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High Court Of Himachal Pradesh judgments, 1995

207 judgments · page 8 of 11

High Courts24 May 1995

COMMISSIONER OF Income Tax Vs (1) HOTEL MAYUR (I.T.R. NO. 1 OF 1995). (2) SHIVALIK AGRO (I.T.R. NO. 1 OF 1991). (3) YASH PAUL GARG (I.T.R. NO. 2 OF 1991). (4) SAGAR FOODS (I.T.R. NO. 5 OF 1992). (5) RAJIV KOHLI (I.T.R. NO. 6 OF 1992). (6) CHEMI PLAST (I.T.R. NO. 1 OF 1993). (7) FORGE INDIA (I.T.R. NO. 3 OF 1993). (8) ROYAL FOODS (I.T.R. NO. 4 OF 1993).

High Court Of Himachal Pradesh · (1995) 215 ITR 788 : (1995) 85 TAXMAN 49

Income Tax Act, 1961 — Section 256(1), 43(1)
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High Courts17 May 1995Dismissed

Alark Singh Vs Udai Prakash and Another

High Court Of Himachal Pradesh · (1995) 2 ILR HP 1366

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 173(1), 173(8), 190(1)Penal Code, 1860 (IPC) — Section 182, 380, 448, 451, 506Police Act, 1861 — Section 3
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High Courts17 May 1995Dismissed

Kishori Lal Vs Garud Dhawaj

High Court Of Himachal Pradesh · (1995) 2 ILR HP 1200

Civil Procedure Code, 1908 (CPC) — Section 24Himachal Pradesh Courts (Amendment) Act, 1995 — Section 21AHimachal Pradesh Courts Act, 1976 — Section 10, 11
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High Courts17 May 1995Dismissed

Ms. Gurbax Singh Vs Lt. General H. Kaul

High Court Of Himachal Pradesh · (1995) 2 ILR HP 1342

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2), 397(3), 398Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 376, 420, 493, 494, 498A
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High Courts08 May 1995

Kuldeep Singh and Others Vs Ram Devi and Others

High Court Of Himachal Pradesh · (1995) 2 ILR HP 1305

Civil Procedure Code Amendment Act, 1976 — Order 22 Rule 4(3), Order 22 Rule 4(4), 97(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1 , Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 4(1)
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High Courts25 Apr 1995Dismissed

Poonam Vs Mohan Lal

High Court Of Himachal Pradesh · (1995) 2 ILR HP 1136

Evidence Act, 1872 — Section 3Hindu Marriage Act, 1955 — Section 10, 13(1), 23, 28
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