High Courts13 Jan 2005
Commissioner of Income Tax Vs Pawan Rice Mills
Punjab And Haryana At Chandigarh · (2005) 198 CTR 694
Income Tax Act, 1961 — Section 139(1), 139(4), 142(1), 256(1), 271B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,702 of 4,620
High Courts13 Jan 2005
Commissioner of Income Tax Vs S.C. Wadhwa
Punjab And Haryana At Chandigarh · (2005) 198 CTR 500 : (2006) 283 ITR 384
Income Tax Act, 1961 — Section 10(14), 16, 17(1), 2(24)
High Courts13 Jan 2005Allowed
Commissioner of Income Tax Vs Palwal Co-operative Sugar Mills Ltd.
Punjab And Haryana At Chandigarh · (2005) 197 CTR 320 : (2006) 284 ITR 153
Constitution of India, 1950 — Article 136, 226, 32Income Tax Act, 1961 — Section 143(3), 37(1), 43B
High Courts13 Jan 2005Dismissed
Pritam Singh Vs Sukhdev Singh and Another
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 786 : (2005) 140 PLR 219 : (2005) 2 RCR(Civil) 42
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts13 Jan 2005
Commissioner of Income Tax Vs Gupta Fabs
Punjab And Haryana At Chandigarh · (2005) 274 ITR 620
Income Tax Act, 1961 — Section 288(2), 32AB(1), 32AB(5), 80HHC
High Courts13 Jan 2005
Commissioner of Income Tax Vs Madan Lal and Bros.
Punjab And Haryana At Chandigarh · (2005) 195 CTR 92 : (2005) 276 ITR 571
Income Tax Act, 1961 — Section 139(1), 143(3), 36(1), 43B
High Courts13 Jan 2005Dismissed
Jai Bhagwan Vs Teshsildar-cum-A.C.I. Industries and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 11
Punjab Agricultural Produce Markets (Amendment) Act, 1980 — Section 23A, 6, 6(2)Punjab Agricultural Produce Markets Act, 1961 — Section 23, 23A, 23A(2), 4, 6
High Courts13 Jan 2005Dismissed
Santokh Singh Vs Joint Development Commission (I.R.D.) and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 110
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 7Transfer of Property Act, 1882 — Section 111
High Courts13 Jan 2005Dismissed
Suraj Bhan and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 141 PLR 66 : (2005) 2 RCR(Civil) 787
Constitution of India, 1950 — Article 226, 227Haryana Panchayati Raj Act, 1994 — Section 47Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 5
High Courts13 Jan 2005Dismissed
Hari Om Vs Minish Kumar
Punjab And Haryana At Chandigarh · (2005) 140 PLR 690
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115Constitution of India, 1950 — Article 227
High Courts13 Jan 2005Dismissed
Naranjan Singh Vs Satwinder Singh and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 689
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
High Courts13 Jan 2005Dismissed
S.C. Wadhwa Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2005) 198 CTR 503
Civil Procedure Code, 1908 (CPC) — Section 100, 100(1)Income Tax Act, 1961 — Section 143(1), 16, 17(1), 260A, 260A(1)
High Courts13 Jan 2005Dismissed
Integrated Informatics Private Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 142 STC 182
Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 2, 2(1), 27, 3, 3(1)Haryana General Sales Tax Rules, 1975 — Rule 24
High Courts13 Jan 2005
S.C. Wadhwa, Development Officer, Life Insurance Corpn. of India Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2005) 148 TAXMAN 99
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 143, 260A
High Courts13 Jan 2005Allowed
Sukhdev Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 525
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts12 Jan 2005Allowed
Sahib Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0190
Penal Code, 1860 (IPC) — Section 395, 397
High Courts12 Jan 2005Dismissed
Des Raj Nagpal (Died) through LRs. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2005) 141 PLR 656 : (2005) 2 RCR(Civil) 97
Land Acquisition Act, 1894 — Section 18, 23(1)(A), 28A, 3, 4
High Courts12 Jan 2005Dismissed
Mehal Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 720
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33
High Courts12 Jan 2005Allowed
Dhaman Vs Jiya Lall and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 191 : (2005) 140 PLR 631 : (2005) 2 RCR(Civil) 361
Succession Act, 1925 — Section 63
High Courts12 Jan 2005Dismissed
Mohinder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 303
Opium Act, 1878 — Section 9(a)