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High Court Of Himachal Pradesh judgments, 2017

709 judgments · page 18 of 36

High Courts08 May 2017

Maina Devi & another Vs Baru Devi & others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0049

Code of Civil Procedure, 1908, Section 151, Section 152 - Saving of Inherent powers of Court - Amendment of judgments, decrees or ordersHimachal Pradesh Tenancy And Land Reforms Act, 1972, Section 34, Section 58
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High Courts05 May 2017Dismissed

State of H.P. Vs Virender Kumar

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0039

Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others
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High Courts05 May 2017

Piar Chand & Others Vs Sant Ram & Others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0038

Code of Civil Procedure, 1908, Section 100, Section 96, Order 41Rule 27 - Second appeal - Appeal from original decreeRegistration Act, 1908, Section 17, Section 49 - Documents of which registration is compulsory - ct of non-registration of documents required to be registeredHimachal Pradesh Land Revenue Act, 1954, Section 122, Section 123
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High Courts04 May 2017

HCL Infotech Limited Vs HPSEB and another

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0032

Arbitration and Conciliation Act, 1996, Section 11, Section 10(1), Section 11(6), Section 11(2) - Appointment of arbitrators - Number of arbitrators - Appointment of arbitrators - Appointment of arbitrators
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High Courts03 May 2017

Dharmender Kumar Vs State of H.P. & others

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0030

Constitution of India, Article 226, Article 12, Article 32 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous districts and autonomous regions in the State of Assam - Remedies for enforcement of rights conferred by this Part
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High Courts03 May 2017

State of Himachal Pradesh Vs Prakash Chand

High Court Of Himachal Pradesh · (2017) 05 SHI CK 0025

Industrial Disputes Act, 1947, Section 25F, Section 2(s), Section 2(OO) - Conditions precedent to retrenchment of workmen - Definitions - DefinitionsCode of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860, Section 376, Section 506 - Punishment for rape - Punishment for criminal ,intimidation
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