Criminal Procedure Code, 1973 (CrPC) — Section 110Himachal Pradesh Panchayati Raj (General) Finance, Budget, Accounts Audit Rules, 1975 — Rule 30, 4, 7Himachal Pradesh Panchayati Raj Act, 1968 — Section 54, 54(1), 54(2), 54(3), 9(5)

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High Courts11 Dec 1990

Narinder Kaur and Others Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1991) ACJ 767 : (1991) 2 ShimLC 381

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 6 Rule 17, 151Motor Vehicles Act, 1939 — Section 110A

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High Courts10 Dec 1990Allowed

Surinder Kumar and Others Vs Himachal Gramin Bank and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1505

Constitution of India, 1950 — Article 226, 227Himachal Gramin Bank Staff Service Regulations, 1980 — Regulation 14Regional Rural Banks Act, 1976 — Section 17, 3

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High Courts10 Dec 1990Allowed

Surinder Kumar and Another Vs Himachal Gramin Bank and Others

High Court Of Himachal Pradesh · (1991) 2 ShimLC 125

Constitution of India, 1950 — Article 226, 227Himachal Pradesh Territorial Council Secretariat Recruitment Rules, 1958 — Rule 9Regional Rural Banks Act, 1976 — Section 17, 3

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High Courts10 Dec 1990Allowed

Yesh Pal Garg and Others Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1991) 2 ShimLC 110

Constitution of India, 1950 — Article 213, 255, 301, 304Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 3, 3(2), 3(3)

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High Courts10 Dec 1990Allowed

Roop Singh and Others Vs Parma Nand and Another

High Court Of Himachal Pradesh · (1991) 2 ShimLC 77

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 18

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High Courts10 Dec 1990Dismissed

Dr. Rakesh Kumar Vs Shri J.P. Negi and Another

High Court Of Himachal Pradesh · AIR 1992 HP 21 : (1991) 2 ShimLC 271

Representation of the People Act, 1951 — Section 81(3), 86

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High Courts10 Dec 1990Allowed

Yash Pal Garg and Others Vs State of H.P.

High Court Of Himachal Pradesh · (1990) 2 ILR HP 694

Constitution of India, 1950 — Article 213, 255, 301, 302, 304Himachal Pradesh Taxation (On Certain Goods Carried by Road) (Amendment) Act, 1979 — Section 3(3)Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976 — Section 3, 3(2)

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High Courts06 Dec 1990

Bimla Dubey and Others Vs Himachal Road Transport Corporation and Another

High Court Of Himachal Pradesh · (1992) 2 ACC 634 : (1992) ACJ 166 : (1991) 2 ShimLC 373

Motor Vehicles Act, 1939 — Section 110A

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High Courts06 Dec 1990

Manohar Lal Gupta Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1991) 2 ShimLC 178

Arbitration Act, 1940 — Section 20

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High Courts05 Dec 1990

State of Himachal Pradesh Vs Parshotam Lal Gupta

High Court Of Himachal Pradesh · (1991) 2 ShimLC 274

Arbitration Act, 1940 — Section 10, 11, 12, 20, 5

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High Courts05 Dec 1990Allowed

Walait Ram Gupta Vs H.P. State of Electricity Board and Another

High Court Of Himachal Pradesh · (1991) 2 ShimLC 303

Arbitration Act, 1940 — Section 2, 20, 41Civil Procedure Code, 1908 (CPC) — Order 1 Rule 2, Order 11 Rule 2, Order 2 Rule 2, Order 23 Rule 3, 11Limitation Act, 1963 — Article 137

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High Courts03 Dec 1990Dismissed

Shri Bhagat Ram and Another Vs Basant Ram and Another

High Court Of Himachal Pradesh · (1991) 2 ShimLC 30

Civil Procedure Code, 1908 (CPC) — Section 101Registration Act, 1908 — Section 59, 60(2)

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High Courts03 Dec 1990Dismissed

Bhagat Ram and Another Vs Basant Ram and Another

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1501

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 59, 60(2)

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High Courts29 Nov 1990Dismissed

Prem Chand Vs Ram Sarup and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1376

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14

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High Courts28 Nov 1990

Shri C. Baljee Vs Union of India (UOI)

High Court Of Himachal Pradesh · (1991) 1 ShimLC 191

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, 113, 115Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 9(4)

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High Courts28 Nov 1990

C. Baljee Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 817

Civil Procedure Code, 1908 (CPC) — Section 113, 115Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 9(4)

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