High Courts14 Jan 1991
Commissioner of Income Tax Vs Mohan Meakin Breweries Ltd.
High Court Of Himachal Pradesh · (1991) 192 ITR 134 : (1991) 2 ShimLC 169
Income Tax Act, 1961 — Section 37(2A), 37(2B)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1991
171 judgments · page 9 of 9
High Courts10 Jan 1991Dismissed
Harbans Singh and Others Vs Karam Chand and Another
High Court Of Himachal Pradesh · (1991) 2 ShimLC 222
Civil Procedure Code, 1882 — Section 100Punjab Courts Act, 1918 — Section 41Punjab Tenancy Act, 1887 — Section 36(1)
High Courts10 Jan 1991
The New Snow View Transport (P) Ltd. Vs The National Hydro Electric Project
High Court Of Himachal Pradesh · (1991) 2 ShimLC 151
Arbitration Act, 1940 — Section 20
High Courts09 Jan 1991Dismissed
Tara Dutt and Others etc. Vs State of H.P.
High Court Of Himachal Pradesh · (1991) CriLJ 3339 : (1991) 1 ShimLC 258
Criminal Procedure Code, 1973 (CrPC) — Section 125, 14, 145(1), 145(4), 161Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 120B, 34, 420, 468, 471
High Courts08 Jan 1991
Shakuntla Devi and Another Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1992) 1 ShimLC 19
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 306
High Courts08 Jan 1991
Khanna Cotton Works Vs Excise and Taxation Commissioner
High Court Of Himachal Pradesh · (1991) 2 ShimLC 135
Himachal Pradesh General Sales Tax Act, 1968 — Section 33
High Courts07 Jan 1991Dismissed
Virender Gautam and Others Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1992) 2 ShimLC 193
Banking Regulation Act, 1949 — Section 21, 35A, 56Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 27
High Courts04 Jan 1991Allowed
The Jawali Harijan Co-operative Agricultural Society Vs Maghu etc. etc.
High Court Of Himachal Pradesh · AIR 1992 HP 34
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 100
High Courts04 Jan 1991Allowed
Sonam Gialahhan Negi Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1992 HP 52 : (1991) 2 ShimLC 75
Constitution of India, 1950 — Article 26
High Courts04 Jan 1991Allowed
The Jawali Harijan Co-operative Agriculture Society Vs Chet Ram
High Court Of Himachal Pradesh · (1991) 2 ShimLC 142
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 7, 80Himachal Pradesh Co-operative Societies Act, 1968 — Section 76
High Courts02 Jan 1991Dismissed
State of Himachal Pradesh Vs Om Prakash
High Court Of Himachal Pradesh · (1995) 2 ShimLC 219
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 10(7), 16(1), 20, 20A