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High Court Of Himachal Pradesh judgments, 2012

1,698 judgments · page 27 of 85

High Courts26 Jul 2012Dismissed

Shri Lal Hussain Vs State of H.P., The Chief Executive Engineer, Kangra, District Kangra, H.P., Superintending Engineer, Fetahpur, Tehsil Jawali, District Kangra, H.P. and Sub Divisional Officer Irrigation and Public Health, Thakurdwara, Indora, District Kangra, H.P. Shri Jagdish Singh Vs State of H.P., The Chief Executive Engineer (IPH), Kangra, District Kangra, H.P., Superintending Engineer(IPH), Fetahpur, Tehsil Jawali, District Kangra, H.P. and Land Acquisition Collector, Shah Nahar/Sidartha Nehar Pariyogna, Fetahpur, Tehsil Jawali, District Kangra, H.P.

High Court Of Himachal Pradesh · (2012) 07 SHI CK 0033

Land Acquisition Act, 1894 — Section 17(4)
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High Courts25 Jul 2012Allowed

Fateh Singh Vs Sh. Ram Rattan and Others

High Court Of Himachal Pradesh · (2012) 3 ShimLC 1441

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 6 Rule 2, Order 6 Rule 4Contract Act, 1872 — Section 15, 16, 17, 18, 20
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