High Courts05 Apr 1979Allowed
Kuldev Singh Vs The State of H.P.
High Court Of Himachal Pradesh · (1979) ShimLC 238
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307
COURT ARCHIVE
High Court Of Himachal Pradesh judgments
31,296 judgments · page 1,497 of 1,565
High Courts02 Apr 1979Dismissed
Shri Rup Lal and Others Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1979) ShimLC 232
Constitution of India, 1950 — Article 134, 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 379, 389(3)Penal Code, 1860 (IPC) — Section 363
High Courts02 Apr 1979Allowed
Municipal Committee Dharamsala Vs State of Himachal Pradesh and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 243
Constitution of India, 1950 — Article 226, 227Himachal Pradesh Municipal Act, 1968 — Section 255, 273Himachal Pradesh Municipalities Servants (Punishment, Removal, Suspension and Appeal) Rules, 1971 — Rule 15, 16, 19, 21, 7
High Courts23 Mar 1979Allowed
V.K. Ahluwalia Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 179
All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 3All India Services Act, 1951 — Section 3(4)Constitution of India, 1950 — Article 226, 227
High Courts21 Mar 1979Dismissed
Krishan Gopal Sharma Vs Union of India (UOI) and Others
High Court Of Himachal Pradesh · (1979) 8 ILR HP 129
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(8), 15(5), 29
High Courts21 Mar 1979Dismissed
Krishan Gopal Vs Union of India (UOI)
High Court Of Himachal Pradesh · (1980) ShimLC 16
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 11, 14, 14(8), 15(5), 29
High Courts20 Mar 1979
Sawan Singh and Others Vs Radha Kishan and Others
High Court Of Himachal Pradesh · AIR 1980 HP 8 : (1979) ShimLC 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 7 , Order 8 Rule 9
High Courts15 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Himachal Pradesh · (1979) 8 ILR HP 142 : (1979) 118 ITR 300
Companies (Profits) Surtax Act, 1964 — Section 2(5)Income Tax Act, 1961 — Section 57, 80M, 85A, 99
High Courts09 Mar 1979Allowed
K.L. Aggarwal Vs State of Himachal Pradesh, etc.
High Court Of Himachal Pradesh · (1979) 8 ILR HP 250
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(1), 14(11), 14(13), 14(15)Constitution of India, 1950 — Article 226, 311(2)
High Courts08 Mar 1979
Commissioner of Income Tax Vs Kirpa Ram Kailashchand, Forest Contractors
High Court Of Himachal Pradesh · (1979) 118 ITR 297
Income Tax Act, 1961 — Section 185(1), 186(1), 263(1)
High Courts07 Mar 1979
Commissioner of Income Tax Vs Mohan Meakin Breweries Ltd.
High Court Of Himachal Pradesh · (1979) 8 ILR HP 163 : (1980) 122 ITR 203
Income Tax Act, 1961 — Section 101, 33, 43, 80J, 84Income Tax Rules, 1962 — Rule 19, 19(6)
High Courts06 Mar 1979
Raja Rana Yogendra Chandra Vs Commissioner of Income Tax
High Court Of Himachal Pradesh · (1979) 117 ITR 473 : (1979) ShimLC 305
Income Tax Act, 1961 — Section 271(1), 274, 275
High Courts06 Mar 1979
The State of Himachal Pradesh Vs Balak Ram
High Court Of Himachal Pradesh · (1979) CriLJ 1500 : (1979) ShimLC 223
Prevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts06 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 2)
High Court Of Himachal Pradesh · (1979) ShimLC 352
Income Tax Act, 1961 — Section 37, 37(1)
High Courts05 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 1)
High Court Of Himachal Pradesh · (1979) 117 ITR 501 : (1979) ShimLC 341
Income Tax Act, 1961 — Section 30, 37(1)
High Courts05 Mar 1979Dismissed
State of Himachal Pradesh Vs Durga and Others
High Court Of Himachal Pradesh · (1979) ShimLC 233
Criminal Procedure Code, 1973 (CrPC) — Section 386, 386(1), 488, 488(3)Himachal Pradesh Panchayati Raj Act, 1952 — Section 97, 97(2)Himachal Pradesh Panchayati Raj Rules — Rule 165, 165(1), 165(2)
High Courts01 Mar 1979Dismissed
State of Himachal Pradesh Vs Shri Ranjit Singh and Others
High Court Of Himachal Pradesh · (1980) ShimLC 73
Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 109, 304, 330, 331, 34
High Courts01 Mar 1979
Mohan Meakin Breweries Ltd. Vs Commissioner of Income Tax (No. 1)
High Court Of Himachal Pradesh · (1979) 118 ITR 101 : (1979) ShimLC 339
Income Tax Act, 1961 — Section 3, 37(1)
High Courts17 Jan 1979Allowed
Jodha Ram Vs Onkar Singh
High Court Of Himachal Pradesh · (1979) 8 ILR HP 138
Penal Code, 1860 (IPC) — Section 323, 99
High Courts15 Jan 1979
Hoshiar Chand Vs State of Himachal Pradesh
High Court Of Himachal Pradesh · (1979) ShimLC 308
Criminal Law (Amendment) Act, 1932 — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 190, 190(1), 195, 195(1), 4Penal Code, 1860 (IPC) — Section 118, 144, 15(1), 188, 447