High Court Of Himachal Pradesh Judgments 1992

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 13, 22, 23Representation of the People Act, 1951 — Section 100, 123, 46, 81, 81(3)

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High Courts11 Dec 1992Dismissed

The Sood Sabha Shri Ram Mandir, Shimla Vs Shri R.P. Grover

High Court Of Himachal Pradesh · AIR 1993 HP 76

Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts04 Dec 1992Dismissed

Goverdhan Lal Vs State of H.P. and Others

High Court Of Himachal Pradesh · AIR 1993 HP 67

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227

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High Courts04 Dec 1992

B.N. Gupta Vs Ganga Ram

High Court Of Himachal Pradesh · (1993) 2 ShimLC 235

Himachal Pradesh Urban Rent Control Act, 1987 — Section 10(3), 14, 14(3), 15, 15(2)Soldiers (Litigation) Act, 1925 — Section 7

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High Courts03 Dec 1992

Punjab National Bank Vs F.N. Gold Head Ltd. and Others

High Court Of Himachal Pradesh · AIR 1993 HP 79

Advocates Act, 1961 — Section 35Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 10 Rule 2, Order 10 Rule 4, Order 11 Rule 21, Order 3 Rule 4

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High Courts30 Nov 1992Allowed

Om Parkash Vs Smt. Sareshta Devi

High Court Of Himachal Pradesh · AIR 1993 HP 71 : (1994) 1 DMC 308

Hindu Marriage Act, 1955 — Section 13

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High Courts18 Nov 1992

Punjab National Bank Vs M/s Purewal and Associates and others

High Court Of Himachal Pradesh · (1992) 11 SHI CK 0002

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 2, Order 7 Rule 1, Order 7 Rule 2, Order 7 Rule 6

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High Courts13 Nov 1992Dismissed

Sant Ram and Another Vs Mohinder Singh and Others

High Court Of Himachal Pradesh · AIR 1994 HP 109

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High Courts06 Nov 1992Dismissed

Alark Singh Vs Durga Devi and Others

High Court Of Himachal Pradesh · (1992) 11 SHI CK 0003

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2Succession Act, 1925 — Section 192

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High Courts04 Nov 1992Dismissed

Birbal Vs Bimla Devi and Another

High Court Of Himachal Pradesh · (1993) CriLJ 1124 : (1993) 2 RCR(Criminal) 202

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 104

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High Courts28 Oct 1992

Vinod Kant Gautam and Another Vs State Bank of India and Another

High Court Of Himachal Pradesh · (1993) 1 ShimLC 288

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 64, Order 21 Rule 66, 51

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High Courts14 Oct 1992

Punjab Roadways, Hoshiarpur and Another Vs Smt. Satya Devi and Others

High Court Of Himachal Pradesh · (1993) ACJ 1126 : AIR 1993 HP 23 : (1993) 1 ShimLC 409

Motor Vehicles Act, 1988 — Section 168, 171

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High Courts14 Oct 1992Dismissed

A.R. Chauhan Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1993) 1 ShimLC 304

Constitution of India, 1950 — Article 14Himachal Pradesh University Act, 1970 — Section 10, 12, 15, 15AOsmania University Act, 1959 — Section 13A

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High Courts14 Oct 1992

Reference by the District and Sessions Judge Vs Nawal Thakur

High Court Of Himachal Pradesh · (1993) CriLJ 1061 : (1993) 2 RCR(Criminal) 75 : (1993) 2 ShimLC 33

Contempt of Courts (Amendment) Act, 1976 — Section 15(2)Contempt of Courts Act, 1971 — Section 15(2), 2Criminal Procedure Code, 1973 (CrPC) — Section 195, 197, 200

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High Courts13 Oct 1992Dismissed

Bidhi Singh Vs M.S. Mandyal and Another

High Court Of Himachal Pradesh · (1993) CriLJ 499 : (1993) 1 ShimLC 210

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 504

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High Court Of Himachal Pradesh judgments, 1992