High Courts21 Aug 2001Dismissed
Commissioner of Income Tax Vs K.S. Bhatia
Punjab And Haryana At Chandigarh · (2002) 257 ITR 614 : (2001) 119 TAXMAN 857
Income Tax Act, 1961 — Section 256
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 34 of 94
High Courts21 Aug 2001Dismissed
Sant Eshar Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 25 : (2002) 2 CivCC 398 : (2002) 1 ILR (P&H) 346 : (2002) 2 RCR(Civil) 406
Cinematograph Act, 1952 — Section 5Cinematograph Certification Rules, 1983 — Rule 32Constitution of India, 1950 — Article 19, 25, 26, 29, 29(1)
High Courts21 Aug 2001Allowed
Nazar Singh Vs Gian Singh and Another
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0208
Punjab Gram Panchayat Act, 1952 — Section 6(5)(1)Punjab Land Revenue Act, 1887 — Section 44
High Courts21 Aug 2001Allowed
Iqbal Singh Vs Punjab Pesticides, Patti
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 210 : (2001) 4 RCR(Civil) 649
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, 151
High Courts21 Aug 2001Allowed
Amit Kumar Bansal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0195
Constitution of India, 1950 — Article 226, 227
High Courts21 Aug 2001Allowed
Parveen Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) CriLJ 4583 : (2002) 1 DMC 486 : (2001) 4 RCR(Criminal) 780
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 401Good Conduct Prisoners Probational Release Act, 1926 — Section 2, 7
High Courts21 Aug 2001Dismissed
Zorawar Singh Atwal Vs Rachna
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 532
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100Hindu Minority and Guardianship Act, 1956 — Section 13
High Courts21 Aug 2001Allowed
Vimal Singh Rana Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0154
Constitution of India, 1950 — Article 226, 227
High Courts21 Aug 2001
Gurdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 AICLR 424 : (2002) 1 CCC 60 : (2002) 1 RCR(Criminal) 154
High Courts21 Aug 2001Dismissed
Bakhshish Singh and Another Vs Rajinder Singh and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 833
Punjab Tenancy Act, 1887 — Section 77(3)
High Courts21 Aug 2001Dismissed
Nirmal Singh Vs Mangal Singh and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 70
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts21 Aug 2001Allowed
Karnail Singh Vs The Presiding Officer Labour Court, Bhatinda and Others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0041
Industrial Disputes Act, 1947 — Section 25F
High Courts21 Aug 2001Dismissed
Sanjeev Kumar Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) CriLJ 2574 : (2003) 2 RCR(Criminal) 138
Constitution of India, 1950 — Article 14, 15, 161, 226, 72Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts21 Aug 2001Allowed
Sneh Builders (P) Ltd. Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 125 STC 32
Haryana General Sales Tax Act, 1973 — Section 25Haryana General Sales Tax Rules, 1975 — Rule 35
High Courts21 Aug 2001Allowed
Satbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 330
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts20 Aug 2001Allowed
Arvind Katcoh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 608
Criminal Procedure Code, 1973 (CrPC) — Section 156Essential Commodities Act, 1955 — Section 3, 7Penal Code, 1860 (IPC) — Section 120
High Courts20 Aug 2001Allowed
Municipal Corporation, Amritsar Vs Gagan Cinema, Batala Road, Amritsar
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 740
Punjab Municipal Act, 1911 — Section 195Punjab Municipal Corporation Act, 1976 — Section 394, 408(2)
High Courts20 Aug 2001Dismissed
Haryana State Vs Krishan Kumar
Punjab And Haryana At Chandigarh · (2003) ACJ 549
Motor Vehicles Act, 1939 — Section 166
High Courts20 Aug 2001Allowed
Ram Dhan Rikhi Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) CriLJ 453 : (2001) 4 RCR(Criminal) 529
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 14, 19, 19(2)Prevention of Food Adulteration Rules, 1955 — Rule 12A, 14, 32
High Courts20 Aug 2001Dismissed
Vijay Somani Vs Capt. Ajay Singh
Punjab And Haryana At Chandigarh · AIR 2002 P&H 215 : (2002) 1 ILR (P&H) 504
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Representation of the People Act, 1951 — Section 81, 81(3), 86(1)(5)