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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,485 of 1,565

High Courts10 Dec 1981Dismissed

Rattan Singh and Another Vs Wazira

High Court Of Himachal Pradesh · AIR 1982 HP 72 : (1982) ShimLC 198

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11Punjab Security of Land Tenures Act, 1953 — Section 23, 9Punjab Tenancy Act, 1887 — Section 45
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High Courts04 Dec 1981Allowed

Smt. Chinti Vs Trilok Chand and Others

High Court Of Himachal Pradesh · (1982) 11 ILR HP 16

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(2)Punjab Security of Land Tenures Act, 1953 — Section 14A, 18
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High Courts03 Dec 1981Allowed

Shri Karam Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1982) ShimLC 171

Criminal Procedure Code, 1973 (CrPC) — Section 209, 229, 304, 304(1), 304(2)Evidence Act, 1872 — Section 27Himachal Pradesh Legal Aid to Accused at State Expense Rules, 1979 — Rule 5, 6
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High Courts03 Dec 1981

Karam Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1982) 11 ILR HP 1

Criminal Procedure Code, 1973 (CrPC) — Section 209, 229, 304, 304(1), 304(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302
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High Courts02 Dec 1981Allowed

Smt. Apsara Devi Vs Ram Nath and Another

High Court Of Himachal Pradesh · (1982) 11 ILR HP 72

Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
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