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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,551 of 1,630

High Courts21 Nov 1980Dismissed

Shri Durga Dass Vs State and Others

High Court Of Himachal Pradesh · (1981) ShimLC 278

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(3), 14(4)Constitution of India, 1950 — Article 311
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High Courts17 Nov 1980Allowed

Baliram Vs The Divisional Organiser and Another

High Court Of Himachal Pradesh · (1980) 9 ILR HP 697

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Reserve Police Force Act, 1949 — Section 10Central Reserve Police Force Rules, 1955 — Rule 27
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High Courts17 Nov 1980

Court on its own Motion Vs R.K. Garg

High Court Of Himachal Pradesh · (1981) CriLJ 239 : (1980) 9 ILR HP 590

Contempt of Courts Act, 1971 — Section 10, 15(2)Criminal Procedure Code, 1973 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 228
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High Courts04 Nov 1980Dismissed

Sajjan Singh Vs State

High Court Of Himachal Pradesh · (1981) ShimLC 67

Criminal Procedure Code, 1973 (CrPC) — Section 401, 439, 482Penal Code, 1860 (IPC) — Section 302, 307
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High Courts14 Oct 1980Dismissed

Shiv Nath Vs Basanta and Others

High Court Of Himachal Pradesh · AIR 1981 HP 27 : (1981) ShimLC 57

Civil Procedure Code, 1908 (CPC) — Section 48Limitation Act, 1908 — Article 181, 182
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High Courts08 Oct 1980

Pritam Singh Vs State

High Court Of Himachal Pradesh · (1981) CriLJ 554 : (1981) ShimLC 69

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
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High Courts01 Oct 1980Dismissed

Dina Nath Pradesi Vs State and Others

High Court Of Himachal Pradesh · (1981) ShimLC 95

Constitution of India, 1950 — Article 226, 227Himachal Pradesh Secretariat Class III Service (Recruitment and Promotion and Certain Conditions of Service) Rules, 1962 — Rule 4, 7, 9Punjab Reorganisation Act, 1966 — Section 82, 82(4)
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