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Punjab And Haryana At Chandigarh judgments, 1989

1,260 judgments · page 60 of 63

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High Courts24 Jan 1989Allowed

Balwant Singh Vs The State of Punjab

Punjab And Haryana At Chandigarh · (1990) 97 PLR 422

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115Land Acquisition Act, 1894 — Section 18
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High Courts24 Jan 1989

Commissioner of Income Tax Vs Amin Chand Vir Chand

Punjab And Haryana At Chandigarh · (1989) 179 ITR 51

Income Tax Act, 1961 — Section 144B, 263
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High Courts24 Jan 1989Dismissed

Krishna Wanti and others Vs Todar Mal and others

Punjab And Haryana At Chandigarh · (1990) 1 RCR(Rent) 377

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High Courts24 Jan 1989Allowed

State of Punjab Vs B.R. BAJAJ

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 287 : (1989) 2 RCR(Rent) 344

Penal Code, 1860 (IPC) — Section 341, 342
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High Courts24 Jan 1989Dismissed

Gurditta Vs Balkar Singh and another

Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0002

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High Courts23 Jan 1989Allowed

Ram Kumar Khanna Vs Rajiv Garg

Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 645

Transfer of Property Act, 1882 — Section 107, 111
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High Courts23 Jan 1989Dismissed

Dhanpat Rai Vs Lajpat Rai (Represented by his L.Rs) and others

Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0099

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High Courts23 Jan 1989Allowed

Murti Shri Radha Krishan Parnami Mandir. Mai Sham Dass Thakurdwara, Kaith Majri, Ambala City Vs Des Raj

Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0097

Transfer of Property Act, 1882 — Section 108(h)
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High Courts23 Jan 1989Allowed

Sawinder Singh Vs Chanan Singh Virk and others

Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0092

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
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High Courts23 Jan 1989Allowed

Charanjit Singh and Another Vs Monmohan Singh and Others

Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0089

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High Courts23 Jan 1989

Panna Lal Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1989) 80 CTR 61 : (1989) 179 ITR 16 : (1989) 96 PLR 110 : (1989) 45 TAXMAN 340

Income Tax Act, 1961 — Section 139(8), 154, 155, 215(3)
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High Courts23 Jan 1989

Commissioner of Income Tax Vs Shri Sat Parkash

Punjab And Haryana At Chandigarh · (1990) 83 CTR 182 : (1989) 178 ITR 393

Income Tax Act, 1961 — Section 2(31), 271(1), 41(1)
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High Courts23 Jan 1989

Commissioner of Income Tax Vs Agra Tannery

Punjab And Haryana At Chandigarh · (1989) 80 CTR 238 : (1989) 179 ITR 44 : (1989) 45 TAXMAN 331

Income Tax Act, 1961 — Section 40
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High Courts23 Jan 1989Allowed

Bishan Pal Sood Vs Walaiti Ram

Punjab And Haryana At Chandigarh · (1990) 1 RCR(Rent) 391

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1
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High Courts23 Jan 1989Allowed

Murti Shri Radha Krishna Parnami Mandir Vs Des Raj

Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 36 : (1989) 95 PLR 434 : (1989) 2 RCR(Rent) 29 : (1989) 1 RCR(Rent) 454

Transfer of Property Act, 1882 — Section 108
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High Courts21 Jan 1989

Commissioner of Income Tax Vs Mrs. Usha Aggarwal

Punjab And Haryana At Chandigarh · (1989) 46 TAXMAN 115

Income Tax Act, 1961 — Section 143, 143(1), 143(3), 144B, 147
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High Courts20 Jan 1989Dismissed

Union of India Vs Ganda Singh and others

Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0086

Land Acquisition Act, 1894 — Section 4
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High Courts20 Jan 1989

Ram Kishan Vs State of Haryana

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 399 : (1990) 1 RCR(Criminal) 383

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High Courts20 Jan 1989

Nathu Vs Chief Canal Officer Haryana

Punjab And Haryana At Chandigarh · (1989) PLJ 127 : (1989) 1 RRR 295

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High Courts20 Jan 1989

Bidda alias Paramjit and anr. Vs State of Punjab

Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 190

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