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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,587 of 1,630

High Courts08 Nov 1974Dismissed

Dharamvir Puri Vs The State of Himachal Pradesh etc.

High Court Of Himachal Pradesh · (1976) 5 ILR HP 255

Constitution of India, 1950 — Article 226, 30(1), 309Government of Union Territories Act, 1963 — Section 58, 58(2)Himachal Pradesh Territorial Council Education Department Subordinate Service (Recruitment, Promotion ann Conditions of Service) Regulations, 1963 — Regulation 4, 4(1)
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High Courts28 Oct 1974Allowed

Sita Devi Vs Tulsi Devi etc.

High Court Of Himachal Pradesh · (1975) 4 ILR HP 139

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
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High Courts11 Oct 1974Dismissed

Shri S.S. Kaushal Vs Dr. K.L. Shukla

High Court Of Himachal Pradesh · (1975) 4 ILR HP 211

Civil Procedure Code, 1908 (CPC) — Section 24Constitution of India, 1950 — Article 227Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21, 21(5)
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High Courts09 Oct 1974Dismissed

Harbans Lal Mehta Vs Mangat Ram etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 1060

Civil Procedure Code, 1908 (CPC) — Section 115, 24Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 476, 479A, 497A
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High Courts03 Oct 1974Dismissed

Temple Thakurdwara Sita Ram Vs Nanku etc.

High Court Of Himachal Pradesh · (1974) 3 ILR HP 977

Constitution of India, 1950 — Article 25, 26Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(2)
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High Courts30 Sept 1974Allowed

Mast Ram Vs The State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1974) 3 ILR HP 894

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(3), 14(4), 15, 33Passengers and Goods Taxation Act, 1955 — Section 5Penal Code, 1860 (IPC) — Section 409
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