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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,599 of 1,630

High Courts26 Oct 1972

Jeet Ram Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (1972) 1 ILR HP 337

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 102, 102(2), 102(3)Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6(1)
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High Courts03 Oct 1972Allowed

Negi Ram Vs Mandir Shivji Maharaj

High Court Of Himachal Pradesh · (1972) 1 ILR HP 142

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11(1), 11(2)Income Tax Act, 1922 — Section 3Limitation Act, 1963 — Section 7
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High Courts03 Oct 1972

Temple Thakurdwara Vs Sihanu Ram

High Court Of Himachal Pradesh · (1972) 1 ILR HP 150

Constitution of India, 1950 — Article 26Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
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High Courts22 Sept 1972Dismissed

Bhagat Ram Vs Smt. Lilawati Galib

High Court Of Himachal Pradesh · AIR 1973 HP 57 : (1972) 1 ILR HP 85

Civil Procedure Code, 1908 (CPC) — Section 2(2), 47East Punjab Urban Rent Restriction Act, 1949 — Section 3Himachal Pradesh General Clauses Act, 1968 — Section 2(21), 23
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High Courts19 Sept 1972Dismissed

Natha Singh Vs Collector

High Court Of Himachal Pradesh · AIR 1973 HP 54 : (1972) 1 ILR HP 175

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, 53Land Acquisition Act, 1894 — Section 18
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High Courts14 Sept 1972Dismissed

Shiv Ram Vs Thakar Dutt

High Court Of Himachal Pradesh · AIR 1973 HP 62 : (1972) 1 ILR HP 400

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 4Evidence Act, 1872 — Section 45Registration Act, 1908 — Section 17(1)
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High Courts14 Sept 1972

Nand Lal Vs Harbans Lal

High Court Of Himachal Pradesh · (1972) 1 ILR HP 171

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 43 Rule 1, 151
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High Courts12 Sept 1972

Prem Nath Laroiya Vs The State

High Court Of Himachal Pradesh · (1973) CriLJ 1281 : (1973) 2 ILR HP 46

Criminal Procedure Code, 1898 (CrPC) — Section 435Penal Code, 1860 (IPC) — Section 497, 498
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