Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17Himachal Pradesh Urban Rent Control Act, 1987 — Section 11(1)(c), 13(3)(a)(ii), 13(3)(a)(iii), 14(3)(a)(i), 24(2)

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High Courts04 May 2012Allowed

Happy Awasthi Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 2012 HP 90

Motor Vehicles Act, 1988 — Section 86

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High Courts04 May 2012

Him Privesh Environment Protection Society and Sh. Ajit Singh Vs State of Himachal Pradesh and Others Court on its own motion Residents of Gram Panchayats Karsoli Gholawal, Kashmirpura, Kheda, Baruna, Mastanpura, Joghon Vs State of H.P. and Others

High Court Of Himachal Pradesh · (2012) 05 SHI CK 0012

Constitution of India, 1950 — Article 14, 19, 21, 299, 31AEstates Abolition Act — Section 3Himachal Pradesh Lease Rules, 1993 — Rule 2

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High Courts03 May 2012Dismissed

State of Himachal Pradesh Vs Gulshan Kumar, Vinod Kumar and Rakesh Kumar

High Court Of Himachal Pradesh · (2012) 05 SHI CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34

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High Courts03 May 2012Dismissed

State of Himachal Pradesh Vs Vidya Pawan, Pardeep Kumar, Sohan Lal and Chhote Lal

High Court Of Himachal Pradesh · (2012) 05 SHI CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 29

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High Courts02 May 2012Dismissed

M/s. Mohan Meakin Limited Vs President, Mohan Meakins Staff Union and Others

High Court Of Himachal Pradesh · (2013) 1 SCT 245

Industrial Disputes Act, 1947 — Section 10(4), 2(b), 2(m), 2(s), 33C(2)

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High Courts02 May 2012

Manohar Singh Vs The State of H.P

High Court Of Himachal Pradesh · (2012) CriLJ 2557 : (2012) 3 ShimLC 1243

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1988 — Section 13(2)

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High Courts01 May 2012

Rahul Soorma and Others Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (2012) CriLJ 2782 : (2013) 1 DMC 183

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 10(2), 12, 18, 19, 2(a)

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High Courts01 May 2012Dismissed

State of Himachal Pradesh Vs Gulzari Lal, Prop, of M/s. Jaggi Biscuit Store and Others

High Court Of Himachal Pradesh · (2012) CriLJ 2710 : (2013) 2 Crimes 144

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 10(7)Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(a)(i)

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High Courts01 May 2012Allowed