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High Court Of Himachal Pradesh judgments, 2014

1,613 judgments · page 12 of 81

High Courts19 Nov 2014

Satish Kumar Vs Shakuntla Devi

High Court Of Himachal Pradesh · (2014) 11 SHI CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 10(1), 10(1)(a), 13(1)(ia), 13(1)(ia)
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High Courts18 Nov 2014

Mohd. Ali Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (2014) 11 SHI CK 0123

General Clauses Act, 1897 — Section 3(66)Industrial Disputes Act, 1947 — Section 2(eee), 2(oo), 25B, 25B, 25B(1)Payment of Gratuity Act, 1972 — Section 2, 4
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High Courts18 Nov 2014

State of H.P. Vs Sudesh Kumari

High Court Of Himachal Pradesh · (2015) 145 FLR 516 : (2015) LabIC 1717

Constitution of India, 1950 — Article 14, 15, 39, 41, 42Maternity Benefits Act, 1961 — Section 2
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High Courts18 Nov 2014

Commissioner of Income Tax Vs Indus Cosmeceuticals

High Court Of Himachal Pradesh · (2015) 273 CTR 168 : (2015) 1 ShimLC 373

Central Excises and Salt Act, 1944 — Section 2(f)Cine-workers and Cinema theatre Workers (Regulation of Employment) Act, 1981 — Section 2(i)Finance (No. 2) Act, 2009 — Section 2(29BA)
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High Courts18 Nov 2014

Raj Kumar-II Vs The State of H.P.

High Court Of Himachal Pradesh · (2014) 11 SHI CK 0119

Constitution of India, 1950 — Article 14, 16, 16(1), 21, 309Punjab Reorganisation Act, 1966 — Section 82(6)
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High Courts18 Nov 2014

Inder Jyoti Chauhan Vs Union of India

High Court Of Himachal Pradesh · (2014) 11 SHI CK 0118

Administrative Tribunals Act, 1985 — Section 20, 21, 21(1), 21(3)Constitution of India, 1950 — Article 14, 16, 16(4), 16(4)(A)
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High Courts18 Nov 2014

Santosh Kumar Vs Vijay Ram

High Court Of Himachal Pradesh · (2014) 11 SHI CK 0065

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Land Acquisition Act, 1894 — Section 11, 18, 30, 31, 31(2)
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High Courts18 Nov 2014

Hari Krishan Karol Vs Surinder Kumar

High Court Of Himachal Pradesh · (2014) 11 SHI CK 0027

Contract Act, 1872 — Section 227, 228Hindu Minority and Guardianship Act, 1956 — Section 8, 8(1), 8(2), 8(3), 8(4)Specific Relief Act, 1963 — Section 12, 12(1), 12(2), 14, 14, 14
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High Courts17 Nov 2014

State of H.P. Vs Rajesh Kumar

High Court Of Himachal Pradesh · (2015) 1 ShimLC 479

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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