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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,575 of 1,630

High Courts26 Mar 1976Allowed

Chetu etc. Vs Hari Ram and Another

High Court Of Himachal Pradesh · (1976) 5 ILR HP 247

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 369, 397, 401, 430
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High Courts25 Mar 1976

Kanwar Dang Vs Dr. Vasudeo Dang

High Court Of Himachal Pradesh · (1977) CriLJ 1008 : (1976) 5 ILR HP 236

Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 19
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High Courts23 Mar 1976

Desa Singh Vs State of H.P. and Another

High Court Of Himachal Pradesh · (1977) CriLJ 535 : (1977) ShimLC 306

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 7
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High Courts19 Mar 1976Dismissed

Devi Ram etc. Vs Ram Rattan and Another

High Court Of Himachal Pradesh · (1976) 5 ILR HP 226

Civil Procedure Code, 1908 (CPC) — Section 2(12)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 30Punjab Tenancy Act, 1887 — Section 14, 9
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High Courts10 Mar 1976Dismissed

Siri Ram Vs B.N. Gupta

High Court Of Himachal Pradesh · (1977) ShimLC 176

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 21, 21(5)
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High Courts16 Jan 1976Dismissed

P.L. Morada Vs S.D. Bakshi

High Court Of Himachal Pradesh · (1976) 5 ILR HP 54

Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 133East Punjab Urban Rent Restriction Act, 1949 — Section 13, 4
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High Courts16 Jan 1976Dismissed

Naurang Singh Vs The State

High Court Of Himachal Pradesh · (1977) ShimLC 330

Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 394
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