High Courts30 Mar 1994
Kailash District Co-op. Marketing and Supply Federation Ltd. and Others Vs Sh. Narinder Singh
High Court Of Himachal Pradesh · AIR 1995 HP 48 : (1994) 2 ShimLC 307
Constitution of India, 1950 — Article 162
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1994
219 judgments · page 10 of 11
High Courts30 Mar 1994Allowed
Shanti Swaroop Trust and Others Vs Smt. Kailash Wati
High Court Of Himachal Pradesh · (1995) 1 ShimLC 118
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 101Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(1), 15(1), 2, 2(1)
High Courts30 Mar 1994Dismissed
Gumat Ram Vs Smt. Rukmani Devi
High Court Of Himachal Pradesh · (1994) 03 SHI CK 0012
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Succession Act, 1925 — Section 63
High Courts29 Mar 1994Dismissed
Kr. Chandrajit Singh Vs Kr. Ratanjit Singh and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 224
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10Guardians and Wards Act, 1890 — Section 10
High Courts25 Mar 1994
Joginder Singh and Others etc. Vs State of H.P.
High Court Of Himachal Pradesh · (1995) CriLJ 124
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 302, 306, 307, 34, 498A
High Courts24 Mar 1994Dismissed
Rajinder Chand Abrol Vs State of Him. Pra. and Another
High Court Of Himachal Pradesh · (1995) CriLJ 800 : (1994) 2 ShimLC 292
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 157, 173, 173(8)Penal Code, 1860 (IPC) — Section 120B, 34, 395, 405, 406
High Courts23 Mar 1994Allowed
Sud Hotels and Allied Enterprises Pvt. Ltd. and Another Vs The Assistant Commissioner, Income Tax, Circle-1
High Court Of Himachal Pradesh · (1994) 2 ShimLC 379
Income Tax Act, 1961 — Section 43(1)
High Courts23 Mar 1994
Commissioner of Income Tax Vs Ruchira Papers Ltd.
High Court Of Himachal Pradesh · (1994) 03 SHI CK 0017
Income Tax Act, 1961 — Section 32, 43, 43(1)
High Courts23 Mar 1994
Kufri Hotels Pvt. Ltd. and Another Vs Deputy Commissioner of Income Tax
High Court Of Himachal Pradesh · (1995) 211 ITR 98
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154, 32, 43, 43(1)
High Courts23 Mar 1994
Karam Chand Vs Kuram Dutt and Others
High Court Of Himachal Pradesh · (1994) 2 ShimLC 208
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 33, Order 6 Rule 17, 96
High Courts22 Mar 1994
Khan Mohammad Vs Talib Hussain
High Court Of Himachal Pradesh · (1995) CriLJ 1401
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204, 209, 397Penal Code, 1860 (IPC) — Section 406, 417, 500, 504, 506
High Courts22 Mar 1994Allowed
Satya Devi Vs Brij Lal
High Court Of Himachal Pradesh · (1994) 2 ShimLC 263
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 13
High Courts21 Mar 1994Allowed
State of H.P. Vs Sh. Ramji
High Court Of Himachal Pradesh · AIR 1995 HP 127
Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 10
High Courts16 Mar 1994
Om Parkash Vs State of H.P. and Others
High Court Of Himachal Pradesh · AIR 1995 HP 5 : (1994) 2 ShimLC 324
Constitution of India, 1950 — Article 14
High Courts16 Mar 1994Allowed
Vikas Kapoor Vs Chet Ram
High Court Of Himachal Pradesh · (1995) CriLJ 1156 : (1995) 2 RCR(Criminal) 161
Criminal Procedure Code, 1973 (CrPC) — Section 202, 247, 251, 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Mar 1994Dismissed
Raj Mohammad and Another and Gulzar Ali Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1995) CriLJ 810 : (1995) 1 ShimLC 139
Criminal Procedure Code, 1973 (CrPC) — Section 107, 150Penal Code, 1860 (IPC) — Section 120B, 302, 34, 506
High Courts15 Mar 1994
Sri Kanth and Others Vs Smt. Sheela Devi and Others
High Court Of Himachal Pradesh · AIR 1995 HP 124
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1918 — Section 41
High Courts11 Mar 1994Allowed
Narinder Kumar and Another Vs Ramesh Kumar and Another
High Court Of Himachal Pradesh · AIR 1995 HP 87 : (1995) 1 ShimLC 104
General Clauses Act, 1897 — Section 6Himachal Pradesh Urban Rent Control Act, 1987 — Section 2, 34
High Courts09 Mar 1994Allowed
Jugal Kishore Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · AIR 1995 HP 8 : (1995) 1 ShimLC 44
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113, 72
High Courts08 Mar 1994Dismissed
Amar Singh and Others Vs Kehar Singh and Others
High Court Of Himachal Pradesh · AIR 1995 HP 82
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 1Easements Act, 1882 — Section 18, 4