High Courts11 Feb 2010Allowed
Commissioner of Income Tax Vs Accent for Living
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0053
Income Tax Act, 1961 — Section 260A, 80I, 80IA, 80IB
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2010
4,857 judgments · page 222 of 243
High Courts10 Feb 2010Dismissed
Sadhu Ram through Rajesh Kumar, Sohan Lal through Jagmal Singh and The Ishwarwal Co-op Society Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0331
Himachal Pradesh General Sales Tax Act, 1968 — Section 12A
High Courts10 Feb 2010Dismissed
Harbhej Singh and Another and Baljit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0327
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 395
High Courts10 Feb 2010Dismissed
Gurmeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 1 Crimes 302
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 306
High Courts10 Feb 2010Dismissed
The State of Punjab Vs Shri Kapil Dev
Punjab And Haryana At Chandigarh · (2010) 158 PLR 74
High Courts10 Feb 2010Dismissed
Indian Roadlines Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2010) 323 ITR 362
Central Excises and Salt Act, 1944 — Section 35, 35BIncome Tax Act, 1961 — Section 143, 249, 260ALimitation Act, 1963 — Section 5
High Courts10 Feb 2010
Pardeep and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0257
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 307, 323, 327, 343
High Courts10 Feb 2010Dismissed
Manish Ahlawat Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0237
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155, 156, 193, 195, 340Penal Code, 1860 (IPC) — Section 120B, 34, 364, 406, 420
High Courts10 Feb 2010
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2010) 2 RCR(Criminal) 539
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 304A, 337
High Courts10 Feb 2010
Devinder Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2010) 3 ICC 438 : (2010) 2 RCR(Civil) 276
Civil Procedure Code, 1908 (CPC) — Section 35, 35AConstitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts10 Feb 2010
Raja Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0221
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts10 Feb 2010Allowed
Faridabad Complex Administration Vs Nem Chand (dead)
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0215
Limitation Act, 1963 — Section 5
High Courts10 Feb 2010
Dalip Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0214
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 406, 408, 409
High Courts10 Feb 2010
N.S.S. Enterprises Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 30 VST 244
Income Tax Act, 1961 — Section 206CPunjab General Sales Tax Act, 1948 — Section 8
High Courts10 Feb 2010Dismissed
Tejinderkaur @ Tejinderjit Kaur Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0201
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 376, 506
High Courts10 Feb 2010
Bhajan Singh Vs Karnail Singh
Punjab And Haryana At Chandigarh · (2010) 3 CCC 573 : (2010) 3 CivCC 573 : (2010) 3 RCR(Civil) 355
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts10 Feb 2010
Devinder Singh & Ors. Vs Union of India & Ors.
Punjab And Haryana At Chandigarh · (2010) 2 Law Herald 1424
Civil Procedure Code, 1908 (CPC) — Section 35, 35ALand Acquisition Act, 1894 — Section 4, 6
High Courts10 Feb 2010Allowed
Devi Chand Jain Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0182
High Courts10 Feb 2010Dismissed
Gunvaneet Kaur @ Renee Vs Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0181
Industrial Disputes Act, 1947 — Section 33C
High Courts10 Feb 2010
Tejbir and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2010) 02 P&H CK 0176
Penal Code, 1860 (IPC) — Section 307, 323, 34