Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 28, 29

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High Courts19 Oct 1990Dismissed

New India Assurance Co. Ltd. Vs Shukri alias Lunji and Others

High Court Of Himachal Pradesh · (1991) ACJ 897 : (1991) 2 ShimLC 353

Motor Vehicles Act, 1939 — Section 110A, 95

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High Courts17 Oct 1990Allowed

Indian Oil Corporation Ltd. Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 534

Central Sales Tax Act, 1956 — Section 3, 9Himachal Pradesh Motor Spirit (Taxation of Sales) Act, 1968 — Section 3(1)

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High Courts17 Oct 1990

Indian Oil Corporation Limited Vs State of H.P.

High Court Of Himachal Pradesh · (1991) 1 ShimLC 217

Central Sales Tax Act, 1956 — Section 3, 9Himachal Pradesh Motor Spirit (Taxation of Sales) Act, 1968 — Section 22, 3(1)

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High Courts12 Oct 1990Allowed

Moti Vs Ajudh Raj and Another

High Court Of Himachal Pradesh · (1991) 1 ShimLC 114

Civil Procedure Code, 1908 (CPC) — Section 80Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 104, 11, 12(2), 2, 27(4)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104

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High Courts11 Oct 1990

Commissioner of Income Tax Vs Potato Suppliers Syndicate

High Court Of Himachal Pradesh · (1991) 187 ITR 677

Income Tax Act, 1961 — Section 185

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High Courts08 Oct 1990Dismissed

United India Insurance Co. Ltd. Vs Bhagat Ram and Another

High Court Of Himachal Pradesh · (1991) 1 ACC 495 : (1991) ACJ 288 : (1991) 1 ShimLC 311

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110AA

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High Courts03 Oct 1990Allowed

Mittal Udyog and Shakti Udyog Vs State of H.P. and Others

High Court Of Himachal Pradesh · (1990) 2 ILR HP 1482

Stamp Act, 1899 — Section 31, 32, 32(1), 33, 33(1)

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High Courts03 Oct 1990

Mittal Udyog Vs The State of H.P. and Others

High Court Of Himachal Pradesh · (1991) 1 ShimLC 6

Stamp Act, 1899 — Section 31, 32, 33, 33(1), 35

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High Courts03 Oct 1990

Controller of Estate Duty Vs Bishamber Dass Butail

High Court Of Himachal Pradesh · (1991) 187 ITR 618

Estate Duty Act, 1953 — Section 34, 34(1), 35, 35(3)

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High Courts21 Sept 1990

Chuhniya Devi Vs Jindu Ram Piar Singh and Others Vs Anant Ram Premu Vs Pear Singh and Others Ram Singh and Another Vs Udham Singh

High Court Of Himachal Pradesh · (1991) 1 ShimLC 223

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11, 92Himachal Pradesh Land Revenue Act, 1954 — Section 111, 171, 171(2)Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 10, 100, 101, 102, 103

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High Courts21 Sept 1990Dismissed

Shivalik Forest Company Forest Lessee Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1991) 1 ShimLC 209

Arbitration Act, 1940 — Section 28(2), 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts21 Sept 1990

Chuhniya Devi Vs Jindu Ram

High Court Of Himachal Pradesh · (1990) 2 ILR HP 391

Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 100, 101, 105, 106, 107Himachal Pradesh Land Revenue Act, 1954 — Section 171(2), 32, 37(3), 46Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 104, 104(3), 104(4), 106, 107

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