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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,537 of 1,630

High Courts15 May 1984

Behari Lal Gupta Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1984) CriLJ 1809 : (1984) 13 ILR HP 312

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 420, 468Prevention of Corruption Act, 1988 — Section 5(1)(e), 6
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High Courts03 May 1984Dismissed

Smt. Leela Devi Vs Rangila Ram Rao

High Court Of Himachal Pradesh · AIR 1985 HP 22 : (1984) 13 ILR HP 269

Constitution of India, 1950 — Article 191Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 — Section 3
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High Courts02 May 1984

Lall Chand Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1984) 13 ILR HP 231

Himachal Pradesh Good Conduct Prisoners (Temporary Release) Act, 1968 — Section 10, 3, 4, 6Himachal Pradesh Good Conduct Prisoners (Temporary Release) Rules, 1969 — Rule 3, 3(2), 4
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High Courts30 Apr 1984Dismissed

Secretary Marketing Committee Vs Amin Chand

High Court Of Himachal Pradesh · (1984) 13 ILR HP 226

Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 31(1), 32, 32(1), 4(3), 8Himachal Pradesh Agricultural Produce Markets Rules, 1971 — Rule 10, 7
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High Courts20 Apr 1984Dismissed

State Vs Loki Nand

High Court Of Himachal Pradesh · (1984) 13 ILR HP 221

Prevention of Food Adulteration Act, 1954 — Section 11, 13, 13(2), 13(2A), 13(2B)Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
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High Courts13 Apr 1984Dismissed

State of H.P. Vs Jai Dev Ram

High Court Of Himachal Pradesh · (1984) 13 ILR HP 178

Constitution of India, 1950 — Article 100, 311, 58Limitation Act, 1963 — Section 6
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High Courts28 Mar 1984Dismissed

Ambalika Sharma Vs H.P. University and Another

High Court Of Himachal Pradesh · (1984) 13 ILR HP 155

Constitution of India, 1950 — Article 311Himachal Pradesh University First Ordinance, 1973 — Ordinance 6.34, Ordinance 6.35, Ordinance 6.41, Ordinance 6.74, Ordinance 6.75Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14(1)
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