High Courts10 Jan 1989
Harbhagwan and Sons Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 178 ITR 205
Income Tax Act, 1961 — Section 171
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1989
1,260 judgments · page 63 of 63
High Courts09 Jan 1989Dismissed
Manohar Singh Sarhadi Vs Ramji Dass and Another
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 272
High Courts09 Jan 1989
Commissioner of Income Tax Vs Fazilka Dabwali Transport Co. Pvt. Ltd.
Punjab And Haryana At Chandigarh · (1989) 178 ITR 656
Income Tax Act, 1961 — Section 271(1)
High Courts09 Jan 1989
Hemco Industries Private Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 178 ITR 200
Income Tax Act, 1961 — Section 40
High Courts09 Jan 1989Dismissed
Manohar Singh Sarhadi Vs Ramji Dass and another
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 272 : (1989) 2 RCR(Rent) 147 : (1990) 1 RCR(Rent) 227
High Courts06 Jan 1989Dismissed
Union of India (UOI) and Others Vs Shibboo Mal and Sons, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1989 P&H 205
Arbitration Act, 1940 — Section 14, 17, 30, 33, 39Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 4
High Courts06 Jan 1989
Walaiti Ram Vs Dharam Singh and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 582 : (1989) 2 RRR 425
High Courts06 Jan 1989Dismissed
Sant Lal and others Vs M/s. Kanshi Ram Dewat Ram and another
Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0020
High Courts05 Jan 1989
Smt. Kamla Devi and Others Vs Mehma Singh
Punjab And Haryana At Chandigarh · (1989) CriLJ 1866 : (1989) 2 ILR (P&H) 304
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 127, 128, 145
High Courts05 Jan 1989Allowed
Dhanna Singh and Another Vs Vijay Kumar and Another
Punjab And Haryana At Chandigarh · (1990) ACJ 328
High Courts05 Jan 1989
Commissioner of Income Tax Vs Kalra Medical Store
Punjab And Haryana At Chandigarh · (1989) 178 ITR 541
Income Tax Act, 1961 — Section 144B, 256
High Courts05 Jan 1989
Mewa Singh, Sarpanch, Gram Panchayat, Chhatar Block, Uchana Vs Secretary, Development and Panchayat Dept., Government of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1991 P&H 23
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Gram Panchayat Act, 1952 — Section 105
High Courts05 Jan 1989
Sadhu Ram, Ex-Sarpanch Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 518 : (1989) PLJ 169 : (1989) 1 RRR 402
High Courts05 Jan 1989
Sham Lal Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 575
East Punjab Urban Rent Restriction Act, 1949 — Section 13A
High Courts03 Jan 1989Allowed
Darbara Singh and others Vs Haryana State and others
Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0081
Punjab Security of Land Tenures Act, 1953 — Section 10A
High Courts03 Jan 1989
Baldev Singh and ors. Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1990) PLJ 168 : (1990) 1 RRR 474
High Courts03 Jan 1989
Dev Dutt Kaushik and ors. Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) PLJ 318 : (1989) 2 RRR 378
High Courts03 Jan 1989Allowed
Bhagwant Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0018
High Courts03 Jan 1989Allowed
Punjab State Electricity Board Vs M/S Him Papers and Packages Pvt. Ltd.
Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0004
Arbitration Act, 1940 — Section 8(2)
High Courts01 Jan 1989Allowed
Jasbir Singh and Others Vs Punjab University, Chandigarh and Another
Punjab And Haryana At Chandigarh · AIR 1989 P&H 107 : (1989) 1 ILR (P&H) 9
Constitution of India, 1950 — Article 226Punjab University Act, 1947 — Section 31