Constitution of India, 1950 — Article 16, 187, 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Income Tax Act, 1961 — Section 2

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High Courts24 Mar 1981

Commissioner of Income Tax Vs United India Woollen Mills

Punjab And Haryana At Chandigarh · (1981) 24 CTR 244 : (1981) 132 ITR 457 : (1982) 49 STC 161

Income Tax Act, 1961 — Section 145(1)

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High Courts24 Mar 1981

Smt. Ravi Kanta Jain Vs Pioneer Arms Company etc.

Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 352

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High Courts23 Mar 1981Allowed

Resham Singh Vs The State

Punjab And Haryana At Chandigarh · (1981) CriLJ 1691

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 5(1), 5(2)

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High Courts19 Mar 1981Dismissed

Chander Vs Madan Gopal

Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 550

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High Courts19 Mar 1981Allowed

Gram Sabha Balad Kalanand Another Vs Sarwan Singh and Others

Punjab And Haryana At Chandigarh · (1981) 3 ILR (P&H) 336

Punjab Village Common Lands (Regulation) Act, 1961 — Section 13

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High Courts18 Mar 1981Allowed

Ram Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0042

Opium Act, 1878 — Section 9

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High Courts18 Mar 1981

Raja Ram Trehan Vs Principal, Sudarshan Singh, Malva Khalsa Higher Secondary School

Punjab And Haryana At Chandigarh · (1981) CriLJ 1469

Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 254, 255, 378Penal Code, 1860 (IPC) — Section 500

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High Courts18 Mar 1981

Sham Lal Vs Ajit Singh and Another

Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 41

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High Courts17 Mar 1981

Commissioner of Income Tax Vs Jagadhri Electric Supply and Industrial Co.

Punjab And Haryana At Chandigarh · (1981) 25 CTR 94 : (1981) 2 ILR (P&H) 481 : (1983) 140 ITR 490

Income Tax Act, 1961 — Section 184(7), 253(1), 263, 263(1)Income Tax Rules, 1962 — Rule 24Partnership Act, 1932 — Section 30(5)

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High Courts17 Mar 1981Allowed

Pahara Singh and Others Vs Gram Panchayat of Village Behbal Kalan and Others

Punjab And Haryana At Chandigarh · (1981) 03 P&H CK 0011

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts16 Mar 1981

Hosiery Industry Federation Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1983) 140 ITR 983

Income Tax Act, 1961 — Section 11(1), 2(15), 28

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High Courts16 Mar 1981

Teja Singh Vs Union Territory of Chandigarh and Others

Punjab And Haryana At Chandigarh · AIR 1982 P&H 169 : (1982) 1 ILR (P&H) 383

Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 8, Order 2 Rule 3, Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 — Article 225, 226, 32

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