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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,467 of 1,565

High Courts04 Nov 1986Dismissed

Ram Kumar and Another Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1986) 15 ILR HP 727 : (1986) 15 ILR HP 692

Constitution of India, 1950 — Article 235, 330, 332Himachal Pradesh Municipal Act, 1968 — Section 10, 11, 11A, 11B, 13Himachal Pradesh Municipal Election Rules, 1970 — Rule 10
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High Courts20 Oct 1986Allowed

Vishwa Nath Vs Shakti Ram and Others

High Court Of Himachal Pradesh · AIR 1987 HP 29 : (1987) ShimLC 52

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2Transfer of Property Act, 1882 — Section 60
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High Courts14 Oct 1986Allowed

Dinanath Vs Amar Nath and Others

High Court Of Himachal Pradesh · AIR 1987 HP 44 : (1987) ShimLC 24

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 4(3)
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High Courts11 Jul 1986Dismissed

Panchayat Samiti Vs Notified Area Committee

High Court Of Himachal Pradesh · (1987) ShimLC 19

Constitution of India, 1950 — Article 19(1)Himachal Pradesh Municipal Act, 1968 — Section 197, 236(4), 256, 51(2), 61Panchayat Samiti and Zila Parishad Act, 1961 — Section 118, 118(2)
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