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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,511 of 1,565

High Courts23 May 1976Dismissed

G.S. Shekhar Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1977) ShimLC 110

Constitution of India, 1950 — Article 134(1), 311Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 420, 468, 471, 511
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High Courts19 May 1976Dismissed

Devi Ram and Others Vs Ram Rattan and Another

High Court Of Himachal Pradesh · (1977) ShimLC 217

Civil Procedure Code, 1908 (CPC) — Section 2(12)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 30Punjab Tenancy Act, 1887 — Section 14, 9
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High Courts17 May 1976Dismissed

Roshan Lal Vs Ratto

High Court Of Himachal Pradesh · AIR 1977 HP 10 : (1976) 5 ILR HP 405

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2
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High Courts17 May 1976Dismissed

J.P. Chetrath Vs Shamboo Dayal

High Court Of Himachal Pradesh · (1976) 5 ILR HP 409

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 12(2), 13, 13(2), 13(3), 15(5)
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High Courts30 Apr 1976Dismissed

Massom Khan Vs Chand alias Chandu etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 335

Civil Procedure Code, 1908 (CPC) — Section 100, 21Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 54Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 11
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High Courts30 Apr 1976Dismissed

Daya Ram Vs Gian Chand

High Court Of Himachal Pradesh · (1976) 5 ILR HP 314

Civil Procedure Code, 1908 (CPC) — Section 24, 26, 27Constitution of India, 1950 — Article 227Himachal Pradesh Urban Rent Control Act, 1971 — Section 2, 23A(2)
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High Courts27 Apr 1976Dismissed

Suram Singh Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 305

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 23, 23(2), 42Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 43
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High Courts27 Apr 1976Dismissed

Lakshmi Chand Sood Vs Shankar Lal Pal

High Court Of Himachal Pradesh · AIR 1976 HP 16 : (1976) 5 ILR HP 284

Constitution of India, 1950 — Article 20(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 5, 7, 8
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