High Courts07 May 2002
Commissioner of Income Tax Vs Leader Engg. Works
Punjab And Haryana At Chandigarh · (2002) 176 CTR 338
Income Tax Act, 1961 — Section 143, 147, 148, 154, 155
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,900 of 4,620
High Courts07 May 2002Dismissed
Raja Ram Corn Products (Punjab) Ltd. Vs Company Law Board
Punjab And Haryana At Chandigarh · (2003) 113 CompCas 33 : (2003) 45 SCL 190
Companies Act, 1956 — Section 36, 80A, 80A(1)
High Courts06 May 2002Dismissed
Parkash Bhutani Vs Ramma and Another
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 515 : (2003) 1 DMC 424 : (2002) 3 RCR(Criminal) 475
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts06 May 2002Allowed
Naginder Singh Rana Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) CriLJ 3124 : (2002) 3 RCR(Criminal) 32
Criminal Procedure Code, 1973 (CrPC) — Section 173, 197, 197(1)Essential Commodities Act, 1955 — Section 7Penal Code, 1860 (IPC) — Section 167, 218, 409, 419, 420
High Courts06 May 2002Allowed
Jaswant Singh Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 05 P&H CK 0107
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 33
High Courts06 May 2002Allowed
Balwinder Kaur Vs Bawa Singh and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 378 : (2002) 3 CivCC 215 : (2002) 3 RCR(Civil) 217
Contract Act, 1872 — Section 70Evidence Act, 1872 — Section 65
High Courts06 May 2002Allowed
Arun D. Deshpande Vs Vipin Oil Extraction (P) Ltd.
Punjab And Haryana At Chandigarh · (2004) 2 BC 434 : (2002) 3 RCR(Criminal) 473
Criminal Procedure Code, 1973 (CrPC) — Section 205(1), 251(1), 273, 317
High Courts06 May 2002
Vinod Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 3 CriminalCC 482 : (2002) 3 RCR(Criminal) 273
Criminal Procedure Code, 1973 (CrPC) — Section 438(2)Penal Code, 1860 (IPC) — Section 34, 406, 498A, 506
High Courts03 May 2002Dismissed
Commissioner of Central Excise Vs Kumar Engg. Corpn. and Another
Punjab And Haryana At Chandigarh · (2002) 82 ECC 51
Central Excises and Salt Act, 1944 — Section 35H
High Courts03 May 2002Allowed
Krishan Lal Pasricha, Development Officer, Life Insurance Corporation of India, New Delhi Vs Housing Board, Haryana, Chandigarh and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 382
Housing Board Haryana (Allotment, Management and Sale of Tenements) Regulations, 1972 — Regulation 13
High Courts03 May 2002
D.S.Bhullar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 AICLR 190 : (2002) 2 CCC 305 : (2002) 3 RCR(Criminal) 118
High Courts03 May 2002Dismissed
Mahant Ram Vs Nankoo Ram and Another
Punjab And Haryana At Chandigarh · (2003) 1 RCR(Civil) 134
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80
High Courts03 May 2002Dismissed
Gee Emm Enterprises Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 72 : (2002) 4 RCR(Civil) 358
Electricity Act, 1910 — Section 26
High Courts03 May 2002
Kamlesh Rana Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 6 CriminalCC 598 : (2003) 4 RCR(Criminal) 634
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13, 13BPenal Code, 1860 (IPC) — Section 120B, 120B, 307, 406, 498A
High Courts02 May 2002Dismissed
Punjab Communications Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 128 STC 306
Punjab General Sales Tax Act, 1948 — Section 2
High Courts02 May 2002
Karam Chand Vs Union of India
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 586
High Courts02 May 2002
Shamsher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 AICLR 284 : (2002) 4 Crimes 409 : (2002) 4 RCR(Criminal) 224
High Courts02 May 2002Dismissed
Teja Singh and Another Vs Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (2003) 1 BC 279 : (2003) 1 RCR(Civil) 146
Benami Transactions (Prohibition) Act, 1988 — Section 3
High Courts02 May 2002Dismissed
Raghbir Singh Vs Sarita Sharma and Others
Punjab And Haryana At Chandigarh · (2003) 1 ACC 157 : (2004) ACJ 903 : (2002) 3 CivCC 648 : (2003) 1 RCR(Civil) 148
Evidence Act, 1872 — Section 65(C)Motor Vehicles Act, 1988 — Section 168
High Courts02 May 2002Allowed
Smt. Tara Mani (deceased by L.R's.) Vs Narinder Kumar (deceased by L.Rs.) and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 365 : (2002) 3 RCR(Civil) 209
Hindu Succession Act, 1956 — Section 14(1)