High Courts08 May 1989
Muni Lal Moti Ram Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 180 ITR 107 : (1989) 46 TAXMAN 25
Income Tax Act, 1961 — Section 142, 142(1), 143(1), 143(3), 144
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,812 of 4,611
High Courts05 May 1989Allowed
Mukhtiar Singh Vs M.L. Goel
Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0122
High Courts05 May 1989
Karam Chand and another Vs Baljit and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 220
Evidence Act, 1872 — Section 114
High Courts05 May 1989
Prem Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 164
High Courts05 May 1989Dismissed
Smt. Hardev Kaur and Others Vs Ghazal Restaurant and Others
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 429
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 19, 4, 5, 5(1)Transfer of Property Act, 1882 — Section 105
High Courts04 May 1989
Commissioner of Income Tax Vs Precision Steel and Engg. Works
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 462 : (1989) 179 ITR 283
Income Tax Act, 1961 — Section 40
High Courts04 May 1989Allowed
Gurdial Singh Mann Vs Dharampal Singh Mann and Another
Punjab And Haryana At Chandigarh · (1990) CriLJ 389 : (1990) 1 RCR(Criminal) 272
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 397(2)Penal Code, 1860 (IPC) — Section 307
High Courts04 May 1989Dismissed
Madan Lal Vs Hazara Singh
Punjab And Haryana At Chandigarh · (1989) 05 P&H CK 0032
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 1
High Courts04 May 1989Dismissed
Presh Chand Gupta Vs Joint Labour Commissioner and Others
Punjab And Haryana At Chandigarh · (1991) 2 LLJ 536
Industrial Disputes Act, 1947 — Section 33C(2)Industrial Employment (Standing Orders) Act, 1946 — Section 10, 13A
High Courts02 May 1989
Bishamber Vs State of Haryana and ors.
Punjab And Haryana At Chandigarh · (1989) PLJ 733 : (1989) 2 RRR 164
High Courts02 May 1989
Ranjodh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) CriLJ 1993
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313
High Courts02 May 1989Allowed
Amarjit Singh and Another Vs Balkar Singh and Others
Punjab And Haryana At Chandigarh · (1989) CivCC 625 : (1991) 1 RCR(Rent) 117
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts02 May 1989
Commissioner of Income Tax Vs Balwant Singh Arora
Punjab And Haryana At Chandigarh · (1989) 180 ITR 400 : (1989) 46 TAXMAN 83
Income Tax Act, 1961 — Section 153(1), 254, 271(1)
High Courts02 May 1989
Smt. Kailash Kumari and others Vs Bhola and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 154 : (1990) 67 CompCas 9 : (1990) 2 ILR (P&H) 362
Constitution of India, 1950 — Article 12, 226Motor Vehicles Act, 1939 — Section 110, 92, 95, 96
High Courts02 May 1989
Vijay Pal Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1989) PLJ 422 : (1989) 2 RRR 229
High Courts02 May 1989
Radhey Sham Vs Gobind Lal and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 62 : (1989) 2 RCR(Rent) 343
Civil Procedure Code, 1908 (CPC) — Section 115, 21, 47, 99Suits Valuation Act, 1887 — Section 11
High Courts02 May 1989
Kailash Kumar and Others Vs Bhola and Others
Punjab And Haryana At Chandigarh · (1989) 2 ACC 404 : (1989) ACJ 845 : (1989) 96 PLR 13
Motor Vehicles Act, 1939 — Section 95
High Courts01 May 1989Allowed
Lal Singh and Others Vs Haryana State and Others
Punjab And Haryana At Chandigarh · (1990) 97 PLR 463
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 May 1989
Commissioner of Income Tax Vs Mal Chand
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 359 : (1989) 180 ITR 379
Income Tax Act, 1961 — Section 64(1)
High Courts01 May 1989
Commissioner of Income Tax Vs Kishore Chand
Punjab And Haryana At Chandigarh · (1989) 180 ITR 355
Income Tax Act, 1961 — Section 148