High Courts29 Sept 1997Dismissed
Ranjeet Singh Vs Harmohinder Singh
Punjab And Haryana At Chandigarh · (1998) 119 PLR 700 : (1998) 1 RCR(Civil) 729
Representation of the People Act, 1951 — Section 9A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1997
1,683 judgments · page 16 of 85
High Courts29 Sept 1997
Commissioner of Income Tax Vs Jagdish Chand Walia and Co.
Punjab And Haryana At Chandigarh · (1998) 2 ILR (P&H) 1 : (1998) 234 ITR 595
Income Tax Act, 1961 — Section 185, 185(1), 263Partnership Act, 1932 — Section 12Punjab Excise Act, 1914 — Section 61
High Courts29 Sept 1997
Commissioner of Income Tax Vs Hansa Agencies Private Limited
Punjab And Haryana At Chandigarh · (1999) 238 ITR 206
Income Tax Act, 1961 — Section 125A, 144B, 144B(7)
High Courts29 Sept 1997
Rajinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 477
High Courts29 Sept 1997
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 CurLJ 581 : (2001) 1 ICC 167 : (1998) 2 ICC 689 : (1998) 2 PLJ 236 : (1998) 2 RCR(Civil) 458
High Courts29 Sept 1997
Commissioner of Income Tax Vs Kissan Friends Ice Factory and Cold Storage
Punjab And Haryana At Chandigarh · (1998) 1 ILR (P&H) 179 : (1998) 234 ITR 400
Finance Act, 1973 — Section 2(7)Income Tax Act, 1961 — Section 32A(2)
High Courts29 Sept 1997
Commissioner of Income Tax Vs Suri Sons
Punjab And Haryana At Chandigarh · (1998) 145 CTR 316 : (1998) 233 ITR 91
Income Tax Act, 1961 — Section 125A, 144B, 144B(7)
High Courts29 Sept 1997
Amrik Singh Vs Manjit Singh
Punjab And Haryana At Chandigarh · (1999) 1 LLR 526 : (1998) 1 PLJ 30
High Courts29 Sept 1997Dismissed
Baldev Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1998) 118 PLR 579 : (1998) 1 RCR(Civil) 436
Constitution of India, 1950 — Article 226Punjab Town Improvement (Utilisation of Lands and Allotment of Plots) Rules, 1983 — Rule 4, 5, 6Punjab Town Improvement Act, 1922 — Section 24, 26, 27, 40, 40(1)
High Courts29 Sept 1997Dismissed
S.K. Nayyar Vs C.K. Anand and Another
Punjab And Haryana At Chandigarh · (1998) 2 CivCC 51 : (1998) 118 PLR 694 : (1998) 2 RCR(Civil) 331
Civil Procedure Code, 1908 (CPC) — Section 100Punjab Courts Act, 1918 — Section 41(1)
High Courts29 Sept 1997
COMMISSIONER OF Income Tax Vs BEAT ALL SPORTS.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 493
Income Tax Act, 1961 — Section 125A, 144B, 256
High Courts29 Sept 1997
COMMISSIONER OF INCOME TAX Vs SAT PAL PANDIT and CO.
Punjab And Haryana At Chandigarh · (1998) 145 CTR 317 : (1998) 100 TAXMAN 46
Income Tax Act, 1961 — Section 125A, 144B, 256
High Courts29 Sept 1997
COMMISSIONER OF INCOME TAX Vs GURU AMARJIT SINGH.
Punjab And Haryana At Chandigarh · (1998) 145 CTR 145 : (1998) 99 TAXMAN 16
Income Tax Act, 1961 — Section 125A, 144B, 256
High Courts29 Sept 1997
COMMISSIONER OF INCOME TAX Vs KASINKA TRADINGS.
Punjab And Haryana At Chandigarh · (1998) 145 CTR 220 : (1998) 98 TAXMAN 247
Income Tax Act, 1961 — Section 125A, 144B, 256
High Courts29 Sept 1997Dismissed
Balbir Singh Brar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) CriLJ 2002 : (1998) 1 RCR(Criminal) 721
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 2, 24Penal Code, 1860 (IPC) — Section 307, 323, 324, 34, 380
High Courts26 Sept 1997Dismissed
State of Punjab Vs Raman Kumar
Punjab And Haryana At Chandigarh · (1998) CriLJ 737 : (1997) 4 RCR(Criminal) 772
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Food Adulteration Act, 1954 — Section 10, 10(1), 10(2), 10(4), 10(6)Prevention of Food Adulteration Rules, 1955 — Rule 14, 16
High Courts26 Sept 1997Dismissed
Baljeet Kaur and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1998) 2 DMC 655 : (1997) 4 RCR(Criminal) 750
Criminal Procedure Code, 1973 (CrPC) — Section 190, 198, 198(1), 482Penal Code, 1860 (IPC) — Section 406, 494, 495, 496, 498A
High Courts26 Sept 1997
Baljeet Kaur @ Kulvinder Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 1 DMC 498
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198(1), 482Dowry Prohibition Act, 1961 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 406, 494, 495, 496, 498A
High Courts26 Sept 1997
Rachan Singh Vs Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · (1998) 3 ICC 110 : (1998) 3 LLR 133 : (1998) 2 RCR(Civil) 44
High Courts26 Sept 1997Allowed
Food Corporation of India and Another Vs Ganesh Rice Mills and Another
Punjab And Haryana At Chandigarh · (1998) 118 PLR 86 : (1998) 1 RCR(Civil) 467
Arbitration Act, 1940 — Section 20, 8Limitation Act, 1963 — Article 137