High Courts30 Apr 2002Dismissed
Commissioner of Income Tax Vs Akal Construction and Engineering Co.
Punjab And Haryana At Chandigarh · (2002) 256 ITR 320 : (2002) 123 TAXMAN 601
Income Tax Act, 1961 — Section 32(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 43 of 65
High Courts30 Apr 2002Dismissed
Prem Kumar Chawla and Others Vs Vijay Singh and Another
Punjab And Haryana At Chandigarh · (2002) 04 P&H CK 0052
Transfer of Property Act, 1882 — Section 53A
High Courts30 Apr 2002Dismissed
Commr. of C. Ex., Chandigarh-II Vs Jagdambay Engg. and Welding Works
Punjab And Haryana At Chandigarh · (2002) 143 ELT 496
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 35H(1)
High Courts30 Apr 2002Allowed
Ashok Kumar Vs Sukhvarsha Diwan and Others
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 491 : (2003) 134 PLR 103 : (2002) 1 RCR(Rent) 711
East Punjab Urban Rent Restriction Act, 1949 — Section 13Evidence Act, 1872 — Section 66
High Courts30 Apr 2002Allowed
Phool Pati Vs Haryana State Electricity Board (Operation) now Re-Designated as Dakshin Haryana Vidyut Parsarn Nigam Limited and Another
Punjab And Haryana At Chandigarh · (2002) 2 ILR (P&H) 569
Constitution of India, 1950 — Article 14
High Courts30 Apr 2002
Commissioner of Income Tax Vs Akal Construction and Engg. (P) Ltd.
Punjab And Haryana At Chandigarh · (2002) 175 CTR 253 : (2002) 175 CTR 235
Income Tax Act, 1961 — Section 32
High Courts29 Apr 2002
Commissioner of Income Tax Vs OSWAL WOOLLEN MILLS LTD.
Punjab And Haryana At Chandigarh · (2002) 175 CTR 181
Income Tax Act, 1961 — Section 35B
High Courts29 Apr 2002Dismissed
Smt. Manjula Sagar Vs Wazir Chand Sharma and Another
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Rent) 69
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)
High Courts29 Apr 2002Allowed
Mathura Dass and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 59 : (2003) 1 ILR (P&H) 82 : (2002) 3 RCR(Civil) 571
Constitution of India, 1950 — Article 14, 226
High Courts29 Apr 2002
Commissioner of Income Tax Vs Oswal Woollen Mills Ltd. and Another
Punjab And Haryana At Chandigarh · (2002) 256 ITR 694
Income Tax Act, 1961 — Section 35B, 35B(1), 37
High Courts29 Apr 2002
Commissioner of Income Tax Vs OSWAL WOOLLEN MILLS LTD. and Another
Punjab And Haryana At Chandigarh · (2002) 175 CTR 179 : (2002) 257 ITR 737
Income Tax Act, 1961 — Section 35B
High Courts27 Apr 2002Allowed
Dr. Sant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 DMC 232 : (2002) 2 RCR(Criminal) 719
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 406, 498A
High Courts27 Apr 2002Dismissed
Sunil Kumar Vs Yog Raj
Punjab And Haryana At Chandigarh · (2002) 2 ALD(Cri) 311 : (2002) 3 RCR(Criminal) 282
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 140(2)
High Courts27 Apr 2002Dismissed
P.C. Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 95 FLR 1172
Industrial Disputes Act, 1947 — Section 25FFF(1)
High Courts27 Apr 2002
Durga Datt Vs Vijay
Punjab And Haryana At Chandigarh · (2002) 3 AICLR 848 : (2002) 3 RCR(Criminal) 126
High Courts27 Apr 2002
Martin and Harris Laboratories Ltd. and Another Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 309
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3
High Courts26 Apr 2002
Vijay Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 2 CriminalCC 655 : (2002) 2 RCR(Criminal) 824
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts26 Apr 2002Allowed
G.V. Devasahyam Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) CriLJ 3609 : (2002) 2 RCR(Criminal) 792
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17(1), 24(2), 24(4), 29, 29(1)
High Courts26 Apr 2002Dismissed
Nagar Mal Vs Ram Saran and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 47
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts26 Apr 2002Allowed
Attar Singh Vs Balwant Singh and Others
Punjab And Haryana At Chandigarh · (2003) 1 ACC 190 : (2003) 1 RCR(Civil) 132
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13