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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,515 of 1,565

High Courts24 Nov 1975Allowed

Smt. Kannu Vs Smt. Chanu and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 807

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 111Himachal Pradesh Court Fees Act, 1968 — Section 7Himachal Pradesh Land Revenue Act, 1954 — Section 129, 171(2), 35, 37, 45
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High Courts12 Nov 1975Dismissed

State of Himachal Pradesh Vs Ishwar Chand

High Court Of Himachal Pradesh · (1975) 4 ILR HP 713

Constitution of India, 1950 — Article 134, 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Defence and Internal Security of India Rules, 1971 — Rule 184
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High Courts28 Oct 1975Allowed

Dhyan Singh Vs Director of Consolidation and Others

High Court Of Himachal Pradesh · AIR 1976 HP 64 : (1975) 4 ILR HP 727

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 226Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 51
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High Courts28 Oct 1975Allowed

Hukam Singh Vs Director of Consolidatoin etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 724

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21(1), 42Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971 — Section 54
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High Courts27 Oct 1975Dismissed

Arun Kumar Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 783

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 207, 240, 375Defence and Internal Security of India Act, 1971 — Section 12, 3, 8, 9
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High Courts03 Oct 1975

Bhimi Ram etc. Vs Loharu Ram

High Court Of Himachal Pradesh · (1975) 4 ILR HP 824

Civil Procedure Code, 1908 (CPC) — Section 109Constitution of India, 1950 — Article 133, 133(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 210, 397, 397(2)
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