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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,543 of 1,630

High Courts21 Jul 1982

State Vs Gian Sarup and Others

High Court Of Himachal Pradesh · (1982) 11 ILR HP 451

Criminal Procedure Code, 1973 (CrPC) — Section 407(1), 407(3), 407(4), 407(5), 407(6)Himachal Pradesh Panchayati Raj Act, 1968 — Section 198, 202(4), 224(4), 229, 235Himachal Pradesh Panchayati Raj Rules — Rule 133
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High Courts21 Jul 1982

State of Himachal Pradesh Vs Kehar Singh and Another

High Court Of Himachal Pradesh · (1982) ShimLC 333

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 204(1), 244, 245Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 17
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High Courts21 Jul 1982

State Vs Kehar Singh and Another

High Court Of Himachal Pradesh · (1982) 11 ILR HP 441

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 204(1), 244, 245Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 12, 17
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High Courts15 Jul 1982Dismissed

Smt. Munni Vs Atma Ram

High Court Of Himachal Pradesh · AIR 1983 HP 32 : (1982) ShimLC 316

Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 215Transfer of Property Act, 1882 — Section 105, 108
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High Courts05 Jul 1982Allowed

Jogu Vs Smt. Bhiki

High Court Of Himachal Pradesh · AIR 1983 HP 13 : (1982) ShimLC 320

Evidence Act, 1872 — Section 65
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High Courts11 Jun 1982

Ganga Ram Vs Gram Panchayat and Others

High Court Of Himachal Pradesh · (1982) 11 ILR HP 392

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133Gram Panchayat Act, 1952 — Section 19, 194, 20, 21, 22
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High Courts11 Jun 1982

Shri Ganga Ram Vs Gram Panchayat and Others

High Court Of Himachal Pradesh · (1982) ShimLC 339

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133Himachal Pradesh Panchayati Raj Act, 1968 — Section 19, 19(1), 19(3), 194, 20
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