COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,491 of 1,565

High Courts23 Sept 1980Dismissed

Bhagwan Singh Vs Ramesh Kumar and Others

High Court Of Himachal Pradesh · (1981) ShimLC 43

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 23 Rule 1, Order 23 Rule 3Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21Transfer of Property Act, 1882 — Section 106

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High Courts22 Sept 1980

Sher Singh and Others Vs Ragu Ram and Others

High Court Of Himachal Pradesh · (1981) ShimLC 25

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 6, Order 22 Rule 9, Order 39 Rule 1

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High Courts22 Sept 1980

State of Himachal Pradesh Vs Jiwan Singh

High Court Of Himachal Pradesh · (1980) 9 ILR HP 516

Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 18, 4, 6

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High Courts22 Sept 1980

Sher Singh and Others Vs Raghu Ram and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 563

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 6, Order 22 Rule 9, Order 39 Rule 1

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High Courts16 Sept 1980

Sohan Lal Vs Executive Magistrate

High Court Of Himachal Pradesh · (1980) 9 ILR HP 602

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 107(1), 108, 109

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High Courts06 Sept 1980Dismissed

Sohan Lal and Others Vs Executive Magistrate and Others

High Court Of Himachal Pradesh · (1981) ShimLC 188

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 107(1), 108, 109

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High Courts04 Sept 1980

Union of India (UOI) Vs Potate Suppliers Syndicate

High Court Of Himachal Pradesh · (1981) ShimLC 39

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 79, 80Constitution of India, 1950 — Article 300Railways Act, 1989 — Section 3(6), 77, 78B, 80

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High Courts04 Sept 1980

Union of India (UOI) Vs Potato Suppliers Syndicate

High Court Of Himachal Pradesh · (1980) 9 ILR HP 460

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 79, 80Constitution of India, 1950 — Article 300Railways Act, 1890 — Section 3(6), 77, 78B, 80

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High Courts03 Sept 1980

Delhi Cloth and General Mills Company Ltd. Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 500

Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 203, 204Prevention of Food Adulteration Act, 1954 — Section 12, 14A, 16(1), 7

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High Courts29 Aug 1980

The Nalagarh Dehati Co-operative Transport Society Ltd., Nalagarh Vs Beli Ram etc.

High Court Of Himachal Pradesh · AIR 1981 HP 1 : (1981) ShimLC 149

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1

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High Courts26 Aug 1980

Dalip Singh Vs Jaisi Ram and Another

High Court Of Himachal Pradesh · AIR 1981 HP 49 : (1980) ILR HP 544

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 41 Rule 33Hindu Succession Act, 1956 — Section 14, 14(1)Punjab Pre-emption Act, 1913 — Section 15, 15(1), 15(2), 22, 22(1)

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High Courts21 Aug 1980Allowed