High Courts15 Dec 2000
Kali Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 503
Land Acquisition Act, 1894 — Section 18, 23(1), 4, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 4 of 89
High Courts15 Dec 2000
Dalbir Singh alias Vir Singh Vs Dalbir Singh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 216 : (2001) 2 RCR(Civil) 307
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 100Contract Act, 1872 — Section 14, 15, 16, 16, 17Specific Relief Act, 1963 — Section 27
High Courts15 Dec 2000Allowed
Oswal Fats and Oils Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 128 STC 116
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 8Constitution of India, 1950 — Article 5, 6, 7
High Courts15 Dec 2000Allowed
Commissioner of Income Tax Vs S.A. Builders P. Ltd.
Punjab And Haryana At Chandigarh · (2002) 253 ITR 165
Income Tax Act, 1961 — Section 143(3), 256(1), 256(2)
High Courts15 Dec 2000
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 LJR 537 : (2001) 1 PLJ 293 : (2001) 3 PLR 595 : (2001) 4 RCR(Civil) 31
High Courts15 Dec 2000
Amandeep Singh Vs Director of Income Tax (Investigation) and Others
Punjab And Haryana At Chandigarh · (2001) 171 CTR 581 : (2001) 2 ILR (P&H) 53 : (2001) 252 ITR 139
Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(1), 102(3), 451, 457Foreign Exchange Regulation Act, 1973 — Section 9(1)Income Tax Act, 1961 — Section 132, 132A, 132A(1), 132A(2), 158BC
High Courts14 Dec 2000
Paramjit Singh Vs Financial Commissioner, Chandigarh
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0140
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 114 , 151Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90
High Courts14 Dec 2000
Ex-Nk Budh Ram Vs Union of India and others
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0107
Constitution of India, 1950 — Article 226, 227
High Courts14 Dec 2000
Col. Shamsher Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 DMC 114 : (2001) 1 RCR(Criminal) 234
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 307, 406, 498A
High Courts14 Dec 2000
Smt. Savita Jaiswal Vs Sushil Jaiswal
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 663 : (2001) 1 RCR(Civil) 558
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts14 Dec 2000
R.K.S. Builders Vs Bhupinder Kumar
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 367 : (2001) 2 RCR(Civil) 497
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17Specific Relief Act, 1963 — Section 34, 6
High Courts14 Dec 2000Allowed
Jaimal Ram Vs Commissioner, Ferozepur Division
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 27
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5, 7
High Courts13 Dec 2000Allowed
Chandigarh Distillers and Bottlers Ltd. and Patiala Distilleries and Manufacturers Ltd. Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2002) 253 ITR 205
Constitution of India, 1950 — Article 226Haryana Liquor Licence Rules, 1970 — Rule 38(15)Income Tax Act, 1961 — Section 206(1), 206C, 226(3), 44AC, 44AC(1)
High Courts13 Dec 2000Partly Allowed
State of Haryana Vs Ram Kumar
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0162
Industrial Disputes Act, 1947 — Section 10, 11B
High Courts13 Dec 2000Dismissed
Sham Sunder Vs Superintending Canal Officer, Ferozepur
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0160
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 30
High Courts13 Dec 2000
Harbel Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0122
Constitution of India, 1950 — Article 226
High Courts13 Dec 2000
Satish Menon Vs Punjab School Education Board etc.
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0117
Constitution of India, 1950 — Article 14, 16
High Courts13 Dec 2000
Sunder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0089
Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120
High Courts13 Dec 2000
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 283
Criminal Procedure Code, 1973 (CrPC) — Section 439, 446, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts13 Dec 2000
Rachhpal Singh and others Vs Bhagat Ram and another
Punjab And Haryana At Chandigarh · (2002) ACJ 1214 : (2001) 1 RCR(Civil) 562
Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 166, 173