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High Court Of Himachal Pradesh judgments, 2006

203 judgments · page 7 of 11

High Courts23 May 2006

Baldev Singh Vs Pooja Devi

High Court Of Himachal Pradesh · AIR 2007 HP 16 : (2007) 2 CivCC 519 : (2007) 3 RCR(Civil) 150 : (2006) 2 ShimLC 311

Civil Procedure Code, 1908 (CPC) — Section 21, 9Constitution of India, 1950 — Article 227Hindu Adoptions and Maintenance Act, 1956 — Section 18, 19, 20, 23, 23(2)
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High Courts23 May 2006Allowed

Pushap Raj Vs State of H.P. and Another

High Court Of Himachal Pradesh · (2006) CriLJ 4138 : (2007) 5 RCR(Criminal) 297 : (2006) 2 ShimLC 346

Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 51A, 52, 52(1), 52A, 52A(2)
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High Courts18 May 2006

Sanjeev Gautam Vs Surinder Kumar and Others

High Court Of Himachal Pradesh · (2007) 2 ACC 132 : (2007) ACJ 813 : (2007) 4 RCR(Civil) 271 : (2006) 2 ShimLC 279

Motor Vehicles Act, 1939 — Section 95(1), 95(2)Motor Vehicles Act, 1988 — Section 166, 173
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High Courts11 May 2006Allowed

Merind Limited Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2006) CriLJ 3548 : (2006) 4 RCR(Criminal) 802 : (2006) 2 ShimLC 176

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 18, 34, 34(1)
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High Courts26 Apr 2006Dismissed

Tilak Raj Vs Tulsi Ram and Others

High Court Of Himachal Pradesh · (2006) 1 ShimLC 444

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Specific Relief Act, 1963 — Section 6
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