High Courts30 May 2001
Tek Chand Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (2001) 252 ITR 799 : (2002) 125 TAXMAN 349
Income Tax Act, 1961 — Section 132(5), 148, 245C, 245D(1), 281BLand Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 53 of 94
High Courts29 May 2001Dismissed
M/s Khem Chand Bhawan Dass and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 621
High Courts29 May 2001Allowed
Smt. Satya Devi (Deceased) Now Represented through her Legal Representives Namely Pawan Kumar Sabharwal and others Vs Chandigarh Administration and others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 291
High Courts29 May 2001Dismissed
Bhaichara Goods Transport Truck Union, Narwana Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 688
Constitution of India, 1950 — Article 14, 226, 299
High Courts29 May 2001Dismissed
Mithilesh Kumar and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 300 : (2002) 1 ILR (P&H) 103
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115
High Courts29 May 2001Dismissed
Bhupinder Singh, General Manager, Pepsi Foods Limited, Village Channo Vs Food Inspector, Civil Hospital, Bathinda
Punjab And Haryana At Chandigarh · (2002) CriLJ 181 : (2001) 3 RCR(Criminal) 694
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration (Punjab) Rules, 1958 — Rule 3Prevention of Food Adulteration Act, 1954 — Section 14, 7, 9
High Courts29 May 2001Allowed
Ambika Prashad Vs Punjab Urban Planning and Development Authority, Chandigarh Sham Lal Vs Punjab Urban Planning and Development Authority, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0140
Industrial Disputes Act, 1947 — Section 2, 25
High Courts29 May 2001Allowed
Hans Raj Vs The Municipal Council, Sanaur
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0130
Constitution of India, 1950 — Article 226, 227
High Courts29 May 2001
Parkash Vs Bhagwan Singh
Punjab And Haryana At Chandigarh · (2003) ACJ 389 : (2001) 3 RCR(Civil) 475
Motor Vehicles Act, 1988 — Section 166, 173
High Courts29 May 2001
M.S. Yadav Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 DMC 7
Constitution of India, 1950 — Article 226, 227Haryana Affiliated Colleges (Security of Service) Rules, 1993 — Rule 26, 4
High Courts29 May 2001
Krishan Chander Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0068
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173
High Courts29 May 2001Dismissed
Ram Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0050
Constitution of India, 1950 — Article 226, 227
High Courts29 May 2001Dismissed
Sanjeev Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 574 : (2001) 4 RCR(Civil) 521
Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 406, 420
High Courts29 May 2001
Ved Parkash Nagori Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (2001) 251 ITR 161
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 143(1), 147, 148, 149
High Courts29 May 2001Dismissed
Adarsh Rani Vs Chuni Lal
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 710
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5
High Courts28 May 2001Dismissed
Phoenix Properties Pvt. Ltd. Vs Haryana Urban Development Authority and others
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0200
High Courts28 May 2001
Mohan Khanna, Mohan Lal Khanna and Charanjit Khanna Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 252 ITR 626
Constitution (Fifteenth Amendment) Act, 1963 — Article 226Constitution of India, 1950 — Article 226, 226(1), 226(1A), 226(2)Customs Act, 1962 — Section 111D, 124(1), 27
High Courts28 May 2001Dismissed
State of Haryana Vs Mangat
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0175
Limitation Act, 1963 — Section 5
High Courts28 May 2001Allowed
Ashok Kumar Gupta Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2001 P&H 282 : (2002) 1 ILR (P&H) 63 : (2001) 4 RCR(Civil) 223
Criminal Procedure Code, 1973 (CrPC) — Section 144Punjab Municipal Act, 1911 — Section 20, 22, 232, 236, 24
High Courts28 May 2001
Dhaliwal Trading Agency Vs Varinder Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 477
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3