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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,574 of 1,630

High Courts30 Apr 1976Dismissed

Massom Khan Vs Chand alias Chandu etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 335

Civil Procedure Code, 1908 (CPC) — Section 100, 21Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2), 54Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 11
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High Courts30 Apr 1976Dismissed

Daya Ram Vs Gian Chand

High Court Of Himachal Pradesh · (1976) 5 ILR HP 314

Civil Procedure Code, 1908 (CPC) — Section 24, 26, 27Constitution of India, 1950 — Article 227Himachal Pradesh Urban Rent Control Act, 1971 — Section 2, 23A(2)
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High Courts27 Apr 1976Dismissed

Suram Singh Vs State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 305

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 23, 23(2), 42Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 43
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High Courts27 Apr 1976Dismissed

Lakshmi Chand Sood Vs Shankar Lal Pal

High Court Of Himachal Pradesh · AIR 1976 HP 16 : (1976) 5 ILR HP 284

Constitution of India, 1950 — Article 20(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(2), 5, 7, 8
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High Courts23 Apr 1976Dismissed

Almu Vs Gusaoon

High Court Of Himachal Pradesh · AIR 1977 HP 33 : (1977) ShimLC 206

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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