High Courts15 Oct 2001
State of Haryana Vs Banwari Lal
Punjab And Haryana At Chandigarh · (2002) 2 ICC 65 : (2002) 3 LJR 208 : (2002) 2 RCR(Civil) 90
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 18 of 94
High Courts15 Oct 2001
Juber Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 182
High Courts15 Oct 2001Dismissed
Dewan Chand Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0071
High Courts15 Oct 2001Dismissed
Ram Kaur Vs Surinder and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 13 : (2002) 1 RCR(Civil) 781
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Oct 2001Dismissed
Mohinder Singh and Others Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 807
Civil Procedure Code, 1908 (CPC) — Section 144Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23(1A), 23B, 28A
High Courts15 Oct 2001Allowed
Jyoti Phoschem Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 128 STC 466
Punjab General Sales Tax (Department and Exemption) Rules, 1991 — Rule 4, 4(3), 4(4), 4A, 4BPunjab General Sales Tax Act, 1948 — Section 30A
High Courts15 Oct 2001Dismissed
Commissioner of Income Tax Vs Bedi Techno Projects (P.) Ltd.
Punjab And Haryana At Chandigarh · (2002) 255 ITR 75
Income Tax Act, 1961 — Section 260A, 28, 32A(1), 38(2)
High Courts15 Oct 2001Dismissed
Commissioner of Income Tax Vs Fazilka Co-op. Sugar Mills Ltd.
Punjab And Haryana At Chandigarh · (2002) 125 TAXMAN 375
Income Tax Act, 1961 — Section 260A
High Courts15 Oct 2001Dismissed
Commissioner of C. Ex., Chandigarh-I Vs Punjab Tractors Ltd. (SCD)
Punjab And Haryana At Chandigarh · (2002) 79 ECC 455 : (2002) 139 ELT 560
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 35H
High Courts13 Oct 2001Dismissed
Ram Kumar Vs Gram Panchayat Kali Rawan
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0127
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts12 Oct 2001
M/s. R.D. Jindal Cotton Factory Vs M/s. Surjeet Udyog, Kotkapura
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 595
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 142
High Courts12 Oct 2001Dismissed
Commissioner of C. Ex., Chandigarh-II Vs Khanna Malleale
Punjab And Haryana At Chandigarh · (2002) 79 ECC 446 : (2002) 100 ECR 8 : (2002) 140 ELT 340
Central Excises and Salt Act, 1944 — Section 35H
High Courts12 Oct 2001Dismissed
Punjab State Coop. Supply and Marketing Federation Ltd. Vs Malerkotla Rice Mills
Punjab And Haryana At Chandigarh · (2002) 133 PLR 32
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts12 Oct 2001
B.Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 791 : (2002) 1 RCR(Criminal) 278
High Courts12 Oct 2001Dismissed
Thath Singh Vs Sube Singh
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 606
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B
High Courts12 Oct 2001Dismissed
Punjab State Coop. Supply and Marketing Federation Ltd. Vs Malerkotla Rice Mills and Others
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 632 : (2003) 1 CivCC 386 : (2002) 133 PLR 32 : (2002) 1 RCR(Criminal) 359
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts12 Oct 2001Dismissed
Commissioner of C. Ex., Chandigarh-I Vs Stelco Strips Ltd.
Punjab And Haryana At Chandigarh · (2002) 79 ECC 450 : (2002) 140 ELT 33
Central Excise Rules, 1944 — Rule 57Q(1)Central Excises and Salt Act, 1944 — Section 35H
High Courts12 Oct 2001
Court of its own motion Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 CriminalCC 438 : (2002) 1 RCR(Criminal) 252
Penal Code, 1860 (IPC) — Section 302, 34
High Courts12 Oct 2001Allowed
Anurag Arora Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 CriminalCC 515 : (2002) 1 RCR(Criminal) 245
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts11 Oct 2001
Baldev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 AICLR 622 : (2002) 1 RCR(Criminal) 112