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High Court Of Himachal Pradesh judgments, 1993

144 judgments · page 5 of 8

High Courts28 May 1993Dismissed

Mool Chand and Others Vs Amarjit Singh and Another

High Court Of Himachal Pradesh · (1993) 2 ShimLC 323

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151Constitution of India, 1950 — Article 226, 32Himachal Pradesh Municipal Corporation Act, 1979 — Section 327, 328, 395, 397
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High Courts28 May 1993Allowed

Dr. Om Prakash Rawal Vs Mr. Justice Amrit Lal Bahri

High Court Of Himachal Pradesh · AIR 1994 HP 27 : (1993) 2 ShimLC 301

Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 7 Rule 11Court Fees Act, 1870 — Section 7
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High Courts27 May 1993

In Re: State of Himachal Pradesh

High Court Of Himachal Pradesh · (1993) 2 ShimLC 178

Criminal Procedure Code, 1973 (CrPC) — Section 329, 395, 395(1), 395(2)Penal Code, 1860 (IPC) — Section 302
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High Courts27 May 1993Allowed

Narata Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1994) CriLJ 491 : (1994) 2 RCR(Criminal) 155 : (1993) 2 ShimLC 193

Criminal Procedure Code, 1973 (CrPC) — Section 446Penal Code, 1860 (IPC) — Section 452
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High Courts21 May 1993Dismissed

Laxman Dass Vs Suresh Kumar

High Court Of Himachal Pradesh · (1993) 2 ShimLC 315

Himachal Pradesh Urban Rent Control Act, 1987 — Section 13, 13(1), 13(3), 24(5)
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High Courts04 May 1993

Daljit Singh Vs S. Manmohan Singh and Another

High Court Of Himachal Pradesh · (1993) CriLJ 3878

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 401, 468, 470Industrial Disputes Act, 1947 — Section 2, 25T, 25U, 34, 34(1)
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