COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2009

2,510 judgments · page 28 of 126

High Courts15 Sept 2009Allowed

Amrit Lal Jindal and Sons (HUF) Vs The Wealth Tax Officer

Punjab And Haryana At Chandigarh · (2010) 228 CTR 189 : (2010) 327 ITR 161

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 154Land Acquisition Act, 1894 — Section 4

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High Courts15 Sept 2009Dismissed

The Commissioner of Income Tax Vs Porrits and Spencer (A) Ltd.

Punjab And Haryana At Chandigarh · (2009) 09 P&H CK 0048

Income Tax Act, 1961 — Section 260A, 80HHC

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High Courts15 Sept 2009Dismissed

Commissioner of Income Tax Vs Porrits and Spencer (Asia) Ltd. (No. 2)

Punjab And Haryana At Chandigarh · (2010) 324 ITR 257

Income Tax Act, 1961 — Section 260A

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High Courts15 Sept 2009Allowed

Harpreet Singh Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 361

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 2(k)

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High Courts14 Sept 2009Dismissed

T.S. Chandhok Vs Smt. Gunwant Kaur

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Rent) 225

Civil Procedure Code, 1908 (CPC) — Section 151East Punjab Urban Rent Restriction Act, 1949 — Section 13B, 19(2)(B)

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High Courts14 Sept 2009Dismissed

Subhash Singh and Others Vs Jatinder Singh and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 608

Constitution of India, 1950 — Article 227

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High Courts14 Sept 2009Dismissed

Sita Devi and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 612

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High Courts14 Sept 2009Dismissed

Commissioner of Central Excise Vs Garg Steels and Agro Industries

Punjab And Haryana At Chandigarh · (2010) 254 ELT 48

Central Excises and Salt Act, 1944 — Section 35G

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High Courts14 Sept 2009

The Commissioner of Income Tax Vs Punjab Tractors Ltd.

Punjab And Haryana At Chandigarh · (2010) 321 ITR 153 : (2010) 187 TAXMAN 323

Income Tax Act, 1961 — Section 256, 28, 36

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High Courts14 Sept 2009

Surat Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2010) 1 PLR 696 : (2010) 1 RCR(Civil) 795

Civil Procedure Code, 1908 (CPC) — Section 11Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(g)(vi), 7

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High Courts14 Sept 2009

Bahadur Singh Vs Jaswinder Kaur

Punjab And Haryana At Chandigarh · (2010) 1 Marr.LJ 94 : (2010) 1 PLR 730 : (2010) 1 RCR(Civil) 815

Hindu Marriage Act, 1955 — Section 13

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High Courts14 Sept 2009

Sukhbir Singh and Company Vs The Punjab State Co-operative Supply and Marketing Federation Limited and Another

Punjab And Haryana At Chandigarh · (2009) 156 PLR 610 : (2010) 1 RCR(Civil) 760

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts14 Sept 2009Dismissed

Dalip Singh and Others Vs Jagir Singh and Another

Punjab And Haryana At Chandigarh · (2010) 157 PLR 333

Constitution of India, 1950 — Article 227

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High Courts14 Sept 2009

Amandeep Singh Gill Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 157 PLR 335

Constitution of India, 1950 — Article 227

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High Courts14 Sept 2009

Kuljit Singh Bassi Vs Janta Express Bus Service and Others

Punjab And Haryana At Chandigarh · (2010) 157 PLR 343

Constitution of India, 1950 — Article 227

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High Courts11 Sept 2009

M/s Mandwal Enterprises Vs Executive Engineer and another

Punjab And Haryana At Chandigarh · (2011) 3 RCR(Civil) 281

Arbitration and Conciliation Act, 1996 — Section 11(6)

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High Courts11 Sept 2009Dismissed

Chander Dass and Another Vs Tarsem Singh and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 602

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

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High Courts11 Sept 2009Allowed

Om Parkash Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 597

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts11 Sept 2009

Nirmal Singh Vs G.M.Northern Railway

Punjab And Haryana At Chandigarh · (2009) LabIC 3695 : (2010) 2 RCR(Civil) 24

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts11 Sept 2009

Basakha Singh Ghunas Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2010) 157 PLR 143 : (2009) 4 RCR(Civil) 391

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 61

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