High Courts24 Apr 1989
Commissioner of Income Tax Vs The Atlas Cycle Industries
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 167
Income Tax Act, 1961 — Section 148, 210, 215, 215(1), 215(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,814 of 4,611
High Courts24 Apr 1989Dismissed
Veena Rani Vs Jagdish Mitter Malhan
Punjab And Haryana At Chandigarh · (1990) 2 DMC 163
Evidence Act, 1872 — Section 112, 114, 64Hindu Marriage Act, 1955 — Section 11, 17, 29, 7Representation of the People Act, 1951 — Section 36
High Courts24 Apr 1989
Commissioner of Income Tax Vs Atlas Cycle Industries
Punjab And Haryana At Chandigarh · (1989) 180 ITR 319
Income Tax Act, 1961 — Section 147, 148, 215, 215(2), 80G
High Courts24 Apr 1989
Malook Singh Vs Baljit Singh
Punjab And Haryana At Chandigarh · (1989) PLJ 510 : (1990) 1 RRR 175
High Courts21 Apr 1989
Promila Rani @ Promila Kumari. Vs Virender Kumar .
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 701
High Courts20 Apr 1989
Sham Kumar Moudgil Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 253
Banking Regulation Act, 1949 — Section 10, 10(1)Constitution of India, 1950 — Article 12, 136, 14, 142, 293Industrial Disputes Act, 1947 — Section 33C
High Courts20 Apr 1989
Mange Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 165
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts20 Apr 1989Allowed
Raj Kumar Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 56
Prevention of Food Adulteration Act, 1954 — Section 16(1)(c)
High Courts20 Apr 1989
Kaka Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 343 : (1989) 2 RCR(Criminal) 41
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Punjab Excise Act, 1914 — Section 61(1)
High Courts20 Apr 1989
Harbans Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 79 : (1989) 2 CurLJ 102 : (1989) 2 RCR(Criminal) 244
High Courts19 Apr 1989Allowed
Messrs. Asian Chawla Udyog and another Vs Mrs. Sushma Bansal and another
Punjab And Haryana At Chandigarh · (1989) 04 P&H CK 0094
High Courts19 Apr 1989
Mohan Bir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) CriLJ 2215 : (1989) 1 RCR(Criminal) 649
Arms Act, 1959 — Section 25
High Courts19 Apr 1989
Commissioner of Income Tax Vs Laxmi Industries
Punjab And Haryana At Chandigarh · (1989) 179 ITR 637
Income Tax Act, 1961 — Section 80J
High Courts19 Apr 1989
Des Raj Kul Bhushan Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 79 CTR 98 : (1991) 1 ILR (P&H) 410 : (1989) 180 ITR 297 : (1989) 47 TAXMAN 79
Income Tax Act, 1961 — Section 144B, 144B(5)
High Courts19 Apr 1989
Surjit Singh, Inspector, State House Officer Vs R.S.Dass, I.A.S.(Retd.)
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 260 : (1989) 2 RCR(Criminal) 44
High Courts19 Apr 1989
Commissioner of Income Tax Vs Haryana Financial Corporation Ltd.
Punjab And Haryana At Chandigarh · (1990) 81 CTR 15 : (1989) 180 ITR 18
Income Tax Act, 1961 — Section 37(1), 37(2A)
High Courts12 Apr 1989
Commissioner of Income Tax Vs Amritsar Swadeshi Woolen Mills
Punjab And Haryana At Chandigarh · (1989) 46 TAXMAN 172
Income Tax Act, 1961 — Section 143, 144B, 35B
High Courts12 Apr 1989Dismissed
Chander Sekhar etc. Vs Des Raj etc.
Punjab And Haryana At Chandigarh · (1989) 04 P&H CK 0093
Punjab Land Revenue Act, 1887 — Section 11, 121
High Courts12 Apr 1989
Banto Ram and others Vs Union of India and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 53 : (1990) 1 ILR (P&H) 200
Constitution of India, 1950 — Article 226, 227Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 4, 6, 6(1A), 7, 7(1)
High Courts12 Apr 1989
Commissioner of Income Tax Vs Amrit Lal (Prop. Kismat Industries)
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 424 : (1989) 180 ITR 251
Income Tax Act, 1961 — Section 80J