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High Court Of Himachal Pradesh judgments, 2000

176 judgments · page 7 of 9

High Courts09 May 2000Dismissed

Udho Vs Ram Kishan and Another

High Court Of Himachal Pradesh · (2000) 2 ShimLC 386

Civil Procedure Code Amendment Act, 1976 — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100Transfer of Property Act, 1882 — Section 54
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High Courts08 May 2000Allowed

Amrit Lal Vs State of H.P.

High Court Of Himachal Pradesh · (2001) CriLJ 1047 : (2001) 3 RCR(Criminal) 256 : (2000) 3 ShimLC 248

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376
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High Courts26 Apr 2000Dismissed

Smt. Mukhtiar Devi and Others Vs Smt. Gauran and Others

High Court Of Himachal Pradesh · (2000) 3 ShimLC 154

Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 15(2), 57Himachal Pradesh Land Revenue Act, 1954 — Section 37, 37(2)
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High Courts19 Apr 2000Allowed

State of Himachal Pradesh Vs Chet Ram

High Court Of Himachal Pradesh · (2000) 3 ShimLC 344

Civil Procedure Code, 1908 (CPC) — Section 100, 80Constitution of India, 1950 — Article 133Himachal Pradesh Land Revenue Act, 1954 — Section 163, 163(1), 163(3), 163(4), 163(5)
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High Courts18 Apr 2000Dismissed

State of Himachal Pradesh Vs Bhup Singh

High Court Of Himachal Pradesh · (2000) 3 ShimLC 20

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 41, 42, 43, 50
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High Courts17 Apr 2000Dismissed

Partap Malik Vs State of H.P.

High Court Of Himachal Pradesh · (2000) 3 ShimLC 132

Arms Act, 1959 — Section 19, 25, 27Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 482, 561A
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High Courts17 Apr 2000Allowed

Narain Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2000) 3 ShimLC 103

Constitution of India, 1950 — Article 13, 14, 245, 246, 302Himachal Pradesh Land Revenue (Amendment and Validation) Act, 1996 — Section 10, 117, 12, 13, 16Himachal Pradesh Land Revenue Act, 1954 — Section 33, 53
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High Courts17 Apr 2000Dismissed

Asha Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2000) 3 ShimLC 234

Criminal Procedure Code, 1973 (CrPC) — Section 437, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
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High Courts11 Apr 2000Dismissed

Rakesh Mohan Vs Brig. Kapil Mohan and Others

High Court Of Himachal Pradesh · (2000) 3 ShimLC 331

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 151Companies Act, 1956 — Section 159, 160, 161, 163, 209A(1)Limitation Act, 1963 — Article 56, 58, 59, 17
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High Courts05 Apr 2000Dismissed

Gian Chand Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (2000) 3 ShimLC 61

Constitution of India, 1950 — Article 226, 227, 309Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 3, 5
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High Courts05 Apr 2000Dismissed

Bhadar Singh Vs Smt. Jumi

High Court Of Himachal Pradesh · AIR 2001 HP 9 : (2001) 1 ShimLC 98

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Article 64
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