High Courts05 Jun 1995Dismissed
Ashok Kumar and Others Vs Uttam Chand
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1563
Himachal Pradesh Urban Rent Control Act, 1987 — Section 14, 14(2)
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,302 judgments · page 1,403 of 1,566
High Courts01 Jun 1995Dismissed
Kashmir Singh Vs Baderdin deceased through his L.Rs. Kamal Din and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1544
Administration of Evacuee Property Act, 1950 — Section 12, 2, 28, 46, 7Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226
High Courts25 May 1995Dismissed
Amba Millers Pvt. Ltd. and Others Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1430
Companies Act, 1956 — Section 132Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 30
High Courts24 May 1995
Commissioner of Income Tax Vs Hotel Mayur, Shivalik Agro, Yash Paul Garg, Sagar Foods, Rajiv Kohli, Chemi Plast, Forge India and Royal Foods
High Court Of Himachal Pradesh · (1995) 2 ShimLC 368
Income Tax Act, 1961 — Section 28, 29, 30, 31, 32
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)
High Courts20 May 1995Dismissed
State of H.P Vs Kanwar Ishwari Singh and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1071
Evidence Act, 1872 — Section 13Land Acquisition Act, 1894 — Section 18, 23, 23(1), 4, 51ARegistration Act, 1908 — Section 57
High Courts18 May 1995
Madan Mohan and Others Vs Ram Singh and Another State of Himachal Pradesh Vs Madan Mohan and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1532
Criminal Procedure Code, 1973 (CrPC) — Section 321Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts17 May 1995Allowed
Irendar Kumar Sushil Kumar Vs State of H.P. and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1376
Prevention of Food Adulteration Act, 1954 — Section 13(2E), 16, 20
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
High Courts17 May 1995Dismissed
Ranbir Singh Saini Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1005
Constitution of India, 1950 — Article 311, 311(2)
High Courts17 May 1995Allowed
The Himachal Pradesh State Small Industries and Export Corporation Ltd. Vs General Secretary Concrete Poles and Paper Conversion Workers Union and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1149
Constitution of India, 1950 — Article 14
High Courts17 May 1995
Concrete Poles and Paper Conversion Workers'' Union Vs The Himachal Pradesh State Small Industries and Export Corporation Ltd. and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1159
Himachal Pradesh Industrial Disputes Rules, 1974 — Rule 81Industrial Disputes Act, 1947 — Section 2, 25A, 25C, 25F, 25FFA
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
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
High Courts10 May 1995Allowed
Aggarwal B.L. Vs Himachal Consultancy Organisation and Another
High Court Of Himachal Pradesh · (1995) 2 ILR HP 994 : (1999) 3 LLJ 296
Constitution of India, 1950 — Article 12, 226
High Courts09 May 1995
Raj Singh and Others Vs Maharaj Mal and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1166
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 47Contract Act, 1872 — Section 23Transfer of Property Act, 1882 — Section 23, 41, 52
High Courts09 May 1995
State of H.P. Vs Mukhtiar Singh and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1319
Criminal Procedure Code, 1973 (CrPC) — Section 251Prevention of Food Adulteration Act, 1954 — Section 16(1), 20, 7
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)
High Courts03 May 1995Dismissed
Jai Singh Vs Prithi Singh and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1298
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 May 1995Dismissed
Jai Singh and Others Vs Prithi Singh and Others
High Court Of Himachal Pradesh · (1995) 2 ILR HP 1298
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17