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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,577 of 1,630

High Courts05 Dec 1975Dismissed

P.L. Morada Vs S.D. Bakshi

High Court Of Himachal Pradesh · (1975) 4 ILR HP 797

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 47East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13, 13(1), 15, 17Himachal Pradesh Urban Rent Control (Amendment) Act, 1975 — Section 12B, 28(2)
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High Courts27 Nov 1975Allowed

Surjit Singh Vs Pritam Singh

High Court Of Himachal Pradesh · (1975) 4 ILR HP 735

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15(1)Himachal Pradesh General Clauses Act, 1968 — Section 6Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(2), 28, 28(1), 28(2)
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High Courts24 Nov 1975Allowed

Smt. Kannu Vs Smt. Chanu and Another

High Court Of Himachal Pradesh · (1975) 4 ILR HP 807

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 111Himachal Pradesh Court Fees Act, 1968 — Section 7Himachal Pradesh Land Revenue Act, 1954 — Section 129, 171(2), 35, 37, 45
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High Courts12 Nov 1975Dismissed

State of Himachal Pradesh Vs Ishwar Chand

High Court Of Himachal Pradesh · (1975) 4 ILR HP 713

Constitution of India, 1950 — Article 134, 134(1)Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Defence and Internal Security of India Rules, 1971 — Rule 184
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