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High Court Of Himachal Pradesh judgments, 1990

267 judgments · page 13 of 14

High Courts20 Apr 1990Dismissed

State of H.P. Vs Hukam Chand

High Court Of Himachal Pradesh · (1990) 2 ShimLC 15

Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10, 3, 3(1), 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 4
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High Courts10 Apr 1990

Raj Kumar Thakur Vs Dr. Y.S. Parmar University and Another

High Court Of Himachal Pradesh · (1990) 1 ILR HP 1

Constitution of India, 1950 — Article 14Himachal Pradesh University of Agriculture Horticulture and Forestry Act, 1986 — Section 1(1), 12, 13, 14, 15Himachal Pradesh University of Agriculture, Horticulture and Forestry Regulations — Regulation 16, 2, 37(6), 4
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High Courts05 Apr 1990Dismissed

Diwan Chand Bhalli Vs Dr. A.K. Bhoil

High Court Of Himachal Pradesh · (1990) 1 ILR HP 185

Himachal Pradesh Urban Rent Control Act, 1971 — Section 3, 4(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 14(6)
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High Courts19 Mar 1990

Ganga Ram Vs Beli Ram

High Court Of Himachal Pradesh · (1990) 1 ILR HP 231

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 3, Order 16 Rule 4, Order 22 Rule 10A, Order 22 Rule 4
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High Courts16 Mar 1990Allowed

Thakur Dass and Others Vs Hazari Lal

High Court Of Himachal Pradesh · (1990) 1 ILR HP 217

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 3Punjab Courts Act, 1918 — Section 41
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High Courts07 Mar 1990Allowed

Durga Dutt Sharma Vs State of H.P.

High Court Of Himachal Pradesh · (1990) 1 ILR HP 343

Criminal Procedure Code, 1973 (CrPC) — Section 313, 482Evidence Act, 1872 — Section 47Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
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