High Courts09 Nov 2001
Deepinder Kumar Gupta Vs Vivek Mahrotra, I.A.S.
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 366
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,327 judgments · page 2,930 of 4,617
High Courts09 Nov 2001
S.M.Dhawan Vs Faquir Chand
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 85 : (2002) 1 CLR 442 : (2002) 1 RCR(Criminal) 599
High Courts09 Nov 2001Dismissed
Punjab Tractors Ltd. Vs Joint Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2002) 173 CTR 84 : (2002) 254 ITR 242
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 143(3), 147
High Courts09 Nov 2001Allowed
Binja (Deceased) represented by LRs. Vs Ajit Singh
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 479
Punjab Tenancy Act, 1887 — Section 77(3)
High Courts09 Nov 2001Dismissed
Azmat Ali Khan Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 432
Punjab Municipal Act, 1911 — Section 22, 236, 237, 25, 25(2)
High Courts09 Nov 2001Dismissed
Darbara Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 601 : (2002) 1 RCR(Criminal) 369
Criminal Procedure Code, 1973 (CrPC) — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts09 Nov 2001Dismissed
Sham Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 513 : (2002) 1 RCR(Criminal) 531
Penal Code, 1860 (IPC) — Section 120B, 467, 468
High Courts09 Nov 2001Allowed
M/s Sat Pal Raj Pal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 349 : (2002) 1 RCR(Criminal) 141
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts08 Nov 2001Allowed
Teja Singh and Others Vs Commissioner (J.D.C.), R.D. and Panchayats, Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 758
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A
High Courts08 Nov 2001Allowed
Gobind Ram Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 11 P&H CK 0108
Pension Regulation, 1996 — Regulation 10(2)
High Courts08 Nov 2001
Anant Ram Vs Jai Parkash
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 1
High Courts08 Nov 2001Dismissed
Gauri Malik and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2001) 11 P&H CK 0058
Constitution of India, 1950 — Article 14
High Courts08 Nov 2001Allowed
Parmod Kumar Vs K.S. Pannu, Administrator, The Nawanshahr Central Coop. Bank Ltd.
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 845
Contempt of Courts Act, 1971 — Section 12
High Courts08 Nov 2001Dismissed
Nand Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 418 : (2002) 1 RCR(Criminal) 360
Penal Code, 1860 (IPC) — Section 420
High Courts08 Nov 2001Dismissed
Ashish Aggarwal Vs Kurukshetra University and Another
Punjab And Haryana At Chandigarh · (2002) 2 ILR (P&H) 168
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts08 Nov 2001Dismissed
Ms. Prerna Dean Vs Christian Medical College and Others
Punjab And Haryana At Chandigarh · (2002) 2 ILR (P&H) 286
High Courts08 Nov 2001Allowed
H.M.T. Ltd. Vs Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 653
Civil Procedure Code, 1908 (CPC) — Section 20, 42(4)Constitution of India, 1950 — Article 12, 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 4(2)
High Courts08 Nov 2001Allowed
Anil Chopra Vs Sohan Lal
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 714
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts07 Nov 2001Dismissed
Naranjan Singh Vs Kartar Singh and Others
Punjab And Haryana At Chandigarh · (2001) 11 P&H CK 0143
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 6 Rule 2, Order 7 Rule 2Court Fees Act, 1870 — Section 11, 7, 7(1)
High Courts07 Nov 2001Dismissed
Union of India (UOI) Vs Calcutta Steel Industries
Punjab And Haryana At Chandigarh · (2002) 79 ECC 155
Central Excises and Salt Act, 1944 — Section 35H