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High Court Of Himachal Pradesh judgments

31,302 judgments · page 1,428 of 1,566

High Courts09 Jan 1992Dismissed

State of H.P. Vs Laxmi Nand and Others

High Court Of Himachal Pradesh · (1992) CriLJ 3226 : (1992) 2 ShimLC 307

Criminal Procedure Code, 1973 (CrPC) — Section 313Forest Act, 1927 — Section 69Himachal Pradesh Land Revenue Act, 1954 — Section 106, 107, 107(1)
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High Courts03 Jan 1992

Nirmala Devi Vs Ved Prakash

High Court Of Himachal Pradesh · AIR 1993 HP 1 : (1992) 2 DMC 155 : (1993) 2 ShimLC 381

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 23(1), 28, 9
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High Courts12 Dec 1991Dismissed

Surinder Chauhan Vs State of H.P.

High Court Of Himachal Pradesh · (1992) 2 ShimLC 174

Criminal Procedure Code, 1973 (CrPC) — Section 446Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 114, 420
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High Courts15 Nov 1991

Sh. Dhani Ram Sharma Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1993) 1 ShimLC 113

Constitution of India, 1950 — Article 226Himachal Pradesh Ayurvedic and Unani Practitioners (General) Rules, 1969 — Rule 21, 22, 23, 25, 26Himachal Pradesh Ayurvedic and Unani Practitioners Act, 1958 — Section 13, 14, 14(2), 14(3), 15
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High Courts08 Nov 1991

Swami Ram Vs Jagdish Chand and Another

High Court Of Himachal Pradesh · (1992) 2 ShimLC 350

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(2), 115, 151Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 9
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