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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,179 of 4,611

High Courts26 Nov 1979Dismissed

Commissioner of Income Tax Vs State of Punjab

Punjab And Haryana At Chandigarh · (1980) 3 TAXMAN 496

Criminal Procedure Code, 1973 (CrPC) — Section 313, 452, 457, 458, 459Income Tax Act, 1961 — Section 139(2), 175, 226(4)Penal Code, 1860 (IPC) — Section 120B, 411, 414
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High Courts23 Nov 1979

Kunj Behari Vs Income Tax Officer and Others

Punjab And Haryana At Chandigarh · (1983) 139 ITR 73

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 12, Order 5 Rule 20, Order 5 Rule 9Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(2), 282(1)
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High Courts22 Nov 1979Dismissed

Ujagar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 159

Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 360Penal Code, 1860 (IPC) — Section 193, 218, 324, 463, 466
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High Courts20 Nov 1979Allowed

Tilak Raj Vs State of Punjab

Punjab And Haryana At Chandigarh · (1980) 2 ILR (P&H) 154

Criminal Procedure Code, 1898 (CrPC) — Section 342Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
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