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High Court Of Himachal Pradesh judgments, 2000

176 judgments · page 3 of 9

High Courts08 Sept 2000Dismissed

Mathu Ram and Others Vs Hari Nand and Others

High Court Of Himachal Pradesh · (2001) 1 ShimLC 361

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 41 Rule 33, 10Constitution of India, 1950 — Article 141, 142, 32Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(6), 15, 2(5), 84
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High Courts01 Sept 2000

Hans Raj and Others Vs Parkash Chand and Others

High Court Of Himachal Pradesh · (2000) 3 ShimLC 297

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10A, 15, 24, 6Court Fees Act, 1870 — Section 7Goa, Daman and Diu Civil Courts Act, 1965 — Section 20(2)
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High Courts31 Aug 2000Dismissed

Smt. Jagriti Devi Vs State of H.P.

High Court Of Himachal Pradesh · (2000) 3 ShimLC 321

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 233, 313Penal Code, 1860 (IPC) — Section 302, 304
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High Courts25 Aug 2000Dismissed

Shrimati Asha Gupta Vs Shri Yas Paul

High Court Of Himachal Pradesh · (2000) 3 ShimLC 183

Constitution of India, 1950 — Article 14Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(1), 14(2)
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High Courts14 Aug 2000Allowed

Satpal and Others Vs State of H.P.

High Court Of Himachal Pradesh · (2001) 1 ShimLC 313

Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 154, 164Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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High Courts10 Aug 2000

Harish Kumar and Others Vs State of H.P.

High Court Of Himachal Pradesh · (2001) 1 ShimLC 281

Criminal Procedure Code, 1973 (CrPC) — Section 161, 272, 275, 276, 277Evidence Act, 1872 — Section 114, 118, 27Penal Code, 1860 (IPC) — Section 120B, 366, 368, 376, 376(2)
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