High Courts18 Jan 2007Dismissed
Jasbir Singh Bansal and Others etc. Vs Chandigarh Housing Board and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 109 : (2007) 2 RCR(Civil) 619
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2007
1,851 judgments · page 89 of 93
High Courts18 Jan 2007Dismissed
Commissioner of Income Tax Vs Jeeta Khan
Punjab And Haryana At Chandigarh · (2007) 211 CTR 479 : (2007) 292 ITR 597 : (2007) 160 TAXMAN 373
Income Tax Act, 1961 — Section 260A
High Courts18 Jan 2007
Naresh Kumar and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2007) CriLJ 4796 : (2007) 2 RCR(Criminal) 660
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts18 Jan 2007Dismissed
Maman Ram Vs Kuldip and others
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0040
High Courts18 Jan 2007Allowed
Baljit Kaur Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2007) 01 P&H CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409
High Courts18 Jan 2007Allowed
Amrit Lal and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 408 : (2007) 2 RCR(Criminal) 426
Criminal Procedure Code, 1973 (CrPC) — Section 293, 293(1), 293(2), 311, 313
High Courts17 Jan 2007Dismissed
Baldev Kaur and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Criminal) 670
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 235Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 302, 304B, 34, 498A
High Courts17 Jan 2007Allowed
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2007) 3 RCR(Criminal) 826
Criminal Procedure Code, 1973 (CrPC) — Section 164, 165, 482Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts17 Jan 2007
Commissioner of Income Tax Vs A.S. Aulakh
Punjab And Haryana At Chandigarh · (2008) 308 ITR 27 : (2008) 304 ITR 27 : (2010) 192 TAXMAN 306
Income Tax Act, 1961 — Section 54F
High Courts17 Jan 2007
Mittal Alloys and Steels Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2007) 212 CTR 502 : (2008) 299 ITR 291
Income Tax Act, 1961 — Section 139, 143, 144B, 153, 292B
High Courts17 Jan 2007
Commissioner of Income Tax Vs Air Craft Radio Corporation
Punjab And Haryana At Chandigarh · (2007) 211 CTR 485 : (2007) 292 ITR 64 : (2007) 163 TAXMAN 387
Income Tax Act, 1961 — Section 133A, 133A, 143, 143, 147
High Courts17 Jan 2007
Commissioner of Income Tax Vs Jiwan Singh Parshotam Dass
Punjab And Haryana At Chandigarh · (2008) 172 TAXMAN 225
Income Tax Act, 1961 — Section 271(1)(c)
High Courts17 Jan 2007
Commissioner of Income Tax Vs Sunder Dass Setia
Punjab And Haryana At Chandigarh · (2007) 291 ITR 480
Income Tax Act, 1961 — Section 154, 80J
High Courts17 Jan 2007Allowed
Ravinder Singh Sodhi Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2007) 146 PLR 759
Arbitration Act, 1940 — Section 30, 33
High Courts17 Jan 2007Dismissed
Sita Ram Chauhan @ S.R. Chauhan Vs Smt. Ramesh Kumari @ Smt. Sunita
Punjab And Haryana At Chandigarh · (2007) 2 RCR(Civil) 470
High Courts17 Jan 2007
Rabinder Singh Sodhi Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2007) 2 PLR 759 : (2007) 2 RCR(Civil) 210
High Courts17 Jan 2007
Smt. Dhanpati Devi Vs Gurbachan Lal and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 66 : (2007) 147 PLR 729 : (2007) 3 RCR(Civil) 808
Motor Vehicles Act, 1939 — Section 110A
High Courts17 Jan 2007Allowed
Sube Singh Vs Dalip Singh and Others
Punjab And Haryana At Chandigarh · (2007) 2 CivCC 514 : (2007) 146 PLR 361 : (2007) 2 RCR(Civil) 205
Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 17
High Courts17 Jan 2007Allowed
Jagdev Singh and Others Vs Darshan Singh and Others
Punjab And Haryana At Chandigarh · AIR 2007 P&H 118 : (2007) 2 CivCC 261 : (2007) 1 RCR(Civil) 794 : (2007) 1 RCR(Rent) 196
Civil Procedure Code Amendment Act, 1999 — Section 12Civil Procedure Code, 1908 (CPC) — Section 105, 115, 115(1)Constitution of India, 1950 — Article 226, 227
High Courts17 Jan 2007
Ami Chand Vs Food Corporation of India
Punjab And Haryana At Chandigarh · (2007) 146 PLR 720 : (2007) 2 RCR(Civil) 139
Arbitration Act, 1940 — Section 33