COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,433 judgments · page 2,255 of 4,622

High Courts24 Jul 2009Dismissed

State of Punjab and Others Vs Dilbhajan Singh

Punjab And Haryana At Chandigarh · AIR 2009 P&H 184 : (2009) 156 PLR 252

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18, 19, 4, 6

High Courts24 Jul 2009Allowed

National Insurance Company Limited Vs Hari Singh and Others

Punjab And Haryana At Chandigarh · (2010) ACJ 2107 : (2009) 156 PLR 240

Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 16

High Courts24 Jul 2009Dismissed

Smt. Kusum Lata Thakral Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2009) 226 CTR 515 : (2010) 327 ITR 424 : (2009) 185 TAXMAN 237

Income Tax Act, 1961 — Section 131, 143, 147, 260A

High Courts23 Jul 2009

Shri Nirmal Panchaiti Akhara Vs General Public and Others

Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0240

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Succession Act, 1925 — Section 384

High Courts23 Jul 2009

Natha Singh Vs Mittal Traders

Punjab And Haryana At Chandigarh · (2011) 1 RCR(Civil) 26

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 34

High Courts23 Jul 2009Allowed

Sat Narain Vs Ram Mehar and Others

Punjab And Haryana At Chandigarh · (2010) 3 CivCC 550 : (2010) 159 PLR 36

Constitution of India, 1950 — Article 227

High Courts23 Jul 2009Dismissed

Chander Mohan Sahdev Vs Chandigarh Administration and Others

Punjab And Haryana At Chandigarh · (2010) 157 PLR 123 : (2009) 4 RCR(Civil) 375

Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 9A

High Courts23 Jul 2009Dismissed

Bhagwan Singh Vs Raj Kumar

Punjab And Haryana At Chandigarh · (2009) 156 PLR 248

Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts23 Jul 2009

Ravinder Kumar Kohli and Others Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (2011) 5 RCR(Criminal) 20

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 406, 498A

High Courts23 Jul 2009Dismissed

Baldev Singh Vs Kulbir Singh and Others

Punjab And Haryana At Chandigarh · (2010) 1 CivCC 29 : (2010) 157 PLR 124 : (2009) 4 RCR(Civil) 186

High Courts23 Jul 2009Allowed

Harbhajan Singh Riar Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 1054 : (2009) 8 SLR 99

Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 8.21, 9.14

High Courts23 Jul 2009Dismissed

Commissioner of Income Tax, Chandigarh-II Vs R.P.S. Hotels (P.) Ltd.

Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0025

Income Tax Act, 1961 — Section 260A

High Courts23 Jul 2009

Santokh Singh and another Vs Darshan Singh and others

Punjab And Haryana At Chandigarh · (2009) 4 RCR(Civil) 538

High Courts22 Jul 2009Dismissed

Linen Rugs Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2009) 07 P&H CK 0265

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

High Courts22 Jul 2009Allowed

Sunita Gupta and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2009) 2 ILR (P&H) 1083 : (2009) 7 SLR 217

Constitution of India, 1950 — Article 14, 16Industrial Disputes (Punjab) Rules, 1958 — Rule 12, 75, 76, 77Industrial Disputes Act, 1947 — Section 25F, 25H

High Courts22 Jul 2009

Ram Pairy and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (2010) 1 RCR(Civil) 942

High Courts22 Jul 2009

Pirthi Chand Kaushal Vs Om Parkash, Ramesh Kumar Rice Mills and Others

Punjab And Haryana At Chandigarh · (2009) 156 PLR 132

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10

High Courts22 Jul 2009Dismissed

Commissioner of Income Tax Vs Atam Valves (P.) Ltd.

Punjab And Haryana At Chandigarh · (2011) 332 ITR 468 : (2009) 184 TAXMAN 6

Income Tax Act, 1961 — Section 133A, 260A, 69

High Courts22 Jul 2009Dismissed

Commissioner of Income Tax Vs N.W.W.

Punjab And Haryana At Chandigarh · (2009) 315 ITR 467

Income Tax Act, 1961 — Section 133A, 260A

High Courts22 Jul 2009Allowed

Smt. Usha Rani and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2011) ACJ 1111 : (2009) 156 PLR 279

Motor Vehicles Act, 1988 — Section 140, 141, 40