COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,400 judgments · page 2,701 of 4,620

High Courts18 Jan 2005Dismissed

M.M. Katyal Vs Subhash Chand and Another

Punjab And Haryana At Chandigarh · AIR 2005 P&H 203 : (2005) 140 PLR 268 : (2005) 2 RCR(Civil) 101

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(1), Order 22 Rule 4(2)Registration Act, 1908 — Section 77(1)

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High Courts18 Jan 2005Dismissed

The Haryana Cooperative Sugar Mill Ltd. Vs The Commissioner of Income Tax and Another

Punjab And Haryana At Chandigarh · (2006) 142 PLR 800

Finance Act, 1993 — Section 143(1A)Income Tax Act, 1961 — Section 139, 142(1), 143(1), 143(1A), 154

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High Courts18 Jan 2005Allowed

Gurmail Singh Vs Raghbir Singh

Punjab And Haryana At Chandigarh · (2006) 142 PLR 335

Civil Procedure Code, 1908 (CPC) — Section 35B

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High Courts18 Jan 2005

Commissioner of Income Tax Vs Bhagwat Parsad Bansal and Sons

Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0021

Criminal Procedure Code, 1973 (CrPC) — Section 100Income Tax Act, 1961 — Section 133A, 143, 260A

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High Courts18 Jan 2005

Commissioner of Income Tax, (Central), Ludhiana Vs Sobhag Textile (P.) Ltd.

Punjab And Haryana At Chandigarh · (2006) 153 TAXMAN 597

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High Courts17 Jan 2005

Harbhagwant Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 757

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 332

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High Courts17 Jan 2005

Commissioner of Income Tax Vs S.S. Banga

Punjab And Haryana At Chandigarh · (2006) 202 CTR 90

Income Tax Act, 1961 — Section 139, 139(1), 139(4), 234A, 256(1)

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High Courts17 Jan 2005Dismissed

Paramjit Singh Walia Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2005) 3 SLJ 111

Constitution of India, 1950 — Article 226

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High Courts17 Jan 2005

Commissioner of Income Tax Vs Atlas Cycle Industries Ltd.

Punjab And Haryana At Chandigarh · (2005) 277 ITR 78

Companies (Profits) Surtax Act, 1964 — Rule 4Income Tax Act, 1961 — Section 256(1), 80G

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High Courts17 Jan 2005

Commissioner of Income Tax Vs Smt. Attri Devi

Punjab And Haryana At Chandigarh · (2005) 276 ITR 532

Income Tax Act, 1961 — Section 143(3), 147, 148, 151, 256(1)

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High Courts17 Jan 2005

Kartari Devi and others Vs Bhajan Kaur

Punjab And Haryana At Chandigarh · (2005) 1 RCR(Civil) 824

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High Courts17 Jan 2005

Vidya Sagar Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2005) 199 CTR 193 : (2005) 277 ITR 120

Income Tax Act, 1961 — Section 139, 143(1), 144A, 144B, 147

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High Courts17 Jan 2005Allowed

Harbhagwant Singh and others Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 327

Penal Code, 1860 (IPC) — Section 149, 307

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High Courts17 Jan 2005Dismissed

Surjeet Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 982

Penal Code, 1860 (IPC) — Section 326, 506

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High Courts14 Jan 2005Allowed

Jaspal Singh and others Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0193

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts14 Jan 2005Dismissed

Ramesh Chander Vs State of Punjab

Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 330

Prevention of Corruption Act, 1988 — Section 13(2), 7

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High Courts14 Jan 2005

Fakria Vs Jasmer Singh

Punjab And Haryana At Chandigarh · (2005) 139 PLR 801 : (2005) 1 RCR(Civil) 825

Limitation Act, 1963 — Article 136Specific Relief Act, 1877 — Section 35Specific Relief Act, 1963 — Section 28

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High Courts14 Jan 2005Allowed

Avtar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 846

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High Courts13 Jan 2005Allowed

Krishan Kumar Vs State (U.T. Chandigarh)

Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 975

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)

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High Courts13 Jan 2005Allowed

Sher Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0181

Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i)

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