High Courts22 Apr 1997
PIONEER SPORTS WORKS (P) LTD. Vs COMMISSIONER OF INCOME TAX and Another
Punjab And Haryana At Chandigarh · (1997) 140 CTR 374
Income Tax Act, 1961 — Section 139, 142, 143, 214, 240
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,311 of 4,612
High Courts22 Apr 1997
Ravi Kumar Vs Santosh Kumari
Punjab And Haryana At Chandigarh · (1997) 2 CivCC 52 : (1998) 2 DMC 590 : (1997) 2 ILR (P&H) 357 : (1997) 3 RCR(Criminal) 3
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(5)Hindu Marriage Act, 1955 — Section 9
High Courts22 Apr 1997
Pioneer Sports Works Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1997) 227 ITR 89
Income Tax Act, 1961 — Section 214, 214(2), 240, 241, 244(1A)
High Courts22 Apr 1997
Maya Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) CrLJ 4507 : (1997) 2 RCR(Criminal) 750
High Courts22 Apr 1997
Santa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 481
High Courts22 Apr 1997
D.B. Exports (India) Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1997) 140 CTR 502 : (1998) 231 ITR 836 : (1998) 97 TAXMAN 550
Income Tax Act, 1961 — Section 80HHC, 80HHC(2)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Apr 1997Allowed
American President Lines Limited Vs Punjab Concast Steels Limited
Punjab And Haryana At Chandigarh · (1998) 118 PLR 566 : (1997) 3 RCR(Civil) 514
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Specific Relief Act, 1963 — Section 39
High Courts21 Apr 1997Allowed
Parkash Singh Vs Waryam Kaur
Punjab And Haryana At Chandigarh · (1997) 2 CivCC 567 : (1997) 3 RCR(Criminal) 398
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts21 Apr 1997
Major Prem Nath Sehgal Vs Jagat Mohan and Others
Punjab And Haryana At Chandigarh · (1990) ACJ 962 : (1997) 116 PLR 504 : (1997) 3 RCR(Civil) 292
Motor Vehicles Act, 1939 — Section 92(A)
High Courts21 Apr 1997
Bhupinder Pal Singh alias Bittu Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 2 AICLR 460 : (1997) 2 RCR(Criminal) 670
High Courts21 Apr 1997
Pritam Singh Vs Harbhajan Kaur
Punjab And Haryana At Chandigarh · (1997) 4 RCR(Civil) 623
High Courts21 Apr 1997
Dakan Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 440
High Courts21 Apr 1997
Asha Devi Vs Suman Lata
Punjab And Haryana At Chandigarh · (1997) 2 AICLR 417 : (1997) CrLJ 4442 : (1997) 2 RCR(Criminal) 666
High Courts21 Apr 1997Dismissed
Iqbal Singh Sethi Vs Mangat Ram
Punjab And Haryana At Chandigarh · (1997) 116 PLR 591 : (1997) 2 RCR(Rent) 189
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(2)(1), 15(5)
High Courts21 Apr 1997Allowed
Mohinder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 118 PLR 710 : (1997) 4 RCR(Civil) 665
Constitution of India, 1950 — Article 226
High Courts21 Apr 1997Allowed
Ram Kumar alias Kala Vs Upinder Saha and Others
Punjab And Haryana At Chandigarh · (1998) ACJ 1082 : (1998) 118 PLR 500
Motor Vehicles Act, 1939 — Section 110A
High Courts21 Apr 1997Dismissed
Sarb Dayal Singh Vs Karnail Singh
Punjab And Haryana At Chandigarh · (1997) 3 CivCC 77 : (1997) 3 RCR(Civil) 389
High Courts17 Apr 1997
Gram Panchayat of Village Chandu Khurd Vs Director, Consolidation of Holdings
Punjab And Haryana At Chandigarh · (1997) 117 PLR 623 : (1997) 3 RCR(Civil) 520
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
High Courts11 Apr 1997
HARBIIAJAN SINGH Vs T. C. BANSAL, ITO AND ANOTHER.
Punjab And Haryana At Chandigarh · (1999) 235 ITR 431
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 140A, 143, 147, 148, 154
High Courts11 Apr 1997Allowed
Natha Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1997) 117 PLR 791 : (1997) 3 RCR(Civil) 710 : (1998) 1 RCR(Civil) 568
Punjab Panchayati Raj Act, 1994 — Section 19(2)