High Courts06 Sept 2001Allowed
Balwan Singh Vs The Presiding Officer
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0030
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2, 25
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,942 of 4,612
High Courts06 Sept 2001Allowed
Abdul Basit Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0029
Constitution of India, 1950 — Article 226, 227Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 10, 8
High Courts05 Sept 2001
Bishamber Lal Vs S.K. Vats
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 535
High Courts05 Sept 2001Dismissed
Jeet Singh Vs The Presiding Officer, Labour Court, Bathinda and Another
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0139
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 33C(2)
High Courts05 Sept 2001Dismissed
Gram Panchayat Nurpur Jattan Vs The Additional Director, Consolidation of Holdings, Punjab, Jalandhar and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 778
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 18, 2, 23A, 42
High Courts05 Sept 2001Allowed
Ajit Singh and Others Vs Presiding Officer, Labour Court and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0120
High Courts05 Sept 2001Dismissed
Balbir Singh Vs Superintending Canal Officer and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 658
Haryana Canal and Drainage Act, 1974 — Section 55
High Courts05 Sept 2001Dismissed
Gurbax Singh alias Kuku Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 339
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 498Penal Code, 1860 (IPC) — Section 120
High Courts05 Sept 2001Allowed
Palwinder Kaur and others Vs Gajjan Singh and others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 631
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts05 Sept 2001Dismissed
State of Haryana Vs Bikar Singh
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0104
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 311
High Courts05 Sept 2001Allowed
Yogesh Soni and Another Vs Smt. Agya Wanti and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 115 : (2002) 1 RCR(Rent) 673
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts05 Sept 2001
Vimal & Co., Grain Market, Mullanpur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Criminal) 56
High Courts05 Sept 2001Allowed
Garib Das Vs Union of India and another
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0048
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 25(G), 25(H)
High Courts05 Sept 2001Allowed
Improvement Trust Batala Vs Presiding Officer Labour Court
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0047
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25
High Courts05 Sept 2001Dismissed
Sukh Ram Vs Sarasvati Devi
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 747
Transfer of Property Act, 1882 — Section 41
High Courts04 Sept 2001Dismissed
Commissioner of Income Tax Vs Pepsu Road Transport Corporation
Punjab And Haryana At Chandigarh · (2002) 172 CTR 72 : (2002) 253 ITR 303 : (2002) 121 TAXMAN 232
Income Tax Act, 1961 — Section 143(3), 260A, 32
High Courts04 Sept 2001Dismissed
Ajit Singh Vs The Presiding Officer, Labour Court, Rohtak Camp Court, Sonepat and Another
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0123
Industrial Disputes Act, 1947 — Section 10, 10(1), 10A, 2, 2(S)
High Courts04 Sept 2001
H.K. Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 PLR 593 : (2002) 4 RCR(Civil) 822
High Courts04 Sept 2001Dismissed
Karnal Co-operative Sugar Mills Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2001) 170 CTR 590
Income Tax Act, 1961 — Section 254(2), 256(1), 80P, 80P(2)(a), 80P(2)(a)(iii)
High Courts04 Sept 2001Allowed
Gurdev Singh Vs Nachhattar Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 42
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Hindu Succession Act, 1956 — Section 14, 14(1)