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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,553 of 1,630

High Courts13 Aug 1980Dismissed

Dewan Chand Vs Krishan Kumar and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 333

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 28, 28(2), 4Transfer of Property Act, 1882 — Section 105, 106, 108, 111, 116
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High Courts31 Jul 1980Dismissed

Smt. Mastu Devi Vs Shri Harish Chander

High Court Of Himachal Pradesh · (1980) ShimLC 376

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3), 21(5)
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High Courts31 Jul 1980Dismissed

Smt. Mastu Devi Vs Harish Chander

High Court Of Himachal Pradesh · (1980) 9 ILR HP 349

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(3)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3), 21(5)
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High Courts18 Jul 1980Dismissed

Steeman Company Vs Narko Devi

High Court Of Himachal Pradesh · (1980) 9 ILR HP 344

Constitution of India, 1950 — Article 14, 19, 227Workmens Compensation Act, 1923 — Section 10(1), 2, 30, 4(1)
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High Courts18 Jul 1980Allowed

Bhagat Ram Vs Rakesh Kapoor

High Court Of Himachal Pradesh · (1980) 9 ILR HP 466

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Court Fees Act, 1870 — Section 7Specific Relief Act, 1963 — Section 39
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High Courts09 Jul 1980

Gandharv Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1980) CriLJ 1189 : (1980) 9 ILR HP 326

Criminal Procedure Code, 1973 (CrPC) — Section 244, 247, 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 7
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