High Courts14 Jan 1986
Madan Mohan Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1986) 160 ITR 450
Income Tax Act, 1961 — Section 143(2), 256(1), 256(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1986
836 judgments · page 41 of 42
High Courts14 Jan 1986Allowed
Deputy Director Enforcement Vs Anoop Kumar
Punjab And Haryana At Chandigarh · (1986) 9 ECC 174 : (1986) 25 ELT 152 : (1986) 2 RCR(Criminal) 248
Criminal Procedure Code, 1973 (CrPC) — Section 482Customs Act, 1962 — Section 104, 135Foreign Exchange Regulation Act, 1973 — Section 35, 35(2), 35(3)
High Courts14 Jan 1986
Hindu Cotton Press Company Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1986) 160 ITR 440
Companies Act, 1956 — Section 256(2), 433
High Courts14 Jan 1986
Khushal Singh Vs Vinod Kumar
Punjab And Haryana At Chandigarh · (1986) 01 P&H CK 0062
High Courts14 Jan 1986
Pt. Munshi Ram Vs Jang Bir Bhai
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 573
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7A
High Courts13 Jan 1986
Commissioner of Income Tax Vs Oswal Spinning and Weaving Mills Ltd.
Punjab And Haryana At Chandigarh · (1986) 53 CTR 172 : (1986) 160 ITR 426
High Courts13 Jan 1986
Jagjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1986) 1 AICLR 370 : (1987) 1 RCR(Criminal) 143
High Courts13 Jan 1986
Bakshish Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1986) 1 AICLR 368 : (1986) 1 PLR 551
High Courts13 Jan 1986
S.P. Gramophone Company Vs Income Tax Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (1986) 54 CTR 252 : (1986) 160 ITR 417
Income Tax Act, 1961 — Section 139(4), 139(5), 256(2)
High Courts13 Jan 1986
Uttam Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1987) 1 ILR (P&H) 132
Constitution of India, 1950 — Article 14, 16Punjab Civil Services (Executive Branch) (Class I) Rules, 1976 — Rule 12, 15(3), 18, 2, 5
High Courts13 Jan 1986
Sh. Ramesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1988) CriLJ 105 : (1986) 89 PLR 645 : (1986) 2 RCR(Criminal) 50
Arms Act, 1959 — Section 25Terrorist Affected Areas (Special Courts) Act, 1984 — Section 17, 6, 7, 9
High Courts13 Jan 1986
Gurmej Singh and Others Vs Gram Panchayat, Budhlada, Tehsil Mansa and Other
Punjab And Haryana At Chandigarh · (1986) 01 P&H CK 0009
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 2(g)
High Courts13 Jan 1986
S.P. Gramophone Co. Vs Income Tax Appellate Tribunal
Punjab And Haryana At Chandigarh · (1986) 27 TAXMAN 55
Income Tax Act, 1961 — Section 139, 139(4), 139(5), 153(1)(c), 256(1)
High Courts13 Jan 1986
Commissioner of Income Tax Vs Oswal Spg. and Wvg. Mills Ltd.
Punjab And Haryana At Chandigarh · (1986) 26 TAXMAN 206
High Courts12 Jan 1986
Madha Singh Vs Sadha Singh & Anr.
Punjab And Haryana At Chandigarh · (1986) 01 P&H CK 0018
High Courts10 Jan 1986
Mrs Kanan Dewan and Others Vs Sh. S. S bawa
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 541 : (1986) 1 RCR(Rent) 508
High Courts10 Jan 1986
Rangian Harijan Co-op. Collective Farming Society, Khanna Vs Estate Officer, Jal.
Punjab And Haryana At Chandigarh · (1986) 1 CurLJ 586 : (1986) ILR (P&H) 158 : (1986) PLJ 245 : (1986) RRR 83
High Courts10 Jan 1986
Raizada Luxmi Narain Vs Financial Commissioner
Punjab And Haryana At Chandigarh · (1986) 1 LLR 413 : (1986) PLJ 437 : (1986) Rent LR 129 : (1986) RRR 203
High Courts10 Jan 1986
Lakhmi Chand and Others Vs Hira Lal
Punjab And Haryana At Chandigarh · (1986) 1 RCR(Rent) 523
High Courts09 Jan 1986
Harnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1986) 01 P&H CK 0088