COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,471 of 1,565

High Courts06 Aug 1985

H.L. Sethi Vs The Municipal Corporation and Others

High Court Of Himachal Pradesh · (1986) ShimLC 82

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(11), 14(15), 14(4)Himachal Pradesh Municipalities Servants (Punishment, Removal, Suspension and Appeal) Rules, 1971 — Rule 15, 5, 7, 8, 8(4)

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High Courts06 Aug 1985

H.L. Sethi Vs Municipal Corporation and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 737

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(11), 14(15), 14(4), 5, 7Himachal Pradesh Municipalities Servants (Punishment, Removal, Suspension and Appeal) Rules, 1971 — Rule 15

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High Courts25 Jul 1985Allowed

Ram Chand and Others Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 451

Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(5), 25F

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High Courts18 Jul 1985

Ruli Ram and Others Vs Assistant Collector, Central Excise Division

High Court Of Himachal Pradesh · (1987) 12 ECC 192 : (1986) 1 RCR(Criminal) 556 : (1986) ShimLC 199

Criminal Procedure Code, 1973 (CrPC) — Section 262Customs Act, 1962 — Section 135(1)(b)(ii), 138

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High Courts18 Jul 1985Allowed

Kaulan Devi and Others Vs Bhume Ram and Others

High Court Of Himachal Pradesh · (1985) 14 ILR HP 580

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 5 Rule 10 , Order 5 Rule 2 , Order 5 Rule 2, Order 5 Rule 5

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High Courts12 Jul 1985Allowed

Narender Kumar and Others Vs Hans Raj and Another

High Court Of Himachal Pradesh · AIR 1986 HP 75 : (1985) 14 ILR HP 531

Registration Act, 1908 — Section 17, 49Stamp Act, 1899 — Section 33, 35, 36(1)

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High Courts12 Jul 1985

State of H.P. Vs Lal Singh

High Court Of Himachal Pradesh · (1985) 14 ILR HP 514

Criminal Procedure Code, 1973 (CrPC) — Section 2, 256Penal Code, 1860 (IPC) — Section 341, 427, 447, 506

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High Courts11 Jul 1985Allowed

S.N. Sharma Vs State of H.P.

High Court Of Himachal Pradesh · (1985) 14 ILR HP 510

Evidence Act, 1872 — Section 114Prevention of Food Adulteration Rules, 1955 — Rule 16

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High Courts05 Jul 1985Dismissed

Mohinder Gupta Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1987) 16 ILR HP 439

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 397, 397(1), 397(2), 397(3)

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High Courts04 Jul 1985Allowed