High Courts28 Nov 1988
Mahabir Parshad Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 971 : (1989) 1 CurLJ 447 : (1989) 1 RCR(Criminal) 182
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1988
1,000 judgments · page 5 of 50
High Courts28 Nov 1988Allowed
Kahan Chand Vs Smt. Veena and others
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 225
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)(a)(iv)
High Courts26 Nov 1988
Dalbir Singh and ors. Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 602 : (1989) 2 RRR 440
High Courts26 Nov 1988
Baldev Singh Randhawa Vs Union of India and others
Punjab And Haryana At Chandigarh · (1988) 11 P&H CK 0027
Sikh Gurdwaras Election Enquiries Rules, 1925 — Rule 4
High Courts25 Nov 1988
Sant Gurmel Singh Vs Darshan Singh and anr.
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 943 : (1989) 1 RCR(Criminal) 575
High Courts25 Nov 1988
Vidya Wati and ors. Vs Punjab State and ors.
Punjab And Haryana At Chandigarh · (1990) 2 LJR 340 : (1989) PLJ 435 : (1989) 2 RRR 241
High Courts25 Nov 1988
Commissioner of Income Tax Vs Saraswati Industrial Syndicate Ltd. (No. 4)
Punjab And Haryana At Chandigarh · (1989) 178 ITR 479
Companies (Profits) Surtax Rules, 1964 — Rule 1 , 4
High Courts25 Nov 1988
Tek Chand Vs State of Punjab & anr..
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 685
High Courts25 Nov 1988Dismissed
Surjit Singh Vs Harbans Singh
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 250
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 13A
High Courts24 Nov 1988
Commissioner of Income Tax Vs Oswal Woollen Mills Ltd.
Punjab And Haryana At Chandigarh · (1989) 179 ITR 88
Income Tax Act, 1961 — Section 214
High Courts24 Nov 1988
Commissioner of Income Tax Vs S.S. Gulati
Punjab And Haryana At Chandigarh · (1989) 179 ITR 62 : (1989) 96 PLR 227
Income Tax Act, 1961 — Section 271(1), 64(1)
High Courts24 Nov 1988
Satar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 600 : (1989) 1 RCR(Criminal) 435
High Courts24 Nov 1988
Mukand Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 274
High Courts24 Nov 1988
Commissioner of Income Tax Vs Maltex Malsters Ltd.
Punjab And Haryana At Chandigarh · (1989) 179 ITR 41
Income Tax Act, 1961 — Section 28, 37, 40, 80J
High Courts24 Nov 1988
Commissioner of Income Tax Vs Tarlok Chand Desraj Singh and Co.
Punjab And Haryana At Chandigarh · (1989) 45 TAXMAN 232
High Courts22 Nov 1988
Commissioner of Income Tax Vs Jagjit Singh Jaspal Singh
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 126 : (1989) 176 ITR 276
Income Tax Act, 1961 — Rule 22(2), 185(1), 185(2)
High Courts22 Nov 1988
The State of Haryana and another Vs Karnail Singh
Punjab And Haryana At Chandigarh · (1988) 11 P&H CK 0105
Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975 — Section 7A, 7B
High Courts22 Nov 1988Allowed
Anant Ram and Others Vs Murari Lal
Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 437 : (1989) 1 RCR(Rent) 699 : (1989) 1 RCR(Rent) 661
Arbitration Act, 1940 — Section 20Contempt of Courts Act, 1971 — Section 2
High Courts22 Nov 1988
Pala Singh Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 474 : (1989) 1 RCR(Criminal) 415
High Courts22 Nov 1988
Commissioner of Income Tax Vs Gopi Ram Mulakh Raj
Punjab And Haryana At Chandigarh · (1989) 78 CTR 1 : (1989) 178 ITR 680
Income Tax Act, 1961 — Section 271, 274