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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,596 of 1,630

High Courts06 Jul 1973Dismissed

Bhikam Ram Vs The District Judge and Others

High Court Of Himachal Pradesh · (1973) 2 ILR HP 738

Constitution of India, 1950 — Article 226Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 20Public Premises (Eviction of Unauthorised Occupants) Act, 1958 — Section 2, 5(1)
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High Courts01 Jun 1973

Lachhi Vs Kedar Singh

High Court Of Himachal Pradesh · (1973) 2 ILR HP 447

Criminal Procedure Code, 1898 (CrPC) — Section 16, 200, 202, 436
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High Courts31 May 1973

Kishori Lal Vs Ishwar Dass and Others

High Court Of Himachal Pradesh · (1973) 2 ILR HP 416

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 133(1)Punjab Courts Act, 1918 — Section 2, 39
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High Courts31 May 1973Dismissed

Chamaru Vs Chippal

High Court Of Himachal Pradesh · (1973) 2 ILR HP 442

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
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High Courts21 May 1973

State Vs Jagjit Singh

High Court Of Himachal Pradesh · (1973) 2 ILR HP 495

Criminal Procedure Code, 1898 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 392, 397
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