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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,566 of 1,630

High Courts17 Aug 1977

Naranjan Singh Vs Durga Dass

High Court Of Himachal Pradesh · (1977) 6 ILR HP 640

Civil Procedure Code Amendment Act, 1976 — Section 97, 97(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 101Punjab Courts Act, 1918 — Section 20, 21, 22, 30, 30(1)
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High Courts17 Aug 1977

S. Naranjan Singh Vs Durga Dass

High Court Of Himachal Pradesh · (1978) ShimLC 102

Civil Procedure Code Amendment Act, 1976 — Section 100Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, 100, 101, 97, 97(2)Himachal Pradesh Courts Act, 1976 — Section 20, 21, 22
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High Courts16 Aug 1977Dismissed

Ishwar Singh Vs Smt. Ram Piari and Another

High Court Of Himachal Pradesh · AIR 1978 HP 39 : (1977) 6 ILR HP 467

Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 8Government of India Act, 1915 — Section 107
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High Courts25 Jul 1977Dismissed

Narbir Singh Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1977) 6 ILR HP 501

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 1, 151 , 80Constitution of India, 1950 — Article 143, 226, 291, 32 , 336(22)Specific Relief Act, 1963 — Section 34
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High Courts07 Jul 1977Allowed

Sukh Dutt Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1977) 6 ILR HP 486

Constitution of India, 1950 — Article 16Himachal Pradesh Police (Fourth Amendment) Rules, 1976 — Rule 13.1(1), 13.1(3), 13.10, 13.6, 13.7Penal Code, 1860 (IPC) — Section 109, 380, 409, 457
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