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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,538 of 1,630

High Courts05 Mar 1984Dismissed

Sita Ram Sharma Vs Narain Singh Swami

High Court Of Himachal Pradesh · (1984) 13 ILR HP 104

Conduct of Elections Rules, 1961 — Rule 13, 45, 90Representation of the People Act, 1951 — Section 117, 123, 123(5), 123(6), 46
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High Courts20 Jan 1984

Yogesh Sethi and Others Vs State of H.P.

High Court Of Himachal Pradesh · (1984) 13 ILR HP 12

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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High Courts05 Jan 1984

Court on its own motion Vs Sherba and Another

High Court Of Himachal Pradesh · (1984) 13 ILR HP 21

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 320Prevention of Food Adulteration (Amendment) Act, 1964 — Section 10(4), 16(1), 6
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High Courts09 Dec 1983Dismissed

Kewal Singh Vs Sat Mahajan

High Court Of Himachal Pradesh · (1983) 12 ILR HP 601

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 2Representation of the People Act, 1951 — Section 123, 123(1), 83, 83(1)
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High Courts21 Nov 1983Dismissed

Nathu Vs State of H.P.

High Court Of Himachal Pradesh · AIR 1984 HP 63 : (1983) 12 ILR HP 579

Land Acquisition Act, 1894 — Section 18, 31, 31(1), 31(2)
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