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High Court Of Himachal Pradesh judgments, 1993

144 judgments · page 3 of 8

High Courts17 Sept 1993

H.P.M.C Vs S.P.I. Beverages

High Court Of Himachal Pradesh · (1994) 1 ShimLC 269

Arbitration Act, 1940 — Section 20, 41, 41(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2(3), Order 39 Rule 2A, Order 39 Rule 3Contract Act, 1872 — Section 19, 23
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High Courts17 Sept 1993Allowed

Dalip Singh Vs Geeta Ram

High Court Of Himachal Pradesh · (1994) ShimLC 445 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151, 94
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High Courts08 Sept 1993Dismissed

B.N. Gupta Vs Ganga Ram

High Court Of Himachal Pradesh · AIR 1994 HP 126 : (1994) 2 ShimLC 142

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(3), 15, 15(1), 15(2)
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High Courts18 Aug 1993Allowed

Tulsi Ram Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1994) 1 ShimLC 263

Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27, 27(7)Constitution of India, 1950 — Article 311, 311(2)
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High Courts30 Jul 1993Dismissed

Bhag Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1994) CriLJ 1398

Criminal Procedure Code, 1973 (CrPC) — Section 124, 125, 313Evidence Act, 1872 — Section 32, 5, 6, 8Penal Code, 1860 (IPC) — Section 302, 304, 324, 326
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High Courts26 Jul 1993Allowed

V.K. Ahluwalia Vs The State of H.P. and Others

High Court Of Himachal Pradesh · (1996) 2 ShimLC 401

Companies Act, 1956 — Section 224, 225, 226, 227, 228Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 156(2), 173, 309
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High Courts16 Jul 1993Dismissed

State of H.P. Vs Raj Kumar and Another

High Court Of Himachal Pradesh · (1994) CriLJ 894 : (1994) 2 ShimLC 212

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 380, 411, 414, 457
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High Courts15 Jul 1993Dismissed

Kirpa Ram Vs Lachhman and Others

High Court Of Himachal Pradesh · (1994) 1 ShimLC 371

Civil Procedure Code, 1908 (CPC) — Section 122, 125, 148, 151Redemption of Mortgages (Himachal Pradesh) Act, 1971 — Section 12
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High Courts07 Jul 1993Allowed

Amro Devi Vs Ajay Kumar Sood

High Court Of Himachal Pradesh · AIR 1994 HP 81 : (1994) 2 ShimLC 177

Civil Procedure Code, 1908 (CPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)(c)
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High Courts07 Jul 1993

State of H.P. Vs Sudesh Raj and Another

High Court Of Himachal Pradesh · (1994) 2 ShimLC 181

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190Himachal Pradesh (Excise Powers and Appeal) Orders, 1965 — Order 4Punjab Excise Act, 1914 — Section 46, 46(1), 61, 61(1), 62
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