Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 151Constitution of India, 1950 — Article 226, 32Himachal Pradesh Municipal Corporation Act, 1979 — Section 327, 328, 395, 397

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High Courts28 May 1993Allowed

Dr. Om Prakash Rawal Vs Mr. Justice Amrit Lal Bahri

High Court Of Himachal Pradesh · AIR 1994 HP 27 : (1993) 2 ShimLC 301

Benami Transactions (Prohibition) Act, 1988 — Section 4(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 7 Rule 11Court Fees Act, 1870 — Section 7

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High Courts27 May 1993

In Re: State of Himachal Pradesh

High Court Of Himachal Pradesh · (1993) 2 ShimLC 178

Criminal Procedure Code, 1973 (CrPC) — Section 329, 395, 395(1), 395(2)Penal Code, 1860 (IPC) — Section 302

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High Courts27 May 1993Allowed

Narata Ram Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1994) CriLJ 491 : (1994) 2 RCR(Criminal) 155 : (1993) 2 ShimLC 193

Criminal Procedure Code, 1973 (CrPC) — Section 446Penal Code, 1860 (IPC) — Section 452

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High Courts27 May 1993Allowed

Smt. Gurdei Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 332

Constitution of India, 1950 — Article 14, 16, 21

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High Courts26 May 1993Dismissed

Ram Pal and Another Vs Hoshiar Singh and Others

High Court Of Himachal Pradesh · (1995) 1 ShimLC 267

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High Courts24 May 1993Dismissed

Prakash Chand Vs Bhagat Ram and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 335

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1918 — Section 41

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High Courts21 May 1993Dismissed

Laxman Dass Vs Suresh Kumar

High Court Of Himachal Pradesh · (1993) 2 ShimLC 315

Himachal Pradesh Urban Rent Control Act, 1987 — Section 13, 13(1), 13(3), 24(5)

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High Courts21 May 1993Dismissed

Baldev Singh Vs Smt. Darshani Devi and Another

High Court Of Himachal Pradesh · AIR 1993 HP 141 : (1993) 2 ShimLC 311

Transfer of Property Act, 1882 — Section 44

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High Courts20 May 1993Dismissed

UCO Bank Vs Gian Chand and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 296

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, 47

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High Courts18 May 1993

State Bank of India Vs Krishna Pottery Udyog Association and Others

High Court Of Himachal Pradesh · AIR 1994 HP 90 : (1994) 2 ShimLC 197

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3

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High Courts18 May 1993

Smt. Ram Rakhi Vs Smt. Atti and Another

High Court Of Himachal Pradesh · AIR 1993 HP 137

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Evidence Act, 1872 — Section 114

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High Courts12 May 1993

Brig. J.S. Sivia Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1994) 1 LLJ 906 : (1993) 2 ShimLC 162

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High Courts12 May 1993Dismissed

Krishan Kumar Vs Bharat Petroleum Corporation Ltd. and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 24

Constitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3, 7

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High Courts12 May 1993Allowed

Susemma Bijoy Vs Mohinder Kumar Guleria and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 181

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 420

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High Courts11 May 1993Dismissed

Hari Singh and Madan Gopal Mauyi Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1993) 2 ShimLC 1

Himachal Pradesh Panchayat Samities (Elections) Rules, 1973 — Rule 63, 74, 76, 77Himachal Pradesh Panchayati Raj Act, 1968 — Section 187, 64, 73, 73(1), 9(5)

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High Courts07 May 1993

H.P. Financial Corporation Vs Parveen Kumar and Another

High Court Of Himachal Pradesh · AIR 1994 HP 120 : (1993) 2 ShimLC 435

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 74State Financial Corporations Act, 1951 — Section 29

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