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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,583 of 1,630

High Courts07 May 1975Dismissed

Dewan Chand and Sons Vs Rattan Lal

High Court Of Himachal Pradesh · (1975) 4 ILR HP 383

East Punjab Urban Rent Restriction Act, 1949 — Section 13(1)Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 107, 116
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High Courts02 May 1975Dismissed

Dagu Vs Gawainu etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 343

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1)Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Rules, 1955 — Rule 12, 4Himachal Pradesh Land Revenue Act, 1954 — Section 21, 22, 23
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High Courts28 Apr 1975Dismissed

Tula Ram Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1975) 4 ILR HP 302

Constitution of India, 1950 — Article 14, 227Criminal Procedure Code, 1973 (CrPC) — Section 306, 306(1), 306(4), 337(3), 439Penal Code, 1860 (IPC) — Section 304
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High Courts25 Apr 1975

Rulda Ram Vs Shrimati Kala Devi

High Court Of Himachal Pradesh · (1976) CriLJ 570 : (1975) 4 ILR HP 300

Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 9
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High Courts18 Apr 1975Allowed

Chhabil Dass Vs Inder Singh and Others

High Court Of Himachal Pradesh · AIR 1976 HP 6

Advocates Act, 1961 — Section 3(2)Bar Council of Himachal Pradesh Rules, 1972 — Rule 34(4)Bar Council of Punjab (Constitution and Conduct of Business) Rules, 1963 — Rule 32, 34, 35(1), 35(2), 38
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High Courts04 Apr 1975Dismissed

State of Himachal Pradesh and Another Vs Smt. Bholi etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 334

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 22, Order 41 Rule 22(2), 2(2), 96Motor Vehicles Act, 1939 — Section 110, 110A, 110B, 110C(1), 110C(2)Trade Marks Act, 1999 — Section 76
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High Courts25 Mar 1975Allowed

Roda and Another Vs Bir Singh etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 197

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A, 24Himachal Pradesh Consolidation of Holdings Act, 1953 — Section 19, 20, 21, 40
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