High Courts14 Aug 1987Dismissed
Nirmala Rani Vs Lachaman Dass
Punjab And Haryana At Chandigarh · (1987) 08 P&H CK 0014
Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,903 of 4,611
High Courts14 Aug 1987
Ami Lal and others Vs Indraj and another
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 64 : (1987) PLJ 599 : (1987) 2 PLR 542 : (1988) 1 RRR 59
High Courts13 Aug 1987
Roshan Lal Vs State of Panjab
Punjab And Haryana At Chandigarh · (1988) 1 AICLR 14 : (1987) 2 RCR(Criminal) 468
High Courts13 Aug 1987
Balwant Singh Vs State of Punjab .
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 1081 : (1987) 2 RCR(Criminal) 350
High Courts13 Aug 1987Dismissed
Jamna Devi Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1987) 08 P&H CK 0024
Hindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1988 — Section 110A
High Courts13 Aug 1987
Des Raj Vs Madan Lal
Punjab And Haryana At Chandigarh · (1987) 08 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25
High Courts12 Aug 1987
Jasmer Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1988) CriLJ 683 : (1987) 2 RCR(Criminal) 451
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114
High Courts12 Aug 1987
Durga Dass Aggarwal and Company Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1988) 1 ILR (P&H) 548 : (1988) 171 ITR 109
Income Tax Act, 1961 — Section 156, 246, 256, 271(1), 37
High Courts12 Aug 1987Allowed
Bhagat Ram Vs Bhagat Ram and Others
Punjab And Haryana At Chandigarh · (1987) 08 P&H CK 0019
Succession Act, 1925 — Section 276
High Courts12 Aug 1987
Commissioner of Wealth-tax Vs Kishan Dev
Punjab And Haryana At Chandigarh · (1987) 08 P&H CK 0013
Wealth Tax Act, 1957 — Section 18(1), 27(10)
High Courts11 Aug 1987
The Ballamgarh Co-operative Choe Reclamation Society, Ballamgarh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 1988 P&H 228
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 30(b), 38Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2
High Courts11 Aug 1987
Jamna Dass Vs Mohan Lal and Another
Punjab And Haryana At Chandigarh · (1987) 2 ACC 392
High Courts11 Aug 1987Allowed
Brahm Vasudeva and Others Vs K.L. Bajaj, Assistant Collector, Central Excise Division
Punjab And Haryana At Chandigarh · (1988) 15 ECC 93 : (1988) 33 ELT 20 : (1987) 2 RCR(Criminal) 414
Central Excise Rules, 1944 — Rule 173C, 173G, 174, 226, 52ACentral Excises and Salt Act, 1944 — Section 6, 9
High Courts11 Aug 1987
State of Haryana Vs Hans Raj
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 598
High Courts11 Aug 1987
State of Haryana Vs Hari Ram
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 465 : (1987) 2 RCR(Criminal) 464
High Courts11 Aug 1987
Brij Mohan Vs State of Haryana and anr..
Punjab And Haryana At Chandigarh · (1987) 2 AICLR 815 : (1987) 2 RCR(Criminal) 646
High Courts11 Aug 1987
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1987) 2 RCR(Criminal) 435
High Courts11 Aug 1987
Satya Bhalla Vs Bishamber Dass Kohli
Punjab And Haryana At Chandigarh · AIR 1988 P&H 260 : (1987) 2 RCR(Rent) 490
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
High Courts11 Aug 1987
State Bank of India Vs Shri Avtar Singh
Punjab And Haryana At Chandigarh · (1987) 08 P&H CK 0005
Contempt of Courts Act, 1971 — Section 11
High Courts10 Aug 1987
Harbans Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1988) 66 CTR 165 : (1988) 171 ITR 23 : (1988) 34 TAXMAN 495
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 52Income Tax Act, 1961 — Section 132, 245C, 245F, 245F(4), 271(1)