High Courts11 Aug 2004Allowed
Lakhmira Singh and Others Vs Amar Kaur and Others
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 413 : (2005) 139 PLR 94
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Transfer of Property Act, 1882 — Section 52
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2004
1,369 judgments · page 26 of 69
High Courts11 Aug 2004Dismissed
Chanan Singh Vs Gurjit Singh and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 373 : (2004) 4 RCR(Civil) 681
Redemption of Mortgages (Punjab) Act, 1913 — Section 12
High Courts11 Aug 2004Allowed
Mehar Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 10 CriminalCC 739 : (2004) 4 RCR(Criminal) 655
Prevention of Corruption Act, 1988 — Section 7
High Courts10 Aug 2004Allowed
Harpreet Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 538 : (2004) 4 RCR(Criminal) 221
Penal Code, 1860 (IPC) — Section 406, 420, 494, 495
High Courts10 Aug 2004
Commissioner of Income Tax Vs Material Dress Engg. Foundary
Punjab And Haryana At Chandigarh · (2004) 141 TAXMAN 164
Income Tax Act, 1961 — Section 35B
High Courts10 Aug 2004
Manjeet Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 2 ILR (P&H) 532 : (2004) 4 RCR(Criminal) 229
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 379
High Courts10 Aug 2004
Amritsar Transport Co. (P) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2004) 191 CTR 392 : (2005) 272 ITR 403 : (2004) 140 TAXMAN 709
Income Tax Act, 1961 — Section 154, 244(1A)
High Courts10 Aug 2004
Sudarshan Kumar and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 640 : (2004) 4 RCR(Civil) 283
Constitution of India, 1950 — Article 226
High Courts10 Aug 2004
Paramjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 3 CCJ 72 : (2005) 1 CLR 125 : (2004) 4 RCR(Criminal) 94
High Courts10 Aug 2004Allowed
Raj Kumar Tully and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 1 DMC 318 : (2004) 4 RCR(Criminal) 212
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 313, 406, 498A, 506
High Courts10 Aug 2004
Mahalakshmi Rice & General Mills Vs Punjab State Cooperative Supply and Marketing Federation Limited and another
Punjab And Haryana At Chandigarh · (2004) 4 ICC 794 : (2004) 4 RCR(Civil) 257
High Courts10 Aug 2004
Commissioner of Income Tax Vs F.C. Sondhi and Co.
Punjab And Haryana At Chandigarh · (2004) 190 CTR 589
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts10 Aug 2004Dismissed
Kishan Chand Vs Sita Ram and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 156 : (2005) 1 RCR(Civil) 460
Civil Procedure Code, 1908 (CPC) — Section 100, 65Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20Evidence Act, 1872 — Section 114, 114(1)
High Courts10 Aug 2004Allowed
United Polymer Industries Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 146 STC 571
Punjab General Sales Tax Act, 1948 — Section 14B
High Courts10 Aug 2004Allowed
Harjinder Kaur and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 12 CriminalCC 445 : (2004) 4 RCR(Criminal) 332
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 319, 39, 482Penal Code, 1860 (IPC) — Section 406, 498A, 506
High Courts10 Aug 2004
Commissioner of Income Tax Vs Material Dress Engineering Foundry
Punjab And Haryana At Chandigarh · (2005) 275 ITR 308
Income Tax Act, 1961 — Section 35B, 35B(1)
High Courts09 Aug 2004
Suraj Singh and another Vs Bharat Bhushan and others
Punjab And Haryana At Chandigarh · (2005) 1 LJR 668 : (2004) 4 RCR(Civil) 236
High Courts09 Aug 2004Dismissed
Rajwinder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2004) 11 CriminalCC 309 : (2004) 4 RCR(Criminal) 474
Criminal Procedure Code, 1973 (CrPC) — Section 311
High Courts09 Aug 2004Allowed
Service Iron and Steel Rolling Mills Vs CEGAT
Punjab And Haryana At Chandigarh · (2004) 117 ECR 932 : (2004) 174 ELT 153
Central Excises and Salt Act, 1944 — Section 35H
High Courts09 Aug 2004Dismissed
Commissioner of Income Tax Vs Darshan Singh
Punjab And Haryana At Chandigarh · (2005) 194 CTR 242 : (2005) 272 ITR 650
Income Tax Act, 1961 — Section 147, 148, 269L, 55A