High Courts01 Apr 2008Allowed
Suresh Kumar Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 2008 P&H 164 : (2008) 3 PLR 189 : (2008) 3 RCR(Civil) 713
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,433 judgments · page 2,395 of 4,622
High Courts01 Apr 2008Dismissed
Commissioner of Income Tax Vs Budhewal Co-Operative Sugar Mills Ltd.
Punjab And Haryana At Chandigarh · (2009) 312 ITR 92
Income Tax Act, 1961 — Section 143, 260A, 271, 80P
High Courts01 Apr 2008Allowed
Pawan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2008) CriLJ 4620 : (2008) 4 RCR(Criminal) 258
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts01 Apr 2008Dismissed
Commissioner of Income Tax Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (2008) 218 CTR 674 : (2010) 327 ITR 278 : (2008) 170 TAXMAN 160
Income Tax Act, 1961 — Section 139, 158BD, 260A, 54B, 54F
High Courts01 Apr 2008Dismissed
Satish Kumar Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (2008) 4 CivCC 185 : (2008) 151 PLR 312 : (2008) 3 RCR(Civil) 278 : (2008) 1 RCR(Rent) 610
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
High Courts01 Apr 2008Allowed
H.K. Dua and Others Vs Mrs. Bharti Arora
Punjab And Haryana At Chandigarh · (2008) 4 RCR(Criminal) 55
Child Marriage Restraint Act, 1929 — Section 3, 4, 5Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 499, 500, 501, 502
High Courts01 Apr 2008
State of Haryana Vs K.C. Bangar and Another
Punjab And Haryana At Chandigarh · (2008) 28 CriminalCC 141
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts01 Apr 2008Allowed
Kiran Bala and another Vs The State of Punjab and another
Punjab And Haryana At Chandigarh · (2008) 3 RCR(Criminal) 427
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 107, 306, 34
High Courts01 Apr 2008
State of Haryana Vs K.C. Bangar
Punjab And Haryana At Chandigarh · (2009) 1 RCR(Criminal) 822
Constitution of India, 1950 — Article 12, 14, 16, 20(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 173, 2(h), 397, 397(1)Evidence Act, 1872 — Section 123, 124, 162
High Courts01 Apr 2008Dismissed
Commissioner of Income Tax Vs N.S. Bakshi
Punjab And Haryana At Chandigarh · (2010) 325 ITR 607
Income Tax Act, 1961 — Section 142A, 143
High Courts31 Mar 2008Dismissed
State of Punjab and Another Vs Ashok Singh Garchha and Others
Punjab And Haryana At Chandigarh · (2008) 152 PLR 46 : (2008) 3 RCR(Civil) 648
Constitution of India, 1950 — Article 162
High Courts31 Mar 2008
Uttar Haryana Bijli Nigam Ltd. Vs Electricity Ombudsman (Vidyut Lokpal)
Punjab And Haryana At Chandigarh · (2008) 152 PLR 171 : (2008) 3 RCR(Civil) 488 : (2008) 3 RCR(Civil) 724 : (2008) 3 RCR(Criminal) 617
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135, 181, 42
High Courts31 Mar 2008Dismissed
Commissioner of Income Tax Vs Rakesh Chander Goyal
Punjab And Haryana At Chandigarh · (2008) 216 CTR 136 : (2009) 309 ITR 163 : (2009) 177 TAXMAN 15
Income Tax Act, 1961 — Section 132, 158BD, 163, 260A, 9
High Courts31 Mar 2008
Pawan Singal Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 216 CTR 71 : (2008) 170 TAXMAN 614
Income Tax Act, 1961 — Section 245C, 245HA
High Courts31 Mar 2008Allowed
Shiv Das Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2008) 2 PLR 573
High Courts31 Mar 2008Allowed
Smt. Lille Madanjit and Others Vs Land Acquisition Collector for Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (2008) 2 PLR 648 : (2008) 3 RCR(Civil) 452
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts31 Mar 2008Dismissed
Commissioner of Income Tax Vs M.P. Singh
Punjab And Haryana At Chandigarh · (2008) 217 CTR 487 : (2008) 174 TAXMAN 423
Income Tax Act, 1961 — Section 142, 143, 147, 148, 260A
High Courts31 Mar 2008Dismissed
Punjab State Co-operative Supply and Marketing Federation Ltd. Vs Deputy Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 217 CTR 550
Income Tax Act, 1961 — Section 143, 154, 260A, 84
High Courts31 Mar 2008
Rishab Agro Industries Vs The Appellate Authority and Others
Punjab And Haryana At Chandigarh · (2008) 4 BC 59 : (2008) 2 PLR 679
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 25
High Courts31 Mar 2008Dismissed
Balwan Singh Vs Smt. Brahmo
Punjab And Haryana At Chandigarh · (2008) 3 CivCC 562 : (2008) 151 PLR 539 : (2008) 3 RCR(Civil) 386 : (2008) 3 RCR(Criminal) 249 : (2008) 3 RCR(Criminal) 386
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Adoptions and Maintenance Act, 1956 — Section 20