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High Court Of Himachal Pradesh judgments

32,593 judgments · page 1,604 of 1,630

High Courts08 Aug 1971Dismissed

Bhopinder Singh Vs The Union of India (UOI) and Others

High Court Of Himachal Pradesh · (1971) 1 ILR HP 26 Supp

Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 22, 30, 31, 7(3), 90
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High Courts22 Jul 1971Dismissed

R.K. Nanda Vs State

High Court Of Himachal Pradesh · (1971) 1 ILR HP 94 Supp

Arbitration Act, 1940 — Section 30, 33Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts14 Jul 1971Dismissed

Budhi Singh Vs Sewa Ram

High Court Of Himachal Pradesh · AIR 1971 HP 29

Administration of Evacuee Property Act, 1950 — Section 12, 4, 8(4)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 59
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High Courts23 Jun 1971Allowed

Shiv Ditta Vs Kidar Nath

High Court Of Himachal Pradesh · AIR 1972 HP 20

Evidence Act, 1872 — Section 115Punjab Land Revenue Act, 1887 — Section 44
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High Courts21 Jun 1971Allowed

Swaku Vs Hemanand

High Court Of Himachal Pradesh · AIR 1972 HP 31

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(2)Transfer of Property Act, 1882 — Section 123
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High Courts09 Jun 1971Dismissed

Lim and Co. Vs K.M. Sayeed

High Court Of Himachal Pradesh · AIR 1972 HP 19

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 13
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High Courts07 Jun 1971Allowed

State of Himachal Pradesh Vs Kalyan Singh

High Court Of Himachal Pradesh · (1971) 1 ILR HP 48 Supp

Criminal Procedure Code, 1898 (CrPC) — Section 256, 342, 417Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(3), 13(2), 16, 2Prevention of Food Adulteration Rules, 1955 — Rule 43, 44, 5
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High Courts03 Jun 1971

Ballo Vs Paras Ram

High Court Of Himachal Pradesh · AIR 1972 HP 33

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 4Contract Act, 1872 — Section 16(1), 16(3), 19AEvidence Act, 1872 — Section 111
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