High Courts01 Oct 1996Dismissed
Brig. Malkiyat Singh Dullat Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1997) 2 ShimLC 72
Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 52(1), 52(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,389 of 1,566
High Courts01 Oct 1996Dismissed
Ashish Kumar Vs H.P.K.V.V. and Another
High Court Of Himachal Pradesh · (1997) 1 ShimLC 262
High Courts01 Oct 1996Dismissed
Mehar Chand Datta Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 274
Constitution of India, 1950 — Article 226Drugs and Cosmetics Rules, 1945 — Rule 65(9), 66
High Courts30 Sept 1996
Pawan Kumar Vs The U.T. Administration, Chandigarh and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 172
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202
High Courts30 Sept 1996
Pawan Kumar Vs The U.T. Administration and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 172
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 357
High Courts27 Sept 1996Dismissed
Subhash Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1997) 1 ShimLC 405
Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 34Probation of Offenders Act, 1958 — Section 3, 4, 7
High Courts27 Sept 1996Dismissed
Subash Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1997) 1 ShimLC 405
Evidence Act, 1872 — Section 54
High Courts27 Sept 1996Allowed
Manjit Singh Vs Rattan Singh and Others
High Court Of Himachal Pradesh · (1997) ACJ 1204 : AIR 1997 HP 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33Motor Vehicles Act, 1988 — Section 140, 141, 147, 168
High Courts27 Sept 1996Dismissed
Hari Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1997) 1 ShimLC 347
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Evidence Act, 1872 — Section 132Penal Code, 1860 (IPC) — Section 395, 397, 409
High Courts26 Sept 1996Allowed
Oriental Insurance Co. Vs Asha Devi (Smt.) and Others
High Court Of Himachal Pradesh · (1999) 3 LLJ 289
Workmens Compensation Act, 1923 — Section 2, 4A
High Courts25 Sept 1996Dismissed
Manisha Gupta Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1997) 1 ShimLC 422
Constitution of India, 1950 — Article 226Dentists (Amendment) Act, 1993 — Section 10A
High Courts24 Sept 1996Allowed
Mohan Meakin Ltd. Vs Rajmat Liquors (P) Ltd.
High Court Of Himachal Pradesh · (1997) 1 ShimLC 401
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
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