High Courts24 Jan 2005
Commissioner of Income Tax Vs P.N. Tuli
Punjab And Haryana At Chandigarh · (2005) 198 CTR 246 : (2008) 296 ITR 672
Income Tax Act, 1922 — Section 22(3), 34, 34(3)Wealth Tax Act, 1957 — Section 15, 17(1), 17A, 17A(1), 18(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 62 of 68
High Courts24 Jan 2005Allowed
Rajesh Vs Surjeet Singh and Others
Punjab And Haryana At Chandigarh · (2006) ACJ 761 : (2005) 2 CivCC 528 : (2005) 140 PLR 295 : (2005) 2 RCR(Civil) 486
Motor Vehicles Act, 1939 — Section 173
High Courts24 Jan 2005
Bhakra Beas Management Board Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 147 STC 336
Haryana General Sales Tax Act, 1973 — Section 15, 16, 16A, 17, 18
High Courts24 Jan 2005Dismissed
Kulwant Singh Vs Chaman Lal and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 353 : (2005) 2 RCR(Civil) 72
Evidence Act, 1872 — Section 118
High Courts24 Jan 2005
Lal Chand Vs Ganga Ram
Punjab And Haryana At Chandigarh · (2005) 139 PLR 782 : (2005) 2 RCR(Civil) 52
Himachal Pradesh Land Revenue Act, 1954 — Section 133, 134Punjab Land Revenue Act, 1887 — Section 121, 122
High Courts24 Jan 2005Dismissed
Gurnam Singh and Another Vs Amandeep Singh and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 458 : (2005) 140 PLR 595 : (2005) 2 RCR(Civil) 314
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 24Specific Relief Act, 1963 — Section 6
High Courts24 Jan 2005Allowed
State of Haryana Vs Samtel India Ltd. and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 238
Constitution of India, 1950 — Article 136, 226, 32Haryana General Sales Tax Rules, 1975 — Rule 23A, 28A, 28A(5)
High Courts24 Jan 2005
State Bank of India Vs Punjab National Fertiliser Chemical Ltd. (in Liquidation)
Punjab And Haryana At Chandigarh · (2005) 3 BC 447 : (2006) 134 CompCas 258 : (2005) 140 PLR 228 : (2005) 2 RCR(Civil) 44
Companies (Court) Rules, 1959 — Rule 272, 273, 274, 9Companies Act, 1956 — Section 17, 457(1), 529, 529ASick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 20(4), 32
High Courts24 Jan 2005Dismissed
Sarup Chand Vs Siri Chand
Punjab And Haryana At Chandigarh · (2005) 140 PLR 726 : (2005) 1 RCR(Rent) 375
Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 25B(8)East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 13(3), 15, 15(5)
High Courts24 Jan 2005Dismissed
Ranjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 283
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts24 Jan 2005Allowed
State of Punjab Vs Gurnetar Singh
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 128
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 308
High Courts21 Jan 2005Allowed
Bhagwan and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2005) 3 LLJ 119
Constitution of India, 1950 — Article 14, 16
High Courts21 Jan 2005Dismissed
Krishan and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) CriLJ 1909 : (2005) 2 RCR(Criminal) 109 : (2005) 1 RCR(Criminal) 109
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 145
High Courts21 Jan 2005Dismissed
Jagtar Singh and Another Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 583 : (2005) 3 RCR(Civil) 587
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 21Punjab Package Deal Properties (Disposal) Act, 1976 — Section 10
High Courts21 Jan 2005
Dr. Rajiv Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 24 CriminalCC 255
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 186, 353
High Courts21 Jan 2005Dismissed
Manohar Lal and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 15 CriminalCC 31
Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jan 2005
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 787
Criminal Procedure Code, 1973 (CrPC) — Section 313Punjab Excise Act, 1914 — Section 61(1)(c)
High Courts21 Jan 2005Dismissed
Manohar Lal and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 431
Penal Code, 1860 (IPC) — Section 302, 34
High Courts20 Jan 2005Allowed
Inderjit Singh Uppal Vs State of U.T., Chandigarh and Another
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 830
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts20 Jan 2005Allowed
Anisha Bhandari Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 DMC 852 : (2005) 2 RCR(Criminal) 429
Criminal Procedure Code, 1973 (CrPC) — Section 482, 492Penal Code, 1860 (IPC) — Section 406, 498, 498A