High Courts18 Jan 2005
Commissioner of Income Tax, (Central), Ludhiana Vs Sobhag Textile (P.) Ltd.
Punjab And Haryana At Chandigarh · (2006) 153 TAXMAN 597
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2005
1,359 judgments · page 65 of 68
High Courts17 Jan 2005
Harbhagwant Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 757
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 332
High Courts17 Jan 2005
Commissioner of Income Tax Vs S.S. Banga
Punjab And Haryana At Chandigarh · (2006) 202 CTR 90
Income Tax Act, 1961 — Section 139, 139(1), 139(4), 234A, 256(1)
High Courts17 Jan 2005Dismissed
Paramjit Singh Walia Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 3 SLJ 111
Constitution of India, 1950 — Article 226
High Courts17 Jan 2005
Commissioner of Income Tax Vs Atlas Cycle Industries Ltd.
Punjab And Haryana At Chandigarh · (2005) 277 ITR 78
Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 256(1), 80G
High Courts17 Jan 2005
Commissioner of Income Tax Vs Smt. Attri Devi
Punjab And Haryana At Chandigarh · (2005) 276 ITR 532
Income Tax Act, 1961 — Section 143(3), 147, 148, 151, 256(1)
High Courts17 Jan 2005
Kartari Devi and others Vs Bhajan Kaur
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Civil) 824
High Courts17 Jan 2005
Vidya Sagar Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2005) 199 CTR 193 : (2005) 277 ITR 120
Income Tax Act, 1961 — Section 139, 143(1), 144A, 144B, 147
High Courts17 Jan 2005Allowed
Harbhagwant Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 327
Penal Code, 1860 (IPC) — Section 149, 307
High Courts17 Jan 2005Dismissed
Surjeet Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 982
Penal Code, 1860 (IPC) — Section 326, 506
High Courts14 Jan 2005Allowed
Jaspal Singh and others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0193
Penal Code, 1860 (IPC) — Section 302, 34
High Courts14 Jan 2005Dismissed
Ramesh Chander Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 330
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts14 Jan 2005
Fakria Vs Jasmer Singh
Punjab And Haryana At Chandigarh · (2005) 139 PLR 801 : (2005) 1 RCR(Civil) 825
Limitation Act, 1963 — Article 136Specific Relief Act, 1877 — Section 35Specific Relief Act, 1963 — Section 28
High Courts14 Jan 2005Allowed
Avtar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 846
High Courts13 Jan 2005Allowed
Krishan Kumar Vs State (U.T. Chandigarh)
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 975
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts13 Jan 2005Allowed
Sher Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0181
Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)
High Courts13 Jan 2005
Commissioner of Income Tax Vs Pawan Rice Mills
Punjab And Haryana At Chandigarh · (2005) 198 CTR 694
Income Tax Act, 1961 — Section 139(1), 139(4), 142(1), 256(1), 271B
High Courts13 Jan 2005
Commissioner of Income Tax Vs S.C. Wadhwa
Punjab And Haryana At Chandigarh · (2005) 198 CTR 500 : (2006) 283 ITR 384
Income Tax Act, 1961 — Section 10(14), 16, 17(1), 2(24)
High Courts13 Jan 2005Allowed
Commissioner of Income Tax Vs Palwal Co-operative Sugar Mills Ltd.
Punjab And Haryana At Chandigarh · (2005) 197 CTR 320 : (2006) 284 ITR 153
Constitution of India, 1950 — Article 136, 226, 32Income Tax Act, 1961 — Section 143(3), 37(1), 43B
High Courts13 Jan 2005Dismissed
Pritam Singh Vs Sukhdev Singh and Another
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 786 : (2005) 140 PLR 219 : (2005) 2 RCR(Civil) 42
East Punjab Urban Rent Restriction Act, 1949 — Section 13