High Courts03 Jul 2000
Kirpal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 520 : (2000) 3 RCR(Criminal) 347
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 60 of 89
High Courts03 Jul 2000Allowed
In Re: Highway Cycle Industries Ltd. and Another
Punjab And Haryana At Chandigarh · (2003) 115 CompCas 260 : (2004) 50 SCL 32
Companies Act, 1956 — Section 100, 101, 102, 391, 394
High Courts03 Jul 2000
Shambhu Nath Tiwari Vs Union of India and others
Punjab And Haryana At Chandigarh · (2001) 1 LLJ 408 : (2000) 126 PLR 533
High Courts02 Jul 2000
Shakuntla Devi Vs Deputy Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2000) 07 P&H CK 0064
Income Tax Act, 1961 — Section 143(3)
High Courts22 Jun 2000
Kimti Lal Jain Vs State
Punjab And Haryana At Chandigarh · (2001) 2 Crimes 90 : (2000) 3 RCR(Criminal) 722
High Courts13 Jun 2000
Anil Kumar and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 466
High Courts12 Jun 2000
Gajjan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 662 : (2000) 3 RCR(Criminal) 343
High Courts09 Jun 2000
Sanjay Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 AICLR 72 : (2000) 3 RCR(Criminal) 421
High Courts09 Jun 2000
Vinod Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 699 : (2000) 3 RCR(Criminal) 569
High Courts09 Jun 2000
Khem Singh Gill Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 565
Arms Act, 1959 — Section 25, 27Constitution of India, 1950 — Article 226, 227, 7Extradition Act, 1962 — Section 21
High Courts08 Jun 2000Dismissed
Anand Singh Dangi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 80 : (2000) 3 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 438Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 2Penal Code, 1860 (IPC) — Section 120B, 218, 406, 409, 418
High Courts06 Jun 2000
Jagjit Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 457 : (2000) 4 RCR(Civil) 169
Constitution of India, 1950 — Article 243, 243(2), 243(3), 243(C), 243(C)(2)Punjab Panchayati Raj Act, 1994 — Section 100, 99, 99(1)
High Courts05 Jun 2000
Kamaljit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 62 : (2000) 3 RCR(Criminal) 434
High Courts02 Jun 2000
CHANDER BHAN and CO. Vs UNION OF INDIA
Punjab And Haryana At Chandigarh · (2001) 112 TAXMAN 517
Income Tax Act, 1961 — Section 206C
High Courts02 Jun 2000Dismissed
Rajinder Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 286 : (2001) 1 ILR (P&H) 13 : (2000) 126 PLR 625 : (2000) 3 RCR(Civil) 1051
Constitution of India, 1950 — Article 226Punjab Municipal Corporation Act, 1976 — Section 36
High Courts02 Jun 2000
Nahar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 682 : (2000) 3 RCR(Criminal) 425
High Courts02 Jun 2000
Gurdev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 37 : (2000) 3 RCR(Criminal) 335
High Courts02 Jun 2000
Chander Bhan and Co. Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2000) 163 CTR 236 : (2001) 247 ITR 553 : (2000) 126 PLR 631 : (2000) 112 TAXMAN 517
Income Tax Act, 1961 — Section 206C
High Courts02 Jun 2000
Shakuntla Devi Vs Deputy Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2001) 252 ITR 462
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 143(3)
High Courts01 Jun 2000Allowed
Inderjit Mehta Vs Smt. Parveen Mehta
Punjab And Haryana At Chandigarh · (2001) 1 DMC 361
Hindu Marriage Act, 1955 — Section 13(1), 15