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High Court Of Himachal Pradesh judgments, 1992

114 judgments · page 4 of 6

High Courts27 May 1992Allowed

Deep Ram Vs Himachal Road Trans. Corpn.

High Court Of Himachal Pradesh · (1993) 1 ACC 75 : (1992) ACJ 1089 : (1993) 1 ShimLC 273

Motor Vehicles Act, 1939 — Section 110A(1)Workmens Compensation Act, 1923 — Section 4(1)(c)(ii)
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High Courts01 May 1992Allowed

Tara Chand Sharma Vs Baij Nath and Others

High Court Of Himachal Pradesh · (1994) ShimLC 87 Supp

Constitution of India, 1950 — Article 136, 226East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 14(4), 21(5)
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High Courts30 Apr 1992Allowed

Prem Lal alias Premu Vs State of H.P.

High Court Of Himachal Pradesh · (1994) ShimLC 80 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts27 Apr 1992Dismissed

Kanshi Ram and Others Vs State and Others

High Court Of Himachal Pradesh · (1994) ShimLC 184 Supp

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2)Constitution of India, 1950 — Article 226Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 18, 20, 21, 50(1), 50(5)
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