High Courts01 Oct 1997
Roop Chand and Co. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1999) 237 ITR 524
Income Tax Act, 1961 — Section 185, 185(1)Punjab Liquor Licence Rules, 1956 — Rule 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,270 of 4,612
High Courts01 Oct 1997Allowed
Amarjeet Singh Randhawa and Others Vs Notified Area Committee
Punjab And Haryana At Chandigarh · (1998) 118 PLR 177 : (1998) 1 RCR(Civil) 651
Constitution of India, 1950 — Article 226
High Courts01 Oct 1997Dismissed
Lehna Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 137 : (1998) 1 RCR(Civil) 217
Punjab Gram Panchayat Act, 1952 — Section 4
High Courts01 Oct 1997
COMMISSIONER OF INCOME TAX Vs PIONEER SPORTS WORKS (P) LTD.
Punjab And Haryana At Chandigarh · (1998) 145 CTR 377
Income Tax Act, 1961 — Section 125A, 144B, 153, 256
High Courts30 Sept 1997
Chuni Lal and Co. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1998) 100 TAXMAN 434
Income Tax Act, 1961 — Section 185(1), 256(1)
High Courts30 Sept 1997
COMMISSIONER OF Income Tax Vs SHADI SINGH DARSHAN SINGH and CO. and Another
Punjab And Haryana At Chandigarh · (1998) 144 CTR 226 : (1998) 100 TAXMAN 186
Income Tax Act, 1961 — Section 185, 256
High Courts30 Sept 1997
COMMISSIONER OF INCOME TAX Vs ALLASIA ENTERPRISES.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 302 : (1998) 100 TAXMAN 391
Income Tax Act, 1961 — Section 185, 256
High Courts30 Sept 1997
COMMISSIONER OF INCOME TAX Vs INDER SINGH.
Punjab And Haryana At Chandigarh · (1998) 145 CTR 87
Income Tax Act, 1961 — Section 143, 186, 256
High Courts30 Sept 1997
COMMISSIONER OF Income Tax Vs JODH SINGH PAUL and CO.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 616 : (1998) 100 TAXMAN 435
Income Tax Act, 1961 — Section 185, 256
High Courts30 Sept 1997
Jatinder Pal Singh alias Sonu Vs State of Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · (1998) 1 AICLR 668 : (1998) 1 RCR(Criminal) 1
High Courts30 Sept 1997
Commissioner of Income Tax Vs Brij Mohan Singh
Punjab And Haryana At Chandigarh · (1998) 234 ITR 616
Income Tax Act, 1961 — Section 185, 185(1)Punjab Liquor Licence Rules, 1956 — Rule 7
High Courts30 Sept 1997Dismissed
Azad Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 121 PLR 149 : (1998) 3 RCR(Civil) 340
Land Acquisition Act, 1894 — Section 23(2), 28Limitation Act, 1963 — Section 5
High Courts30 Sept 1997
COMMISSIONER OF Income Tax Vs G. R. SURINDER SINGH.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 396 : (1998) 99 TAXMAN 107
Income Tax Act, 1961 — Section 185, 256
High Courts30 Sept 1997
COMMISSIONER OF Income Tax Vs MOHAN LAL GUPTA RANJIT SINGH and CO.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 491
Income Tax Act, 1961 — Section 185, 256
High Courts30 Sept 1997
COMMISSIONER OF INCOME TAX Vs BRIJ MOHAN SINGH and CO.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 301
Income Tax Act, 1961 — Section 185, 256
High Courts30 Sept 1997
COMMISSIONER OF INCOME TAX Vs PARSHOTAM DEV DHIR and CO.
Punjab And Haryana At Chandigarh · (1998) 145 CTR 137 : (1998) 99 TAXMAN 18
Income Tax Act, 1961 — Section 185, 256
High Courts29 Sept 1997
COMMISSIONER OF Income Tax Vs LEADER VALVES (P) LTD.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 494 : (1998) 100 TAXMAN 272
Income Tax Act, 1961 — Section 125A, 144B, 256
High Courts29 Sept 1997
COMMISSIONER OF Income Tax Vs SMT. SHAM PIARI ANGRISH.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 410
Income Tax Act, 1961 — Section 125A, 144B, 256
High Courts29 Sept 1997
COMMISSIONER OF INCOME TAX Vs KISSAN FRIENDS, ICE FACTORY and COLD STORAGE.
Punjab And Haryana At Chandigarh · (1998) 144 CTR 48
Factories Act, 1948 — Section 2Income Tax Act, 1961 — Section 256, 32, 32A, 43
High Courts29 Sept 1997
COMMISSIONER OF INCOME TAX Vs GURDASMAL RAMNATH BANGA.
Punjab And Haryana At Chandigarh · (1998) 145 CTR 376 : (1998) 100 TAXMAN 85
Income Tax Act, 1961 — Section 125A, 144B, 256