THE COURTKUTCHEHRY BLOG

Legal insights, case analysis and research craft.

News, analysis and practical writing for Indian legal professionals.

Punjab Haryana High CourtClear topic ×

14 articles

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment

Court News

Punjab & Haryana High Court: Income Tax Reassessment Beyond Four Years Invalid After Section 143(3) Assessment

13 Nov 2025Read article ↗

Punjab & Haryana High Court Seeks Magistrate’s Clarification on Alleged Kinship with Accused in Bail Case

Court News

Punjab & Haryana High Court Seeks Magistrate’s Clarification on Alleged Kinship with Accused in Bail Case

9 Nov 2025Read article ↗