High Courts14 Mar 1989
Commissioner of Income Tax Vs Harish Chand and Co.
Punjab And Haryana At Chandigarh · (1989) 80 CTR 3 : (1989) 179 ITR 419
Income Tax Act, 1961 — Section 271(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,821 of 4,611
High Courts14 Mar 1989
The Commissioner of Income Tax, Delhi-V New Delhi Vs M/s. Ravindra Tubes Ltd., Hissar
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0018
Income Tax Act, 1951 — Section 80J
High Courts13 Mar 1989
Commissioner of Income Tax Vs Kansal Hosiery Works
Punjab And Haryana At Chandigarh · (1990) 183 ITR 330
Income Tax Act, 1961 — Section 80J
High Courts13 Mar 1989Dismissed
The General Manager, Punjab Roadways, Jalandhar Vs Rattan Singh, Conductor, Punjab Roadways, Jalandhar
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0009
High Courts13 Mar 1989Allowed
Sardara Singh and another Vs Shrimati Gulwant Kaur and others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts13 Mar 1989Allowed
Mangat Ram Vs Sant Lal Nagpal
Punjab And Haryana At Chandigarh · (1990) 1 RCR(Rent) 340
East Punjab Urban Rent Restriction Act, 1949 — Section 12
High Courts10 Mar 1989
Jarnail Singh Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (1989) 47 TAXMAN 422
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 132, 139, 245D, 245D(1), 245D(2D)
High Courts10 Mar 1989Dismissed
Kewal Krishan Mohindroo and others Vs State of Punjap and others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 286
Constitution of India, 1950 — Article 14, 16
High Courts10 Mar 1989Dismissed
The Managing Committee, Fanton Ganj Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0135
High Courts10 Mar 1989Dismissed
Union of India (UOI) and Others Vs Lt. Colonel (Now Major) Surjit Singh
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 5
Constitution of India, 1950 — Article 162, 309
High Courts10 Mar 1989Dismissed
M.S. Dutta and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 292 : (1989) 95 PLR 524
High Courts10 Mar 1989Dismissed
M.S. Dutta and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 292 : (1989) 95 PLR 524
High Courts10 Mar 1989Dismissed
Kewal Krishan Mahindoroo and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 286
Constitution of India, 1950 — Article 14, 16Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 9, 9(12)
High Courts10 Mar 1989
Jarnail Singh Vs Income Tax Officer, Investigation Circle
Punjab And Haryana At Chandigarh · (1989) 179 ITR 426 : (1989) 2 RCR(Criminal) 3
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 245D(1), 276C
High Courts10 Mar 1989
Ajit Singh and Others Vs The Punjab State and Others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0102
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2
High Courts10 Mar 1989
Smt. Rajinder Kaur Vs Attinderjit Singh
Punjab And Haryana At Chandigarh · AIR 1990 P&H 83 : (1992) 1 ILR (P&H) 97
Hindu Marriage Act, 1955 — Section 24
High Courts10 Mar 1989
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 133 : (1989) 2 RCR(Criminal) 15
High Courts10 Mar 1989
Sukhdev Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 89 : (1989) 1 RCR(Criminal) 502
High Courts10 Mar 1989
Subnesh Verma Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 142 : (1989) 1 RCR(Criminal) 498
High Courts10 Mar 1989
Kiran Mandal Vs Smt. Mohini Mandal
Punjab And Haryana At Chandigarh · AIR 1989 P&H 310 : (1990) 1 ILR (P&H) 231
Evidence Act, 1872 — Section 114, 3Hindu Marriage Act, 1955 — Section 13, 13(1)