947 — Section 2, 25T, 25U
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High Courts08 Apr 1987

Jagdev Singh Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1987) 16 ILR HP 475

Administrative Tribunals Act, 1985 — Section 14(1), 15, 15(1), 28, 29Constitution of India, 1950 — Article 309, 310, 310(2), 311, 311(1)
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High Courts01 Apr 1987

Jeet Ram Thakur Vs H.P. University and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 1

Administrative Tribunals (Amendment) Act, 1986 — Section 1, 1(2), 1(3)Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(2), 14(3), 15Constitution of India, 1950 — Article 119, 12, 136, 14, 15
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High Courts20 Mar 1987Dismissed

Hari Datt and Others Vs Sapuran Dass

High Court Of Himachal Pradesh · (1987) ShimLC 179

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 65State of Himachal Pradesh Act, 1970 — Section 23, 25
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High Courts06 Mar 1987

Janam Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1987) ShimLC 237

Penal Code, 1860 (IPC) — Section 120B, 409, 420, 467, 468Prevention of Corruption Act, 1947 — Section 5, 5(2)
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