High Courts07 Oct 2003
Oswal Agro Mills Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 135 STC 287
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2003
1,755 judgments · page 17 of 88
High Courts07 Oct 2003Dismissed
Ajay Kumar Vs Gujjar Mal and Others
Punjab And Haryana At Chandigarh · AIR 2004 P&H 167 : (2004) 138 PLR 495 : (2004) 1 RCR(Civil) 577
Transfer of Property Act, 1882 — Section 60
High Courts07 Oct 2003Dismissed
Karnail Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 44 : (2003) 15 CriminalCC 760 : (2004) 1 RCR(Criminal) 55
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts07 Oct 2003Dismissed
Rani Paliwal Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2003) 185 CTR 333 : (2004) 268 ITR 220
Income Tax Act, 1961 — Section 260A, 80HHC
High Courts06 Oct 2003Dismissed
Jagan Nath and Another Vs Balbir Singh and Others
Punjab And Haryana At Chandigarh · (2004) 137 PLR 603 : (2004) 2 RCR(Civil) 598
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts06 Oct 2003
Vikas Pipe Vs Commissioner of C. Ex.
Punjab And Haryana At Chandigarh · (2005) 99 ECC 11 : (2004) 112 ECR 138 : (2003) 158 ELT 680
Central Excise Rules, 1944 — Rule 57G
High Courts05 Oct 2003Dismissed
Harbans Singh Cheema Vs Harwant Singh (Dead) through L.Rs.
Punjab And Haryana At Chandigarh · (2005) 141 PLR 654
Specific Relief Act, 1963 — Section 39
High Courts03 Oct 2003
Commissioner of Income Tax Vs R.B.L. Banarsi Dass and Co. (P) Ltd.
Punjab And Haryana At Chandigarh · (2003) 264 ITR 671
High Courts28 Sept 2003
S.A. Jain College Trust and Managing Society, Ambala City, District, Vs State of Haryana through Collector, Land Acquisition, Ambala and another
Punjab And Haryana At Chandigarh · (2004) 1 CurLJ 423 : (2004) 1 PLR 287 : (2003) 4 RCR(Civil) 718
High Courts26 Sept 2003
Gurcharan Singh Pherurai Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 711 : (2003) 4 RCR(Criminal) 464
Prevention of Corruption Act, 1988 — Section 13(2), 7
High Courts26 Sept 2003Dismissed
Narinder Pal Singh Vs Jasbir Singh and Others
Punjab And Haryana At Chandigarh · (2004) 136 PLR 472 : (2003) 4 RCR(Civil) 838
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52
High Courts26 Sept 2003Dismissed
Gem Granites Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2004) 192 CTR 26 : (2004) 267 ITR 640 : (2004) 140 TAXMAN 362
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 131, 132, 246A
High Courts26 Sept 2003
Hardip Singh and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2004) 2 LLJ 676 : (2004) 136 PLR 96
Punjab Civil Services Rules — Rule 4.23
High Courts26 Sept 2003
Sheo Narain Vs Risaldar Amir Singh and others
Punjab And Haryana At Chandigarh · (2004) 2 ICC 85 : (2004) 1 RCR(Civil) 564
High Courts26 Sept 2003
Parveen Kumar Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 643 : (2004) 1 Cri.CC 724 : (2004) 3 Crimes 289 : (2003) 4 RCR(Criminal) 864
High Courts26 Sept 2003
Gurcharan Singh @ Chanan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 1 AICLR 381 : (2004) 1 Cri.CC 81 : (2003) 4 RCR(Criminal) 741
High Courts26 Sept 2003Dismissed
Rajbir alias Lilu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 8 CriminalCC 190 : (2003) 4 RCR(Criminal) 773
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 452, 506
High Courts25 Sept 2003Allowed
Malkiat Kaur and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 627 : (2003) 4 RCR(Criminal) 657
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 312, 313
High Courts25 Sept 2003Dismissed
Maharaja Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2004) 2 DMC 190 : (2003) 4 RCR(Criminal) 870
Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 304B, 34
High Courts25 Sept 2003Allowed
Sri Guru Ram Das Charitable Hospital Trust and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2004) 1 ILR (P&H) 152 : (2004) 136 PLR 99
Constitution of India, 1950 — Article 14, 226, 227