High Courts21 Mar 1989
Commissioner of Income Tax Vs Partap Rosin and Turpentine Factory
Punjab And Haryana At Chandigarh · (1989) 179 ITR 414
Income Tax Act, 1961 — Section 32A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,819 of 4,611
High Courts21 Mar 1989Dismissed
M/s. Bajwa and Company, Rice Mills, Village Pal Pukhta, P. Office Lakhvinder Miani Vs M/s. Keshaw Rai Naresh Pal Singh and another
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0098
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts21 Mar 1989
Neki Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 8 : (1989) 2 CurLJ 18 : (1990) 3 RCR(Criminal) 415 : (1989) 1 RCR(Criminal) 666
High Courts21 Mar 1989
Mohinder Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 1174 : (1989) 1 RCR(Criminal) 641
High Courts21 Mar 1989
Commissioner of Income Tax Vs Haryana State Co-operative Supply and Marketing Federation Ltd.
Punjab And Haryana At Chandigarh · (1989) 79 CTR 94 : (1990) 182 ITR 53
Income Tax Act, 1961 — Section 80P, 80P(2)
High Courts21 Mar 1989
Commissioner of Income Tax Vs Janak Steel Tubes (P.) Ltd.
Punjab And Haryana At Chandigarh · (1990) 182 ITR 92
Income Tax Act, 1961 — Section 37(1)
High Courts21 Mar 1989
Billu Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 184
High Courts21 Mar 1989Dismissed
Raja Ram Partap Singh Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0010
Punjab Land Revenue Act, 1887 — Section 37
High Courts20 Mar 1989
Commissioner of Income Tax Vs Bhai Shamsher Singh and Sons
Punjab And Haryana At Chandigarh · (1989) 179 ITR 538 : (1989) 46 TAXMAN 137
Income Tax Act, 1961 — Section 255(4)
High Courts20 Mar 1989
Commissioner of Income Tax Vs Janak Steel Tubes (Pvt.) Ltd.
Punjab And Haryana At Chandigarh · (1989) 179 ITR 636
Income Tax Act, 1961 — Section 32, 80JIncome Tax Rules, 1962 — Rule 19A(2)
High Courts20 Mar 1989
Karnail Singh alias Fakeria Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 464
High Courts20 Mar 1989
Dial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 99
High Courts20 Mar 1989
Krishan Lal Vs U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 1113 : (1989) 1 CurLJ 522
High Courts20 Mar 1989
Commissioner of Income Tax Vs Haryana Tube Manufacturing Company (P.) Ltd.
Punjab And Haryana At Chandigarh · (1989) 179 ITR 519
Income Tax Act, 1961 — Section 80JIncome Tax Rules, 1962 — Rule 19A, 19A(3)
High Courts19 Mar 1989Allowed
Balbir Dewan Vs Naveen Chander
Punjab And Haryana At Chandigarh · AIR 1989 P&H 257 : (1990) 1 ILR (P&H) 451
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10, Order 26 Rule 10(2), Order 26 Rule 9
High Courts18 Mar 1989
Lakhi Ram and ors. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 1187 : (1989) 2 PLR 60 : (1989) 1 RCR(Criminal) 669
High Courts17 Mar 1989
Rai Singh Vs Gurdev Kaur
Punjab And Haryana At Chandigarh · (1989) 1 CurLJ 630 : (1989) 1 RCR(Criminal) 647
High Courts17 Mar 1989
Prithipal Singh Vs Secretary to the Government of India
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 98 : (1989) 2 RCR(Criminal) 124
High Courts17 Mar 1989Dismissed
Haryana State Electricity Board Vs Asian Cables Corporation Limited Works and Another
Punjab And Haryana At Chandigarh · (1990) 97 PLR 437
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 119
High Courts17 Mar 1989
Puran Kaur Vs Dhian Chand
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0021
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3ALimitation Act, 1963 — Section 5