COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,273 of 4,612

High Courts23 Sept 1997Allowed

Inderpal Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1998) CriLJ 1736 : (1997) 4 RCR(Criminal) 568

Army Act, 1950 — Section 123, 179, 69Army Rules, 1954 — Rule 204Constitution of India, 1950 — Article 14, 19, 21, 226, 227

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High Courts23 Sept 1997

Dayal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 3 ICC 90 : (1998) 2 RCR(Civil) 586

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High Courts22 Sept 1997

COMMISSIONER OF INCOME TAX Vs GURCHARAN SINGH and SONS.

Punjab And Haryana At Chandigarh · (1998) 144 CTR 76

FINANCE ACT, 1989 — Section 2Income Tax Act, 1961 — Section 2, 256, 45

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High Courts22 Sept 1997

Shyam Sunder and Others Vs Haryana State Electricity Board and Others

Punjab And Haryana At Chandigarh · (1997) 117 PLR 735

Constitution of India, 1950 — Article 226, 227

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High Courts22 Sept 1997

Commissioner of Income Tax Vs Hansa Agencies Pvt. Ltd.

Punjab And Haryana At Chandigarh · (1998) 234 ITR 271

Income Tax Act, 1961 — Section 214, 244, 244(1A)

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High Courts22 Sept 1997

Commissioner of Income Tax Vs Gurcharan Singh and Sons

Punjab And Haryana At Chandigarh · (1998) 234 ITR 214

Income Tax Act, 1961 — Section 2(1A), 45

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High Courts22 Sept 1997

COMMISSIONER OF INCOME TAX Vs HANSA AGENCIES (P) LTD.

Punjab And Haryana At Chandigarh · (1998) 144 CTR 66

Income Tax Act, 1961 — Section 143, 154, 214, 224, 244

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High Courts22 Sept 1997

Commissioner of Income Tax Vs K.C. Mahajan

Punjab And Haryana At Chandigarh · (1998) 234 ITR 235

Income Tax Act, 1961 — Section 45, 48Land Acquisition Act, 1894 — Section 23(2)

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High Courts22 Sept 1997

Jagir Singh Balraj Kumar and Co. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1998) 98 TAXMAN 254

Income Tax Act, 1961 — Section 256(1), 256(2), 269SS, 271D, 273B

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High Courts19 Sept 1997Dismissed

M.S. Shoes East Limited Vs Modella Knitwear Limited

Punjab And Haryana At Chandigarh · (1998) 1 CivCC 501 : (1997) 4 RCR(Criminal) 816 : (1998) 1 RCR(Criminal) 482

Criminal Procedure Code, 1973 (CrPC) — Section 309, 340, 401, 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts19 Sept 1997Dismissed

Smt. Sushila Devi Bhatia Vs Jagir Singh

Punjab And Haryana At Chandigarh · (1998) 2 ACC 490 : (1998) ACJ 692 : (1998) 118 PLR 122 : (1998) 1 RCR(Civil) 272

Motor Vehicles Act, 1939 — Section 110B

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High Courts19 Sept 1997

B.S.Hari, Commandant (Retd.) Vs Union of India

Punjab And Haryana At Chandigarh · (1998) 1 AICLR 266 : (1997) 4 RCR(Criminal) 422

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High Courts19 Sept 1997

Jaswinder Pal Singh alias Bittu Vs State of Punjab

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 629

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High Courts19 Sept 1997

Baljit Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 1 AICLR 275 : (1997) 4 RCR(Criminal) 843

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High Courts19 Sept 1997

Mohinder Singh Vs Sukhdip Rai

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 771

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High Courts19 Sept 1997

Tilak Raj Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 581

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High Courts19 Sept 1997

Indu and another Vs Union Territory Administration, Chandigarh

Punjab And Haryana At Chandigarh · (1997) 4 RCR(Criminal) 410

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High Courts19 Sept 1997

Union of India Vs Amar Singh

Punjab And Haryana At Chandigarh · (1998) 1 PLJ 691 : (1998) 1 RCR(Civil) 469

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High Courts18 Sept 1997Dismissed

Lalita Kumari Vs The Presiding Officer and Another

Punjab And Haryana At Chandigarh · (1998) 2 ILR (P&H) 111

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 2, 25F, 25FF, 25FFA

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High Courts18 Sept 1997

Zora Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 1 AICLR 280 : (1997) 4 RCR(Criminal) 805

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