High Courts02 Dec 1998
Swaran Kaur Vs Manmohan Singh
Punjab And Haryana At Chandigarh · (1999) 2 AICLR 583 : (1999) 2 RCR(Criminal) 324
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 7 of 83
High Courts02 Dec 1998
Oriental Science Apparatus Workshops Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1999) 237 ITR 869
Income Tax Act, 1961 — Section 35B
High Courts02 Dec 1998Dismissed
Balwinder Kumar Vs Ikkattar Singh and Others
Punjab And Haryana At Chandigarh · AIR 1999 P&H 239 : (1999) 1 RCR(Civil) 534
Constitution of India, 1950 — Article 226
High Courts02 Dec 1998
Avon Cycles (P) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1999) 157 CTR 221 : (1999) 238 ITR 85
Income Tax Act, 1961 — Section 35B, 35B(1), 37(2A), 37(3A)
High Courts02 Dec 1998Allowed
Tarsem Singh Vs Tarsem Lal
Punjab And Haryana At Chandigarh · (1999) 121 PLR 320 : (1999) 1 RCR(Civil) 640
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts02 Dec 1998Dismissed
Rajesh Kumar Vs Punjab and Haryana High Court
Punjab And Haryana At Chandigarh · (1999) 121 PLR 661
Constitution of India, 1950 — Article 14, 16
High Courts01 Dec 1998
Sukha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 ACR 1864 : (1999) 1 RCR(Criminal) 736
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts01 Dec 1998Allowed
Vijay Kumar Puri, Government Contractor Vs Punjab State Small Industries Corporation Limited and Another
Punjab And Haryana At Chandigarh · (1999) 121 PLR 228 : (1999) 2 RCR(Civil) 386
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts01 Dec 1998Allowed
Smt. Sukhwinder Kaur Gill, President, Municipal Council Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 414 : (1999) 1 RCR(Civil) 644
Haryana Municipal Act, 1973 — Section 14C, 9
High Courts01 Dec 1998Dismissed
Mrs. Damyanti Bhalla and Another Vs Pritpal Singla
Punjab And Haryana At Chandigarh · (1999) 122 PLR 519 : (1999) 2 RCR(Rent) 189
East Punjab Urban Rent Restriction Act, 1949 — Section 13Haryana Housing Board Act, 1971 — Section 4
High Courts01 Dec 1998
SHANTI SARUP SHARMA Vs COMMISSIONER OF Income Tax AND ANOTHER.
Punjab And Haryana At Chandigarh · (1999) 154 CTR 503 : (1999) 2 ILR (P&H) 267 : (1999) 237 ITR 376 : (1999) 106 TAXMAN 274
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 139, 143, 154, 217, 234A
High Courts01 Dec 1998
The Managing Committee of M.N. College, Shahabad Markanda Vs S.N. Pasricha and Another
Punjab And Haryana At Chandigarh · (1999) 121 PLR 510
High Courts01 Dec 1998
Malkiat Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 10
High Courts01 Dec 1998
Ravinder Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 509
High Courts01 Dec 1998
Shanti Sarup Sharma Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1999) 121 PLR 443 : (1999) 1 RCR(Civil) 421
Income Tax Act, 1961 — Section 119(2), 138(8), 139(8), 143(1), 154Wealth Tax Act, 1957 — Section 14(2), 18(1), 18B
High Courts01 Dec 1998
Parveen Kumari Vs Commissioner of Income Tax and Another Nand Kishore Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1999) 155 CTR 610 : (1999) 237 ITR 339
Income Tax Act, 1961 — Section 143(3), 144, 146, 147, 148
High Courts01 Dec 1998
Dharam Pal Vs Hardial Singh
Punjab And Haryana At Chandigarh · (1999) 2 AICLR 150 : (1999) 2 RCR(Criminal) 165
High Courts30 Nov 1998Dismissed
Jagan Nath Sharma and Another Vs Central Administrative Tribunal and Others
Punjab And Haryana At Chandigarh · (1999) 2 ILR (P&H) 346
Constitution of India, 1950 — Article 14, 226Government Residences (Chandigarh Administration General Pool) Allotment Rules, 1996 — Rule 11, 4(2)
High Courts30 Nov 1998
COMMISSIONER OF INCOME TAX Vs PORRITTS and SPENCER (ASIA) LTD.
Punjab And Haryana At Chandigarh · (1999) 153 CTR 603
Income Tax Act, 1961 — Section 256, 40A
High Courts30 Nov 1998Allowed
Smt. Veena Sharma Vs Life Insurance Corporation of India etc.
Punjab And Haryana At Chandigarh · (1999) ACJ 685 : (1999) 121 PLR 202 : (1999) 1 RCR(Civil) 646
Insurance Act, 1938 — Section 45