High Courts24 Sept 1996Dismissed
Amba Parshad and Others Vs H.P. Nagar Vikas Pradhikaran
High Court Of Himachal Pradesh · (1997) 1 ShimLC 253
Constitution of India, 1950 — Article 226
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1996
254 judgments · page 6 of 13
High Courts24 Sept 1996Dismissed
Vijay Kumar Vs Municipal Corporation
High Court Of Himachal Pradesh · (1998) 3 LLJ 151 : (1997) 2 ShimLC 52
Administrative Tribunals Act, 1985 — Section 15(3)
High Courts24 Sept 1996Dismissed
Naresh Kumar Vs Municipal Corporation
High Court Of Himachal Pradesh · (1997) 1 ShimLC 158
Administrative Tribunals Act, 1985 — Section 15(2), 15(3)
High Courts24 Sept 1996Dismissed
M/s. Core Health Care Limited Vs Secretary, Human Rights Commission and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 342
Consumer Protection Act, 1986 — Section 13(4), 13(5), 14Drugs and Cosmetics Act, 1940 — Section 16Protection of Human Rights Act, 1993 — Section 13, 13(1), 14, 15, 16
High Courts23 Sept 1996
CHANDRA LAKSHMI TEMPERED GLASS CO. PVT. LTD. Vs ASSISTANT COMMISSIONER OF INCOME TAX and Others
High Court Of Himachal Pradesh · (1997) 140 CTR 474
Income Tax Act, 1961 — Section 148, 151(2), 2(19A)
High Courts23 Sept 1996
Chandra Lakshmi Tempered Glass Co. Pvt. Ltd. Vs Assistant Commissioner of Income Tax and Others
High Court Of Himachal Pradesh · (1997) 225 ITR 199 : (1997) 2 ShimLC 257
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 117, 117(1), 148, 151(2), 2(19A)
High Courts23 Sept 1996Dismissed
Chandra Lakshmi Tempered Glass Co. (P.) Ltd. Vs Assistant Commissioner of Income Tax
High Court Of Himachal Pradesh · (1997) 95 TAXMAN 505
Finance Act, 1994 — Section 2(19A)Income Tax Act, 1961 — Section 117, 148, 151(2)
High Courts23 Sept 1996
Smt. Neelam Saini and Others Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 260
High Courts20 Sept 1996Dismissed
State of Himachal Pradesh Vs Ram Sarup and Others
High Court Of Himachal Pradesh · (1997) CriLJ 588
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 324, 325, 34, 506
High Courts19 Sept 1996Dismissed
Sangeeta Devi Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 157
Constitution of India, 1950 — Article 226
High Courts19 Sept 1996Dismissed
Kamal Kant Vs S.D. Senior Secondary School and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 154
High Courts19 Sept 1996Dismissed
Ajay Sharma Vs H.P. University
High Court Of Himachal Pradesh · (1997) 1 ShimLC 155
High Courts18 Sept 1996Dismissed
H.P. Agro Industries Corporation Ltd. Vs M.P.S. Chawla
High Court Of Himachal Pradesh · (1998) 92 CompCas 686
Criminal Procedure Code, 1973 (CrPC) — Section 251, 256, 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 415, 417, 418, 420
High Courts18 Sept 1996Dismissed
State of H.P. Vs Ashok Goyal and Another
High Court Of Himachal Pradesh · (1997) CriLJ 460
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 7
High Courts17 Sept 1996Dismissed
Jagdish Chand Vs M.C. Shimla and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 297
Constitution of India, 1950 — Article 226Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971 — Section 4, 7
High Courts16 Sept 1996Allowed
Chintu alias Chint Ram Vs State of H.P.
High Court Of Himachal Pradesh · (1997) 2 ShimLC 294
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 375, 376
High Courts12 Sept 1996Dismissed
Indro Devi Vs Hari Ram Malhotra and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 282
Motor Vehicles Act, 1988 — Section 140, 166
High Courts11 Sept 1996Dismissed
Karam Singh Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 160
Punjab Police Rules, 1934 — Rule 12.12, 12.13, 12.14, 12.15, 12.16
High Courts10 Sept 1996Dismissed
Associated Cement Company Ltd. Gagal Cement Works Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1997) 1 ShimLC 292
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18
High Courts10 Sept 1996Dismissed
Raju Vs The State of H.P. and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 248
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226