High Courts09 Feb 2005Allowed
Rachhpal Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 115
Penal Code, 1860 (IPC) — Section 325, 326
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,693 of 4,620
High Courts09 Feb 2005Allowed
Rachhpal Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 847
Penal Code, 1860 (IPC) — Section 325, 326
High Courts08 Feb 2005Allowed
Naresh Vs State of Haryana Maman Chand Vs Naresh and others
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 450
Penal Code, 1860 (IPC) — Section 148, 302
High Courts08 Feb 2005Dismissed
Naresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 114
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 354
High Courts08 Feb 2005Dismissed
Naresh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 726
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 450
High Courts08 Feb 2005
Ram Mohan Oil Mills Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2008) 296 ITR 735
High Courts08 Feb 2005
Daya Ram and Others Vs Sube Singh
Punjab And Haryana At Chandigarh · (2005) 140 PLR 501 : (2005) 2 RCR(Civil) 148
Penal Code, 1860 (IPC) — Section 120B, 406, 420, 506
High Courts08 Feb 2005
Commissioner of Income Tax Vs Vikas Chemi Gum India
Punjab And Haryana At Chandigarh · (2005) 196 CTR 123 : (2005) 276 ITR 32
Constitution of India, 1950 — Article 136, 226, 32Income Tax Act, 1961 — Section 143(3), 184(7), 256(2), 260A, 80HHC
High Courts08 Feb 2005Allowed
Subhash Chander Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2005) 196 CTR 75 : (2005) 275 ITR 40 : (2006) 153 TAXMAN 199
Income Tax Act, 1961 — Section 124, 124(3), 142(1), 143(1), 143(3)
High Courts08 Feb 2005
Baljit Singh Vs Joint Development Commissioner and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 89
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 4, 7Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 19Transfer of Property Act, 1882 — Section 111
High Courts08 Feb 2005Allowed
Commissioner of Wealth Tax Vs Anil Tayal (HUF)
Punjab And Haryana At Chandigarh · (2005) 195 CTR 420 : (2006) 285 ITR 243
Wealth Tax Act, 1957 — Section 14, 14(2), 15, 16, 16(4)
High Courts08 Feb 2005Dismissed
Banarsi Dass Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 200 : (2005) 3 CivCC 523 : (2005) 2 CivCC 629 : (2005) 140 PLR 358 : (2005) 2 RCR(Civil) 72
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 14, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 65, 66, 74
High Courts08 Feb 2005Allowed
Union of India (UOI) and Another Vs Inder and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 601 : (2005) 2 RCR(Civil) 350
Punjab Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 8(3)
High Courts08 Feb 2005
Commissioner of Income Tax Vs Sohan Lal Kharait Ram
Punjab And Haryana At Chandigarh · (2005) 198 CTR 403 : (2007) 290 ITR 694
High Courts08 Feb 2005Dismissed
Hemant Kumar Vashishta Vs Krishan Kumar Vashishta and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 730 : (2005) 140 PLR 134
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2(1), Order 14 Rule 2(2)Constitution of India, 1950 — Article 227
High Courts08 Feb 2005
Commissioner of Wealth Tax Vs Anil Tayal
Punjab And Haryana At Chandigarh · (2005) 146 TAXMAN 293 : (2005) 146 TAXMAN 239
Income Tax Act, 1961 — Section 119, 271, 273
High Courts08 Feb 2005Allowed
National Fertilizers Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 8 VST 517
Haryana General Sales Tax Act, 1973 — Section 42(2)
High Courts07 Feb 2005Allowed
Manesh Kumar Vs State of Punjab thru. Insecticide Inspector
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 46
Insecticides Act, 1968 — Section 17Insecticides Rules, 1971 — Rule 27(5)
High Courts07 Feb 2005Dismissed
Anupam Sweet House Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2007) 9 VST 584
Constitution of India, 1950 — Article 226
High Courts07 Feb 2005Dismissed
Commissioner of Income Tax Vs Krishan Lal Dua
Punjab And Haryana At Chandigarh · (2005) 277 ITR 477
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 75Income Tax Act, 1961 — Section 131(1), 133(6), 142(2), 142A, 143(1)Wealth Tax Act, 1957 — Section 16A, 37(1), 38, 38A