COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2008

2,153 judgments · page 30 of 108

High Courts17 Sept 2008

Bir Bhan Vs Additional Civil Judge (Sr.Divn.), Kurukshetra & Ors.

Punjab And Haryana At Chandigarh · (2009) 4 Law Herald 3114 : (2009) 4 RCR(Civil) 846

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Haryana Panchayati Raj Act, 1994 — Section 176

High Courts17 Sept 2008

Ajay Kumar Makkar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 1 RCR(Civil) 958

High Courts17 Sept 2008

Chet Ram Vs Amar Nath and others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 209 : (2009) 3 LLR 389 : (2009) 1 RCR(Civil) 658 : (2009) 1 RCR(Rent) 82

High Courts17 Sept 2008

Bir Bhan Vs Additional Civil Judge (Sr.Divn.), Kurukshetra and Others

Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0110

High Courts17 Sept 2008

Amarjit Singh & others Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (2009) 5 RCR(Civil) 247

High Courts17 Sept 2008

Jasmer Singh Vs Fakiria

Punjab And Haryana At Chandigarh · (2010) 5 RCR(Civil) 622

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97Transfer of Property Act, 1882 — Section 52

High Courts17 Sept 2008Dismissed

Commissioner of Income Tax Vs Groz Beckert Saboo Ltd.

Punjab And Haryana At Chandigarh · (2009) 222 CTR 427 : (2009) 308 ITR 397

Income Tax Act, 1961 — Section 154, 263, 32A

High Courts16 Sept 2008

Porritts and Spencer (Asia) Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0125

Income Tax Act, 1961 — Section 36(1)(iv)

High Courts16 Sept 2008

State of Haryana Vs Jaskaran Dass

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 423

High Courts16 Sept 2008Allowed

Commissioner of Income Tax Vs Paras Rice Mills

Punjab And Haryana At Chandigarh · (2008) 220 CTR 619 : (2009) 313 ITR 182 : (2009) 176 TAXMAN 181

Constitution of India, 1950 — Article 323Income Tax Act, 1961 — Section 132, 132A, 158BC, 253, 260A

High Courts16 Sept 2008

Paras Rice Mills Vs Commissioner of Income Tax and Another

Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0063

Income Tax Act, 1961 — Section 260A

High Courts16 Sept 2008Allowed

Hari Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2008) 09 P&H CK 0039

Land Acquisition Act, 1894 — Section 4, 6

High Courts15 Sept 2008Allowed

Rakesh Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2009) 4 RCR(Criminal) 449

Criminal Procedure Code, 1973 (CrPC) — Section 446Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21

High Courts15 Sept 2008Dismissed

Commissioner of Income Tax Vs Smt. Shobha Rani Shah

Punjab And Haryana At Chandigarh · (2009) 309 ITR 263 : (2009) 177 TAXMAN 21

Income Tax Act, 1961 — Section 148, 149, 150, 260A

High Courts15 Sept 2008Dismissed

ManoJ and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 601

Constitution of India, 1950 — Article 243OHaryana Municipal Act, 1973 — Section 10, 10(5), 18, 265Haryana Municipal Election Rules, 1978 — Rule 70(1), 70(4), 75

High Courts15 Sept 2008

Ramlal and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 1 ILR (P&H) 597 : (2009) 5 RCR(Civil) 647

Constitution of India, 1950 — Article 226, 227Panchayati Raj Act, 1994 — Section 12(1)

High Courts15 Sept 2008

State of Haryana Vs Haryana Bone Mills

Punjab And Haryana At Chandigarh · (2009) 23 VST 228

Haryana General Sales Tax Act, 1973 — Section 42

High Courts15 Sept 2008Dismissed

Sampuran Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 153 PLR 52 : (2009) 3 RCR(Civil) 277 : (2009) 5 SLR 22

Constitution of India, 1950 — Article 226, 227

High Courts15 Sept 2008Allowed

Shivalik Savings and General Investments Ltd. (In Liquidation) Vs C.J. Singh and Others

Punjab And Haryana At Chandigarh · (2008) 147 CompCas 22 : (2009) 3 CompLJ 356 : (2008) 152 PLR 299

COMPANIES ACT, 1956 — Section 478, 538, 542, 543Constitution of India, 1950 — Article 20

High Courts15 Sept 2008

Col. Satwant Singh Vs Smt. Uma Bakshi

Punjab And Haryana At Chandigarh · (2009) 2 CivCC 169 : (2009) 3 PLR 560 : (2009) 5 RCR(Civil) 571

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227