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High Court Of Himachal Pradesh judgments, 2018

702 judgments · page 12 of 36

High Courts20 Aug 2018Disposed Off

Krishan Dass Vs Ghan Shyam & Ors.

High Court Of Himachal Pradesh · AIR 2018 (HP) 151: (2018) 4 Civ CC 601

Code of Civil Procedure, 1908 — Section 115, Order 9 Rule 4Limitation Act, 1963 — Section 5, Article 122
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High Courts20 Aug 2018Disposed Off

Suresh Kumar Vs Harbans Lal & Ors.

High Court Of Himachal Pradesh · (2018) 192 AIC 305 : (2019) 1 CivCC 375

Indian Evidence Act, 1872 — Section 65Himachal Pradesh Town and Country Planning Act, 1977 — Section 16(c )Right to Information Act, 2005 — Section 18, 20
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High Courts13 Aug 2018Disposed Off

Ramesh Chand & Another Vs Shiv Chand & Others

High Court Of Himachal Pradesh · (2018) 08 SHI CK 0013

Code of Civil Procedure, 1908 — Section 151, Order 26 Rule 1E, Order 26 Rule 4A, Order 26 Rule 1, Order 18 Rule 4, Order 18 Rule 19, Order 17 Rule 5(a), Order 17 Rule 5(b)Constitution of India, 1950 — Article 227
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High Courts13 Aug 2018Disposed Off

Ramesh Kumar Vs State of Himachal Pradesh And Other

High Court Of Himachal Pradesh · (2018) 08 SHI CK 0011

Himachal Pradesh Panchayati Raj Act, 1994 — Section 2(3), 2(280), 5, 9, 77, 78, 79, 80, 80(2), 80(3), 80(4), 80(9), 85, 87, 91, 120, 129, 129(2)Himachal Pradesh Panchayati Raj (General) Rules, 1997 — Rule 128, 129, 131, 133, 134
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High Courts13 Aug 2018Disposed Off

Rajeev Sharma Vs Sanjeev Kumar Jain And Another

High Court Of Himachal Pradesh · (2019) 1 DCR 12 : (2017) Sup SimLC 562

Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 148, 149, 324, 386, 420, 452, 506Code Of Criminal Procedure, 1973 — Section 311, 372, 374, 378(4), 482
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High Courts09 Aug 2018Dismissed

State Of H.P Vs Deepak Chand

High Court Of Himachal Pradesh · (2019) 2 CriCC 408 : (2018) 3 SimLC 1355

Indian Penal Code, 1860 — Section 375, 376, 506Evidence Act, 1872 — Section 113A, 113B, 114A
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