High Courts11 Apr 2008Dismissed
Commissioner of Income Tax Vs Amar Nath
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0138
Income Tax Act, 1961 — Section 260A, 271(1)(c)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,391 of 4,622
High Courts11 Apr 2008
Angrej Singh and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 53
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173Penal Code, 1860 (IPC) — Section 366, 366A, 376
High Courts11 Apr 2008Allowed
Bhagat Singh Vs Balihar Singh and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 754
High Courts11 Apr 2008Allowed
Kumar Brothers (Chemists) Pvt. Ltd. Vs The Union Territory of Chandigarh and Others
Punjab And Haryana At Chandigarh · (2008) 151 PLR 306
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 10, 5
High Courts11 Apr 2008
Kulwant Singh Vs Kharaiti Lal and others
Punjab And Haryana At Chandigarh · (2009) 2 RCR(Civil) 254
High Courts11 Apr 2008
Maruti Udyog Limited Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2008) 118 FLR 211 : (2008) 3 LLJ 549 : (2008) 2 PLR 529 : (2008) 3 RCR(Civil) 334
High Courts11 Apr 2008Dismissed
Commissioner of Income Tax Vs Balwant Rai
Punjab And Haryana At Chandigarh · (2009) 221 CTR 573 : (2008) 174 TAXMAN 325
Income Tax Act, 1961 — Section 131, 142, 260A, 271, 69
High Courts10 Apr 2008
Som Nath Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 510
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 376
High Courts10 Apr 2008Dismissed
Commissioner of Income Tax Vs Vanaik Spg. Mills Ltd.
Punjab And Haryana At Chandigarh · (2008) 04 P&H CK 0125
Income Tax Act, 1961 — Section 143(1)(a), 260A
High Courts10 Apr 2008Dismissed
Commissioner of Income Tax Vs Avinash Chander Sharma
Punjab And Haryana At Chandigarh · (2008) 220 CTR 315 : (2008) 174 TAXMAN 290
Income Tax Act, 1961 — Section 132, 158, 158BC
High Courts10 Apr 2008Dismissed
Commissioner of Income Tax Vs Surinder Pal Nayar
Punjab And Haryana At Chandigarh · (2010) 327 ITR 236
Income Tax Act, 1961 — Section 143(1), 143(3), 144, 145, 148
High Courts10 Apr 2008Allowed
Bahadur Ram Vs Lakhwinder Singh and Others
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 526 : (2008) 3 PLR 128 : (2008) 3 RCR(Civil) 457
Transfer of Property Act, 1882 — Section 41
High Courts10 Apr 2008
Hari Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 30 : (2008) 3 RCR(Civil) 652
Land Acquisition Act, 1894 — Section 16, 17, 31, 4, 6
High Courts10 Apr 2008Allowed
Satish Kumar Vs Mohan Singh Gidda
Punjab And Haryana At Chandigarh · (2008) 4 BC 676 : (2008) 3 CivCC 314 : (2008) 151 PLR 542 : (2008) 3 RCR(Civil) 293 : (2008) 3 RCR(Criminal) 163
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142
High Courts10 Apr 2008
Bhagwant Singh Vs Food Corporation of India and others
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Civil) 298
High Courts10 Apr 2008Allowed
Bharaj Industries Vs Punjab Financial Corporation and Another
Punjab And Haryana At Chandigarh · AIR 2008 P&H 175 : (2010) 3 CompLJ 101 : (2008) 3 PLR 161
High Courts10 Apr 2008
S.B. Agro Foods Nihal Singh Wala Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2009) 1 CivCC 320 : (2008) 3 PLR 240 : (2008) 4 RCR(Civil) 293
Evidence Act, 1872 — Section 17
High Courts10 Apr 2008Dismissed
Anil Kumar Vs Harpal Singh Banwait and Another
Punjab And Haryana At Chandigarh · (2008) 151 PLR 343 : (2008) 3 RCR(Civil) 319 : (2008) 1 RCR(Rent) 638
High Courts10 Apr 2008
Jaswinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 774(1) : (2008) 3 RCR(Civil) 237 : (2008) 3 RCR(Criminal) 93
Constitution of India, 1950 — Article 226Transplantation of Human Organs and Tissues Act, 1994 — Section 3, 9
High Courts10 Apr 2008
Commissioner of Income Tax Vs Marudhar Chemicals and Pharmaceuticals P. Ltd.
Punjab And Haryana At Chandigarh · (2009) 319 ITR 75
Income Tax Act, 1961 — Section 36(1)(iii)