High Courts18 Jan 1989
MIRI RAM GIAN CHAND SUNAM Vs COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1989) 178 ITR 219
Income Tax Act, 1961 — Section 271, 274
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,833 of 4,611
High Courts18 Jan 1989
Commissioner of Income Tax Vs Sandika P. Ltd.
Punjab And Haryana At Chandigarh · (1989) 79 CTR 214 : (1990) 1 ILR (P&H) 158 : (1989) 179 ITR 117
Income Tax Act, 1961 — Section 40A(2), 40A(8)
High Courts18 Jan 1989
Commissioner of Income Tax Vs Bimal Parkash Gupta (Prop. Vijay Soap Factory)
Punjab And Haryana At Chandigarh · (1989) 179 ITR 613
Evidence Act, 1872 — Section 110Income Tax Act, 1961 — Section 69A
High Courts18 Jan 1989Dismissed
Himesh Sabhlok Vs Indian Tele Communication Deptt., Chandigarh and Others
Punjab And Haryana At Chandigarh · AIR 1989 P&H 224 : (1989) 95 PLR 658
Telegraph Act, 1885 — Section 7
High Courts18 Jan 1989
Bhagat Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1989) 1 AICLR 982 : (1989) 1 RCR(Criminal) 544
High Courts18 Jan 1989
State of Punjab through Government Food Inspector Vs Dalip Singh
Punjab And Haryana At Chandigarh · (1989) 2 AICLR 37 : (1989) 1 RCR(Criminal) 660
High Courts18 Jan 1989Allowed
Balbir Singh Vs Kurukshetra Central Coop. Bank Ltd. and Another
Punjab And Haryana At Chandigarh · (1990) 1 LLJ 443
Industrial Disputes Act, 1947 — Section 2(00), 25F
High Courts18 Jan 1989
Commissioner of Income Tax Vs Kharaiti Lal and Co.
Punjab And Haryana At Chandigarh · (1989) 80 CTR 49 : (1989) 178 ITR 265
Income Tax Act, 1961 — Section 41(1)
High Courts18 Jan 1989
Siria Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 177
High Courts17 Jan 1989
Commissioner of Income Tax Vs Saraswati Ice Factory and Cold Storage
Punjab And Haryana At Chandigarh · (1989) 178 ITR 675
Income Tax Act, 1961 — Section 271(1), 274(2)
High Courts17 Jan 1989
Commissioner of Income Tax Vs Ved Parkash
Punjab And Haryana At Chandigarh · (1989) 77 CTR 116 : (1989) 2 ILR (P&H) 229 : (1989) 178 ITR 332
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 140A(1), 140A(3), 256
High Courts17 Jan 1989
Jagjit Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 445
High Courts17 Jan 1989Allowed
Moti Lal Vs Smt. Santosh Kumari
Punjab And Haryana At Chandigarh · AIR 1989 P&H 322 : (1989) 96 PLR 21 : (1989) 1 RCR(Rent) 552
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts17 Jan 1989
Parkash Chand Sushil Kumar Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1990) 82 CTR 156 : (1989) 179 ITR 27
Income Tax Act, 1961 — Section 37, 69A
High Courts17 Jan 1989Dismissed
Sat Dev Sole Proprietor of M/s S.D. Hosiery Mills, Purani Kotwali, Chaura Bazar, Ludhiana Vs Shri Sanjeev Garg
Punjab And Haryana At Chandigarh · (1990) 2 RCR(Rent) 25
East Punjab Urban Rent Restriction Act, 1949 — Section 14
High Courts17 Jan 1989
Tarsem Chand Vs Niranjan Lal and another
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 434
High Courts17 Jan 1989
Ram Singh Vs Kartar Singh and Another
Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0005
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7A
High Courts16 Jan 1989Allowed
Miss Ellen Joseph Vs Harbans Singh Grewal
Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 684
East Punjab Urban Rent Restriction Act, 1949 — Section 13A
High Courts16 Jan 1989
Reoti Parshad Anand Kumar Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1989) 178 ITR 290
Income Tax Act, 1961 — Section 256
High Courts16 Jan 1989
Sewa Ram Vs Sunder Ram
Punjab And Haryana At Chandigarh · (1989) 01 P&H CK 0067