COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,811 of 4,611

High Courts17 May 1989Dismissed

Monga Road Lines (Regd.) Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1990) 77 STC 171

Constitution of India, 1950 — Article 14, 19, 301, 304Haryana General Sales Tax Act, 1973 — Section 37, 37(4)

Read judgment

High Courts17 May 1989

Vijay Kumar Vs Haryana State Agricultural Marketing Board and Another

Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 81

Punjab Agricultural Produce Markets (General) Rules, 1962 — Rule 6Punjab Agricultural Produce Markets Act, 1961 — Section 20(5), 20(7), 29, 29(1), 29(3)Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 14(4), 4, 7

Read judgment

High Courts16 May 1989

Gurbachan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 166

Read judgment

High Courts16 May 1989

Ramesh Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1989) 2 AICLR 115 : (1989) 2 RCR(Criminal) 183

Read judgment

High Courts16 May 1989

Pappu alias Mahabir Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 196

Read judgment

High Courts16 May 1989

Bachan Ram Vs State of Punjab

Punjab And Haryana At Chandigarh · (1989) 2 AICLR 322 : (1989) 2 RCR(Criminal) 151

Read judgment

High Courts16 May 1989

Harjit Singh Vs Jasjit Kaur

Punjab And Haryana At Chandigarh · (1990) CivCC 137 : (1989) 2 RCR(Criminal) 191

Criminal Procedure Code, 1973 (CrPC) — Section 482

Read judgment

High Courts15 May 1989

Jagat Narain Gupta Vs Punjab University, Chandigarh and others

Punjab And Haryana At Chandigarh · AIR 1990 P&H 218 : (1990) 1 ILR (P&H) 395

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts15 May 1989Dismissed

Baldev Singh Vs Bhakra Beas Management Board, Chandigarh and others

Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0024

Read judgment

High Courts12 May 1989

J.S.Maini, I.A.S. Vs Thukar Hari Singh

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 210

Read judgment

High Courts11 May 1989

Ranbir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 442

Read judgment

High Courts10 May 1989

Commissioner of Income Tax Vs Ram Chand Kanshi Ram

Punjab And Haryana At Chandigarh · (1989) 180 ITR 114

Income Tax Act, 1961 — Section 263, 37

Read judgment

High Courts10 May 1989

Mehal Singh Vs State of Punjab etc.

Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 682

Read judgment

High Courts10 May 1989

Ranjha Singh (Capt.) and ors. Vs Union of India and ors.

Punjab And Haryana At Chandigarh · (1989) PLJ 400 : (1989) 2 RRR 67

Read judgment

High Courts10 May 1989

Madan Lal Minocha Vs Smt. Nirmal Kanta Alias Lalit

Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0017

Hindu Marriage Act, 1955 — Section 13

Read judgment

High Courts09 May 1989

Atlas Cycle Industries Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1990) 181 ITR 18

Income Tax Act, 1961 — Section 32(1), 37, 37(1), 37(2A)

Read judgment

High Courts09 May 1989Allowed

Mohinder Kaur Vs Gobind Singh

Punjab And Haryana At Chandigarh · (1990) 1 DMC 292

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts09 May 1989

Bhatia Furniture Mart Vs Globe Engineering Works and anr.

Punjab And Haryana At Chandigarh · (1989) PLJ 647 : (1990) 1 RRR 124

Read judgment

High Courts09 May 1989

Yog Dhyan Banga Vs State of Punjab

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 190

Read judgment

High Courts09 May 1989

The Atlas Cycle Industries Ltd. Vs The Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 172

Hoarding and Profiteering Prevention Ordinance, 1943 — Section 13, 6Income Tax Act, 1922 — Section 10(2)Income Tax Act, 1961 — Section 31(1), 37, 37(2A), 37(2B)

Read judgment