High Courts15 May 1997Dismissed
Jai Krisnan Thakur and Others Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1997) 3 ShimLC 302
Cantonments Act, 1974 — Section 130A, 131
COURT ARCHIVE
High Court Of Himachal Pradesh judgments, 1997
275 judgments · page 9 of 14
High Courts14 May 1997
Commissioner of Income Tax Vs Himachal Pradesh Financial Corporation
High Court Of Himachal Pradesh · (1998) 232 ITR 138
Income Tax Act, 1961 — Section 36, 36(1)
High Courts14 May 1997
Dayal Sons Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1998) 231 ITR 569 : (1997) 3 ShimLC 321
Income Tax Act, 1961 — Section 256
High Courts14 May 1997
Lahaul Potato Growers Co-operative Marketing Processing Society Ltd. Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1998) 232 ITR 718
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts14 May 1997
LAHAUL POTATO GROWERS CO-OPERATIVE MARKETING PROCESSING SOCIETY LTD. Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1998) 150 CTR 177
Income Tax Act, 1961 — Section 80P(2)(a)(iii)
High Courts12 May 1997Allowed
Bhula Ram Vs Narbir Singh
High Court Of Himachal Pradesh · (1997) 3 ShimLC 473
Transfer of Property Act, 1882 — Section 53A
High Courts08 May 1997Dismissed
Beas Co-Operative Transport Society and Another Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1998) 1 ShimLC 198
Himachal Pradesh Nautor Land Rules, 1968 — Rule 11, 12, 13, 14, 15
High Courts07 May 1997Allowed
Rajmani Tripathi Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1997) 3 ShimLC 226
Criminal Procedure Code, 1973 (CrPC) — Section 482Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104(3)Penal Code, 1860 (IPC) — Section 120B, 318, 420
High Courts07 May 1997
Madhu Sehgal and Others Vs Himachal Road Transport Corporation and Another
High Court Of Himachal Pradesh · (1998) 1 ACC 608 : (1998) ACJ 127 : (1997) 3 ShimLC 310
Motor Vehicles Act, 1939 — Section 110A
High Courts07 May 1997Dismissed
State of H.P. Vs Beli Ram and Others
High Court Of Himachal Pradesh · (1997) 3 ShimLC 245
High Courts05 May 1997
Himachal Pradesh State Forest Corporation Ltd. Vs Deputy Commissioner of Income Tax
High Court Of Himachal Pradesh · (1998) 150 CTR 271 : (1998) 231 ITR 556
Income Tax Act, 1961 — Section 139, 139(9), 44AB
High Courts05 May 1997Allowed
Devta Shri Ajmal Vs Shri Dilu and Others
High Court Of Himachal Pradesh · (1997) 3 ShimLC 345
Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 112, 114(1), 114(2), 115
High Courts02 May 1997Dismissed
State of Himachal Pradesh Vs Gian Chand
High Court Of Himachal Pradesh · (1997) 3 ShimLC 335
Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 16, 16(1), 7
High Courts01 May 1997
Bhupindra Food and Malt Industries Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1998) 229 ITR 496
Income Tax Act, 1961 — Section 147, 151, 256, 68
High Courts01 May 1997Dismissed
Sunnier Chaudhry Vs C.B.I. and Others
High Court Of Himachal Pradesh · (1997) 3 ShimLC 259
Constitution of India, 1950 — Article 20(3), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Penal Code, 1860 (IPC) — Section 120B, 420, 465, 468, 471
High Courts01 May 1997
Harminder Kumar Modi and Others Vs State of H.P. and Another
High Court Of Himachal Pradesh · (1997) 3 ShimLC 353
Constitution of India, 1950 — Article 141Himachal Pradesh Court Fees Act, 1968 — Section 13Land Acquisition Act, 1894 — Section 13, 18, 25, 30, 6
High Courts30 Apr 1997Allowed
Puujab National Bank Vs M/s. Himachal Niwar Tape and Iace making Centre and Others
High Court Of Himachal Pradesh · (1997) 3 ShimLC 349
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 151
High Courts29 Apr 1997
Hira Singh and Co. Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1998) 230 ITR 791
Income Tax Act, 1961 — Section 256, 256(1)
High Courts29 Apr 1997Allowed
Gurbaxa and Another Vs Bachua and Another
High Court Of Himachal Pradesh · (1997) 3 ShimLC 172
Evidence Act, 1872 — Section 90
High Courts25 Apr 1997Allowed
Ramesh Chander Bhargaya and Others Vs The Municipal Corporation and Others
High Court Of Himachal Pradesh · (1997) 3 ShimLC 25
Himachal Pradesh Municipal Act, 1968 — Section 65