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High Court Of Himachal Pradesh judgments, 1998

198 judgments · page 2 of 10

High Courts09 Dec 1998Allowed

State of Himachal Pradesh Vs Bir Singh

High Court Of Himachal Pradesh · (1999) 2 ShimLC 67

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 207, 235(2), 244, 262, 262(1)Essential Commodities Act, 1955 — Section 12A, 12A(2), 12AA, 7
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High Courts10 Nov 1998

Dhani Ram Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1999) 1 ShimLC 297

Himachal Pradesh Gram Panchayati Raj Act, 1994 — Section 100(1), 120, 175, 8Himachal Pradesh Panchayati Raj (Election) Rules, 1994 — Rule 30, 32, 33, 34, 35
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High Courts09 Nov 1998Allowed

Usha Breco Limited Vs Asia Resorts Ltd.

High Court Of Himachal Pradesh · (1999) 1 ShimLC 317

Arbitration Act, 1940 — Section 20, 20(1), 20(2), 20(3), 20(4)Limitation Act, 1908 — Section 18, 19, 19(1), 19(2)Limitation Act, 1963 — Article 137, 181, 2
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High Courts06 Nov 1998Dismissed

Sukhdev Singh Vs State

High Court Of Himachal Pradesh · (1999) 1 ShimLC 260

Arbitration Act, 1940 — Section 39, 39(2)Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119, 12, 137 , 15
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