COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1997

1,683 judgments · page 35 of 85

High Courts18 Jul 1997Allowed

Rattna Ram Vs The Chandigarh Housing Board

Punjab And Haryana At Chandigarh · (1997) 2 CivCC 588 : (1997) 116 PLR 836 : (1997) 4 RCR(Civil) 48

Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 6(2)Hindu Marriage Act, 1955 — Section 13, 13B

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High Courts18 Jul 1997

State of Haryana Vs Karnail Singh

Punjab And Haryana At Chandigarh · (1998) CriLJ 628 : (1997) 3 RCR(Criminal) 792

Constitution of India, 1950 — Article 226Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50Penal Code, 1860 (IPC) — Section 120B, 419, 465, 467, 468

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High Courts17 Jul 1997

Mukand Singh Vs The Joint Secretary Cooperation

Punjab And Haryana At Chandigarh · (1998) 118 PLR 600 : (1997) 4 RCR(Civil) 9 : (1998) 2 RCR(Civil) 224

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High Courts17 Jul 1997Dismissed

Shri Piara Singh Vs Jagtar Singh and Another

Punjab And Haryana At Chandigarh · (1997) 117 PLR 258 : (1997) 4 RCR(Civil) 547 : (1998) 3 RCR(Criminal) 342

Foreign Exchange Regulation Act, 1973 — Section 31(1)

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High Courts17 Jul 1997Dismissed

Shri Mahipal Sharma Vs Escorts Limited (Tractor Division)

Punjab And Haryana At Chandigarh · (1997) 117 PLR 672

Industrial Disputes Act, 1947 — Section 11A

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High Courts17 Jul 1997

Anita Rani Vs Tax Recovery Officer and Others

Punjab And Haryana At Chandigarh · (1999) 235 ITR 747 : (1997) 117 PLR 283 : (1997) 3 RCR(Civil) 539

Income Tax Act, 1961 — Section 220(2), 226(3)

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High Courts17 Jul 1997

Kuldip Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 145

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High Courts17 Jul 1997

Surjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) CriLJ 148 : (1997) 4 RCR(Criminal) 315

Penal Code, 1860 (IPC) — Section 302, 304, 307

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High Courts17 Jul 1997

ANITA RANI Vs TAX RECOVERY OFFICER

Punjab And Haryana At Chandigarh · (2000) 158 CTR 669 : (1998) 235 ITR 747 : (1998) 97 TAXMAN 342

Income Tax Act, 1961 — Section 188A, 220, 226

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High Courts16 Jul 1997

Smt. Dhan Kaur Vs Controller of Estate Duty

Punjab And Haryana At Chandigarh · (1998) 1 ILR (P&H) 257 : (1999) 236 ITR 210

Estate Duty Act, 1953 — Section 59

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High Courts15 Jul 1997

Commissioner of Income Tax Vs Haryana Iron and Steel Mills

Punjab And Haryana At Chandigarh · (1998) 98 TAXMAN 294

Income Tax Act, 1961 — Section 139, 139(1), 139(3), 154, 183

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High Courts15 Jul 1997

COMMISSIONER OF INCOME TAX Vs ATLAS AUTO CYCLES LTD.

Punjab And Haryana At Chandigarh · (1998) 148 CTR 438

Income Tax Act, 1961 — Section 80J

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High Courts15 Jul 1997

COMMISSIONER OF INCOME TAX Vs F. C. SONDHI and CO. (INDIA) (P) LTD.

Punjab And Haryana At Chandigarh · (1997) 143 CTR 178

Income Tax Act, 1961 — Section 256, 35B

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High Courts15 Jul 1997Allowed

Kamboj Gram Udyog Samiti Vs Dhillon Bricks Works

Punjab And Haryana At Chandigarh · (1998) 2 CivCC 14

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts15 Jul 1997

Commissioner of Income Tax Vs F.C. Sondhi and Co. (India) Pvt. Ltd.

Punjab And Haryana At Chandigarh · (1998) 230 ITR 279

Income Tax Act, 1961 — Section 35B, 37

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High Courts15 Jul 1997

Commissioner of Income Tax Vs Atlas Auto Cycle Ltd.

Punjab And Haryana At Chandigarh · (1999) 235 ITR 722

Income Tax Act, 1961 — Section 80J

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High Courts15 Jul 1997

State of Haryana Vs Badri Parshad

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 230

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High Courts15 Jul 1997

Sangam Cold Storage and Ice Factory Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1999) 235 ITR 676

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 256(1), 256(2)

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High Courts15 Jul 1997

Rajinder Paul Vs Joint Secretary to Govt.of India, Ministry of Finance

Punjab And Haryana At Chandigarh · (1998) 3 AICLR 281 : (1998) 3 RCR(Criminal) 340

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High Courts15 Jul 1997

Balraj Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 3 RCR(Criminal) 191

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