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High Court Of Himachal Pradesh judgments, 1994

219 judgments · page 11 of 11

High Courts07 Mar 1994Allowed

K.C. Azad Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1995) CriLJ 974 : (1995) 1 ShimLC 260

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 471, 511
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High Courts07 Mar 1994Dismissed

Jaunda Ram Vs Dola Ram and Others

High Court Of Himachal Pradesh · AIR 1995 HP 123

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 47Himachal Pradesh Relief of Agricultural Indebtedness Act, 1976 — Section 1
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High Courts14 Jan 1994Allowed

Kanshi Ram Verma Vs The State of H.P. and Others

High Court Of Himachal Pradesh · (1994) 2 ShimLC 7

High Court of Himachal Pradesh (Recruitment, Conditions of Service and Conduct) Rules, 1975 — Rule 10(1), 12High Court of Himachal Pradesh, Officers and Servants (Premature Retirement) Rules, 1978 — Rule 3(2)
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High Courts14 Jan 1994Dismissed

Miss Kamlesh Khanna Vs Smt. Rupwanti

High Court Of Himachal Pradesh · (1995) 1 ShimLC 93

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 151East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 13(3), 14(3), 24(5)
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High Courts12 Jan 1994Allowed

UCO Bank Rajgarh Vs Parma Nand

High Court Of Himachal Pradesh · (1994) 2 ShimLC 41

Banking Regulation Act, 1949 — Section 10, 10(1)Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 12, 360, 360(3)
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High Courts07 Jan 1994Allowed

Raj Traders Vs State of H.P.

High Court Of Himachal Pradesh · (1995) CriLJ 1990 : (1995) 2 ShimLC 115

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)
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