East Punjab Urban Rent Restriction Act, 1949 — Section 2(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 4Himachal Pradesh Urban Rent Control Act, 1987 — Section 1(3), 2

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High Courts10 May 1989

State of Himachal Pradesh and Others Vs Smt. Shanta Devi and Others

High Court Of Himachal Pradesh · AIR 1990 HP 41 : (1989) 66 CompCas 845 : (1989) 2 ShimLC 191

Punjab High Court Rules and Orders — Rule 6, 7, 8

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High Courts10 May 1989

State of Himachal Pradesh and Others Vs Shanta and Others

High Court Of Himachal Pradesh · (1989) 2 ACC 324 : (1989) ACJ 888 : (1989) 1 ILR HP 279

Motor Vehicles Act, 1939 — Section 110B

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High Courts05 May 1989

State of Himachal Pradesh Vs Lat Singh and Others

High Court Of Himachal Pradesh · (1990) CriLJ 723 : (1989) 2 ShimLC 81

Criminal Procedure Code, 1973 (CrPC) — Section 360, 360(10), 361, 380, 562General Clauses Act, 1897 — Section 8(1)Probation of Offenders Act, 1958 — Section 1(3), 12, 14, 18, 19

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High Courts04 May 1989Allowed

G.D. Khanna and Sons and Others Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · AIR 1991 HP 15 : (1989) 2 ShimLC 70

Constitution of India, 1950 — Article 14Himachal Pradesh Urban Rent Control Act, 1971 — Section 3

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High Courts03 May 1989

Court on Its Own Motion Vs The Executive Magistrate and Others

High Court Of Himachal Pradesh · (1989) 1 ILR HP 311

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 133

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High Courts03 May 1989

Court on its own motion Vs Executive Magistrate and Others

High Court Of Himachal Pradesh · (1989) 2 ShimLC 201

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 110, 133

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High Courts02 May 1989Dismissed

Public Health Department and Another Vs Jiwan Lal

High Court Of Himachal Pradesh · (1989) 2 ShimLC 119

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)

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High Courts02 May 1989

Himachal Pradesh Financial Corporation Vs Tourist Hotel and Restaurant and Others and Himachal Rice Mills and Others Himachal Shoddy Mills Ltd. and Another Vs Himachal Pradesh Financial Corporation and Another

High Court Of Himachal Pradesh · (1991) 71 CompCas 492 : (1989) 2 ShimLC 137

State Financial Corporations Act, 1951 — Section 31, 32

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High Courts02 May 1989Allowed

Satish Kumar Bhatia Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1990) CriLJ 1352 : (1990) 3 RCR(Criminal) 336 : (1989) 2 ShimLC 162

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 16(1), 20, 20(1)

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High Courts02 May 1989Dismissed

Kewal Gupta Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1991) CriLJ 400 : (1989) 2 ShimLC 236

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 311Penal Code, 1860 (IPC) — Section 342, 384, 506

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High Courts02 May 1989Allowed

State of Himachal Pradesh Vs Ram Chander

High Court Of Himachal Pradesh · (1990) ACJ 592 : (1989) 2 ShimLC 150

Motor Vehicles Act, 1939 — Section 112, 117, 3Penal Code, 1860 (IPC) — Section 279, 337

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High Courts28 Apr 1989Allowed

Smt. Santosh Kumari Vs Surjit Singh

High Court Of Himachal Pradesh · AIR 1990 HP 77 : (1990) CriLJ 1012 : (1990) 3 RCR(Criminal) 262 : (1989) 2 ShimLC 55

Hindu Marriage Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 494

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High Courts28 Apr 1989Dismissed

Prem Singh and Another Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1990) CriLJ 1354 : (1990) 3 RCR(Criminal) 333 : (1989) 2 ShimLC 66

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Forest Act, 1927 — Section 42

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