High Courts12 Sept 2001
Mukesh Kumar Vs State of Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2002) 1 CCC 235 : (2002) 1 RCR(Criminal) 206
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 26 of 94
High Courts12 Sept 2001
Inder Singh Vs Shiv Charan
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 381 : (2002) 1 RCR(Criminal) 743
High Courts12 Sept 2001
Food Corporation of India Vs Municipal Committee
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 522
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 61, 86
High Courts12 Sept 2001Allowed
Jaswinder Kaur Vs Jaswinder Kang
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 782
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 96(2)Hindu Marriage Act, 1955 — Section 13
High Courts12 Sept 2001
Commissioner of Income Tax Vs Punjab Agro Industries Corporation Ltd.
Punjab And Haryana At Chandigarh · (2002) 253 ITR 788
High Courts11 Sept 2001Allowed
Apex Co-operative Handloom Department, Patiala and Another Vs Vinod Parkash Nirula and Another
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 237 : (2001) 2 RCR(Rent) 531
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15, 15(5), 9
High Courts11 Sept 2001
Karnail Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2002) 1 CLR 18 : (2005) 1 RCR(Criminal) 581
High Courts10 Sept 2001Allowed
Balwinder Nath Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0136
High Courts10 Sept 2001
Nachhattar Singh Vs K.R. Lakhanpal
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0128
Punjab Civil Services (Revised Pay) Rules, 1988 — Rule 12
High Courts10 Sept 2001Allowed
Jagdish Chander Vs The District Revenue Office-Cum-Land Acquisition Collector
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 454
Land Acquisition Act, 1894 — Section 18
High Courts10 Sept 2001Allowed
Charan Singh Vs Joint Development Commissioner and Another
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 780
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7(2)
High Courts10 Sept 2001Dismissed
Gaura Devi Vs Bal Mukand
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 686
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts10 Sept 2001Partly Allowed
Arvind and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0035
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Penal Code, 1860 (IPC) — Section 148, 149, 302, 323
High Courts10 Sept 2001
Charan Singh Vs Joint Development Commissioner, Punjab
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0023
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts10 Sept 2001Allowed
State of Punjab and Others Vs Rupinder Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 762
Civil Procedure Code, 1908 (CPC) — Section 149Court Fees Act, 1870 — Section 7Land Acquisition Act, 1894 — Section 18
High Courts07 Sept 2001Allowed
Jagjit Singh Vs State Election Commission and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 396 : (2003) 2 RCR(Civil) 763
Punjab State Election Commission Act, 1994 — Section 59
High Courts07 Sept 2001
Municipal Committee, Mohindergarh Vs Presiding Officer, Labour Court, Gurgaon and Another
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0142
Industrial Disputes Act, 1947 — Section 17B
High Courts07 Sept 2001Dismissed
National Insurance Co. Ltd. Vs R.K. Duggal and Others
Punjab And Haryana At Chandigarh · (2002) ACJ 1591
Motor Vehicles Act, 1988 — Section 175
High Courts07 Sept 2001
Chandigarh Housing Board Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2002) 253 ITR 714
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(20A), 142, 142(1), 271(1)
High Courts07 Sept 2001
Commissioner of Income Tax Vs Abrol Engineering Co. P. Ltd.
Punjab And Haryana At Chandigarh · (2001) 251 ITR 830
Income Tax Act, 1961 — Section 256(1), 32