High Courts14 Feb 1983
Income Tax Officer (Central Circle)-V and Another Vs Sawan Mal and Others
Punjab And Haryana At Chandigarh · (1983) 35 CTR 402 : (1984) 147 ITR 123 : (1983) 14 TAXMAN 156
Income Tax Act, 1961 — Section 277
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 4,104 of 4,611
High Courts14 Feb 1983
Rameshwar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1984) CriLJ 786 : (1983) 1 RCR(Criminal) 286
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 376, 450, 511
High Courts10 Feb 1983
Amar Nath Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) ILR (P&H) 474 : (1983) PLJ 355 : (1984) RRR 456
High Courts10 Feb 1983
Shahbeg Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 361
High Courts10 Feb 1983
Smt. Amala Das Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1983) 34 CTR 268 : (1984) 146 ITR 216
Income Tax Act, 1961 — Section 147
High Courts10 Feb 1983
National Tractor Company Vs Income Tax Officer, B-Ward and Others
Punjab And Haryana At Chandigarh · (1983) 34 CTR 271 : (1983) 143 ITR 95
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 184(7), 256
High Courts10 Feb 1983Allowed
Bhatinda Chemicals and Vanaspati Private Ltd. Vs Excise and Taxation Commissioner and Another
Punjab And Haryana At Chandigarh · (1983) 54 STC 207
Central Sales Tax Act, 1956 — Section 8, 9Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 11
High Courts09 Feb 1983Dismissed
Amar Nath alias Amar Chand Vs Milkhi Ram and others
Punjab And Haryana At Chandigarh · (1983) 02 P&H CK 0063
High Courts09 Feb 1983
State Bank of India Vs Depro Foods Ltd.
Punjab And Haryana At Chandigarh · (1985) 57 CompCas 562
Companies Act, 1956 — Section 446
High Courts09 Feb 1983
Hardarshan Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1983) PLJ 345 : (1984) RRR 446
High Courts09 Feb 1983
Surinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) 02 P&H CK 0029
High Courts09 Feb 1983Allowed
Dr. Bhagwant Singh Vs Surjit Singh Superintendent, District Jail Sangrur
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 494
Criminal Procedure Code, 1973 (CrPC) — Section 200
High Courts09 Feb 1983Allowed
Bhagwant Singh Vs Surjit Singh
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 494
Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200, 200
High Courts08 Feb 1983Dismissed
Gurdev Ram Vs Food Corporation of India and others
Punjab And Haryana At Chandigarh · (1983) 02 P&H CK 0060
Arbitration Act, 1940 — Section 20
High Courts08 Feb 1983
Udam Singh Vs S. Hazoora Singh and Another
Punjab And Haryana At Chandigarh · AIR 1983 P&H 232
Arbitration Act, 1940 — Section 21Sikh Gurdwaras Act, 1925 — Section 142
High Courts08 Feb 1983
Lakhi Ram. Vs Sito Devi and anr.
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 429
High Courts08 Feb 1983
Maya Engineering Works Vs Faqir Chand
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 426
High Courts08 Feb 1983Dismissed
M/s Produce Exchange Corporation and another Vs Som Nath and another
Punjab And Haryana At Chandigarh · (1983) 2 RCR(Rent) 203
Delhi Rent Control Act, 1958 — Section 14(b)
High Courts07 Feb 1983Allowed
Surjit Singh and anothers Vs Kartar Kaur and anothers
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 446 : (1983) 1 RCR(Rent) 666
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6
High Courts07 Feb 1983
Piara Lal and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1985) 2 LLJ 303
Constitution of India, 1950 — Article 14, 16States Reorganisation Act, 1956 — Section 115