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High Court Of Himachal Pradesh judgments

31,328 judgments · page 1,369 of 1,567

High Courts07 Jul 1998

Kamal Bhatia Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1999) 2 ShimLC 141

Criminal Procedure Code, 1973 (CrPC) — Section 218, 219, 220, 221, 222Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14APenal Code, 1860 (IPC) — Section 379, 380, 409, 468
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High Courts06 Jul 1998Allowed

State of Himachal Pradesh Vs Ram Lal

High Court Of Himachal Pradesh · (1999) 3 ShimLC 132

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7, 7(1)
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High Courts03 Jul 1998Dismissed

State of Himachal Pradesh Vs Harnama

High Court Of Himachal Pradesh · (1999) 1 ShimLC 38

Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 11, 12, 18Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
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High Courts02 Jul 1998Dismissed

Khekh Ram Vs Yub Raj

High Court Of Himachal Pradesh · (1998) 2 ShimLC 472

Himachal Pradesh Hindu Public Religious Institutions and Charitable Endowments Act, 1984 — Section 21
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High Courts29 Jun 1998

Sohan Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1999) 3 ShimLC 126

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 109, 147, 148, 149, 212
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High Courts23 Jun 1998Dismissed

Satinder Kapur Vs V.K. Sehgal

High Court Of Himachal Pradesh · (2000) 99 CompCas 1 : (1999) 4 RCR(Criminal) 381 : (1999) 3 ShimLC 216

Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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High Courts12 Jun 1998

State of Himachal Pradesh Vs Liak Ram

High Court Of Himachal Pradesh · (1998) 2 ShimLC 438

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 408Probation of Offenders Act, 1958 — Section 4
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High Courts10 Jun 1998Allowed

Ram Swaroop Vs Amrik Chand Sood

High Court Of Himachal Pradesh · (1999) 3 ShimLC 280

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11, Order 21 Rule 12, Order 21 Rule 13, Order 21 Rule 14, Order 21 Rule 17
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High Courts04 Jun 1998Dismissed

Sada Nand Vs Smt. Tulfu and Others

High Court Of Himachal Pradesh · (1999) 3 ShimLC 226

Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 57Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
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