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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,517 of 1,565

High Courts02 Sept 1975Allowed

Smt. Bimla and Others Vs Devia

High Court Of Himachal Pradesh · (1975) 4 ILR HP 607

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 68
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High Courts02 Sept 1975Allowed

Chuhatali and Others Vs Bratu

High Court Of Himachal Pradesh · (1975) 4 ILR HP 579

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2), 11(5)
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High Courts30 Aug 1975Dismissed

Vijay Narain and Others Vs State

High Court Of Himachal Pradesh · (1977) ShimLC 161

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 435, 437Defence and Internal Security of India Act, 1971 — Section 7Defence and Internal Security of India Rules, 1971 — Rule 184, 33
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High Courts30 Aug 1975Dismissed

Vijay Nand Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1975) 4 ILR HP 556

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(2), 397(3), 435, 437Defence and Internal Security of India Act, 1971 — Section 7Defence and Internal Security of India Rules, 1971 — Rule 184, 33(3)
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High Courts20 Aug 1975Allowed

Ramji Dass Vs Inder and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 543

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, Order 41 Rule 30, Order 41 Rule 31, 152
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High Courts20 Aug 1975

Mast Ram Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 549

Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1994 — Section 167, 168, 180, 54, 54(2)Penal Code, 1860 (IPC) — Section 182
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High Courts05 Aug 1975Allowed

Roshan Lal Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 531

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 193, 193(1), 226, 227, 228Essential Commodities Act, 1955 — Section 7, 9
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High Courts04 Aug 1975Allowed

Kirpa Ram Vs The State of H.P. etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 525

Constitution of India, 1950 — Article 226, 227Himachal Pradesh Gram Panchayat (First Amendment) Rules, 1973 — Rule 19DHimachal Pradesh Gram Panchayat Rules, 1971 — Rule 19D
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High Courts31 Jul 1975Dismissed

Beli Ram Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1975) 4 ILR HP 593

Himachal Pradesh Minor Minerals (Concession) Revised Rules, 1971 — Rule 53, 53(2), 60Himachal Pradesh Minor Minerals (Concession) Rules, 1966 — Rule 3, 57Mines and Minerals (Development and Regulation) Act, 1957 — Section 14, 15, 2, 23, 3
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High Courts31 Jul 1975Allowed

Smt. Dev Lata Vs Alam etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 450

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 14, 17, 18, 2(17)
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