High Courts07 Feb 2005Allowed
Raj Kumar Vs National Insurance Company Ltd. and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 794 : (2005) 141 PLR 44 : (2005) 2 RCR(Civil) 150
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,694 of 4,620
High Courts07 Feb 2005Dismissed
Commissioner of Income Tax Vs Kamal Chemicals Industries
Punjab And Haryana At Chandigarh · (2006) 200 CTR 219 : (2005) 277 ITR 150
Income Tax Act, 1961 — Section 260A, 271(1), 273(1)
High Courts07 Feb 2005
Haryana Co-operative Sugar Mill Ltd. Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2005) 198 CTR 86 : (2005) 277 ITR 80
Constitution of India, 1950 — Article 14Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 139, 142(1), 143, 143(1A), 154
High Courts07 Feb 2005Dismissed
Baldev Raj Vs Neelam Kanta
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 794 : (2005) 2 DMC 240 : (2005) 140 PLR 500 : (2005) 2 RCR(Civil) 150
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115, 13
High Courts07 Feb 2005
Commissioner of Income Tax Vs Master Sukhwant Singh
Punjab And Haryana At Chandigarh · (2005) 196 CTR 122
Income Tax Act, 1961 — Section 24(1)
High Courts07 Feb 2005Dismissed
Shiv Dayal and Others Vs Ram Kali and Others
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 242 : (2005) 2 CivCC 609 : (2005) 140 PLR 363 : (2005) 2 RCR(Civil) 79
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 3, Order 33 Rule 7(3)Constitution of India, 1950 — Article 227
High Courts07 Feb 2005Allowed
Principal, Haryana College of Technology and Management Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 489 : (2005) 3 RCR(Civil) 208
Motor Vehicles Act, 1988 — Section 12, 3(1)Punjab Motor Vehicles Taxation Act, 1924 — Section 13, 13(1)Punjab Motor Vehicles Taxation Rules, 1925 — Rule 8(1)
High Courts07 Feb 2005Dismissed
State of Haryana Vs M.H. Textiles Pvt. Ltd. and Another
Punjab And Haryana At Chandigarh · (2005) 141 STC 251
Central Sales Tax Act, 1956 — Section 9(2)Constitution of India, 1950 — Article 226, 227Haryana General Sales Tax Act, 1973 — Section 25(5), 47, 59
High Courts07 Feb 2005Allowed
Gurmeet Kaur and Others Vs Hardeep Singh and Another
Punjab And Haryana At Chandigarh · (2005) 3 ACC 535 : (2005) 140 PLR 503 : (2005) 2 RCR(Civil) 149
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11, Order 32 Rule 12Motor Vehicles Act, 1988 — Section 163A
High Courts07 Feb 2005
Commissioner of Income Tax Vs A.P. Gera
Punjab And Haryana At Chandigarh · (2005) 198 CTR 506 : (2006) 284 ITR 370
Income Tax Act, 1961 — Section 16
High Courts07 Feb 2005
Sant Lal Tek Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 142 STC 135
Central Sales Tax Act, 1956 — Section 2Haryana General Sales Tax Act, 1973 — Section 25, 25(2), 25(3), 25(4), 25(5)Haryana General Sales Tax Rules, 1975 — Rule 17, 17(1), 17(2), 2, 30
High Courts07 Feb 2005Allowed
Jodh Raj and another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 219
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts07 Feb 2005Allowed
Jodh Raj and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 26
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts07 Feb 2005Allowed
Manesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 859
Insecticides Act, 1968 — Section 15, 17, 18, 29(i), 30(3)
High Courts04 Feb 2005Dismissed
Sharomini Gurdwara Parbandhak Committee Vs Ex-Military Mazahbi Sikh Association and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 52 : (2005) 2 RCR(Civil) 731
High Courts04 Feb 2005
Ashok Kumar Vs Surinder Kumar
Punjab And Haryana At Chandigarh · AIR 2005 P&H 263 : (2005) 140 PLR 138 : (2005) 2 RCR(Civil) 557
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts04 Feb 2005
Shivalik Fuels (P) Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2005) 196 CTR 72 : (2005) 276 ITR 638
Income Tax Act, 1961 — Section 80J, 80J(1A)Income Tax Rules, 1962 — Rule 19A(2), 19A(3)
High Courts04 Feb 2005
Nachhattar Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 92
High Courts04 Feb 2005Dismissed
Malkiat Singh Vs The District Collector and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 94
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 7
High Courts04 Feb 2005Dismissed
Sachin Vs Smt. Sunita Vashisht and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 204 : (2005) 2 CivCC 780 : (2005) 140 PLR 135 : (2005) 2 RCR(Civil) 481
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 118