Himachal Pradesh Land Revenue Act, 1954 — Section 105Penal Code, 1860 (IPC) — Section 120B, 167, 218, 379, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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High Courts11 Apr 1996Dismissed

Satish Kumari Vs Ranjit Singh

High Court Of Himachal Pradesh · AIR 1997 HP 16

Himachal Pradesh High Court Rules — Rule 5, 6Hindu Marriage Act, 1955 — Section 13(1)

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High Courts10 Apr 1996

Continental Construction Limited Vs H.P.S.E.B

High Court Of Himachal Pradesh · (1996) 2 ShimLC 264

Arbitration Act, 1940 — Section 16(1), 20, 21, 30, 33

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High Courts10 Apr 1996Dismissed

Suresh Kumar and Another Vs Babu Ram and Others

High Court Of Himachal Pradesh · (1996) 2 ShimLC 321

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High Courts09 Apr 1996Dismissed

Gangi Devi Vs Alam Chand

High Court Of Himachal Pradesh · (1996) 2 DMC 242 : (1996) 2 ShimLC 205

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125(4)

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High Courts09 Apr 1996Dismissed

State of Himachal Pradesh Vs S.S. Kochhar and Company

High Court Of Himachal Pradesh · (1996) 2 ShimLC 246

Arbitration Act, 1940 — Section 28

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High Courts03 Apr 1996Dismissed

Bhupinder Singh and Another Vs State of Him. Pra.

High Court Of Himachal Pradesh · (1997) CriLJ 339

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(5)Juvenile Justice Act, 1986 — Section 2, 21, 22, 32, 8

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High Courts02 Apr 1996

State of Himachal Pradesh Vs Babu Ram (deceased) through his L.Rs. Ms. Nakshatro and Another

High Court Of Himachal Pradesh · (1996) 2 ShimLC 175

Himachal Pradesh Land Revenue Act, 1954 — Section 163Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10, 3, 3(2), 3(5)Himachal Pradesh Village Common Lands Vesting and Utilization Rules, 1975 — Rule 9

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High Courts29 Mar 1996

Ashutosh Kapil Vs Bharat Petroleum Corporation Ltd. and Others

High Court Of Himachal Pradesh · (1996) 2 ShimLC 309

Constitution of India, 1950 — Article 14Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)

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High Courts27 Mar 1996Dismissed

Inder Singh Jamwal Vs H.R.T.C. and Another

High Court Of Himachal Pradesh · (1996) 2 ShimLC 326

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 14Constitution of India, 1950 — Article 14, 16

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High Courts26 Mar 1996Allowed

M/s. Hindustan Electricals and Others Vs Himachal Pradesh State Electricity Board and Another

High Court Of Himachal Pradesh · (1997) 1 ShimLC 379

Arbitration Act, 1940 — Section 33

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High Courts26 Mar 1996Allowed

Smt. Kanta Devi Vs Shri Khushia

High Court Of Himachal Pradesh · (1996) 2 ShimLC 365

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Himachal Pradesh Land Revenue Act, 1954 — Section 4(9)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 126, 2(10), 2(17)

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High Courts22 Mar 1996Dismissed