High Courts22 Sept 1997
Shyam Sunder and Others Vs Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1997) 117 PLR 735
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1997
1,683 judgments · page 18 of 85
High Courts22 Sept 1997
Commissioner of Income Tax Vs Hansa Agencies Pvt. Ltd.
Punjab And Haryana At Chandigarh · (1998) 234 ITR 271
Income Tax Act, 1961 — Section 214, 244, 244(1A)
High Courts22 Sept 1997
Commissioner of Income Tax Vs Gurcharan Singh and Sons
Punjab And Haryana At Chandigarh · (1998) 234 ITR 214
Income Tax Act, 1961 — Section 2(1A), 45
High Courts22 Sept 1997
COMMISSIONER OF INCOME TAX Vs HANSA AGENCIES (P) LTD.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 66
Income Tax Act, 1961 — Section 143, 154, 214, 224, 244
High Courts22 Sept 1997
Commissioner of Income Tax Vs K.C. Mahajan
Punjab And Haryana At Chandigarh · (1998) 234 ITR 235
Income Tax Act, 1961 — Section 45, 48Land Acquisition Act, 1894 — Section 23(2)
High Courts22 Sept 1997
Jagir Singh Balraj Kumar and Co. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1998) 98 TAXMAN 254
Income Tax Act, 1961 — Section 256(1), 256(2), 269SS, 271D, 273B
High Courts19 Sept 1997Dismissed
M.S. Shoes East Limited Vs Modella Knitwear Limited
Punjab And Haryana At Chandigarh · (1998) 1 CivCC 501 : (1997) 4 RCR(Criminal) 816 : (1998) 1 RCR(Criminal) 482
Criminal Procedure Code, 1973 (CrPC) — Section 309, 340, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts19 Sept 1997Dismissed
Smt. Sushila Devi Bhatia Vs Jagir Singh
Punjab And Haryana At Chandigarh · (1998) 2 ACC 490 : (1998) ACJ 692 : (1998) 118 PLR 122 : (1998) 1 RCR(Civil) 272
Motor Vehicles Act, 1939 — Section 110B
High Courts19 Sept 1997
B.S.Hari, Commandant (Retd.) Vs Union of India
Punjab And Haryana At Chandigarh · (1998) 1 AICLR 266 : (1997) 4 RCR(Criminal) 422
High Courts19 Sept 1997
Jaswinder Pal Singh alias Bittu Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 629
High Courts19 Sept 1997
Baljit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 1 AICLR 275 : (1997) 4 RCR(Criminal) 843
High Courts19 Sept 1997
Mohinder Singh Vs Sukhdip Rai
Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 771
High Courts19 Sept 1997
Tilak Raj Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 581
High Courts19 Sept 1997
Indu and another Vs Union Territory Administration, Chandigarh
Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 410
High Courts19 Sept 1997
Union of India Vs Amar Singh
Punjab And Haryana At Chandigarh · (1998) 1 PLJ 691 : (1998) 1 RCR(Civil) 469
High Courts18 Sept 1997Dismissed
Lalita Kumari Vs The Presiding Officer and Another
Punjab And Haryana At Chandigarh · (1998) 2 ILR (P&H) 111
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 25F, 25FF, 25FFA
High Courts18 Sept 1997
Zora Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 1 AICLR 280 : (1997) 4 RCR(Criminal) 805
High Courts18 Sept 1997Dismissed
Tarlochan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 DMC 352 : (1998) 1 RCR(Criminal) 27
Criminal Procedure Code, 1973 (CrPC) — Section 439Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 306, 498, 498A
High Courts18 Sept 1997
Asha Ram Vs Rai Singh etc.
Punjab And Haryana At Chandigarh · (1998) 118 PLR 835 : (1998) 2 RCR(Civil) 226
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts17 Sept 1997
Gurcharan Singh 'Kaka' and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 739
Constitution of India, 1950 — Article 226