COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1985

970 judgments · page 31 of 49

High Courts13 May 1985

State of Punjab Vs Balraj Singh and Another

Punjab And Haryana At Chandigarh · (1986) CriLJ 1255 : (1986) 2 RCR(Criminal) 334

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 4, 428, 439, 482, 5

Read judgment

High Courts13 May 1985

Sgt. Anpian J. Vs Zilla and Another

Punjab And Haryana At Chandigarh · AIR 1986 P&H 196

Divorce Act, 1869 — Section 17, 32

Read judgment

High Courts13 May 1985

Pitambar Lal & Ors. Vs State of Punjab

Punjab And Haryana At Chandigarh · (1985) 05 P&H CK 0040

Read judgment

High Courts13 May 1985

United India Fire and General Insurance Company Vs Daljit Kaur and Others

Punjab And Haryana At Chandigarh · (1985) 2 ACC 491

Read judgment

High Courts10 May 1985Allowed

Rajasthan State Agro Industries Corpn. Ltd. and Another Vs Koer Singh and Others

Punjab And Haryana At Chandigarh · (1985) ACJ 525

Read judgment

High Courts10 May 1985Allowed

Rajasthan State Agro Industries Corporation Ltd., and another Vs Koer Singh and others

Punjab And Haryana At Chandigarh · (1985) ACJ 525

Read judgment

High Courts10 May 1985Allowed

Sant Kaur Vs Sadhu Singh

Punjab And Haryana At Chandigarh · (1985) 05 P&H CK 0018

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts09 May 1985

The Moga Transport Company Pvt. Ltd. Vs Krishan Kumar Goel and Others

Punjab And Haryana At Chandigarh · (1985) 2 ACC 480

Read judgment

High Courts09 May 1985

Punjab State Vs Kashmira Singh and Others

Punjab And Haryana At Chandigarh · (1985) 2 ACC 336 : (1987) ACJ 401

Read judgment

High Courts09 May 1985

Commissioner of Income Tax Vs Balabux Birla and Co.

Punjab And Haryana At Chandigarh · (1985) 48 CTR 313 : (1986) 157 ITR 759

Income Tax Act, 1961 — Section 256(2), 41(1)

Read judgment

High Courts09 May 1985

Har Devi and Others Vs Inder Parkash and Others

Punjab And Haryana At Chandigarh · (1987) 62 CompCas 267

Motor Vehicles Act, 1939 — Section 95

Read judgment

High Courts09 May 1985

Jasbir Kaur Vs Harbans Singh and Others

Punjab And Haryana At Chandigarh · (1985) 2 ACC 446 : (1987) ACJ 508 : (1985) 82 PLR 590

Read judgment

High Courts09 May 1985

Manohar Lal and Another Vs Dewan Chand and Others

Punjab And Haryana At Chandigarh · AIR 1985 P&H 313

Specific Relief Act, 1963 — Section 15

Read judgment

High Courts09 May 1985

Sat Parkash Ram Naranjan Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1986) 158 ITR 781 : (1986) 24 TAXMAN 534

Income Tax Act, 1961 — Section 256(2), 36(1)

Read judgment

High Courts09 May 1985

Firm Chint Ram Sohan Lal Vs Amar Singh

Punjab And Haryana At Chandigarh · (1985) ILR (P&H) 470 : (1985) PLJ 378 : (1985) RRR 377

Read judgment

High Courts09 May 1985

Commissioner of Income Tax Vs Ravail Singh and Co.

Punjab And Haryana At Chandigarh · (1986) 157 ITR 747

Income Tax (Amendment) Act, 1964 — Section 271(1)Income Tax Act, 1961 — Section 256(2), 271(1)

Read judgment

High Courts09 May 1985Allowed

Tehal Singh Vs Shivji Ram

Punjab And Haryana At Chandigarh · (1985) 05 P&H CK 0028

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37

Read judgment

High Courts09 May 1985Dismissed

New India Assurance Co. Ltd. Vs Gurmit Kaur and Others

Punjab And Haryana At Chandigarh · (1987) 62 CompCas 265

Motor Vehicles Act, 1939 — Section 110

Read judgment

High Courts08 May 1985

Commissioner of Income Tax Vs Sham Lal Kewal Krishan

Punjab And Haryana At Chandigarh · (1986) 54 CTR 266 : (1986) 159 ITR 330

Income Tax Act, 1961 — Section 184

Read judgment

High Courts08 May 1985Dismissed

Haryana State and Another Vs Kailash Khanna and Others

Punjab And Haryana At Chandigarh · (1987) ACJ 536

Read judgment