COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 28 of 94

High Courts05 Sept 2001Dismissed

Gram Panchayat Nurpur Jattan Vs The Additional Director, Consolidation of Holdings, Punjab, Jalandhar and Others

Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 778

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18, 2, 23A, 42

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High Courts05 Sept 2001Allowed

Ajit Singh and Others Vs Presiding Officer, Labour Court and Others

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0120

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High Courts05 Sept 2001Dismissed

Balbir Singh Vs Superintending Canal Officer and Others

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 658

Haryana Canal and Drainage Act, 1974 — Section 55

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High Courts05 Sept 2001Dismissed

Gurbax Singh alias Kuku Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 339

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 498Penal Code, 1860 (IPC) — Section 120

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High Courts05 Sept 2001Allowed

Palwinder Kaur and others Vs Gajjan Singh and others

Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 631

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts05 Sept 2001Dismissed

State of Haryana Vs Bikar Singh

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0104

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311

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High Courts05 Sept 2001Allowed

Yogesh Soni and Another Vs Smt. Agya Wanti and Others

Punjab And Haryana At Chandigarh · (2002) 2 CivCC 115 : (2002) 1 RCR(Rent) 673

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)

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High Courts05 Sept 2001

Vimal & Co., Grain Market, Mullanpur Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Criminal) 56

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High Courts05 Sept 2001Allowed

Garib Das Vs Union of India and another

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0048

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25(G), 25(H)

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High Courts05 Sept 2001Allowed

Improvement Trust Batala Vs Presiding Officer Labour Court

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0047

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25

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High Courts05 Sept 2001Dismissed

Sukh Ram Vs Sarasvati Devi

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 747

Transfer of Property Act, 1882 — Section 41

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High Courts04 Sept 2001Dismissed

Commissioner of Income Tax Vs Pepsu Road Transport Corporation

Punjab And Haryana At Chandigarh · (2002) 172 CTR 72 : (2002) 253 ITR 303 : (2002) 121 TAXMAN 232

Income Tax Act, 1961 — Section 143(3), 260A, 32

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High Courts04 Sept 2001Dismissed

Ajit Singh Vs The Presiding Officer, Labour Court, Rohtak Camp Court, Sonepat and Another

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0123

Industrial Disputes Act, 1947 — Section 10, 10(1), 10A, 2, 2(S)

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High Courts04 Sept 2001

H.K. Dass Vs State of Punjab

Punjab And Haryana At Chandigarh · (2002) 3 PLR 593 : (2002) 4 RCR(Civil) 822

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High Courts04 Sept 2001Dismissed

Karnal Co-operative Sugar Mills Ltd. Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (2001) 170 CTR 590

Income Tax Act, 1961 — Section 254(2), 256(1), 80P, 80P(2)(a), 80P(2)(a)(iii)

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High Courts04 Sept 2001Allowed

Gurdev Singh Vs Nachhattar Singh

Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 42

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Succession Act, 1956 — Section 14, 14(1)

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High Courts04 Sept 2001Allowed

H.K. Dass Vs The State of Punjab

Punjab And Haryana At Chandigarh · (2003) 159 ELT 119

Central Excise Rules, 1994 — Rule 8Constitution of India, 1950 — Article 14

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High Courts04 Sept 2001

Harbhajan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 4 AICLR 216 : (2002) 1 RCR(Criminal) 398

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High Courts04 Sept 2001Partly Allowed

Sub Inspector Police Gurbachan Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0059

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High Courts04 Sept 2001Dismissed

Sukha Singh Vs Jasvinder Singh

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 689

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4Transfer of Property Act, 1882 — Section 41

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