High Courts04 Dec 2001
The Commissioner of Income Tax Vs Punjab Financial Corporation
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 438
Income Tax Act, 1961 — Section 11, 12A, 139, 139(1), 139(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 6 of 94
High Courts04 Dec 2001
Commissioner of Income Tax Vs Darshan Singh Kalsi
Punjab And Haryana At Chandigarh · (2002) 121 TAXMAN 64
Income Tax Act, 1961 — Section 143, 260A
High Courts04 Dec 2001
Commissioner of Income Tax Vs PUNJAB FINANCIAL CORPORATION
Punjab And Haryana At Chandigarh · (2002) 172 CTR 561
Income Tax Act, 1961 — Section 11, 12A, 139, 143, 154
High Courts03 Dec 2001Dismissed
Gram Panchayat, Dusanjh Khurd, Distt, Jalandhar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 65
Punjab Panchayati Raj Act, 1994 — Section 20(6)
High Courts03 Dec 2001
Joginder Singh Vs Karnail Singh
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 80 : (2002) 2 RCR(Civil) 614 : (2002) 1 RCR(Rent) 231
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 115
High Courts29 Nov 2001
Surjan Vs Jangli Ram
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 335 : (2002) 2 RCR(Civil) 198
Civil Procedure Code, 1908 (CPC) — Section 10Transfer of Property Act, 1882 — Section 53A
High Courts29 Nov 2001Allowed
Anil Gupta and Others Vs J.K. Gupta and Others
Punjab And Haryana At Chandigarh · (2002) 110 CompCas 610 : (2002) 2 ILR (P&H) 77 : (2002) 1 RCR(Civil) 615
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 151, 9Companies Act, 1956 — Section 10F, 2(24), 289, 397, 398Constitution of India, 1950 — Article 112(B), 19(A), 226, 5
High Courts29 Nov 2001
Bhagat Singh Vs Dilawar Singh and Another
Punjab And Haryana At Chandigarh · (2002) CriLJ 1705 : (2002) 1 RCR(Criminal) 288
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AConstitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 10, 12
High Courts29 Nov 2001Allowed
Badri Parshad Vs Birbal
Punjab And Haryana At Chandigarh · (2002) 2 ILR (P&H) 278 : (2002) 1 RCR(Civil) 651
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Security of Land Tenures Act, 1953 — Section 25
High Courts29 Nov 2001
Krishan Kumar Verma Vs Amarjit Singh
Punjab And Haryana At Chandigarh · (1990) 1 CurLJ 82 : (2002) 1 RCR(Criminal) 582
Contempt of Courts Act, 1971 — Section 12, 2East Punjab Urban Rent Restriction Act, 1949 — Section 13A
High Courts29 Nov 2001
Jaswinder Singh @ Soni Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 622 : (2002) 1 RCR(Criminal) 384
High Courts29 Nov 2001
Prem Tuli Vs A.S.Arunachala, Controller Exams (P), Punjab State Board of Technical Education and Industrial Training, Chandigarh
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 241 : (2002) 1 RCR(Criminal) 699
High Courts29 Nov 2001
Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 340 : (2002) 2 RCR(Criminal) 23
High Courts29 Nov 2001
Dharamvir Vs Harbaksh Singh
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Criminal) 55
High Courts29 Nov 2001
Ashok Kumar Rana Vs Union Territory, Chandigarh Admn., Chandigarh
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 576 : (2002) 1 CLR 179 : (2002) 1 ISJ(Banking) 375 : (2002) 2 RCR(Criminal) 149
High Courts29 Nov 2001Dismissed
Atul Vs Bhup Singh Jain and Another
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 456 : (2002) 2 RCR(Civil) 312
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts29 Nov 2001Dismissed
Ved Parkash Vs The Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 255 : (2002) 2 RCR(Civil) 309
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Article 113
High Courts29 Nov 2001
Darshan Singh Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 889 : (2002) 1 C.C.Cases 420 : (2002) 1 CLR 445 : (2002) 1 RCR(Criminal) 521
High Courts29 Nov 2001
Kewal Kumar Vs Deep Kumar Gupta
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 443 : (2002) 1 CLR 184 : (2002) 1 RCR(Criminal) 796
High Courts29 Nov 2001Allowed
Anand Cotton Factory Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 8 : (2002) 3 RCR(Civil) 344
Constitution of India, 1950 — Article 226