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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,525 of 1,565

High Courts03 Oct 1974Dismissed

Temple Thakurdwara Sita Ram Vs Nanku etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 977

Constitution of India, 1950 — Article 25, 26Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(2)
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High Courts30 Sept 1974Allowed

Mast Ram Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 894

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(3), 14(4), 15, 33Passengers and Goods Taxation Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 409
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High Courts27 Sept 1974Allowed

Shrimati Vidya Wati Vs The Director of Industries etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1051

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Central Service (Temporary Service) Rules, 1965 — Rule 1, 10, 5, 5(1)Constitution of India, 1950 — Article 14, 16, 226, 227, 311
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High Courts23 Sept 1974Dismissed

Hari Ram Vs Ratti

High Court Of Himachal Pradesh · (1974) 3 ILR HP 919

Civil Procedure Code, 1908 (CPC) — Section 115, 151Stamp Act, 1899 — Section 2(22), 36, 61
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High Courts12 Sept 1974Dismissed

Bir Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1974) 3 ILR HP 948

Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 157, 161, 162Evidence Act, 1872 — Section 114, 32(2), 35Penal Code, 1860 (IPC) — Section 100, 302, 96, 97, 99
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