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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,560 of 1,630

High Courts10 Jan 1979Dismissed

State of Himachal Pradesh Vs Smt. Ruldi

High Court Of Himachal Pradesh · (1979) 8 ILR HP 29

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 25(5)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 15, 20, 21, 21(1)
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High Courts05 Jan 1979Dismissed

Ochhi Ram Vs Moti Ram

High Court Of Himachal Pradesh · (1979) 8 ILR HP 95

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 21(1), 21(3)
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High Courts29 Dec 1978Dismissed

Hari Ram Vs The State

High Court Of Himachal Pradesh · (1979) ShimLC 371

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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High Courts06 Dec 1978

Parcy Chauhan Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1979) ShimLC 103

Administration of Evacuee Property Act, 1950 — Section 21, 27, 56Advocates Act, 1961 — Section 35(2)Constitution (Forty-Second Amendment) Act, 1976 — Section 58
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High Courts06 Dec 1978

Percy Chauhan Vs State and Another

High Court Of Himachal Pradesh · (1979) 8 ILR HP 35

Administration of Evacuee Property (Central) Rules, 1950 — Rule 31(5)Administration of Evacuee Property Act, 1950 — Section 27, 56Advocates Act, 1961 — Section 35(2)
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High Courts05 Dec 1978

Daulat Ram etc. Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1978) 7 ILR HP 742

Constitution of India, 1950 — Article 226(3)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(3), 122, 2(7)Himachal Pradesh Tenancy and Land Reforms Rules, 1975 — Rule 27
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