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High Court Of Himachal Pradesh judgments

31,415 judgments · page 216 of 1,571

High Courts15 Sept 2022Disposed Of

Jeevan Khanna Vs Arun Kumar And Others

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0049

Code Of Civil Procedure, 1908 — Section 47, 151, Order 41 Rule 5Himachal Pradesh Urban Rent Control Act, 1987 — Section 2, 2(j), 2(1)(ii), 13, 14Delhi Rent Control Act, 1958 — Section 38(3)
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High Courts15 Sept 2022Allowed

Dev Raj And Others Vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0045

Constitution Of India, 1950 — Article 226Bihar Development Of Ayurvedic And Unani System Of Medicine Act, 1961 — Section 17Bihar Development Of Ayurvedic And Unani System Of Medicine Act, 1951 — Section 2(c), 3, 3(1)(a), 3(1)(b), 3(1)(c), 3(1)(d), 3(1)(e), 3(1)(f), 3(1)(g), 3(1)(h), 3(1)(i), 3(1)(j), 3(1)(k), 3(1)(l), 3(1)(m), 3(1)(n), 17, 17(1), 17(2)
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High Courts13 Sept 2022Disposed Of

Piyar Deen Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0034

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 20(b)(ii)(A), 20(b)(ii)(C), 52ACode Of Criminal Procedure, 1973 — Section 313, 437
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High Courts12 Sept 2022Disposed Of

Malkeet Singh Vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0038

Indian Penal Code, 1860 — Section 354, 354D, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)
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High Courts09 Sept 2022Dismissed

Surender Kaur Vs Jagtender

High Court Of Himachal Pradesh · (2022) 09 SHI CK 0035

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 9 Rule 7
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