High Courts15 Feb 2005
New Diwan Oil Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 296 ITR 495
Income Tax Act, 1961 — Section 133A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,691 of 4,620
High Courts15 Feb 2005
Beant Kaur Vs Anil Kumar
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 507 : (2005) 1 HLR 696 : (2005) 2 PLR 354 : (2005) 2 RCR(Civil) 78
High Courts15 Feb 2005
Commissioner of Income Tax Vs Smt. Binda Devi
Punjab And Haryana At Chandigarh · (2005) 197 CTR 447
Evidence Act, 1872 — Section 114Income Tax Act, 1961 — Section 143(1), 143(3), 147, 148, 149
High Courts15 Feb 2005Dismissed
State of Haryana Vs Himmat Singh
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 832
Penal Code, 1860 (IPC) — Section 279, 304A
High Courts15 Feb 2005Allowed
Baldev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 980
Prevention of Corruption Act, 1947 — Section 5(2), 5(i)(e)
High Courts15 Feb 2005
Commissioner of Income Tax Vs Punjab State Civil Supplies Corpn. Ltd.
Punjab And Haryana At Chandigarh · (2005) 197 CTR 273 : (2006) 280 ITR 148 : (2005) 146 TAXMAN 168
High Courts14 Feb 2005
Commissioner of Income Tax Vs Keerana Vegetable Products Ltd.
Punjab And Haryana At Chandigarh · (2005) 199 CTR 200
Finance Act, 1987 — Section 43BIncome Tax Act, 1961 — Section 143(3), 43B
High Courts14 Feb 2005
Commissioner of Income Tax Vs Duttom Enterprises
Punjab And Haryana At Chandigarh · (2005) 197 CTR 606
Income Tax Act, 1961 — Section 143(3), 80G
High Courts14 Feb 2005Dismissed
Bant Singh Vs Lakhbir Singh and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 496 : (2005) 140 PLR 846 : (2005) 2 RCR(Civil) 676
High Courts11 Feb 2005Allowed
Bhim Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 136
Penal Code, 1860 (IPC) — Section 302
High Courts11 Feb 2005Allowed
The State of Punjab Vs Rachhpal Singh
Punjab And Haryana At Chandigarh · (2005) 140 PLR 382
Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Punjab Police Rules, 1934 — Rule 12.21, 16.24, 19.1
High Courts11 Feb 2005Dismissed
Godrej and Boyce Manufacturing Company Ltd. Vs Employees Provident Fund Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (2005) 107 FLR 325 : (2005) 2 LLJ 1117 : (2005) 140 PLR 811 : (2005) 4 RCR(Civil) 119
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 16(1), 2A
High Courts11 Feb 2005Dismissed
Dinesh Kumar Dhir Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 2005 P&H 241 : (2005) 140 PLR 626 : (2005) 2 RCR(Civil) 474
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 102, 6(5)Punjab Municipal Act, 1911 — Section 16, 16(1), 195
High Courts11 Feb 2005Dismissed
Naresh Kumar Gupta Vs Kartar Kaur (Died) through LRs.
Punjab And Haryana At Chandigarh · (2005) 3 CivCC 122 : (2005) 140 PLR 724 : (2005) 1 RCR(Rent) 373
Constitution of India, 1950 — Article 227East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts11 Feb 2005Allowed
Parminder Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 728
Penal Code, 1860 (IPC) — Section 120B, 302, 364
High Courts11 Feb 2005Dismissed
Commissioner of Income Tax Vs Saraswati Industrial Syndicate Ltd.
Punjab And Haryana At Chandigarh · (2006) 150 TAXMAN 93
Income Tax Act, 1961 — Section 260A
High Courts11 Feb 2005
Dharambir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 02 P&H CK 0008
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 279
High Courts10 Feb 2005
Harwinder Kaur Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2005) 4 RCR(Civil) 584 : (2005) 4 SCT 606
High Courts10 Feb 2005Allowed
Ajit Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 487
Penal Code, 1860 (IPC) — Section 120B, 419, 420, 465, 467
High Courts10 Feb 2005Allowed
Avtar Singh Vs Azad Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 118
Transfer of Property Act, 1882 — Section 106