High Courts13 Feb 2002
Mehnga Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 223 : (2002) 1 CLR 349 : (2002) 2 RCR(Criminal) 501
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 57 of 65
High Courts13 Feb 2002Dismissed
Prem Chand Vs Om Parkash
Punjab And Haryana At Chandigarh · (2003) 133 PLR 123 : (2002) 2 RCR(Rent) 68
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts12 Feb 2002Allowed
Mohinder Lal and Others Vs State of Bihar and Others
Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 160
Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 197, 197(1), 200Evidence Act, 1872 — Section 3, 64, 65, 67Penal Code, 1860 (IPC) — Section 447, 506
High Courts12 Feb 2002Allowed
S.P.S. Rathore Vs C.B.I. New Delhi
Punjab And Haryana At Chandigarh · (2002) 2 CriminalCC 468 : (2002) 2 RCR(Criminal) 174
Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 354
High Courts12 Feb 2002Dismissed
Raj Pal Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 680
Constitution of India, 1950 — Article 226Haryana Panchayati Raj Act, 1994 — Section 175(1)
High Courts11 Feb 2002Dismissed
Parshada Singh (Deceased) by LRs. Vs Mewa Singh and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 243 : (2002) 2 CivCC 618 : (2002) 2 RCR(Civil) 321
Succession Act, 1925 — Section 63
High Courts11 Feb 2002Dismissed
Gurdip Singh, Clerk Vs Secretary, State Agricultural Marketing Board, Union Territory, Chandigarh and Another
Punjab And Haryana At Chandigarh · (2002) 02 P&H CK 0099
Punjab Agriculatural Produce Markets Act, 1961 — Section 20(2), 33(4)
High Courts11 Feb 2002Dismissed
Commissioner of Income Tax Vs Haryana State Co-operative Land Development Bank Ltd.
Punjab And Haryana At Chandigarh · (2002) 254 ITR 107
Income Tax Act, 1961 — Section 143(1), 80P(2)
High Courts11 Feb 2002
Bachan Singh Vs Deputy Secretary, Rehabilitation-cum-Assistant Custodian General with Powers of Custodian General & Anr.
Punjab And Haryana At Chandigarh · (2002) 2 CurLJ 174 : (2002) 2 PLJ 52
High Courts11 Feb 2002Dismissed
The Commissioner of Income Tax, Chandigarh Vs Haryana State Co-operative Land Development Bank Ltd.
Punjab And Haryana At Chandigarh · (2002) 02 P&H CK 0056
Income Tax Act, 1961 — Section 80P(2)
High Courts11 Feb 2002Dismissed
The Commissioner of Income Tax, Chandigarh Vs Sunil Kumar Sharma
Punjab And Haryana At Chandigarh · (2002) 02 P&H CK 0054
Income Tax Act, 1961 — Section 24(1)
High Courts11 Feb 2002
Commissioner of Income Tax Vs Sunil Kumar Sharma
Punjab And Haryana At Chandigarh · (2002) 173 CTR 368 : (2002) 254 ITR 103
Income Tax Act, 1961 — Section 24(1)
High Courts11 Feb 2002Allowed
Kartar Singh and Another Vs Joint Secretary to Govt. of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 02 P&H CK 0045
High Courts11 Feb 2002Allowed
Ram Chander Vs Rattan Lal
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 391 : (2002) 2 RCR(Civil) 157
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Court Fees Act, 1870 — Section 7
High Courts11 Feb 2002Allowed
Puran Vs Charanjit Singh
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 92
High Courts11 Feb 2002Dismissed
United India Insurance Company Limited Vs Smt. Nirmala Rani and Others
Punjab And Haryana At Chandigarh · (2002) ACJ 1839 : (2002) 3 RCR(Civil) 23
Motor Vehicles Act, 1939 — Section 95(1)
High Courts08 Feb 2002Dismissed
Ved Parkash and Others Vs The Chief Administrator, Housing Board and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 787
High Courts08 Feb 2002Dismissed
Kartar Singh Vs Patiala Improvement Trust, Patiala and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 313
High Courts08 Feb 2002Dismissed
Mohan Singh (Deceased) through Lrs Vs Kartar Singh (Deceased) through Lrs
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 91
High Courts07 Feb 2002
Bhajan Lal Vs Roshan Lal
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Rent) 374
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)