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High Court Of Himachal Pradesh judgments

31,301 judgments · page 1,461 of 1,566

High Courts28 Jul 1988

Roshan Lal Vs The State

High Court Of Himachal Pradesh · (1988) 17 ILR HP 318

Land Acquisition (Amendment) Act, 1984 — Section 30, 30(1), 30(2)Land Acquisition Act, 1894 — Section 15, 18, 20, 23(1A), 23(2)
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High Courts05 Jul 1988Allowed

Bhagat Ram Thakur Vs Smt. Enakshi Mahajan

High Court Of Himachal Pradesh · (1988) 2 ShimLC 137

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3), 21(1), 21(5)Himachal Pradesh Urban Rent Control Act, 1987 — Section 1(3), 14(6), 24(5), 34(2)
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High Courts05 Jul 1988Allowed

Bhagat Ram Thakur Vs Enakshi Mahajan

High Court Of Himachal Pradesh · (1988) 17 ILR HP 265

Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(1), 21(5), 34(2)Himachal Pradesh Urban Rent Control Act, 1987 — Section 1(3), 14(3), 14(6), 24(5)
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High Courts04 Jul 1988

Dalip Singh Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1988) 17 ILR HP 255

Constitution of India, 1950 — Article 226Himachal Pradesh Ceiling on Land Holdings Act, 1972 — Section 10, 11, 20, 20(3), 3Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104
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High Courts17 Jun 1988Dismissed

Gauri Shankar Vs Tilak Raj Sharma

High Court Of Himachal Pradesh · (1988) 2 ShimLC 303

Constitution of India, 1950 — Article 19(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 1(3), 13, 13(1), 13(3A), 14
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High Courts16 Jun 1988Allowed

Smt. Parvati Vs Shiv Ram and Another

High Court Of Himachal Pradesh · AIR 1989 HP 29 : (1988) 2 ShimLC 204

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1Divorce (Himachal Pradesh) Rules, 1982 — Rule 5Hindu Marriage Act, 1955 — Section 13, 14, 20, 21
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