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High Court Of Himachal Pradesh judgments, 1992

114 judgments · page 6 of 6

High Courts05 Mar 1992Allowed

Romel Singh Vs Chinti Devi and Others

High Court Of Himachal Pradesh · (1992) 2 ShimLC 251

Limitation Act, 1963 — Section 10, 12, 14, 15 , 16Punjab Custom (Limitation) Act, 1920 — Section 5, 6, 7, 8Specific Relief Act, 1877 — Section 42
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High Courts28 Feb 1992Allowed

Prem Nath Vs State

High Court Of Himachal Pradesh · (1994) ShimLC 129 Supp

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 27
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High Courts10 Jan 1992Dismissed

Smt. Devkoo and Another Vs Smt. Rama Dogra and Others

High Court Of Himachal Pradesh · (1993) 1 ShimLC 68

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 3, Order 2 Rule 4, Order 2 Rule 5, Order 2 Rule 6, Order 32 Rule 1Contract Act, 1872 — Section 11, 12Evidence Act, 1872 — Section 85
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High Courts09 Jan 1992Dismissed

State of H.P. Vs Piare Lal

High Court Of Himachal Pradesh · (1992) 2 ShimLC 184

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3, Order 41 Rule 3(1)Criminal Procedure Code, 1973 (CrPC) — Section 378Limitation Act, 1963 — Section 5
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High Courts09 Jan 1992Dismissed

State of H.P. Vs Laxmi Nand and Others

High Court Of Himachal Pradesh · (1992) CriLJ 3226 : (1992) 2 ShimLC 307

Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 69Himachal Pradesh Land Revenue Act, 1954 — Section 106, 107, 107(1)
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High Courts03 Jan 1992Allowed

Chain Lal Vs State

High Court Of Himachal Pradesh · (1992) 2 ShimLC 411

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 122Penal Code, 1860 (IPC) — Section 201, 302
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High Courts03 Jan 1992

Nirmala Devi Vs Ved Prakash

High Court Of Himachal Pradesh · AIR 1993 HP 1 : (1992) 2 DMC 155 : (1993) 2 ShimLC 381

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 23(1), 28, 9
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