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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,558 of 1,630

High Courts31 May 1979

Mehar Singh Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1979) 8 ILR HP 493

Constitution of India, 1950 — Article 227, 363Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 435, 438, 482Penal Code, 1860 (IPC) — Section 323, 332, 353, 504, 506
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High Courts31 May 1979

Mehar Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1979) ShimLC 311

Constitution of India, 1950 — Article 227, 363Criminal Procedure Code, 1973 (CrPC) — Section 397, 399, 435, 438, 482Penal Code, 1860 (IPC) — Section 323, 332, 353, 504, 506
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High Courts31 May 1979Allowed

K.K. Vij and Others Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1979) 8 ILR HP 316

Cinematograph Act, 1952 — Section 10, 11, 12, 12(2), 16Himachal Pradesh Cinematograph Rules, 1955 — Rule 21, 21(3), 21(4), 22(2), 5Himachal Pradesh Municipal Act, 1968 — Section 121
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High Courts28 May 1979Dismissed

Balbir Singh and Others Vs Gram Panchayat and Others

High Court Of Himachal Pradesh · (1979) ShimLC 327

Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 3 , 4, 5, 6Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 3 , 4, 5, 6, 7Himachal Pradesh Panchayati Raj Act, 1968 — Section 163, 237, 3, 3(1), 4
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High Courts28 May 1979Dismissed

Balbir Singh Vs Gram Panchayat and Others

High Court Of Himachal Pradesh · (1979) 8 ILR HP 340

Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 3, 4, 5, 6Himachal Pradesh Gram Panchayat Rules, 1971 — Rule 3, 4, 5, 6, 7Himachal Pradesh Panchayati Raj Act, 1968 — Section 163, 237, 3, 3(1), 4
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High Courts05 May 1979Dismissed

Bhagat Ram Vs Inspector General of Police etc.

High Court Of Himachal Pradesh · (1979) 8 ILR HP 213

Constitution of India, 1950 — Article 31, 311Police Act, 1861 — Section 12, 15A, 2, 29, 3Punjab Police Rules, 1934 — Rule 16.1, 16.24, 16.24(1), 16.28, 16.28(1)
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High Courts23 Mar 1979Allowed

V.K. Ahluwalia Vs Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1979) 8 ILR HP 179

All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3All India Services Act, 1951 — Section 3(4)Constitution of India, 1950 — Article 226, 227
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