High Courts05 Aug 2009Allowed
Satnam Singh Vs Parkash Chand
Punjab And Haryana At Chandigarh · (2009) 156 PLR 198
Civil Procedure Code, 1908 (CPC) — Section 149
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2009
2,510 judgments · page 43 of 126
High Courts05 Aug 2009Allowed
Commissioner of Income Tax Vs Sas Educational Society
Punjab And Haryana At Chandigarh · (2009) 319 ITR 65
Income Tax Act, 1961 — Section 10, 12AA, 260A
High Courts05 Aug 2009Dismissed
Harjinder Singh Vs State of U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Criminal) 855
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482
High Courts05 Aug 2009Allowed
Prabh Dayal (Dead) through his LRs. Vs Daulat Ram
Punjab And Haryana At Chandigarh · (2011) 1 ILR (P&H) 349
Limitation Act, 1963 — Article 64 , 65Punjab and Haryana High Court Rules and Order — Rule 8Specific Relief Act, 1963 — Section 6
High Courts05 Aug 2009Dismissed
Tek Chand Vs The Secretary, Punjab Housing Development Board, Sector 17, Chandigarh
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Civil) 139 : (2010) 1 RCR(Rent) 221
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5, 7
High Courts05 Aug 2009Allowed
Gurdish Kaur and Another Vs Darshan Singh and Others
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 933
High Courts04 Aug 2009Allowed
Mohan Lal and Another Vs Satish Kumar and Others
Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 940
High Courts04 Aug 2009Dismissed
Ram Niwas and others Vs Bhagirath and others
Punjab And Haryana At Chandigarh · (2009) 31 CriminalCC 209 : (2009) 4 RCR(Criminal) 579
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts04 Aug 2009Dismissed
The Guhla Primary Agricultural Cooperative Society Ltd. Vs Jagdish Singh
Punjab And Haryana At Chandigarh · (2010) 159 PLR 413 : (2010) 1 RCR(Rent) 112
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts04 Aug 2009
Gurcharan Singh Vs Dharam Singh and Others
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Rent) 617
Constitution of India, 1950 — Article 227
High Courts04 Aug 2009Allowed
Marman Devi Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 157 PLR 53 : (2009) 8 SLR 623
High Courts04 Aug 2009Allowed
Surjit Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0192
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 506
High Courts04 Aug 2009Allowed
Suresh Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2009) 2 SLR 175
Criminal Procedure Code, 1973 (CrPC) — Section 227Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 307
High Courts04 Aug 2009Dismissed
Commissioner of Income Tax Vs Mr. Harjit Singh, Prop. Sabarwal International
Punjab And Haryana At Chandigarh · (2010) 329 ITR 422 : (2010) 189 TAXMAN 385
Income Tax Act, 1961 — Section 132, 158BD, 158BFA, 260A
High Courts04 Aug 2009Dismissed
Mr. Manak Chand Agarwal, Prop. Gupta Steel Co. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2010) 327 ITR 486 : (2010) 186 TAXMAN 319
Income Tax Act, 1961 — Section 260A, 69
High Courts04 Aug 2009
Sukhwinder Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0176
High Courts04 Aug 2009Dismissed
Commissioner of Income Tax Vs Puneet Udyog
Punjab And Haryana At Chandigarh · (2010) 186 TAXMAN 301
Income Tax Act, 1961 — Section 260A
High Courts04 Aug 2009Allowed
Ajanta Educational Centre Vs Chief Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2009) 226 CTR 255 : (2010) 187 TAXMAN 75
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10
High Courts04 Aug 2009Dismissed
Shiv Dayal Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2009) 08 P&H CK 0118
Criminal Procedure Code, 1973 (CrPC) — Section 208, 313Penal Code, 1860 (IPC) — Section 302, 304
High Courts04 Aug 2009Allowed
Deep Malhotra and Others Vs The Chief commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2011) 334 ITR 232 : (2009) 185 TAXMAN 290
Constitution of India, 1950 — Article 136, 226Income Tax Act, 1961 — Section 127, 132