High Courts07 Jan 2005
Commissioner of Income Tax Vs Ashoka Dairy
Punjab And Haryana At Chandigarh · (2006) 200 CTR 211 : (2005) 279 ITR 32
Finance Act, 1995 — Section 271B, 44ABIncome Tax Act, 1961 — Section 139, 139(1), 234A, 256(1), 271(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,704 of 4,620
High Courts07 Jan 2005
Commissioner of Income Tax Vs Hukam Singh and Others
Punjab And Haryana At Chandigarh · (2005) 276 ITR 347
Income Tax Act, 1961 — Section 142(1), 143(1), 143(2), 148
High Courts07 Jan 2005Dismissed
Gurdip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 230
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts06 Jan 2005Allowed
Subhash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 425
Penal Code, 1860 (IPC) — Section 302, 34
High Courts06 Jan 2005Allowed
Sandeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 2 RCR(Criminal) 105
Penal Code, 1860 (IPC) — Section 120B, 34
High Courts06 Jan 2005Dismissed
Sher Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 12 CriminalCC 261
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34
High Courts06 Jan 2005Dismissed
Amarjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2005) 1 ILR (P&H) 570 : (2005) 140 PLR 821
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts06 Jan 2005
Bharat Rattan Dr. Baba Sahib Bhim Rao Ambedkar Cooperative Transport Society Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 504 : (2005) 2 RCR(Civil) 243
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 100, 99Punjab Passengers and Goods Taxation Rules, 1952 — Rule 9(2), 9(2A), 9(2B), 9(2C)
High Courts06 Jan 2005
Mustaq Ahmed Vs Mohd. Ramzan and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 361
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts06 Jan 2005
Smt. Urmila Devi Vs Nar Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 179 : (2005) 1 RCR(Civil) 813
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts06 Jan 2005Dismissed
Gopal Sexena, Principal and Others Vs Gurnam Singh and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 780 : (2005) 2 RCR(Rent) 200
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 Jan 2005Dismissed
Sher Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 1 RCR(Criminal) 943
Penal Code, 1860 (IPC) — Section 307, 34
High Courts05 Jan 2005
Jai Krishan Verma Vs Chief Executive Officer and Others
Punjab And Haryana At Chandigarh · (2005) 105 FLR 1021 : (2005) 139 PLR 784
Contract Act, 1872 — Section 72
High Courts04 Jan 2005Dismissed
Sital Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 43
Penal Code, 1860 (IPC) — Section 304B
High Courts04 Jan 2005Dismissed
Gurcharn Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 01 P&H CK 0179
Penal Code, 1860 (IPC) — Section 302
High Courts04 Jan 2005Dismissed
Harnek Singh Vs Jaswant Singh and Others
Punjab And Haryana At Chandigarh · (2005) 139 PLR 851 : (2005) 2 RCR(Civil) 75
Constitution of India, 1950 — Article 243F, 243VPunjab State Election Commission Act, 1994 — Section 11, 12, 73, 74, 75
High Courts04 Jan 2005Dismissed
Suraj Bhan Vs Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (2005) 140 PLR 114
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7(2)Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 8, 8(3)
High Courts03 Jan 2005Dismissed
Azad Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 13 CriminalCC 544
Penal Code, 1860 (IPC) — Section 302, 323
High Courts03 Jan 2005Allowed
Commissioner of Income Tax Vs Sant Ram Mangat Ram
Punjab And Haryana At Chandigarh · (2005) 195 CTR 345 : (2005) 275 ITR 312
Income Tax Act, 1961 — Section 143(3), 145
High Courts03 Jan 2005Dismissed
Azad Singh and another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2005) 3 RCR(Criminal) 150
Penal Code, 1860 (IPC) — Section 302, 323