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High Court Of Himachal Pradesh judgments, 1988

80 judgments · page 1 of 4

High Courts30 Dec 1988Dismissed

J.L. Jindal Vs State of H.P.

High Court Of Himachal Pradesh · (1988) 17 ILR HP 684

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 17, 20A, 7Prevention of Food Adulteration Rules, 1955 — Rule 14, 22A
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High Courts28 Nov 1988Dismissed

S.D. Gulzar Vs Hon''ble the Chief Justice and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 596

Constitution of India, 1950 — Article 229High Court Establishment (Appointment Conditions of Service) Rules, 1973 — Rule 10, 8, 9Himachal Pradesh (Recruitment, Conditions of Service and Conduct) Rules, 1975 — Rule 12, 3
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High Courts10 Nov 1988

Kamla Devi Vs State of Ors.

High Court Of Himachal Pradesh · (1988) 17 ILR HP 521

Civil Procedure Code, 1908 (CPC) — Section 107, 151Criminal Procedure Code, 1973 (CrPC) — Section 97Penal Code, 1860 (IPC) — Section 342, 376
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High Courts13 Oct 1988Allowed

H.P. Housing Board Vs Hari Sen and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 582

Civil Procedure Code, 1908 (CPC) — Section 110, 96Constitution of India, 1950 — Article 10, 136, 226Land Acquisition Act, 1984 — Section 11, 11(1), 18, 18(1), 18(2)
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High Courts27 Sept 1988Allowed

Ram Swarup Vs State of H.P.

High Court Of Himachal Pradesh · (1988) 17 ILR HP 476

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
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High Courts21 Sept 1988Allowed

Indra Vati and Another Vs Devki Devi and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 458

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21(1), 4Himachal Pradesh Urban Rent Control Act, 1987 — Section 2, 34(2)Hindu Succession Act, 1956 — Section 15, 16, 8, 9
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