High Courts02 Aug 2001Dismissed
Jai Parkash Gupta Vs Board of School Education, Haryana at Bhiwani
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0169
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 40 of 94
High Courts02 Aug 2001Allowed
Lado Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 698
Constitution of India, 1950 — Article 14, 226, 227Punjab Civil Services Rules — Rule 6.17
High Courts02 Aug 2001Allowed
Dr. Sukhwinder Singh Gill Vs Post Graduate Institute of Medical Education and Research, Chandigarh and others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0103
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 10, 11
High Courts02 Aug 2001Dismissed
Resham Lal Ram Chand and Company Vs Excise and Taxation Officer-cum-Assessing Authority and Others
Punjab And Haryana At Chandigarh · (2002) 125 STC 77
Punjab General Sales Tax Act, 1948 — Section 11, 11(2), 11(4)Punjab General Sales Tax Rules, 1949 — Rule 63
High Courts02 Aug 2001Allowed
Savitri Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0015
Punjab Civil Services Rules — Rule 2, 2.3, 3, 3.56A
High Courts01 Aug 2001
Raja Ram alias Rajender Vs Tehsildar-cum-Assistant Collector, Hissar
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0134
Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Punjab Land Revenue Act, 1887 — Section 110, 111, 112, 113, 114
High Courts01 Aug 2001Dismissed
Jarnail Singh Vs Sohan Singh and others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0031
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts01 Aug 2001Dismissed
Maharish Dayanand Education Society Nehru Ground, Nit, Faridabad and others Vs Satyendra Bhadana and others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 782
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts01 Aug 2001
Jarnail Singh Vs Sohan Singh
Punjab And Haryana At Chandigarh · (2001) 2 CurLJ 522 : (2002) 1 ICC 601 : (2001) 3 LJR 438 : (2002) 1 PLJ 531 : (2001) 3 PLR 725 : (2002) 1 RCR(Civil) 412
High Courts31 Jul 2001Dismissed
The Jalandhar Improvement Trust Vs Harbans Kaur
Punjab And Haryana At Chandigarh · (2003) 133 PLR 434
Jalandhar Improvement Trusts, Land Disposal Rules, 1954 — Rule 18Punjab Town Improvement Act, 1922 — Section 72Utilisation of Land and Allotment of Plots by Improvement Trust Rules, 1975 — Rule 7(1)
High Courts31 Jul 2001Allowed
Parshotam Lal Vs The Administrator, Panchayat Samiti and Another
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 1
Constitution of India, 1950 — Article 14, 16Punjab Panchayat Samities and Zila Parishad Service Rules, 1965 — Rule 11(3), 4
High Courts31 Jul 2001Dismissed
Tarsem Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 113
Constitution of India, 1950 — Article 14, 16, 19, 21East Punjab Urban Rent Restriction Act, 1949 — Section 13B
High Courts31 Jul 2001
VINOD KHURANA Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2001) 170 CTR 383
Income Tax Act, 1961 — Section 139, 143, 148, 156, 215
High Courts31 Jul 2001Allowed
Dhanna Ram Vs Uttar Haryana Bijli Nigam Panchkula and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 84
Constitution of India, 1950 — Article 226, 227
High Courts31 Jul 2001Allowed
Jalandhar Improvement Trust Vs Dr. Gurmit Singh and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 193 : (2002) 1 RCR(Civil) 654
Punjab Town Improvement Act, 1922 — Section 72E
High Courts31 Jul 2001Dismissed
Gram Panchayat and Others Vs Jage Ram and Others
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0118
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts31 Jul 2001Dismissed
A.K. Chauhan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) CriLJ 4611 : (2001) 4 RCR(Criminal) 223
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Insecticides Act, 1968 — Section 17, 18, 29, 3, 30
High Courts31 Jul 2001Allowed
The Jullundur Improvement Trust Vs Baldev Raj Verma
Punjab And Haryana At Chandigarh · AIR 2002 P&H 350
Punjab Town Improvement Act, 1922 — Section 72Utilisation of Land and Allotment of Plots by Improvement Trust Rules, 1975 — Rule 7(1)
High Courts31 Jul 2001Dismissed
Tarsem Lal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 113
Constitution of India, 1950 — Article 14, 16, 19, 21East Punjab Urban Rent Restriction Act, 1949 — Section 13(1), 13B
High Courts31 Jul 2001Dismissed
Nagpal Steels Ltd. Vs Commissioner of Central Excise, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 78 ECC 338 : (2002) 144 ELT 46 : (2001) 129 PLR 720
Central Excises and Salt Act, 1944 — Section 35G(3)