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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 10 of 36

High Courts11 Sept 2018Disposed Off

Bhoop Ram Vs Parminder Singh

High Court Of Himachal Pradesh · (2018) 3 SimLC 1614

Code Of Criminal Procedure, 1973 — Section 243, 397, 401Indian Evidence Act, 1872 — Section 45, 46, 47Negotiable Instruments Act, 1881 — Section 138
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High Courts11 Sept 2018Disposed Off

M/s Uttam Traders Ranghri Vs Tule Ram alias Tula Ram

High Court Of Himachal Pradesh · (2019) 1 BC 539 : (2018) 4 CivCC 251 : (2018) 4 CriCC 113 : (2018) 3 DCR 682 : (2019) 1 NIJ 387 : (2019) 1 NIJ 696

Negotiable Instruments Act, 1881 — Section 138, 142Code Of Criminal Procedure, 1973 — Section 313, 391Indian Partnership Act, 1932 — Section 69, 69(2)
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High Courts07 Sept 2018Dismissed

Pankaj Kumar & Others Vs Rajmohini Sood

High Court Of Himachal Pradesh · (2018) 2 RCRRent 509 : (2019) 1 RentLR 179

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(1), 14(3)(b)(ii), 24(5), 25Code Of Civil Procedure, 1908 — Section 115
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High Courts07 Sept 2018Dismissed

Santosh Devi And Others Vs Hari Singh

High Court Of Himachal Pradesh · (2018) AIR(HP) 170 : (2019) 1 CivCC 92

Code Of Civil Procedure, 1908 — Order 41 Rule 14, Order 41 Rule 22Limitation Act, 1963. — Section 5
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High Courts05 Sept 2018Disposed Of

Jhabe Ram Vs Room Singh

High Court Of Himachal Pradesh · (2018) 2 NIJ 443

Code Of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 138, 147
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