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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,523 of 1,565

High Courts06 Dec 1974Allowed

Keshavanand etc. Vs Budhu etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1151

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
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High Courts05 Dec 1974Dismissed

Dittu Ram etc. Vs Ram Dayal etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 30

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 11(2), 140, 54(1)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 15, 16
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High Courts04 Dec 1974Allowed

Sant Ram Vs Jitu etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1147

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 11(2)
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High Courts02 Dec 1974Dismissed

Gurnima Vs Hochhu Ram

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1166

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 561APenal Code, 1860 (IPC) — Section 427, 447
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High Courts28 Nov 1974Dismissed

Smt. Wali Vs Dolu

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1027

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2)
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High Courts28 Nov 1974Dismissed

Ghunku etc. Vs Sidhu etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1144

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 11(1), 11(2)
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