Constitution (Forty-Fourth Amendment) Act, 1978 — Section 4Constitution of India, 1950 — Article 14, 19, 19(1), 2, 21Forest Act, 1927 — Section 28, 29, 31, 79, 80, 80

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High Courts08 Aug 1995Dismissed

State of H.P. Vs Manmohan Singh and Others

High Court Of Himachal Pradesh · (1995) 3 ILR HP 2283

Himachal Pradesh Panchayati Raj Act, 1968 — Section 3(1), 40, 7, 8(1)Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 3(1), 4

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High Courts07 Aug 1995Allowed

Sukh Dev Vs Bhagwati Devi and Others

High Court Of Himachal Pradesh · (1996) 2 ACC 174 : (1996) ACJ 1292 : (1996) 1 ShimLC 320

Motor Vehicles Act, 1988 — Section 149(2)(a)(ii), 173

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High Courts07 Aug 1995Dismissed

State of Himachal Pradesh and Others Vs Maheshi alias Mahesh and Others Maheshi alias Mahesh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1995) ILR HP 2158 : (1996) 1 ShimLC 265

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 218, 233, 313Penal Code, 1860 (IPC) — Section 107, 120A, 120A(2), 120B, 141

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High Courts06 Aug 1995Dismissed

Gagan Deep and Others Vs State and HPU

High Court Of Himachal Pradesh · (1995) 3 ILR HP 2052

Constitution of India, 1950 — Article 14, 15(4), 46

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High Courts03 Aug 1995Allowed

Santokh Singh and Another Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1995) 3 ILR HP 2140

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 18, 28, 28A, 4Limitation Act, 1908 — Section 18, 18(2), 18(3), 29(2)

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High Courts27 Jul 1995Allowed

State of H.P. Vs Rajinder Singh

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1670

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 52(1)

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High Courts21 Jul 1995Dismissed

N.K. Gupta Vs State of H.P.

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1720

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2), 5(3)

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High Courts21 Jul 1995Dismissed

Shri N.K. Gupta Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1995) 2 ShimLC 346

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Prevention of Corruption Act, 1947 — Section 4(1), 5(1), 5(2), 5(3)

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High Courts18 Jul 1995

Oriental Insurance Co. Ltd. Vs Ved Parkash and Others

High Court Of Himachal Pradesh · (1995) ACJ 1125 : (1995) 2 ShimLC 321

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High Courts12 Jul 1995Allowed

Union of India (UOI) and Others Vs Ganga Singh and Others

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1703

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts12 Jul 1995Dismissed

K.N. Trading Company Vs Masonic Fraternity of Simla

High Court Of Himachal Pradesh · (1995) 3 ILR HP 1713

Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)

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High Courts12 Jul 1995Dismissed

M/s. K.N. Trading Company Vs Masonic Fraternity of Shimla

High Court Of Himachal Pradesh · (1995) 2 ShimLC 342

Civil Procedure Code, 1908 (CPC) — Section 47, 47(2)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(2)

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High Courts12 Jul 1995