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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,554 of 1,630

High Courts02 Jul 1980Allowed

Prem Kumar Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 265

Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 77Himachal Pradesh Panchayati Raj Act, 1968 — Section 54, 54(1), 54(2), 54(3), 9(5)Prevention of Food Adulteration Act, 1954 — Section 16(1)
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High Courts23 Jun 1980Allowed

Bangali Ram Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 285

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 11(1), 11(4), 12, 13Constitution of India, 1950 — Article 226, 311, 311(1), 311(2)
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High Courts04 Jun 1980

Dawarka Dass Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1980) CriLJ 1018 : (1980) ShimLC 265

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 353
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High Courts15 May 1980Dismissed

Jagdish Prasad Vs Bhawani Prasad and Others

High Court Of Himachal Pradesh · (1980) ShimLC 227

Civil Procedure Code Amendment Act, 1976 — Order 22 Rule 4(4), 73, 73(2), 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 9, 151General Clauses Act, 1897 — Section 6
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High Courts15 May 1980Dismissed

Jagdish Kumar Vs Bhawani Prashad and Others

High Court Of Himachal Pradesh · (1980) 9 ILR HP 240

Civil Procedure Code Amendment Act, 1976 — Order 22 Rule 4Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 4(4), Order 22 Rule 9, 151General Clauses Act, 1897 — Section 6
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