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High Court Of Himachal Pradesh judgments

31,302 judgments · page 1,412 of 1,566

High Courts01 Jul 1994Allowed

Gulabi Vs Rukmani and Others

High Court Of Himachal Pradesh · (1995) 1 ShimLC 159

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 110(1), 57, 62, 64, 65Punjab Tenancy Act, 1887 — Section 50, 50ASpecific Relief Act, 1877 — Section 9
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High Courts28 Jun 1994Dismissed

State of H.P. Vs Diwana and Others

High Court Of Himachal Pradesh · (1995) CriLJ 3002 : (1995) 1 ShimLC 176

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34
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High Courts24 Jun 1994Dismissed

Shri Surinder Singh Vs Smt. Enakshi Mahajan

High Court Of Himachal Pradesh · (1995) 1 ShimLC 169

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397(2), 401, 482Penal Code, 1860 (IPC) — Section 425, 447, 500, 506
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High Courts07 Jun 1994

State of H.P. Vs Raghubir Singh

High Court Of Himachal Pradesh · (1995) CriLJ 3007 : (1995) 1 ShimLC 65

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304I
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High Courts07 Jun 1994Dismissed

State of H.P. Vs Vinod Kumar

High Court Of Himachal Pradesh · (1995) CriLJ 3134

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162(2), 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 308
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High Courts31 May 1994

Ishwari Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1996) CriLJ 557

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161, 482Forest Act, 1927 — Section 33, 41, 42
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High Courts19 May 1994Allowed

State Vs Smt. Uma and Others

High Court Of Himachal Pradesh · (1995) 1 ShimLC 302

Land Acquisition (Amendment) Act — Section 51ALand Acquisition Act, 1894 — Section 11, 4, 4(1)Registration Act, 1908 — Section 57
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