High Courts24 Apr 2002Dismissed
Prithvi Raj Vs Shamsher Singh and Others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 82 : (2002) 3 RCR(Civil) 58
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,903 of 4,620
High Courts24 Apr 2002
Monica Christy Chikwa Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 AICLR 868 : (2002) 3 RCR(Criminal) 133
High Courts24 Apr 2002Allowed
Attar Singh Vs Surinder Singh and Another
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 212 : (2002) 3 RCR(Civil) 436
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Apr 2002Dismissed
Satbir Singh and Others Vs Inder Singh and Another
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 511 : (2002) 4 RCR(Civil) 184
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts24 Apr 2002Dismissed
Punjab Water Supply and Sewerage Board Vs Surindera and Company, Amritsar
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 53 : (2002) 3 RCR(Civil) 80
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts24 Apr 2002Dismissed
Smt. Sudarshan Chopra and Others Vs Vijay Kumar Chopra and Others
Punjab And Haryana At Chandigarh · (2003) 117 CompCas 660
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(7), 2, 37, 39Companies Act, 1956 — Section 10E, 10F, 397, 398Constitution of India, 1950 — Article 226
High Courts24 Apr 2002Dismissed
Sh. Gurdial Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 04 P&H CK 0035
Constitution of India, 1950 — Article 226
High Courts24 Apr 2002Dismissed
Dr. Avtar Singh Vs Ascharaj Lal
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 168 : (2002) 2 RCR(Civil) 201 : (2002) 2 RCR(Rent) 201
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts24 Apr 2002Dismissed
Stagen Pharmaceuticals, Division of Dr. Reddy's Laboratories Ltd. Vs Rakesh Gupta and Others
Punjab And Haryana At Chandigarh · (2002) 04 P&H CK 0011
Civil Procedure Code, 1908 (CPC) — Section 35B
High Courts24 Apr 2002Dismissed
Union of India (UOI) and Others Vs Paramjit Singh and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 180
Army Act, 1950 — Section 28Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Apr 2002Dismissed
B.R. Spinners Private Ltd. Vs Regional Provident Fund Commissioner and Another
Punjab And Haryana At Chandigarh · (2003) 96 FLR 195 : (2003) 1 LLJ 325
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7I
High Courts23 Apr 2002
Archna Mangal Vs Kapil Dev
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Criminal) 272
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Apr 2002Allowed
Smt. Sushma and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 46
High Courts23 Apr 2002
Gujarat Co-operative Milk Marketing Federation Limited Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 2 CCC 230 : (2002) 3 RCR(Criminal) 264
High Courts23 Apr 2002Dismissed
Commissioner of Central Excise, Chandigarh Vs Vimal Alloys (P) Ltd.
Punjab And Haryana At Chandigarh · (2002) 143 ELT 493
Central Excise Rules, 1944 — Rule 57ACentral Excises and Salt Act, 1944 — Section 35H(1)
High Courts23 Apr 2002Dismissed
Municipal Committee Vs Shri Sukhdev Singh and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 394 : (2003) 2 RCR(Civil) 769
Constitution of India, 1950 — Article 226, 227
High Courts23 Apr 2002Allowed
Gurmesh Bishnoi Vs Bhajan Lal
Punjab And Haryana At Chandigarh · AIR 2003 P&H 268 : (2003) 2 ILR (P&H) 433 : (2003) 134 PLR 534 : (2003) 2 RCR(Civil) 416
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Representation of the People Act, 1951 — Section 108, 109, 95, 98
High Courts23 Apr 2002Allowed
Nafe Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 38 : (2002) 3 RCR(Civil) 582
Constitution of India, 1950 — Article 226Haryana Canal and Drainage Act, 1974 — Section 56
High Courts23 Apr 2002Dismissed
Lalit Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 190
Constitution of India, 1950 — Article 226
High Courts22 Apr 2002Dismissed
Narula Traders Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2003) 184 CTR 57 : (2003) 262 ITR 78
Finance (No. 2) Act, 1998 — Section 87, 88, 89Income Tax Act, 1961 — Section 154, 155, 220(2), 234C