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High Court Of Himachal Pradesh judgments, 1988

80 judgments · page 2 of 4

High Courts30 Aug 1988Dismissed

L.R. Bhandari Vs State of Punjab and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 370

Army Act, 1950 — Section 130, 164, 165Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 27(2)Constitution of India, 1950 — Article 136, 14, 226, 227, 309
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High Courts30 Aug 1988Dismissed

L.R. Bhandari Vs The State of Punjab and Others

High Court Of Himachal Pradesh · (1988) 2 ShimLC 275

Army Act, 1950 — Section 130, 164, 165Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 27(2), 6Constitution of India, 1950 — Article 136, 14, 226, 227, 309
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High Courts19 Aug 1988Dismissed

Meghu Vs Deputy Commissioner and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 328

Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 11, 12, 13, 14, 14(3)Himachal Pradesh Panchayati Raj Act, 1968 — Section 166, 167, 168, 169, 170
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High Courts19 Aug 1988Dismissed

Meghu Vs Dy. Commissioner and Others

High Court Of Himachal Pradesh · (1988) 2 ShimLC 254

Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 11, 12, 13, 14, 14(3)Himachal Pradesh Panchayati Raj Act, 1968 — Section 166, 167, 168, 169, 170
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High Courts19 Aug 1988

In Re: Nanak Chand, Theog

High Court Of Himachal Pradesh · AIR 1989 HP 46 : (1988) 17 ILR HP 334

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10Penal Code, 1860 (IPC) — Section 228
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High Courts28 Jul 1988

Roshan Lal Vs The State

High Court Of Himachal Pradesh · (1988) 17 ILR HP 318

Land Acquisition (Amendment) Act, 1984 — Section 30, 30(1), 30(2)Land Acquisition Act, 1894 — Section 15, 18, 20, 23(1A), 23(2)
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High Courts18 Jul 1988

Dr. S.R. Mehrotra Vs H.P. University and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 295

Himachal Pradesh University Act, 1970 — Section 12C, 12C(4)Himachal Pradesh University First Ordinance, 1973 — Ordinance 23.3, Ordinance 3.1, Ordinance 3.10, Ordinance 6.2
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