High Courts25 Jan 2002Dismissed
Dinesh Singla Vs Smt. Surekha Singla and Another
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 464 : (2002) 4 RCR(Civil) 513 : (2002) 2 RCR(Rent) 485
Civil Procedure Code, 1908 (CPC) — Section 148, 35B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2002
1,297 judgments · page 61 of 65
High Courts24 Jan 2002Dismissed
Rajinder Kumar Gupta and Others Vs The Union Territory, Chandigarh and Another
Punjab And Haryana At Chandigarh · (2002) 01 P&H CK 0104
Constitution of India, 1950 — Article 226
High Courts24 Jan 2002
Shiv Auto Trading Company Vs Oriental Bank of Commerce
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 768
Civil Procedure Code, 1908 (CPC) — Section 58(2)
High Courts24 Jan 2002Dismissed
Darshan Singh Vs Sadha Singh and Others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 228
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts23 Jan 2002Dismissed
Raj Kumar and Others Vs Parshotam Dass and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 664 : (2002) 2 RCR(Civil) 678
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(3)
High Courts22 Jan 2002Dismissed
Mangat Ram Vs Prabhu Dayal and Others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 381 : (2002) 4 RCR(Civil) 706
Evidence Act, 1872 — Section 65
High Courts22 Jan 2002
S.P.Goyal Vs Union of India
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Criminal) 83
High Courts22 Jan 2002Allowed
Vijay Mahajan, President Nagar Council, Dina Nagar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 190 : (2002) 2 ILR (P&H) 297 : (2002) 2 RCR(Civil) 144
Punjab Municipal (Executive Officer) Act, 1931 — Section 6Punjab Municipal Act, 1911 — Section 16, 22
High Courts22 Jan 2002Dismissed
Bedi Sons Steels and Wires Vs B.G. Brothers
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 23 : (2002) 112 CompCas 426 : (2002) 2 ILR (P&H) 90 : (2002) 2 RCR(Criminal) 45
General Clauses Act, 1897 — Section 3(42)Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Penal Code, 1860 (IPC) — Section 11
High Courts22 Jan 2002
Manjit Singh alias Bitu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Criminal) 222
High Courts22 Jan 2002Dismissed
Udmi and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 764
Land Acquisition Act, 1894 — Section 18, 20, 3
High Courts22 Jan 2002Dismissed
Maharshi Dayanand University and Others Vs Gitanjali Sharma and Others
Punjab And Haryana At Chandigarh · (2002) 01 P&H CK 0008
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115 , 151
High Courts18 Jan 2002
Sukhraj Singh @ Raju Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 784 : (2002) 2 RCR(Criminal) 148
High Courts18 Jan 2002
Lal Chand Vs Kashmiri Lal
Punjab And Haryana At Chandigarh · (2002) 1 CurLJ 547 : (2003) 1 ICC 874 : (2003) 1 LJR 775 : (2002) 2 LLR 638 : (2002) 4 RCR(Civil) 638 : (2002) 1 RCR(Rent) 477
High Courts17 Jan 2002
Ashoka Rice Mills (P) Ltd Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2002) 173 CTR 97
Constitution of India, 1950 — Article 14, 19, 265Income Tax Act, 1961 — Section 115J, 115JA, 143, 234A, 234B
High Courts17 Jan 2002Dismissed
Ashoka Rice Mills Pvt. Ltd. Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2002) 256 ITR 106
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 234A, 234B, 234C
High Courts17 Jan 2002Allowed
Vijay Kumar and Another Vs Punjab Financial Corporation and Another
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 304 : (2002) 3 RCR(Civil) 226
Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 91
High Courts16 Jan 2002
Amarjit Singh Vs Joint Development Commissioner and another
Punjab And Haryana At Chandigarh · (2002) 3 LJR 89 : (2002) 1 PLJ 501 : (2002) 2 RCR(Civil) 571
High Courts16 Jan 2002
Sushma Bawa @ Gurinder Kaur Bawa Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2002) 2 CCC 404 : (2002) 3 RCR(Criminal) 445
High Courts16 Jan 2002Dismissed
Shri Raminder Singh and Another Vs The Special Secretary Cooperation (Appeals), Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 684
Punjab Co-operative Societies Act, 1961 — Section 55