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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,475 of 1,565

High Courts16 Oct 1984Allowed

Khem Chand Vs Romesh Chand and Others

High Court Of Himachal Pradesh · AIR 1985 HP 37 : (1985) ShimLC 84

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63Limitation Act, 1908 — Article 11Limitation Act, 1963 — Article 98
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High Courts21 Sept 1984Dismissed

Verinder Kumar Vs Yog Raj and Others

High Court Of Himachal Pradesh · (1984) 13 ILR HP 739

Conduct of Elections Rules, 1961 — Rule 94AConstitution of India, 1950 — Article 329, 329ACriminal Procedure Code, 1973 (CrPC) — Section 537
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High Courts19 Sept 1984Allowed

Surma Ram and Others Vs Des Raj and Others

High Court Of Himachal Pradesh · (1984) 13 ILR HP 757

Constitution of India, 1950 — Article 227Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 106, 107, 108, 109, 110Himachal Pradesh Panchayati Raj Act, 1968 — Section 200, 217, 222, 225, 226
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High Courts10 Sept 1984

Sushil Kumar and Co. Vs Hari Mohan and Others

High Court Of Himachal Pradesh · (1984) 13 ILR HP 649

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 30 Rule 2, 12Evidence Act, 1872 — Section 91Himachal Pradesh Court Fees Act, 1968 — Section 7(4)
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High Courts31 Aug 1984Dismissed

Parkash Chand Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1984) 13 ILR HP 618

Civil Procedure Code, 1908 (CPC) — Section 11Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 6
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High Courts30 Aug 1984Allowed

Lalit Sen Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · AIR 1985 HP 32 : (1984) 13 ILR HP 608

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms (Mode of Payment of Compensation and Grant of Proprietary Rights) Rules, 1963 — Rule 3, 4, 5Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 26, 27, 27(3)
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High Courts24 Aug 1984

Durga Dass Sud Vs Durga Parshad

High Court Of Himachal Pradesh · (1984) 13 ILR HP 938

Civil Procedure Code, 1908 (CPC) — Section 24, 24(1)Himachal Pradesh Courts Act, 1976 — Section 16, 17, 2, 22, 28Himachal Pradesh Urban Rent Control Act, 1971 — Section 21, 21(1), 21(5), 22, 23
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