Criminal Procedure Code, 1973 (CrPC) — Section 15A, 165, 165(1), 165(3), 165(5)Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983 — Section 8, 9Penal Code, 1860 (IPC) — Section 120B, 166, 167, 323, 34

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High Courts03 Apr 1992

R.K.B. Herbals (P) Ltd. Vs Sh. Shanta Lal Chopra

High Court Of Himachal Pradesh · (1994) ShimLC 67 Supp

Contract Act, 1872 — Section 2Himachal Pradesh Municipal Corporation Act, 1979 — Section 258, 259Specific Relief Act, 1963 — Section 16, 16C, 20(1)

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High Courts03 Apr 1992

Kailash Nath Sood and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · AIR 1993 HP 37 : (1993) 1 ShimLC 253

Census Act, 1948 — Section 3Himachal Pradesh Municipal Corporation Act, 1979 — Section 14, 33, 34, 403, 7Himachal Pradesh Municipal Corporation Election Rules, 1985 — Rule 4

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High Courts03 Apr 1992

Malkiat Singh and Another Vs Hardial Singh

High Court Of Himachal Pradesh · (1994) ShimLC 77 Supp

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 101, 104, 112

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High Courts20 Mar 1992Allowed

Arjan Singh Vs Smt. Pingle Devi and Others

High Court Of Himachal Pradesh · AIR 1993 HP 34 : (1992) 2 ShimLC 295

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High Courts20 Mar 1992

Mr. Krishan Kumar Bansal Vs Mr. Raunqi Ram

High Court Of Himachal Pradesh · (1992) 2 ShimLC 319

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High Courts20 Mar 1992Allowed

Mathia Vs Prem Lal and Others

High Court Of Himachal Pradesh · (1992) 2 ShimLC 292

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 5

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High Courts19 Mar 1992

Deepak Singha Vs Himachal Road Transport Corporation and Another

High Court Of Himachal Pradesh · (1993) ACJ 299 : (1993) 1 ShimLC 129

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High Courts13 Mar 1992

Sham Sunder and Brothers Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1992) CriLJ 35

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 20, 20A

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High Courts12 Mar 1992Dismissed

State of H.P. Vs Sudarshan Singh

High Court Of Himachal Pradesh · (1992) 2 ShimLC 258

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 337, 338

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High Courts11 Mar 1992

HPMIDC Employees Union (Regd) Vs The State of Himachal Pradesh and Others Managing Director Himachal Wool Processors Ltd. Vs H.P. Mineral and Industrial Development Corpn. Employees Union and Others

High Court Of Himachal Pradesh · (1995) 3 ILR HP 2115

Constitution of India, 1950 — Article 19(1)Himachal Pradesh Industrial Disputes Rules, 1974 — Rule 81B, 81CIndustrial Disputes (Amendment) Act, 1982 — Section 25O

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High Courts10 Mar 1992

O.P. Chauhan Vs H.P. University and Others

High Court Of Himachal Pradesh · (1992) 2 ShimLC 331

Himachal Pradesh University Ministerial and Administrative Service (Recruitment, Promotion and Certain Conditions of Service) Rules, 1973 — Rule 12, 14, 2, 6, 7

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High Courts06 Mar 1992Allowed

Marian Eva and Another Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · AIR 1993 HP 7 : (1992) 2 DMC 142 : (1992) 2 ShimLC 404

Foreign Marriage Act, 1969 — Section 3, 3(2)Special Marriage Act, 1954 — Section 4, 6(3)

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High Courts06 Mar 1992Dismissed

Maghi Ram Vs Arya Samaj Lower Berar

High Court Of Himachal Pradesh · (1992) 2 ShimLC 393

Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 23(5), 34

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High Courts06 Mar 1992Dismissed

Ramesh Chand Vs State of U.P.

High Court Of Himachal Pradesh · (1992) 2 ShimLC 282

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376(2)

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