Central Civil Services (Pension) Rules, 1972 — Rule 19, 19(2)Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 5

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High Courts22 Mar 2012

Madan Lal Vs The State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0411

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High Courts22 Mar 2012Allowed

Rajesh Kumar Vs The Himachal Road Transport Corporation

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0410

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High Courts22 Mar 2012

Oriental Insurance Company Hospital Road, Mandi-1, District Mandi (HP) Vs Smt. Nardu Devi and Others

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0408

Limitation Act, 1963 — Section 6

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High Courts22 Mar 2012

Shri Dinesh Kumar Vs The Additional Registrar (Administration) Co-operative Societies, H.P. and The Mandi Urban, Co-operative Bank Limited

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0303

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High Courts22 Mar 2012

Amar Jeet Vs The State of H.P.

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0299

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High Courts22 Mar 2012

Shashi and Veena Kumari and Others Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0291

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High Courts22 Mar 2012Allowed

Shri Brij Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0247

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High Courts22 Mar 2012

Pradeep Kumar Vs State of H.P.

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0175

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12(4), 14

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High Courts22 Mar 2012Dismissed

Nago Devi Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (2012) 03 SHI CK 0154

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