COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 49 of 94

High Courts11 Jul 2001Allowed

Smt. Nirmal Vs Lakhpat Singh

Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 587 : (2001) 4 RCR(Civil) 164

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 1, Order 39 Rule 2

Read judgment

High Courts11 Jul 2001Allowed

Bhag Singh Vs Presiding Officer, Labour Court Ambala

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0020

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11

Read judgment

High Courts10 Jul 2001Dismissed

Anil Kumar Vs The Industrial Tribunal-cum-Labour Court, Gurgaon and Another

Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 154

Constitution of India, 1950 — Article 14, 16, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144Industrial Disputes Act, 1947 — Section 10(1), 12(3), 19(1)

Read judgment

High Courts10 Jul 2001

Income Tax Officer Vs Babu Lal Jain

Punjab And Haryana At Chandigarh · (2001) 251 ITR 656 : (2002) 121 TAXMAN 139

Income Tax Act, 1961 — Section 260A, 44AB

Read judgment

High Courts10 Jul 2001Dismissed

Commissioner of Income Tax Vs Garg Traders

Punjab And Haryana At Chandigarh · (2002) 253 ITR 736

Income Tax Act, 1961 — Section 256(2), 271(1)

Read judgment

High Courts10 Jul 2001Dismissed

Guru Dutt Vs Pepsu Road Transport Corporation

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0110

Limitation Act, 1963 — Article 113

Read judgment

High Courts10 Jul 2001Allowed

Ranjit Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0054

Constitution of India, 1950 — Article 14, 16

Read judgment

High Courts10 Jul 2001Allowed

Lakhpat Singh Vs Nirmal

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 406

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

Read judgment

High Courts10 Jul 2001

Arjan Singh Vs Bhupinder Chand

Punjab And Haryana At Chandigarh · (2002) 2 LJR 659 : (2002) 1 PLJ 275 : (2002) 2 RCR(Civil) 162

Read judgment

High Courts09 Jul 2001Dismissed

Managing Committee, MASD Public School, Panipat Vs The Appellate Authority under Payment of Gratuity Act, Haryana

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0163

Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2, 3

Read judgment

High Courts09 Jul 2001Dismissed

State of Punjab and Others Vs Iqbal Singh and Another

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0056

Industrial Disputes Act, 1947 — Section 10

Read judgment

High Courts09 Jul 2001

Jang Bahadur Vs Shanti Rani

Punjab And Haryana At Chandigarh · (2002) 1 RCR(Rent) 369

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)

Read judgment

High Courts09 Jul 2001Allowed

M/s. Jeet Enterprises Vs Gurnam Singh

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 138

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 15, 15(4)

Read judgment

High Courts09 Jul 2001

Commissioner of Income Tax Vs Sumer Chand Jain and Sons

Punjab And Haryana At Chandigarh · (2001) 252 ITR 844

Income Tax Act, 1961 — Section 44AB

Read judgment

High Courts09 Jul 2001Dismissed

State of Punjab Vs Iqbal Singh

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0004

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts06 Jul 2001Dismissed

Sujjon Cooperative Agricultural Service Society Ltd., Teh. and Distt. Nawanshahar Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 115

Punjab Co-operative Societies Act, 1961 — Section 54

Read judgment

High Courts06 Jul 2001

Tilak Raj Vs Punjab State Civil Supplies Corporation Ltd., Chd.

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0149

Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 34

Read judgment

High Courts06 Jul 2001Dismissed

Dharam Singh Yadav Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0108

Constitution of India, 1950 — Article 141, 226

Read judgment

High Courts06 Jul 2001Dismissed

Smt. Suman Devi Vs Union Territory Administration, Chandigarh

Punjab And Haryana At Chandigarh · AIR 2002 P&H 92 : (2001) 2 ILR (P&H) 579 : (2001) 4 RCR(Civil) 270

Constitution of India, 1950 — Article 14

Read judgment

High Courts06 Jul 2001Allowed

Ram Gopal Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0081

Constitution of India, 1950 — Article 14, 16, 226

Read judgment