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High Court Of Himachal Pradesh judgments, 1991

171 judgments · page 6 of 9

High Courts03 Jun 1991

Moti Ram and Another Vs Moti Ram

High Court Of Himachal Pradesh · (1992) 1 ShimLC 205

Constitution of India, 1950 — Article 191Himachal Pradesh Khadi and Village Industries Board Rules, 1966 — Rule 3, 4, 5Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 — Section 2
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High Courts24 May 1991

Smt. Bhagwanti Devi and Another Vs Shri Devi Ram

High Court Of Himachal Pradesh · (1992) 2 ShimLC 33

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 10, Order 7 Rule 11, Order 7 Rule 4, Order 7 Rule 7Court Fees Act, 1870 — Article 17, 7Court Fees Rules — Rule 1 , 3
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High Courts23 May 1991

State of H.P. Vs Smt. Devki

High Court Of Himachal Pradesh · AIR 1992 HP 73

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10(2), Order 16 Rule 10(3), Order 16 Rule 12
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High Courts13 May 1991

Smt. Kalpana Rana Vs State of H.P.

High Court Of Himachal Pradesh · (1991) 05 SHI CK 0001

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 1A, Order 33 Rule 4, Order 33 Rule 5, Order 33 Rule 6
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High Courts30 Apr 1991

Roshan Lal Vs Financial Commissioner and Others

High Court Of Himachal Pradesh · (1992) 2 ShimLC 24

Constitution of India, 1950 — Article 226, 227Himachal Pradesh (Transferred Territory) Tenants (Protection of Rights) Act, 1968 — Section 5Punjab Security of Land Tenures Act, 1953 — Section 14A, 9
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