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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,597 of 1,630

High Courts16 May 1973Dismissed

Amar Chand Vs Ramesh Chand and Others

High Court Of Himachal Pradesh · (1973) 2 ILR HP 403

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 63, Order 34 Rule 14, 145, 47Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 52, 53, 53(1)
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High Courts16 May 1973Allowed

Sh. Ram Dayal Vs The State of H.P.

High Court Of Himachal Pradesh · (1973) 2 ILR HP 376

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 133, 226, 311, 311(2)Limitation Act, 1963 — Article 102
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High Courts02 May 1973Allowed

Ram Dhan Vs Basanta and Another

High Court Of Himachal Pradesh · (1973) 2 ILR HP 352

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11Hindu Succession Act, 1956 — Section 14Punjab Custom (Limitation) Act, 1920 — Section 7
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High Courts13 Apr 1973Dismissed

Lakhu Vs Sadhu and Others

High Court Of Himachal Pradesh · (1973) 2 ILR HP 276

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A
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High Courts29 Mar 1973Dismissed

Nand Ram Vs Raghunandan

High Court Of Himachal Pradesh · (1973) 2 ILR HP 216

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
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High Courts29 Mar 1973Dismissed

Het Ram Vs The State

High Court Of Himachal Pradesh · (1973) 2 ILR HP 205

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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High Courts29 Mar 1973

Shri Bhagwant Vs Smt. Shyam Devi

High Court Of Himachal Pradesh · (1973) CriLJ 1525 : (1973) 2 ILR HP 245

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 488, 526, 561A
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High Courts26 Mar 1973Dismissed

Dila Ram and Others Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1973) 2 ILR HP 191

Constitution of India, 1950 — Article 226Himachal Pradesh Consolidation of Holdings Act, 1953 — Section 3, 5, 5(1)Himachal Pradesh General Clauses Act, 1968 — Section 20
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High Courts16 Mar 1973Allowed

Badri Parshad Pandey Vs The State of H.P. and Others

High Court Of Himachal Pradesh · (1973) 2 ILR HP 171

Constitution of India, 1950 — Article 14, 16, 226, 227, 311Evidence Act, 1872 — Section 115Himachal Pradesh Panchayat Department (Class III Service, Recruitment and Promotion and Condition of Services) Rules, 1962 — Rule 4, 9
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High Courts13 Mar 1973

Smt Santosh Kumari and Others Vs State

High Court Of Himachal Pradesh · (1973) CriLJ 1651 : (1973) 2 ILR HP 291

Criminal Procedure Code, 1898 (CrPC) — Section 540Evidence Act, 1872 — Section 24Penal Code, 1860 (IPC) — Section 302
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