High Courts12 Jan 2005
Commissioner of Income Tax Vs Haryana Minerals Ltd.
Punjab And Haryana At Chandigarh · (2005) 276 ITR 399
Income Tax Act, 1961 — Section 143(3), 154, 256(1), 80HHC
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,703 of 4,620
High Courts12 Jan 2005Dismissed
Shri Sarup Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0015
Opium Act, 1878 — Section 9
High Courts11 Jan 2005Allowed
Karamvir @ Karambir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 159
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 449
High Courts11 Jan 2005Dismissed
Bharat Bhushan alias Sonu Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 112
Criminal Procedure Code, 1973 (CrPC) — Section 161, 319
High Courts11 Jan 2005
Commissioner of Income Tax Vs Chaudhry Cotton Ginning and Pressing Factory
Punjab And Haryana At Chandigarh · (2005) 197 CTR 267 : (2005) 278 ITR 387
Income Tax Act, 1961 — Section 209A(1), 237, 273, 273(1), 41(1)
High Courts11 Jan 2005
Commissioner of Income Tax Vs Mangha Ram Om Parkash
Punjab And Haryana At Chandigarh · (2005) 198 CTR 507 : (2005) 276 ITR 362
Finance Act, 1964 — Section 143, 144, 147, 271(1)
High Courts11 Jan 2005Dismissed
Siri Chand Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 96 : (2005) 3 RCR(Civil) 661
Constitution of India, 1950 — Article 226, 227Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 10, 12, 24, 33, 4Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 3.4, 67A
High Courts11 Jan 2005
Darshan Singh and Another Vs The Superintending Canal Officer and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 112
Constitution of India, 1950 — Article 226, 227Northern India Canal and Drainage Act, 1873 — Section 30B(3)
High Courts11 Jan 2005Allowed
Ambica Oil and General Mills Vs Income Tax Officer-cum-Assessing Officer
Punjab And Haryana At Chandigarh · (2005) 274 ITR 231 : (2007) 158 TAXMAN 167
Haryana General Sales Tax Act, 1973 — Section 36(6)Income Tax Act, 1961 — Section 143(1), 143(2), 260A, 271(1)
High Courts11 Jan 2005Dismissed
Bharat Bhushan alias Sonu Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 976
Criminal Procedure Code, 1973 (CrPC) — Section 319
High Courts10 Jan 2005Dismissed
Subedar Adopted son of Smt. Kapoori Vs Usman and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 864 : (2005) 3 RCR(Civil) 120
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 100, 107, 107(1), 107(2)
High Courts10 Jan 2005Dismissed
Sohan Singh and Another Vs Amrik Singh and Others
Punjab And Haryana At Chandigarh · AIR 2005 P&H 176 : (2005) 3 CivCC 494 : (2005) 140 PLR 581 : (2005) 2 RCR(Civil) 325
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 151Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts10 Jan 2005Dismissed
Ranjit Singh and Others Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 773 : (2005) 2 RCR(Civil) 458 : (2005) 1 RCR(Rent) 493
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146Transfer of Property Act, 1882 — Section 109, 111
High Courts10 Jan 2005Allowed
Karam Singh Vs Baldev Mitter and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 8
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 90
High Courts07 Jan 2005Allowed
Gram Panchayat Vs Additional Director, Consolidation and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 273 : (2005) 2 RCR(Civil) 246
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 2, 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 11
High Courts07 Jan 2005Allowed
Sundhri (Dead) through LRs. Vs Lala Ram (Dead) through LRs.
Punjab And Haryana At Chandigarh · (2005) 2 CivCC 733 : (2005) 140 PLR 493 : (2005) 2 RCR(Civil) 140
Evidence Act, 1872 — Section 68
High Courts07 Jan 2005Dismissed
Inderjeet Wadhwa Vs Jagjit and Another
Punjab And Haryana At Chandigarh · AIR 2005 P&H 216 : (2005) 3 CivCC 535 : (2005) 140 PLR 247 : (2005) 2 RCR(Civil) 316
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 41, 51, 52
High Courts07 Jan 2005
Manjit Singh and Another Vs Kidar Nath and Another
Punjab And Haryana At Chandigarh · (2005) 140 PLR 209 : (2005) 2 RCR(Civil) 25
Hindu Succession Act, 1956 — Section 14, 14(1)Transfer of Property Act, 1882 — Section 14, 40
High Courts07 Jan 2005Allowed
Commissioner of Income Tax Vs Modi Electric Supply Co. Ltd.
Punjab And Haryana At Chandigarh · (2005) 195 CTR 261 : (2005) 276 ITR 135
Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 6(1)Income Tax Act, 1961 — Section 41(2), 45, 48, 49, 50
High Courts07 Jan 2005Dismissed
Jog Dhian Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 306 : (2005) 1 RCR(Civil) 658
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 302Punjab Land Revenue Act, 1887 — Section 15