High Courts19 Mar 1991
Commissioner of Income Tax Vs Dr. (Mrs.) Kamlesh Madan (legal heir of R.N. Madan)
High Court Of Himachal Pradesh · (1991) 191 ITR 459
Income Tax Act, 1961 — Section 64(1)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1991
171 judgments · page 8 of 9
High Courts18 Mar 1991
Smt. Kamlesh Tyagi and Another Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 17
Criminal Procedure Code, 1973 (CrPC) — Section 161, 406, 407Penal Code, 1860 (IPC) — Section 120B, 201, 302, 306, 34
High Courts15 Mar 1991Allowed
Madho Ram Vs Lakha Ram
High Court Of Himachal Pradesh · (1992) 2 ShimLC 288
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34, Order 6 Rule 17, 100Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 54
High Courts14 Mar 1991Allowed
Gurdev Singh and Others etc. Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1992 HP 70 : (1992) CriLJ 2542 : (1993) 1 RCR(Criminal) 13 : (1991) 2 ShimLC 239
Constitution of India, 1950 — Article 21, 226, 23, 43Minimum Wages Act, 1948 — Section 22, 3Penal Code, 1860 (IPC) — Section 53
High Courts11 Mar 1991Allowed
Parduman Singh and Another Vs Narain Singh and Another
High Court Of Himachal Pradesh · (1991) 2 ShimLC 215
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, 2(15)
High Courts08 Mar 1991Allowed
Bhimsen Vs Chuni Lal and Others
High Court Of Himachal Pradesh · (1992) 1 ShimLC 70
High Courts08 Mar 1991Allowed
Dr. S.R. Mehrotra Vs Miss Nisha Awasthi
High Court Of Himachal Pradesh · (1991) 2 ShimLC 159
High Courts08 Mar 1991Allowed
Ram Lek Vs Dhani Ram and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 169
High Courts07 Mar 1991Allowed
Kirpa Ram (Deceased) though his L. Rs. Smt. Kamla Devi and Others Vs kanshi Ram (deceased) through his L. Rs. Smt. Rooko Devi and Others
High Court Of Himachal Pradesh · (1991) 2 ShimLC 189
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 9Punjab Security of Land Tenures Act, 1953 — Section 2(10), 2(17), 2(6), 4(5)Transfer of Property Act, 1882 — Section 76
High Courts05 Mar 1991Allowed
Devinder Bansal Vs Union of India (UOI) and Another
High Court Of Himachal Pradesh · (1991) 2 ShimLC 341
Telegraph Act, 1885 — Section 9Telegraph Rules, 1951 — Rule 33, 88
High Courts05 Mar 1991Dismissed
Shri Niranjan Dass Vs Shri Trilok Chand
High Court Of Himachal Pradesh · (1991) 2 ShimLC 235
East Punjab Urban Rent Restriction Act, 1949 — Section 13AHimachal Pradesh Urban Rent Control Act, 1987 — Section 15(2), 16(8)
High Courts05 Mar 1991Dismissed
Gur Sewak and Others Vs Lachhi Devi and Others
High Court Of Himachal Pradesh · (1993) 1 ShimLC 161
Himachal Pradesh Debt Reduction Act, 1953 — Section 2, 6, 8Limitation Act, 1908 — Article 148Limitation Act, 1963 — Section 30
High Courts04 Mar 1991Allowed
Miss. R.D. Kohli and Another Vs Major Joginder Lal Sachdeva
High Court Of Himachal Pradesh · AIR 1992 HP 1
Himachal Pradesh Urban Rent Control Act, 1987 — Section 16
High Courts04 Mar 1991Allowed
Shishi Ram Vs Gulat Ram and Others
High Court Of Himachal Pradesh · (1991) 2 ShimLC 324
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 11 Rule 14Evidence Act, 1872 — Section 91
High Courts04 Mar 1991Allowed
Mrs. Rita Wilson Vs The State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) CriLJ 2400 : (1991) 2 ShimLC 1
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 482Penal Code, 1860 (IPC) — Section 339, 341
High Courts04 Mar 1991Dismissed
Sh. Rawal Singh and Another Vs Sh. Dhiraj Singh Bindra
High Court Of Himachal Pradesh · (1991) 2 ShimLC 319
Constitution of India, 1950 — Article 299Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(1), 29(2)Transfer of Property Act, 1882 — Section 106
High Courts18 Jan 1991Dismissed
Adams Paper Product Pvt. Ltd. and Another Vs Himachal Pradesh State Electricity Board and Others
High Court Of Himachal Pradesh · (1991) 2 ShimLC 194
Constitution of India, 1950 — Article 14, 19Electricity (Supply) Act, 1948 — Section 79Himachal Pradesh State Electricity Board Abridged Conditions of Supply of Electricity Rules — Rule 12
High Courts16 Jan 1991Dismissed
Multan Singh Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 170
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts15 Jan 1991
Dr. Rajan Sushant Vs Shri Sujan Singh Pathani and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 5
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 7 Rule 11, 149Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 100(1), 101, 8 , 80, 83
High Courts14 Jan 1991
Himachal Road Transport Corporation Vs Arvind Singh Mann and Others
High Court Of Himachal Pradesh · (1991) ACJ 825
Himachal Pradesh Passengers and Goods Taxation Act, 1955 — Section 3AMotor Vehicles Act, 1988 — Section 110A