COURT ARCHIVE

High Court Of Himachal Pradesh judgments

31,301 judgments · page 1,458 of 1,566

High Courts10 Apr 1989

K.S. Dhaulta Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1989) 1 ILR HP 226 : (1989) 2 RCR(Criminal) 684

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409

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High Courts03 Apr 1989Dismissed

Income Tax Officer and Another Vs Siri Niwas Om Parkash and Others

High Court Of Himachal Pradesh · (1990) 3 RCR(Criminal) 411 : (1990) 1 ShimLC 57

Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 468Income Tax Act, 1922 — Section 52Income Tax Act, 1961 — Section 277

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High Courts03 Apr 1989Dismissed

State of Himachal Pradesh Vs Usha

High Court Of Himachal Pradesh · (1989) 1 ILR HP 190

Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(4), 165, 165(1)Punjab Excise Act, 1914 — Section 61(1)

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High Courts03 Apr 1989Dismissed

State of Himachal Pradesh Vs Roop Ram

High Court Of Himachal Pradesh · (1989) 1 ILR HP 188

Prevention of Food Adulteration Act, 1954 — Section 16(1)

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High Courts03 Apr 1989

Madan Lal Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1990) CriLJ 310 : (1989) 2 ShimLC 25

Criminal Procedure Code, 1973 (CrPC) — Section 154, 313, 357Penal Code, 1860 (IPC) — Section 307, 324, 325, 326

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High Courts03 Apr 1989Dismissed

Income Tax Officer and Another Vs M/s. Siri Niwas Om Parkash and Others

High Court Of Himachal Pradesh · (1989) 1 ILR HP 179

Criminal Procedure Code, 1973 (CrPC) — Section 249, 256, 468Income Tax Act, 1922 — Section 52Income Tax Act, 1961 — Section 227

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High Courts03 Apr 1989Dismissed

State of Himachal Pradesh Vs Prem Chand

High Court Of Himachal Pradesh · (1989) 1 ILR HP 207

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High Courts03 Apr 1989Dismissed

State of Himachal Pradesh Vs Radha Krishan

High Court Of Himachal Pradesh · (1989) 1 ILR HP 186

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7

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High Courts03 Apr 1989Dismissed

State of Himachal Pradesh Vs Chhinda Alias Surinder

High Court Of Himachal Pradesh · (1989) 1 ILR HP 209

Punjab Excise Act, 1914 — Section 61(1)

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High Courts28 Mar 1989

Prakash Chand Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · AIR 1990 HP 88 : (1989) 1 ILR HP 161

Himachal Pradesh Panchayati Raj Act, 1968 — Section 54(1)

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High Courts28 Mar 1989

Kedar Ishwar Vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1989) 1 ILR HP 75

Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 229, 233, 234, 235, 311

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High Courts28 Mar 1989

Kedar Ishwar Vs State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · (1990) 1 ShimLC 269

Administrative Tribunals Act, 1985 — Section 2Constitution of India, 1950 — Article 229, 233, 234, 235, 311

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High Courts23 Mar 1989Dismissed

State of Himachal Pradesh Vs Anup Singh Sucha Singh and Another Vs State of Himachal Pradesh and Another

High Court Of Himachal Pradesh · (1989) 1 ILR HP 142

Criminal Procedure Code, 1973 (CrPC) — Section 161, 360Penal Code, 1860 (IPC) — Section 217, 302, 330, 34, 342

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High Courts23 Mar 1989Dismissed

State of Himachal Pradesh Vs Tej Ram

High Court Of Himachal Pradesh · (1990) CriLJ 995 : (1990) 3 RCR(Criminal) 283 : (1989) 2 ShimLC 9

Penal Code, 1860 (IPC) — Section 16, 161, 165Prevention of Corruption Act, 1947 — Section 4, 5, 5(1), 5(1)(2), 5(2)

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High Courts23 Mar 1989

State of Himachal Pradesh Vs Anup Singh

High Court Of Himachal Pradesh · (1989) 2 ShimLC 34

Criminal Procedure Code, 1973 (CrPC) — Section 161, 360Penal Code, 1860 (IPC) — Section 217, 302, 330, 34, 342

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High Courts23 Mar 1989Dismissed

State of Himachal Pradesh Vs Kamlesh Kumar and Another

High Court Of Himachal Pradesh · (1989) 1 ILR HP 138

Forest Act, 1927 — Section 41, 42Himachal Pradesh Taxation (On Certain Goods Carried by Road) Act, 1976 — Section 10, 11, 11(1), 11(2), 3Penal Code, 1860 (IPC) — Section 420

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High Courts21 Mar 1989

Indru Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1989) CriLJ 2238 : (1989) 2 ShimLC 41

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 376

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High Courts15 Mar 1989

State of Himachal Pradesh Vs Prem Singh

High Court Of Himachal Pradesh · (1989) 1 ILR HP 172

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 379

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High Courts15 Mar 1989Allowed

Jaswant Singh Vs State of Himachal Pradesh

High Court Of Himachal Pradesh · (1989) 1 ILR HP 84

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34, 404

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High Courts14 Mar 1989

State of Himachal Pradesh Vs Shankar Lal

High Court Of Himachal Pradesh · (1989) 1 ILR HP 110

Penal Code, 1860 (IPC) — Section 378, 380

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