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Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 52 of 94

High Courts31 May 2001Dismissed

Kiran Kumar Bansal Vs Kusum Bansal

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 263

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 2C
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High Courts30 May 2001

Hari Singh Vs ITO

Punjab And Haryana At Chandigarh · (2001) 169 CTR 201 : (2001) 118 TAXMAN 379

Income Tax Act, 1961 — Section 132, 148, 281BLand Acquisition Act, 1894 — Section 18
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High Courts30 May 2001Dismissed

Chander Prabha Ahuja Vs Mohammad Iftikhar

Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0157

Constitution of India, 1950 — Article 227Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)Penal Code, 1860 (IPC) — Section 337, 338
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High Courts30 May 2001

Tek Chand Vs ITO

Punjab And Haryana At Chandigarh · (2001) 169 CTR 204

Income Tax Act, 1961 — Section 132, 148, 281BLand Acquisition Act, 1894 — Section 18
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High Courts30 May 2001

Ram Lal Vs ITO

Punjab And Haryana At Chandigarh · (2001) 169 CTR 206 : (2002) 125 TAXMAN 351

Income Tax Act, 1961 — Section 132, 148, 281B, 282Land Acquisition Act, 1894 — Section 18
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