High Courts09 May 1979Dismissed
Shankar Singh and Others Vs Smt. Santi and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 365
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1979
81 judgments · page 3 of 5
High Courts09 May 1979Dismissed
Shri Shankar Singh and Others Vs Smt. Santi and Others
High Court Of Himachal Pradesh · (1979) ShimLC 248
Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 11(1), 11(2)
High Courts08 May 1979Dismissed
State of Himachal Pradesh Vs Shri Bakshi Ram
High Court Of Himachal Pradesh · (1980) ShimLC 201
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 174, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts05 May 1979Dismissed
Bhagat Ram Vs Inspector General of Police etc.
High Court Of Himachal Pradesh · (1979) 8 ILR HP 213
Constitution of India, 1950 — Article 31, 311Police Act, 1861 — Section 12, 15A, 2, 29, 3Punjab Police Rules, 1934 — Rule 16.1, 16.24, 16.24(1), 16.28, 16.28(1)
High Courts01 May 1979Dismissed
Amin Chand Vs Smt. Savitri Devi
High Court Of Himachal Pradesh · (1980) ShimLC 180
High Courts23 Apr 1979Dismissed
A.V. Sharma Vs State
High Court Of Himachal Pradesh · (1979) ShimLC 246
Constitution of India, 1950 — Article 309
High Courts23 Apr 1979Dismissed
A.V. Sharma Vs State of Himachal Pradesh etc.
High Court Of Himachal Pradesh · (1979) 8 ILR HP 210
Constitution of India, 1950 — Article 309
High Courts19 Apr 1979
Roop Kishore and Another Vs State
High Court Of Himachal Pradesh · (1979) CriLJ 1176
Penal Code, 1860 (IPC) — Section 307, 323, 34, 398, 451
High Courts19 Apr 1979
Rup Kishore and Another Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1979) ShimLC 262
Penal Code, 1860 (IPC) — Section 307, 323, 34, 398, 451
High Courts05 Apr 1979Allowed
Kuldev Singh Vs The State of H.P.
High Court Of Himachal Pradesh · (1979) ShimLC 238
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307
High Courts02 Apr 1979Dismissed
Shri Rup Lal and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1979) ShimLC 232
Constitution of India, 1950 — Article 134, 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 379, 389(3)Penal Code, 1860 (IPC) — Section 363
High Courts02 Apr 1979Allowed
Municipal Committee Dharamsala Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 243
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Municipal Act, 1968 — Section 255, 273Himachal Pradesh Municipalities Servants (Punishment, Removal, Suspension and Appeal) Rules, 1971 — Rule 15, 16, 19, 21, 7
High Courts23 Mar 1979Allowed
V.K. Ahluwalia Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 179
All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3All India Services Act, 1951 — Section 3(4)Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 1979Dismissed
Krishan Gopal Sharma Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 129
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(8), 15(5), 29
High Courts21 Mar 1979Dismissed
Krishan Gopal Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1980) ShimLC 16
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(8), 15(5), 29
High Courts20 Mar 1979
Sawan Singh and Others Vs Radha Kishan and Others
High Court Of Himachal Pradesh · AIR 1980 HP 8 : (1979) ShimLC 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7 , Order 8 Rule 9
High Courts15 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Himachal Pradesh · (1979) 8 ILR HP 142 : (1979) 118 ITR 300
Companies (Profits) Surtax Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 57, 80M, 85A, 99
High Courts09 Mar 1979Allowed
K.L. Aggarwal Vs State of Himachal Pradesh, etc.
High Court Of Himachal Pradesh · (1979) 8 ILR HP 250
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(1), 14(11), 14(13), 14(15)Constitution of India, 1950 — Article 226, 311(2)
High Courts08 Mar 1979
Commissioner of Income Tax Vs Kirpa Ram Kailashchand, Forest Contractors
High Court Of Himachal Pradesh · (1979) 118 ITR 297
Income Tax Act, 1961 — Section 185(1), 186(1), 263(1)
High Courts07 Mar 1979
Commissioner of Income Tax Vs Mohan Meakin Breweries Ltd.
High Court Of Himachal Pradesh · (1979) 8 ILR HP 163 : (1980) 122 ITR 203
Income Tax Act, 1961 — Section 101, 33, 43, 80J, 84Income Tax Rules, 1962 — Rule 19, 19(6)