High Courts28 Feb 1989
Commissioner of Income Tax Vs Kumar Engineers
Punjab And Haryana At Chandigarh · (1989) 178 ITR 630
Income Tax Act, 1961 — Section 40A(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,825 of 4,611
High Courts28 Feb 1989
Om Prakash Vs Bhim Sain
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0034
High Courts28 Feb 1989Allowed
M/s. M.L. Gupta and Bros. Govt. Contractors Ferozepur Cantt. and others Vs Union of India
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 180
Arbitration Act, 1940 — Section 20
High Courts28 Feb 1989Dismissed
M.L. Gupta and Bros. and Others Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 180
Arbitration Act, 1940 — Section 20, 37(3), 37(5)Limitation Act, 1908 — Article 137, 14
High Courts28 Feb 1989
Rajinder Gill Vs Dev Samaj Council Society and Others
Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 143
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 146(1)Essential Commodities Act, 1955 — Section 6C
High Courts28 Feb 1989
Makhan Singh Vs Union Bank of India and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts28 Feb 1989
The State of Punjab Vs Radha Ram and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0002
Punjab Municipal Act, 1911 — Section 41
High Courts27 Feb 1989Allowed
Gurdial Dass Vs Gram Panchayat of Village Sam Rai
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0124
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Feb 1989Allowed
Ram Sarup and Another Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1990) 1 ILR (P&H) 436
Municipal Account Code, 1930 — Rule 1, 10Punjab Civil Services Rules — Rule 2.7, 6.16Punjab Municipal Services (Recruitment and Conditions of Service) Rules, 1975 — Rule 15, 16, 17
High Courts27 Feb 1989Dismissed
Surinder Singh Bangar Vs The Union of India and another
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0103
High Courts27 Feb 1989Allowed
Income Tax Officer Vs Radha Kishan, Partner of Ghansham Dass Radha Kishan
Punjab And Haryana At Chandigarh · (1990) CriLJ 729
Criminal Procedure Code, 1973 (CrPC) — Section 292A, 360Income Tax Act, 1961 — Section 276CC
High Courts27 Feb 1989
Commissioner of Income Tax Vs Gopi Chand Textile Mills Ltd.
Punjab And Haryana At Chandigarh · (1989) 179 ITR 371
Income Tax Act, 1961 — Section 80J
High Courts27 Feb 1989
Commissioner of Income Tax Vs Simco Auto India
Punjab And Haryana At Chandigarh · (1989) 179 ITR 265
Income Tax Act, 1961 — Section 271(1)
High Courts27 Feb 1989
Manjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 62
High Courts27 Feb 1989
Narinder Kumar Jain and Others Vs Munisubrat Dass Jain and Others
Punjab And Haryana At Chandigarh · (1990) 181 ITR 305
Benami Transactions (Prohibition) Act, 1988 — Section 2, 3, 4, 4(2)
High Courts27 Feb 1989
Haryana State Small Industries and Export Corporation Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 179 ITR 246
High Courts25 Feb 1989
Jaimal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 58
High Courts24 Feb 1989Dismissed
Harcharan Singh and Another Vs Smt. Savtri Devi and Others
Punjab And Haryana At Chandigarh · (1990) 98 PLR 126 : (1989) 1 RCR(Rent) 685
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts23 Feb 1989
Kanwarjit Singh Vs The Tribunal Constituted Under The Punjab Towns Improvement Act, Kapurthla and others
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0129
Punjab Town Improvement Act, 1922 — Section 32
High Courts23 Feb 1989Allowed
Joginder Singh Vs Nahar Singh
Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0127
East Punjab Urban Rent Restriction Act, 1949 — Section 13A