High Courts19 Jul 2001
Siri Niwas Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 789
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 420, 467, 471, 506
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 45 of 94
High Courts19 Jul 2001Dismissed
Subhash Chand Batra Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 576
Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 10, 28, 29, 29(2), 37
High Courts19 Jul 2001Dismissed
Ram Kishan and Others Vs Smt. Sardari Devi and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 837
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A
High Courts19 Jul 2001Allowed
Smt. Satwant Kaur Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 447
Hindu Marriage Act, 1955 — Section 13(1)
High Courts19 Jul 2001Dismissed
Pappi Vs Santosh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 462
Hindu Marriage Act, 1955 — Section 12(1)
High Courts19 Jul 2001Allowed
Swaran Kaur Vs Gurdev Singh
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 91 : (2002) 2 DMC 784 : (2002) 1 RCR(Civil) 461
Hindu Marriage Act, 1955 — Section 9
High Courts19 Jul 2001Allowed
Tilak Raj Vs Phul Chand and Another
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 228
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 7
High Courts19 Jul 2001Dismissed
Surinder Singh Vs Presiding Officer
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0098
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25
High Courts19 Jul 2001Allowed
Ram Dhan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0097
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25
High Courts19 Jul 2001Dismissed
State of Haryana Vs Sat Narain
Punjab And Haryana At Chandigarh · (2002) 1 DMC 339 : (2001) 4 RCR(Criminal) 817
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 319Penal Code, 1860 (IPC) — Section 304, 34
High Courts19 Jul 2001Allowed
G.S. Sandhu Vs Union of India
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 180
Army Act, 1950 — Section 120(2), 122, 191, 192, 193Army Rules, 1954 — Rule 177, 180, 22, 22(1)Constitution of India, 1950 — Article 226, 227
High Courts19 Jul 2001
Commissioner of Income Tax Vs Shiva Sales Corporation
Punjab And Haryana At Chandigarh · (2001) 170 CTR 269 : (2001) 251 ITR 430 : (2001) 119 TAXMAN 442
Income Tax Act, 1961 — Section 260A
High Courts19 Jul 2001
Commissioner of Income Tax Vs Balabux Birla and Co.
Punjab And Haryana At Chandigarh · (2001) 169 CTR 328
Income Tax Act, 1961 — Section 147, 148, 41
High Courts19 Jul 2001
M/s Khosla Agro Overseas, Near Bye Pass Chowk, Batala Vs The Asstt. Excise and Taxation Commissioner, Patiala and others
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0064
Punjab General Sales Tax Act, 1948 — Section 20
High Courts19 Jul 2001
The Commissioner Of Income Tax, Amritsar Vs M/s Balabus Birla and Company, Katra Ahluwalia, Amritsar
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0045
Income Tax Act, 1961 — Section 41(1)
High Courts19 Jul 2001
Commissioner of Income Tax Vs Balabus Birla and Co.
Punjab And Haryana At Chandigarh · (2001) 252 ITR 372
Income Tax Act, 1961 — Section 147, 148, 41(1)
High Courts19 Jul 2001
Ravinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 332
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438Penal Code, 1860 (IPC) — Section 420, 467, 468, 471, 506
High Courts19 Jul 2001Dismissed
Manga Ram Vs Financial Commissioner-cum-Secretary to Government, Haryana, Dept. of Panchayat
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 746
Constitution of India, 1950 — Article 226, 227Haryana Panchayati Raj Act, 1994 — Section 175, 175(1), 177, 51, 51(3)Punjab Gram Panchayat Act, 1952 — Section 5(1)
High Courts19 Jul 2001Partly Allowed
Capt. K.S. Shergill (Retd.), Deputy Director Sainik Welfare, Ferozepur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0003
Constitution of India, 1950 — Article 226, 234, 309, 318, 352Punjab Civil Services Rules — Rule 3.10, 3.11, 3.9Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2, 3, 4, 5
High Courts19 Jul 2001
Ranjit Kaur alias Rani Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (2002) 1 LJR 855 : (2002) 1 Marr.LJ 533 : (2002) 1 RCR(Civil) 144