High Courts28 Sept 2006
Gowardhan Das and Sons Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2007) 207 CTR 471 : (2007) 288 ITR 481
Income Tax Act, 1961 — Section 19, 22
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 21 of 117
High Courts27 Sept 2006
Sunam Rice and Dal Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 304 ITR 189 : (2009) 177 TAXMAN 353
Income Tax Act, 1961 — Section 144B
High Courts27 Sept 2006
Savitri Devi and Another Vs Ram Kumar
Punjab And Haryana At Chandigarh · (2007) 1 ACC 792
High Courts27 Sept 2006Allowed
Gian Kaur Vs Krishna Anand
Punjab And Haryana At Chandigarh · (2007) 1 CivCC 144 : (2006) 4 RCR(Civil) 842 : (2006) 2 RCR(Rent) 610
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)(iii)
High Courts27 Sept 2006
Panwar Timbers Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 8 VST 211
Central Sales Tax Act, 1956 — Section 9
High Courts26 Sept 2006
Super Tech Agro Oils Private Limited Vs Government of India
Punjab And Haryana At Chandigarh · (2007) 207 ELT 343
Customs Act, 1962 — Section 108
High Courts26 Sept 2006Dismissed
Bajaj Steel Traders Vs Income Tax Appellate Tribunal
Punjab And Haryana At Chandigarh · (2008) 303 ITR 448
Income Tax Act, 1961 — Section 145, 254
High Courts26 Sept 2006
Commissioner of Income Tax Vs Haryana State Co-operative Marketing Federation Ltd.
Punjab And Haryana At Chandigarh · (2008) 297 ITR 370
Income Tax Act, 1961 — Section 80P, 81
High Courts25 Sept 2006
Balbir Singh and Another Vs Sunita
Punjab And Haryana At Chandigarh · (2008) ACJ 622 : (2007) 1 RCR(Civil) 782
High Courts25 Sept 2006
Inderjeet Kaur and others Vs Bikkar Singh and others
Punjab And Haryana At Chandigarh · (2007) 1 PLR 581 : (2007) 1 RCR(Civil) 171
High Courts25 Sept 2006Allowed
Krishan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 144 PLR 686 : (2007) 1 RCR(Criminal) 281
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 201, 302, 328, 34
High Courts25 Sept 2006
Sukhdev Singh and Another Vs Baldev Kaur and Another
Punjab And Haryana At Chandigarh · (2006) 4 ACC 533
High Courts25 Sept 2006
Commissioner of Income Tax Vs Vijay Yarn and Textiles P. Ltd.
Punjab And Haryana At Chandigarh · (2008) 303 ITR 219
Income Tax Act, 1961 — Section 292B
High Courts22 Sept 2006Allowed
Ramesh Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 718
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 182
High Courts22 Sept 2006
Faridabad Forgings Vs International Core Oils Limited
Punjab And Haryana At Chandigarh · (2007) 145 PLR 275 : (2006) 4 RCR(Civil) 693
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32
High Courts22 Sept 2006Allowed
Pargat Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2006) 144 PLR 744
Entitlement for Casualty, Pension any Award for Armed Forces Personals Rules, 1982 — Rule 173, 2Pension Regulations for Army, 1961 — Regulation 173, 175
High Courts22 Sept 2006Dismissed
Dharam Pal Goyal and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2006) 144 PLR 682
Criminal Procedure Code, 1973 (CrPC) — Section 178, 179, 482Penal Code, 1860 (IPC) — Section 406, 498A, 506
High Courts22 Sept 2006
Commissioner of Income Tax Vs Sohana Woollen Mills
Punjab And Haryana At Chandigarh · (2007) 207 CTR 178 : (2008) 296 ITR 238
Income Tax Act, 1961 — Section 147, 263, 41, 63
High Courts22 Sept 2006Allowed
Ranjit Kaur Vs Chhinder Pal Singh and Others
Punjab And Haryana At Chandigarh · (2007) 1 ACC 610 : (2007) 145 PLR 279 : (2006) 4 RCR(Civil) 702
Motor Vehicles Act, 1988 — Section 166
High Courts22 Sept 2006Dismissed
Harpreet Singh Vs Smt. Sudershan Berry
Punjab And Haryana At Chandigarh · (2007) 3 CivCC 483 : (2007) 145 PLR 311 : (2007) 3 RCR(Civil) 182 : (2007) 1 RCR(Civil) 218 : (2006) 2 RCR(Rent) 687 : (2006) 2 RCR(Rent) 672 : (2007) 1 RCR(Rent) 618
East Punjab Urban Rent Restriction Act, 1949 — Section 13