High Courts01 Oct 2001
Satish Kumar Vs Vijay Kumar Aggarwal
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 471
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 22 of 94
High Courts28 Sept 2001Dismissed
S.A. Jain College Trust and Managing Society Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2004) 136 PLR 287
Administration of Evacuee Property Act, 1950 — Section 40East Punjab Displaced Persons (Land Resettlement) Act, 1949 — Section 9East Punjab Evacuees (Administration of Property) Act, 1947 — Section 5A
High Courts28 Sept 2001Dismissed
Puran Chand Tewari Vs Secretary, Cooperative, Government of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0133
Constitution of India, 1950 — Article 14, 226Haryana Co-operative Societies Act, 1984 — Section 128, 39
High Courts28 Sept 2001Allowed
Shamsher Singh Vs Pepsu Road Transport Corporation, Patiala and Another
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0094
Constitution of India, 1950 — Article 14
High Courts28 Sept 2001
Deepti Rishi Vs Vipin Rishi
Punjab And Haryana At Chandigarh · (2002) 2 Marr.LJ 517 : (2002) 2 Marr.LJ 367 : (2002) 1 RCR(Civil) 664
High Courts28 Sept 2001Allowed
Yashwant Singh Yadav Vs Sharda Yadav
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 641
Succession Act, 1925 — Section 276, 288
High Courts28 Sept 2001Allowed
Banwari Lal and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 834
Haryana Canal and Drainage Act, 1974 — Section 17 , 18, 19, 20
High Courts28 Sept 2001Allowed
Randhir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 518
Criminal Procedure Code, 1973 (CrPC) — Section 439, 50
High Courts28 Sept 2001Dismissed
Sukhwinder Singh @ Sukha Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 798
Customs Act, 1962 — Section 11Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 42, 42(1), 42(2)Official Secrets Act, 1923 — Section 3
High Courts27 Sept 2001
Smt. Bimia Wanti Jain Vs Income Tax Appellate Tribunal
Punjab And Haryana At Chandigarh · (2002) 120 TAXMAN 661
Income Tax Act, 1961 — Section 260A
High Courts27 Sept 2001Dismissed
Smt. Bimla Wanti Jain and Others Vs Income Tax Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (2002) 172 CTR 735 : (2002) 257 ITR 191
Income Tax Act, 1961 — Section 260A, 37
High Courts27 Sept 2001Allowed
Raj Pal Verma and Others Vs Punjab Agricultural University, Ludhiana and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0138
Constitution of India, 1950 — Article 226
High Courts27 Sept 2001Dismissed
Pushpa Rani Vs Jai Kumar and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 70
Civil Procedure Code, 1908 (CPC) — Section 35A
High Courts27 Sept 2001Dismissed
Smt. Hira Devi Vs Shri Gurdip Singh and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0053
Evidence Act, 1872 — Section 67, 68
High Courts27 Sept 2001
Babu Lal Vs Naresh Gulati, I.A.S.
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0042
High Courts27 Sept 2001Allowed
Pioneer Agro Extracts Ltd. and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 135 : (2002) 1 ILR (P&H) 544 : (2002) 1 RCR(Civil) 166 : (2002) 125 STC 532
Constitution of India, 1950 — Article 19(1), 266
High Courts27 Sept 2001Dismissed
Jit Singh Vs Rajwant Kaur
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 588
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151 , 152, 153East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts27 Sept 2001Allowed
Sanjay Garg Vs Som Nath Singla
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 436 : (2002) 1 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Sept 2001Allowed
Balbir Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) CriLJ 1082 : (2001) 4 RCR(Criminal) 761
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 148, 149, 224, 307
High Courts26 Sept 2001Dismissed
Raman Sharma Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0109