High Courts08 Apr 2003Dismissed
Anil Singhal and Others Vs Tek Ram
Punjab And Haryana At Chandigarh · (2004) 1 ACC 148 : (2003) 135 PLR 320 : (2003) 3 RCR(Civil) 589
Motor Vehicles Act, 1988 — Section 174
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,830 of 4,620
High Courts08 Apr 2003Dismissed
Baldev Singh and Another Vs Labh Singh and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 58 : (2003) 135 PLR 569(2) : (2003) 3 RCR(Civil) 592
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123
High Courts07 Apr 2003Allowed
Harish Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 16 : (2003) 3 RCR(Criminal) 635
Criminal Procedure Code, 1973 (CrPC) — Section 173Electricity Act, 1910 — Section 39Penal Code, 1860 (IPC) — Section 379
High Courts07 Apr 2003Allowed
Union of India (UOI) and Others Vs Ujagar Singh and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 297 : (2004) 137 PLR 239
Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 17, 18
High Courts07 Apr 2003
Mehar Singh Vs Sadhu Ram and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 175 : (2003) 135 PLR 285 : (2003) 3 RCR(Civil) 211
Civil Procedure Code, 1908 (CPC) — Section 149
High Courts07 Apr 2003Allowed
Commissioner of Income Tax Vs Rewari Central Co-operative Bank Ltd.
Punjab And Haryana At Chandigarh · (2003) 263 ITR 598 : (2004) 135 TAXMAN 183
Income Tax Act, 1961 — Section 143(1), 143(3), 246, 246A, 260A
High Courts07 Apr 2003Dismissed
K.R. Chopra Vs Smt. Manjit Inder Kaur
Punjab And Haryana At Chandigarh · (2003) 135 PLR 37 : (2003) 2 RCR(Rent) 143
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3)
High Courts07 Apr 2003Dismissed
Commissioner of Income Tax Vs Kumar Maaini
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 175 : (2003) 185 CTR 274 : (2003) 262 ITR 380 : (2003) 133 TAXMAN 878
Income Tax Act, 1961 — Section 131, 260A
High Courts06 Apr 2003Dismissed
Lal Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 6 CriminalCC 249 : (2003) 3 RCR(Criminal) 639
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts04 Apr 2003Dismissed
Commissioner of Income Tax Vs Faqir Chand Chaman Lal
Punjab And Haryana At Chandigarh · (2004) 186 CTR 621 : (2003) 262 ITR 295 : (2003) 133 TAXMAN 947
Income Tax Act, 1961 — Section 158BC, 260A
High Courts04 Apr 2003
Vinod Kumar Vs Punjab State
Punjab And Haryana At Chandigarh · (2004) 1 LJR 107 : (2003) 4 RCR(Civil) 244
High Courts04 Apr 2003Dismissed
State of Haryana Vs Suresh Kumar
Punjab And Haryana At Chandigarh · (2003) 135 PLR 686 : (2003) 3 RCR(Civil) 750
Limitation Act, 1963 — Section 5
High Courts04 Apr 2003Dismissed
Devinder and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 5 CriminalCC 673 : (2003) 3 RCR(Criminal) 94
Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 376
High Courts03 Apr 2003Dismissed
Amar Kaur Vs Paramjit Kaur
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 645 : (2003) 3 RCR(Civil) 213
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Apr 2003Allowed
Karamjit Kaur and Another Vs Gurbant Singh and Others
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 88 : (2003) 134 PLR 707 : (2003) 4 RCR(Civil) 84
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts03 Apr 2003Dismissed
The Municipal Committee Vs The Ambala Bus Syndicate (P) Ltd.
Punjab And Haryana At Chandigarh · (2003) 135 PLR 423 : (2003) 4 RCR(Civil) 392
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Municipal Act, 1911 — Section 84, 86
High Courts03 Apr 2003Dismissed
Commissioner of Income Tax Vs Smt. Badhurani Deepinder Kaur and Others
Punjab And Haryana At Chandigarh · (2003) 184 CTR 359 : (2003) 262 ITR 403
High Courts03 Apr 2003Dismissed
Yash Pal Dalal Vs Governing Body of Jat Education Society (Regd.)
Punjab And Haryana At Chandigarh · (2004) 1 LLJ 1006 : (2003) 135 PLR 228 : (2003) 3 RCR(Civil) 71
Constitution of India, 1950 — Article 12
High Courts03 Apr 2003Dismissed
Haryana Power Generation Corporation Ltd. Vs P.O., Industrial Tribunal-cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (2004) 1 LLJ 501
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts02 Apr 2003Allowed
Mahesh Chand Vs Amar Nath
Punjab And Haryana At Chandigarh · (2004) 136 PLR 788 : (2004) 1 RCR(Rent) 468
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4