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High Court Of Himachal Pradesh judgments, 1997

275 judgments · page 7 of 14

High Courts24 Jun 1997Dismissed

State of Himachal Pradesh Vs Sher Khan

High Court Of Himachal Pradesh · (1998) CriLJ 563 : (1998) 1 ShimLC 213

Criminal Procedure Code, 1973 (CrPC) — Section 251, 313General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 16(1), 20
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High Courts23 Jun 1997Dismissed

State of H.P. Vs Kishan Dass and Others

High Court Of Himachal Pradesh · (1998) 1 ShimLC 302

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10
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High Courts12 Jun 1997Dismissed

Baldev Singh Vs Jhaodu and Others

High Court Of Himachal Pradesh · (1997) 3 ShimLC 315

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 14, 2(16), 2(17), 27
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High Courts11 Jun 1997Dismissed

State of H.P. Vs Dharam Singh

High Court Of Himachal Pradesh · (1997) 3 ShimLC 37

General Clauses Act, 1897 — Section 27Prevention of Food Adulteration Act, 1954 — Section 11(2), 13(2), 13(7), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 8A, 9A
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