Central Health Service Rules, 1963 — Rule 10Constitution of India, 1950 — Article 309Himachal Pradesh Health Service (2nd Amendment) Rules, 1976 — Rule 19

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High Courts30 Jul 1980Allowed

Shri Kundan Lal Ahuja and Another Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1980) ShimLC 414

Himachal Pradesh General Sales Tax Act, 1968 — Section 42

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High Courts25 Jul 1980Dismissed

Prabhu Vs Narpet and Others

High Court Of Himachal Pradesh · AIR 1980 HP 42 : (1980) ShimLC 364

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4

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High Courts25 Jul 1980

State of Himachal Pradesh, etc. Vs Dhuru Ram, etc.

High Court Of Himachal Pradesh · AIR 1981 HP 34 : (1980) ShimLC 368

Civil Procedure Code, 1908 (CPC) — Section 153

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High Courts18 Jul 1980Dismissed

Steeman Company Vs Narko Devi

High Court Of Himachal Pradesh · (1980) 9 ILR HP 344

Constitution of India, 1950 — Article 14, 19, 227Workmens Compensation Act, 1923 — Section 10(1), 2, 30, 4(1)

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High Courts18 Jul 1980

Smt. Badamo Devi and Another Vs State and Another

High Court Of Himachal Pradesh · (1980) CriLJ 1143 : (1980) ShimLC 318

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 34, 427, 435

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High Courts09 Jul 1980

Gandharv Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1980) CriLJ 1189 : (1980) 9 ILR HP 326

Criminal Procedure Code, 1973 (CrPC) — Section 244, 247, 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7

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High Courts04 Jul 1980Dismissed

The State of Punjab Vs Shri H.L. Kochhar

High Court Of Himachal Pradesh · (1981) ShimLC 8

Motor Vehicles Act, 1988 — Section 110, 110B

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High Courts02 Jul 1980Allowed

Prem Kumar Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 265

Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1968 — Section 54, 54(1), 54(2), 54(3), 9(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)

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High Courts02 Jul 1980Allowed

Shakshi Lal and Another Vs Smt. Naresh Kumari and Another

High Court Of Himachal Pradesh · (1980) 9 ILR HP 253

Hindu Succession Act, 1956 — Section 14, 14(1), 14(2)

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High Courts02 Jul 1980Dismissed

Mohan Meakin Breweries Limited and Another Vs Excise and Taxation Commissioners and Others

High Court Of Himachal Pradesh · (1980) ShimLC 301

Punjab Brewery Rules, 1932 — Rule 10.2, 10.28, 10.28(5), 10.32, 10.33Punjab Excise Act, 1914 — Section 3(14), 3(6), 31, 32

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High Courts27 Jun 1980Allowed

Shri Udham Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1980) ShimLC 246

Penal Code, 1860 (IPC) — Section 304A, 337, 338

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High Courts27 Jun 1980Allowed

Udham Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1980) 9 ILR HP 213

Penal Code, 1860 (IPC) — Section 304A, 337, 338

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High Courts26 Jun 1980

Himachal Pradesh Krishi Vishva Vidyalaya and Another Vs Dr. D.R. Thakur and Another

High Court Of Himachal Pradesh · (1980) 9 ILR HP 308

Himachal Pradesh Krishi Vishva Vidyalaya Act, 1978 — Section 17, 2, 20, 22, 23

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High Courts23 Jun 1980Allowed

Bangali Ram Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 285

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(1), 11(4), 12, 13Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)

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