COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,302 judgments · page 1,395 of 1,566

High Courts27 Mar 1996Dismissed

Inder Singh Jamwal Vs H.R.T.C. and Another

High Court Of Himachal Pradesh · (1996) 2 ShimLC 326

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 14Constitution of India, 1950 — Article 14, 16

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High Courts26 Mar 1996Allowed

M/s. Hindustan Electricals and Others Vs Himachal Pradesh State Electricity Board and Another

High Court Of Himachal Pradesh · (1997) 1 ShimLC 379

Arbitration Act, 1940 — Section 33

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High Courts26 Mar 1996Allowed

Smt. Kanta Devi Vs Shri Khushia

High Court Of Himachal Pradesh · (1996) 2 ShimLC 365

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Himachal Pradesh Land Revenue Act, 1954 — Section 4(9)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 126, 2(10), 2(17)

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High Courts22 Mar 1996Dismissed

Mohar Singh Vs Manju Devi and Others

High Court Of Himachal Pradesh · (1996) 2 ShimLC 197

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High Courts22 Mar 1996

Executive Engineer, REC Vs H.K. Sareen

High Court Of Himachal Pradesh · (1997) 2 ShimLC 287

Arbitration Act, 1940 — Section 30, 33

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High Courts18 Mar 1996Dismissed

Smt. Sudarshana Devi and Others Vs Shri Tulsi Ram and Others

High Court Of Himachal Pradesh · (1996) 2 ShimLC 171

Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1877 — Section 9Specific Relief Act, 1963 — Section 6, 9

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High Courts18 Mar 1996

Dr. B.L. Kapoor Vs Ram Kumar

High Court Of Himachal Pradesh · (1996) 2 ShimLC 315

East Punjab Urban Rent Restriction Act, 1949 — Section 13AHimachal Pradesh Urban Rent Control Act, 1987 — Section 14(3), 15(2), 15(3), 16(4), 16(5)

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High Courts18 Mar 1996Dismissed

Ramesh Kumar Chauhan Vs Bar Council of H.P.

High Court Of Himachal Pradesh · (1997) 2 ShimLC 313

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High Courts14 Mar 1996

S.R.S. Engineers Vs H.P. Nagar Vikas Pradhikaran

High Court Of Himachal Pradesh · (1996) 2 ShimLC 191

Arbitration Act, 1940 — Section 16, 3, 30 , 33, 41Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 34

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High Courts12 Mar 1996Allowed

Hari Chand Vs Leela Devi

High Court Of Himachal Pradesh · (1997) 1 ShimLC 106

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482Hindu Marriage Act, 1955 — Section 13(1)Hindu Minority and Guardianship Act, 1956 — Section 6

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High Courts12 Mar 1996