High Courts19 Jan 2005
Lakhmira Vs Joint Secretary Rehabilitation-cum-Settlement Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 193 : (2005) 2 RCR(Civil) 354
Sale of Surplus Rural Properties Rules — Rule 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 64 of 68
High Courts19 Jan 2005Allowed
Commissioner of Income Tax Vs Sunil Kumar Goel
Punjab And Haryana At Chandigarh · (2005) 194 CTR 145 : (2005) 274 ITR 53
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 254(1), 269SS, 269T, 271D, 271E
High Courts19 Jan 2005Allowed
Sohan Lal Vs Hari Ram
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 550 : (2005) 140 PLR 354 : (2005) 2 RCR(Civil) 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 17(1)
High Courts19 Jan 2005Dismissed
Chandigarh Primary Co-operative Land Mortgage Bank Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 180 : (2005) 2 CivCC 470 : (2005) 2 RCR(Civil) 544 : (2005) 2 RCR(Civil) 543
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 2005Allowed
Nand Kishore Vs Dara Singh
Punjab And Haryana At Chandigarh · (2005) 139 PLR 781
High Courts19 Jan 2005Dismissed
The Chandigarh Primary Cooperative Agricultural Devp. Bank Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 371
Constitution of India, 1950 — Article 226, 227Punjab Cooperative Land Mortgage Banks Rules, 1959 — Rule 91, 91Punjab Co-operative Societies Act, 1961 — Section 55, 68, 69
High Courts19 Jan 2005Allowed
Malkhan Singh and Another Vs Deep Chand and Another
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 15 : (2005) 1 ILR (P&H) 476 : (2005) 140 PLR 530 : (2005) 2 RCR(Civil) 394
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100, 101, 101, 103Evidence Act, 1872 — Section 17, 18, 19, 20, 21
High Courts19 Jan 2005Allowed
Rukmani Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2005) 106 FLR 294 : (2005) 3 LLJ 68 : (2005) 140 PLR 234
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 1(3), 2Payment of Wages Act, 1936 — Section 2
High Courts19 Jan 2005
Power Grid Corporation of India Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 142 STC 410
Haryana General Sales Tax Act, 1973 — Section 154, 254, 25B, 25B(1), 25B(2)Income Tax Act, 1961 — Section 143(3), 271(1), 271B, 276C(2), 277Penal Code, 1860 (IPC) — Section 420
High Courts19 Jan 2005Dismissed
Bansal Industries Vs The Food Corporation of India and Another
Punjab And Haryana At Chandigarh · (2007) 2 BC 73 : (2005) 140 PLR 858
Arbitration Act, 1940 — Section 30, 33Contract Act, 1872 — Section 74
High Courts19 Jan 2005Allowed
State of Punjab Vs Arun Kumar
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 193
Essential Commodities Act, 1955 — Section 3, 7
High Courts18 Jan 2005Dismissed
Teja Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 324
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts18 Jan 2005
State of Haryana Vs Liberty Foot Wear Company
Punjab And Haryana At Chandigarh · (2005) 141 PLR 513 : (2005) 3 RCR(Civil) 357 : (2006) 145 STC 532
Central Sales Tax Act, 1956 — Section 5, 5(1), 5(2), 5(3)Constitution of India, 1950 — Article 251, 286Haryana General Sales Tax Act, 1973 — Section 40, 42
High Courts18 Jan 2005Allowed
Lala and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0144
Penal Code, 1860 (IPC) — Section 149, 302
High Courts18 Jan 2005
Commissioner of Income Tax Vs Haryana Agro Services
Punjab And Haryana At Chandigarh · (2006) 204 CTR 395
Income Tax Act, 1961 — Section 139, 139(1), 271(1), 271B, 273B
High Courts18 Jan 2005Dismissed
United India Insurance Co. Vs Parbhat Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 132
High Courts18 Jan 2005Dismissed
M.M. Katyal Vs Subhash Chand and Another
Punjab And Haryana At Chandigarh · AIR 2005 P&H 203 : (2005) 140 PLR 268 : (2005) 2 RCR(Civil) 101
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(2)Registration Act, 1908 — Section 77(1)
High Courts18 Jan 2005Dismissed
The Haryana Cooperative Sugar Mill Ltd. Vs The Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2006) 142 PLR 800
Finance Act, 1993 — Section 143(1A)Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(1A), 154
High Courts18 Jan 2005Allowed
Gurmail Singh Vs Raghbir Singh
Punjab And Haryana At Chandigarh · (2006) 142 PLR 335
Civil Procedure Code, 1908 (CPC) — Section 35B
High Courts18 Jan 2005
Commissioner of Income Tax Vs Bhagwat Parsad Bansal and Sons
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 100Income Tax Act, 1961 — Section 133A, 143, 260A