High Courts21 Mar 1997
NARINDER JAIN Vs CENTRAL BOARD OF DIRECT TAXES.
Punjab And Haryana At Chandigarh · (1997) 143 CTR 114 : (1998) 96 TAXMAN 566
Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,316 of 4,612
High Courts21 Mar 1997
Ashok Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1997) 4 AICLR 24 : (1997) CrLJ 4700 : (1997) 2 RCR(Criminal) 679
High Courts21 Mar 1997
Balbir Singh Vs Gurdip Singh -Accused.
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 337
High Courts21 Mar 1997
State of Haryana Vs Naresh Kumar
Punjab And Haryana At Chandigarh · (1997) 4 AICLR 703 : (1997) CrLJ 4702 : (1997) 2 RCR(Criminal) 752
High Courts21 Mar 1997
Parmeshwardas Diwan Vs Anju
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 305
High Courts21 Mar 1997
Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 274
High Courts21 Mar 1997
Pran Nath Bhatia and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1997 P&H 309 : (1997) 2 ILR (P&H) 238 : (1997) 117 PLR 44 : (1997) 3 RCR(Civil) 228
Constitution of India, 1950 — Article 14, 243Delimitation Commission Act, 1962 — Section 10, 10(1), 10(4)Punjab Municipal Corporation Act, 1976 — Section 8, 9
High Courts21 Mar 1997
Krishan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 4 Crimes 94
High Courts21 Mar 1997
Manmohan Chopra Vs State
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 477
High Courts21 Mar 1997
Som Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 3 RCR(Criminal) 149
High Courts21 Mar 1997Allowed
Employees' State Insurance Corpn. Vs Kelvinator of India Ltd.
Punjab And Haryana At Chandigarh · (1998) 2 LLJ 770 : (1997) 116 PLR 495
Employees State Insurance Act, 1948 — Section 2(22), 75
High Courts21 Mar 1997
Union of India (UOI) and Another Vs Amrit Lal Sood and Others
Punjab And Haryana At Chandigarh · (1997) 117 PLR 421 : (1997) 3 RCR(Civil) 382
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, Order 22 Rule 4
High Courts21 Mar 1997Allowed
Ramesh Khullar and Another Vs Alka @ Dimple
Punjab And Haryana At Chandigarh · (1998) 2 DMC 636
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts21 Mar 1997
UNION OF INDIA and Another Vs AMRIT LAL SOOD and Others
Punjab And Haryana At Chandigarh · (1997) 141 CTR 164
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts21 Mar 1997Dismissed
Atma Tube Products Limited and Others Vs Bhushan Steel and Strips Ltd.
Punjab And Haryana At Chandigarh · (1997) 1 CivCC 149 : (1997) 2 CivCC 149 : (1997) 3 RCR(Criminal) 200
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 420
High Courts21 Mar 1997
Gurdip Singh Vs Sohan Singh
Punjab And Haryana At Chandigarh · (1998) 1 RCR(Civil) 668
High Courts21 Mar 1997Allowed
The Associated Cement Companies Ltd. Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1997) 116 PLR 50
Constitution of India, 1950 — Article 226
High Courts20 Mar 1997Allowed
Krishi Kainder Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) CriLJ 351 : (1997) 3 RCR(Criminal) 711
Insecticides Act, 1968 — Section 17, 18, 22(3), 22(6), 24Insecticides Rules, 1971 — Rule 27(5)
High Courts20 Mar 1997Allowed
D.A. Vaishnav Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) CriLJ 610 : (1997) 3 RCR(Criminal) 674
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 24, 24(3), 29
High Courts19 Mar 1997
Illyas and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1997) 4 AICLR 307 : (1997) CrLJ 3834 : (1997) 2 RCR(Criminal) 534