Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15 , Order 6 Rule 16, Order 7 Rule 11Representation of the People Act, 1951 — Section 100, 100(1), 101 , 117, 80

Read judgment

High Courts01 Jan 1999Dismissed

Saroj Sharma Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1999) 2 ShimLC 222

Himachal Pradesh General Clauses Act, 1968 — Section 20, 21, 22Himachal Pradesh State Commission for Women Act, 1996 — Section 1(3), 3 4(1), 4(2), 4(3)

Read judgment

High Courts01 Jan 1999Dismissed

Bipan Lal Sood Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1999) 2 ShimLC 13

Prevention of Food Adulteration Act, 1954 — Section 10(1), 16(1), 2, 7, 9Prevention of Food Adulteration Rules, 1955 — Rule 8

Read judgment

High Courts01 Jan 1999Allowed

State of H.P. Vs Ashok Kumar

High Court Of Himachal Pradesh · (1999) 2 ShimLC 18

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 2, 20A, 21APrevention of Food Adulteration Rules, 1955 — Rule 44

Read judgment