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High Court Of Himachal Pradesh judgments

31,296 judgments · page 1,530 of 1,565

High Courts13 Dec 1973Dismissed

Krishan Lal Vs Beant Singh

High Court Of Himachal Pradesh · AIR 1974 HP 52

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4 , Order 22 Rule 9Limitation Act, 1963 — Article 120, 5
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High Courts23 Nov 1973Allowed

Om Parkash Kapur Vs The Competent Officer etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1

Administration of Evacuee Property Act, 1950 — Section 10(1), 10(2), 17, 7Constitution of India, 1950 — Article 226, 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts09 Nov 1973Allowed

Sarvshri M.P. Vaidya etc. Vs The Union of India (UOI)

High Court Of Himachal Pradesh · (1973) 2 ILR HP 1173

Constitution of India, 1950 — Article 14, 16, 239Electricity (Supply) Act, 1948 — Section 3Punjab Service of Engineers (Class I) Public Works Department (Irrigation Branch) Rules, 1964 — Rule 8
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High Courts07 Nov 1973Dismissed

Shri V.S. Malik Vs Smt. Satya Devi

High Court Of Himachal Pradesh · (1973) 2 ILR HP 1143

Criminal Procedure Code, 1898 (CrPC) — Section 115Himachal Pradesh Urban Rent Control Act, 1971 — Section 21(5)
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High Courts02 Nov 1973Dismissed

Shri Jai Chand etc. Vs Smt. Bimla Devi

High Court Of Himachal Pradesh · (1974) 3 ILR HP 33

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1, 104, 122Constitution of India, 1950 — Article 239(1)General Clauses Act, 1897 — Section 3(25), 3(58), 3(60)
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High Courts22 Oct 1973Dismissed

Shri Padam Singh Vs Smt. Kanta

High Court Of Himachal Pradesh · (1973) 2 ILR HP 993

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 4, 435, 488, 561Himachal Pradesh Panchayati Raj Act, 1968 — Section 203, 203(2), 206, 238
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High Courts20 Oct 1973Dismissed

Shri Jalha Vs Shrimati Daropti

High Court Of Himachal Pradesh · (1973) 2 ILR HP 1148

Criminal Procedure Code, 1898 (CrPC) — Section 21, 435, 439, 488, 490Himachal Pradesh Panchayat Raj Rules — Rule 165Himachal Pradesh Panchayati Raj Act, 1952 — Section 57, 97, 97(2)
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High Courts16 Oct 1973Allowed

Ghena and Others Vs The Deputy Commissioner and Others

High Court Of Himachal Pradesh · (1973) 2 ILR HP 1123

Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 19, 20, 21, 21(2), 21(3)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18
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