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High Court Of Himachal Pradesh judgments, 2011

3,027 judgments · page 41 of 152

High Courts16 Sept 2011Dismissed

Birbal Singh Bharmoria Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0167

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 227, 239, 320, 321, 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467, 468
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High Courts16 Sept 2011Allowed

Rasilu Ram Vs State of H.P.

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0159

Penal Code, 1860 (IPC) — Section 409, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(2)
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High Courts16 Sept 2011Allowed

Khub Ram and Others Vs Bhag Chand and Others

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0053

Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 29Transfer of Property Act, 1882 — Section 76
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High Courts16 Sept 2011Dismissed

Sarup Singh Thakur and Another Vs India Bulls Housing Finance Ltd. and Others

High Court Of Himachal Pradesh · (2011) 09 SHI CK 0034

Debts Recovery Tribunal Act, 1993 — Section 34(1)Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(3A), 13(4), 14, 17Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 35
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