High Courts01 May 2002Dismissed
Commissioner of Central Excise Vs Harcharan and Bros.
Punjab And Haryana At Chandigarh · (2002) 82 ECC 49 : (2002) 149 ELT 73
Central Excises and Salt Act, 1944 — Section 35H
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,901 of 4,620
High Courts01 May 2002Allowed
Patiala Castings Private Limited Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2002) 84 ECC 256 : (2003) ECR 584 : (2003) 156 ELT 458
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 63
High Courts30 Apr 2002Dismissed
Commissioner of C. Ex., Delhi-III Vs Vindhya Pipes and Plastics Ltd.
Punjab And Haryana At Chandigarh · (2002) 82 ECC 50 : (2002) 143 ELT 266 : (2003) 3 RCR(Civil) 700
Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts30 Apr 2002Dismissed
Abdul Rehman (Deceased) and Others Vs Jumma Khan and Others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 6 : (2002) 3 RCR(Civil) 177
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 7 Rule 10
High Courts30 Apr 2002
Lakhbir Singh Sehmee Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 52
Punjab Municipal Corporation Act, 1976 — Section 8, 9Punjab Municipal Corporation Rules, 1995 — Rule 2, 35
High Courts30 Apr 2002
Prem Kumar Chawla and others Vs Vijay Singh and another
Punjab And Haryana At Chandigarh · (2002) 3 CCC 574 : (2002) 3 CivCC 574 : (2002) 4 ICC 900 : (2003) 1 LJR 433 : (2002) 3 PLR 517 : (2003) 1 RCR(Civil) 144
High Courts30 Apr 2002
Sukhdev Singh Kahlon Vs CBI, Chandigarh & another
Punjab And Haryana At Chandigarh · (2003) 1 AICLR 474 : (2002) 4 RCR(Criminal) 721
High Courts30 Apr 2002
Surjan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 AICLR 872 : (2002) 3 RCR(Criminal) 136
High Courts30 Apr 2002Dismissed
Commissioner of Income Tax Vs Akal Construction and Engineering Co.
Punjab And Haryana At Chandigarh · (2002) 256 ITR 320 : (2002) 123 TAXMAN 601
Income Tax Act, 1961 — Section 32(1)
High Courts30 Apr 2002Dismissed
Prem Kumar Chawla and Others Vs Vijay Singh and Another
Punjab And Haryana At Chandigarh · (2002) 04 P&H CK 0052
Transfer of Property Act, 1882 — Section 53A
High Courts30 Apr 2002Dismissed
Commr. of C. Ex., Chandigarh-II Vs Jagdambay Engg. and Welding Works
Punjab And Haryana At Chandigarh · (2002) 143 ELT 496
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 35H(1)
High Courts30 Apr 2002Allowed
Ashok Kumar Vs Sukhvarsha Diwan and Others
Punjab And Haryana At Chandigarh · (2003) 2 CivCC 491 : (2003) 134 PLR 103 : (2002) 1 RCR(Rent) 711
East Punjab Urban Rent Restriction Act, 1949 — Section 13Evidence Act, 1872 — Section 66
High Courts30 Apr 2002Allowed
Phool Pati Vs Haryana State Electricity Board (Operation) now Re-Designated as Dakshin Haryana Vidyut Parsarn Nigam Limited and Another
Punjab And Haryana At Chandigarh · (2002) 2 ILR (P&H) 569
Constitution of India, 1950 — Article 14
High Courts30 Apr 2002
Commissioner of Income Tax Vs Akal Construction and Engg. (P) Ltd.
Punjab And Haryana At Chandigarh · (2002) 175 CTR 253 : (2002) 175 CTR 235
Income Tax Act, 1961 — Section 32
High Courts29 Apr 2002
Commissioner of Income Tax Vs OSWAL WOOLLEN MILLS LTD.
Punjab And Haryana At Chandigarh · (2002) 175 CTR 181
Income Tax Act, 1961 — Section 35B
High Courts29 Apr 2002Dismissed
Smt. Manjula Sagar Vs Wazir Chand Sharma and Another
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Rent) 69
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)
High Courts29 Apr 2002Allowed
Mathura Dass and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 59 : (2003) 1 ILR (P&H) 82 : (2002) 3 RCR(Civil) 571
Constitution of India, 1950 — Article 14, 226
High Courts29 Apr 2002
Commissioner of Income Tax Vs Oswal Woollen Mills Ltd. and Another
Punjab And Haryana At Chandigarh · (2002) 256 ITR 694
Income Tax Act, 1961 — Section 35B, 35B(1), 37
High Courts29 Apr 2002
Commissioner of Income Tax Vs OSWAL WOOLLEN MILLS LTD. and Another
Punjab And Haryana At Chandigarh · (2002) 175 CTR 179 : (2002) 257 ITR 737
Income Tax Act, 1961 — Section 35B
High Courts27 Apr 2002Allowed
Dr. Sant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2003) 2 DMC 232 : (2002) 2 RCR(Criminal) 719
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 406, 498A