High Courts24 Jul 2006Dismissed
Echo Shella Vs Commissioner of Income Tax-I
Punjab And Haryana At Chandigarh · (2007) 293 ITR 234 : (2007) 159 TAXMAN 20
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2006
2,340 judgments · page 64 of 117
High Courts24 Jul 2006Dismissed
Commissioner of Income Tax Vs Aggarwal Engg. Co. (Jal.)
Punjab And Haryana At Chandigarh · (2006) 206 CTR 648 : (2008) 302 ITR 246
Income Tax Act, 1961 — Section 144, 251, 263, 68, 69B
High Courts24 Jul 2006Dismissed
Eagle Forgings Vs Commissioner of Income Tax-I
Punjab And Haryana At Chandigarh · (2006) 07 P&H CK 0037
Income Tax Act, 1961 — Section 80HHC
High Courts24 Jul 2006Allowed
Love Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 113 FLR 426 : (2006) 144 PLR 442
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 12(5), 2, 25H
High Courts23 Jul 2006
Kunda Singh Vs Rangi Ram
Punjab And Haryana At Chandigarh · (2006) 07 P&H CK 0234
Evidence Act, 1872 — Section 13, 157, 32
High Courts21 Jul 2006Dismissed
Dr. Sat Pal Behal Vs Kamla Rani alias Kamlesh Rani
Punjab And Haryana At Chandigarh · (2008) 149 PLR 531 : (2008) 1 RCR(Civil) 2 : (2007) 2 RCR(Rent) 641
High Courts21 Jul 2006Dismissed
Dhanvir Singh Vs Gurinder Pal Singh
Punjab And Haryana At Chandigarh · (2007) 1 CivCC 36 : (2006) 144 PLR 749 : (2006) 4 RCR(Civil) 100
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 106, 2(1), 21Constitution of India, 1950 — Article 227Northern India Canal and Drainage Act, 1873 — Section 30
High Courts21 Jul 2006
Commr. of C. Ex. Vs Illpea Paramount Pvt. Ltd.
Punjab And Haryana At Chandigarh · (2006) 204 ELT 22 : (2006) 4 STR 416
Central Excise Rules, 1944 — Rule 173Q, 96ZQ(5)Central Excises and Salt Act, 1944 — Section 11A(2), 11AB, 11ACConstitution of India, 1950 — Article 14, 19, 19(1), 21
High Courts21 Jul 2006Dismissed
Narinder Singh Vs Kirpa Singh and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 597 : (2006) 3 RCR(Civil) 732 : (2006) 2 RCR(Rent) 218
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 13B, 13B(1), 13B(2), 13B(3)
High Courts21 Jul 2006
Mann Singh Vs Sohan Lal
Punjab And Haryana At Chandigarh · (2007) 2 LLR 717 : (2007) 2 LLR 478 : (2007) 1 RCR(Civil) 595
High Courts21 Jul 2006Dismissed
Jai Rapid Rolers Limited Vs The Presiding Officer, Industrial Tribunal-Cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (2007) 113 FLR 729 : (2006) 144 PLR 404
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25F, 29, 32
High Courts21 Jul 2006Allowed
Smt. Kitabo Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2007) 113 FLR 555 : (2006) 144 PLR 630
Industrial Disputes Act, 1947 — Section 10, 12(5), 2A
High Courts21 Jul 2006Allowed
Smt. Phool Pati Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2006) 144 PLR 662
High Courts21 Jul 2006Allowed
Rajesh Kumar and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2006) 4 RCR(Criminal) 317
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 506
High Courts20 Jul 2006Dismissed
Amrik Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2006) 07 P&H CK 0193
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts20 Jul 2006Allowed
Aitco Movers Pvt. Ltd. Vs United India Insurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (2007) ACJ 1620 : (2006) 144 PLR 373
High Courts20 Jul 2006
Commissioner of Income Tax Vs Rattan Singh Grewal
Punjab And Haryana At Chandigarh · (2008) 304 ITR 75 : (2007) 158 TAXMAN 46
Income Tax Act, 1961 — Section 143, 144, 147, 148, 271
High Courts20 Jul 2006Allowed
Smt. Kamla and Others Vs C.P. Bhardwaj
Punjab And Haryana At Chandigarh · (2007) 3 BC 233 : (2006) 4 CivCC 135 : (2006) 144 PLR 174 : (2006) 4 RCR(Civil) 799 : (2006) 4 RCR(Criminal) 869
Criminal Procedure Code, 1973 (CrPC) — Section 256, 377, 378, 394, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jul 2006Dismissed
Sushil Kumar Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2006) 144 PLR 340
Constitution of India, 1950 — Article 226, 227
High Courts20 Jul 2006Dismissed
Haryana State Agricultural Marketing Board Vs Dharam Pal and Another
Punjab And Haryana At Chandigarh · (2006) 63 ARBLR 285
Arbitration Act, 1940 — Section 23, 28Arbitration and Conciliation Act, 1996 — Section 24(2), 33(1), 34, 85