High Courts06 Mar 1979
Raja Rana Yogendra Chandra Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1979) 117 ITR 473 : (1979) ShimLC 305
Income Tax Act, 1961 — Section 271(1), 274, 275
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1979
81 judgments · page 4 of 5
High Courts06 Mar 1979
The State of Himachal Pradesh Vs Balak Ram
High Court Of Himachal Pradesh · (1979) CriLJ 1500 : (1979) ShimLC 223
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts06 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Himachal Pradesh · (1979) ShimLC 352
Income Tax Act, 1961 — Section 37, 37(1)
High Courts05 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 1)
High Court Of Himachal Pradesh · (1979) 117 ITR 501 : (1979) ShimLC 341
Income Tax Act, 1961 — Section 30, 37(1)
High Courts05 Mar 1979Dismissed
State of Himachal Pradesh Vs Durga and Others
High Court Of Himachal Pradesh · (1979) ShimLC 233
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386(1), 488, 488(3)Himachal Pradesh Panchayati Raj Act, 1952 — Section 97, 97(2)Himachal Pradesh Panchayati Raj Rules — Rule 165, 165(1), 165(2)
High Courts01 Mar 1979Dismissed
State of Himachal Pradesh Vs Shri Ranjit Singh and Others
High Court Of Himachal Pradesh · (1980) ShimLC 73
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 109, 304, 330, 331, 34
High Courts01 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 1)
High Court Of Himachal Pradesh · (1979) 118 ITR 101 : (1979) ShimLC 339
Income Tax Act, 1961 — Section 3, 37(1)
High Courts17 Jan 1979Allowed
Jodha Ram Vs Onkar Singh
High Court Of Himachal Pradesh · (1979) 8 ILR HP 138
Penal Code, 1860 (IPC) — Section 323, 99
High Courts15 Jan 1979
Hoshiar Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1979) ShimLC 308
Criminal Law (Amendment) Act, 1932 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 195, 195(1), 4Penal Code, 1860 (IPC) — Section 118, 144, 15(1), 188, 447
High Courts12 Jan 1979Dismissed
The State of Himachal Pradesh Vs Shri Chaudhari Ram
High Court Of Himachal Pradesh · (1979) ShimLC 303
Criminal Procedure Code, 1973 (CrPC) — Section 247Forest Act, 1927 — Section 32, 33
High Courts11 Jan 1979
The State of Himachal Pradesh Vs Mohinder Singh and Balwant Singh
High Court Of Himachal Pradesh · (1979) 8 ILR HP 86
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 411, 485
High Courts11 Jan 1979
State of Himachal Pradesh Vs Mohinder Singh and Balwant Singh
High Court Of Himachal Pradesh · (1979) ShimLC 267
Criminal Procedure Code, 1973 (CrPC) — Section 165Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 411, 485
High Courts10 Jan 1979Dismissed
Municipal Committee Vs Birja Nand Negi
High Court Of Himachal Pradesh · (1979) 8 ILR HP 23
Criminal Procedure Code, 1973 (CrPC) — Section 247Himachal Pradesh Municipal Corporation Act, 1994 — Section 233
High Courts10 Jan 1979Dismissed
State of Himachal Pradesh Vs Smt. Ruldi
High Court Of Himachal Pradesh · (1979) 8 ILR HP 29
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 25(5)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 15, 20, 21, 21(1)
High Courts10 Jan 1979Dismissed
Municipal Committee Vs Shri Birja Nand Negi and Others
High Court Of Himachal Pradesh · (1979) ShimLC 242
Criminal Procedure Code, 1973 (CrPC) — Section 247Himachal Pradesh Municipal Corporation Act, 1994 — Section 233
High Courts09 Jan 1979
Jai Lal and Others Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1979) 8 ILR HP 14
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437, 438Penal Code, 1860 (IPC) — Section 120B, 147, 148, 159, 307
High Courts08 Jan 1979Dismissed
Ram Rattan Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1979 HP 50 : (1979) ShimLC 141
Himachal Pradesh Gram Panchayat (Election) Rules, 1978 — Rule 11, 15
High Courts05 Jan 1979Dismissed
Ochhi Ram Vs Moti Ram
High Court Of Himachal Pradesh · (1979) 8 ILR HP 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 14(3), 21(1), 21(3)
High Courts02 Jan 1979Dismissed
Ramji Vs The State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 1
Himachal Pradesh Nautor Land Rules, 1968 — Rule 8A
High Courts02 Jan 1979Allowed
Ram Singh Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1979 HP 52 : (1979) ShimLC 153
Nautor Rules, 1968 — Rule 27