High Courts08 Mar 1989
Ved Parkash Aggarwal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 179 ITR 378
Income Tax Act, 1961 — Section 45, 48
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,823 of 4,611
High Courts08 Mar 1989
Mota Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 169
High Courts08 Mar 1989Dismissed
Des Raj Vs Bachna Ram
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 670
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts07 Mar 1989
Sushil Kumar Vs The Panchayat Samiti, Kaithal
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0133
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7A
High Courts07 Mar 1989Allowed
Karnail Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 443
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 3.26, 5.82Punjab Police Rules, 1934 — Rule 12.1, 12.4, 13.10, 13.3(2), 13.4(2)
High Courts07 Mar 1989
Harbans Singh Vs Joga Singh
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 1105 : (1989) 1 RCR(Criminal) 601
High Courts07 Mar 1989
Hindustan Milkfood Manufacturers Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 80 CTR 81 : (1989) 179 ITR 302
Income Tax Act, 1961 — Section 37
High Courts07 Mar 1989
Mokam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 1193 : (1989) 2 RCR(Criminal) 113
High Courts04 Mar 1989
Commissioner of Income Tax Vs Haryana State Co-operative Housing Society
Punjab And Haryana At Chandigarh · (1998) 234 ITR 714
Income Tax Act, 1961 — Section 80P(2)
High Courts03 Mar 1989Dismissed
Champa and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 1
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 11, 18, 18A, 19, 20
High Courts03 Mar 1989Dismissed
Rattan Singh Vs Mangat Ram and Others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0101
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts03 Mar 1989
Smt. Parmeshwari Vs The Financial Commissioner, Revenue, Haryana, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1990 P&H 190 : (1989) 96 PLR 177
Punjab Security of Land Tenures Act, 1953 — Section 14, 16, 18, 18(1), 9(1)
High Courts03 Mar 1989
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 1107 : (1989) 1 CurLJ 589 : (1989) 1 RCR(Criminal) 598
High Courts03 Mar 1989
Rattan Singh Vs Mangat Ram and others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0016
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts03 Mar 1989Dismissed
Smt. Champa and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1990) 2 ILR (P&H) 1
Land Acquisition Act, 1894 — Section 18
High Courts02 Mar 1989Allowed
Waryam Singh Alias Barwam Singh Vs Rameshwar Dass and another
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0126
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts02 Mar 1989Allowed
Shri Sudarshan Kumar and another Vs Shmt. Satwant Kaur and others
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 673
High Courts02 Mar 1989Dismissed
Mukhtiar Singh Vs Inspector Customs
Punjab And Haryana At Chandigarh · (1990) CriLJ 1456 : (1990) 2 ILR (P&H) 225 : (1990) 2 RCR(Criminal) 674
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 202, 202(2), 207Penal Code, 1860 (IPC) — Section 201, 306
High Courts02 Mar 1989Allowed
Waryam Singh Vs Rameshwar Dass and Others
Punjab And Haryana At Chandigarh · (1989) 03 P&H CK 0117
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Haryana Relief of Agricultural Indebtedness Act, 1976 — Section 5Transfer of Property Act, 1882 — Section 53
High Courts02 Mar 1989Allowed
Union of India (UOI) Vs Chaman Lal, etc.
Punjab And Haryana At Chandigarh · (1990) 97 PLR 116
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Land Acquisition Act, 1894 — Section 23