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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,546 of 1,630

High Courts04 Dec 1981Allowed

Smt. Chinti Vs Trilok Chand and Others

High Court Of Himachal Pradesh · (1982) 11 ILR HP 16

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(2)Punjab Security of Land Tenures Act, 1953 — Section 14A, 18
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High Courts03 Dec 1981Allowed

Shri Karam Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1982) ShimLC 171

Criminal Procedure Code, 1973 (CrPC) — Section 209, 229, 304, 304(1), 304(2)Evidence Act, 1872 — Section 27Himachal Pradesh Legal Aid to Accused at State Expense Rules, 1979 — Rule 5, 6
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High Courts03 Dec 1981

Karam Singh Vs State of H.P.

High Court Of Himachal Pradesh · (1982) 11 ILR HP 1

Criminal Procedure Code, 1973 (CrPC) — Section 209, 229, 304, 304(1), 304(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 300, 302
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High Courts02 Dec 1981Allowed

Smt. Apsara Devi Vs Ram Nath and Another

High Court Of Himachal Pradesh · (1982) 11 ILR HP 72

Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
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High Courts25 Nov 1981Allowed

Parkash Chand Sharma Vs Union of India (UOI) Ors.

High Court Of Himachal Pradesh · (1981) 10 ILR HP 614

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 5(4), 7, 7(3), 7(4)Administrative Service (Cadre) Rules, 1954 — Rule 2, 4(1), 4(2), 9Administrative Service (Recruitment) Rules, 1954 — Rule 7, 8, 8(1)
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High Courts23 Nov 1981Dismissed

Smt. Savitri Devi Vs Santa and etc.

High Court Of Himachal Pradesh · AIR 1983 HP 1 : (1982) ShimLC 135

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 19
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High Courts16 Nov 1981

Ramji Dass and Others Vs State of H.P.

High Court Of Himachal Pradesh · (1982) 11 ILR HP 36

Evidence Act, 1872 — Section 114, 133Penal Code, 1860 (IPC) — Section 109, 120A, 120B, 273, 304Punjab Excise Act, 1914 — Section 61(1), 61(2), 77
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High Courts10 Nov 1981Allowed

Dharam Pal Vs Durga Dass

High Court Of Himachal Pradesh · AIR 1982 HP 121 : (1981) 10 ILR HP 521

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 21
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High Courts09 Nov 1981Allowed

Gulaba Vs Hariram

High Court Of Himachal Pradesh · (1981) 10 ILR HP 645

Civil Procedure Code Amendment Act, 1976 — Section 115Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 26 Rule 9, 115
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High Courts09 Nov 1981Allowed

Shri Gulaba Vs Shri Hari Ram

High Court Of Himachal Pradesh · (1982) ShimLC 85

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5, Order 26 Rule 9, 115
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