High Courts04 Sept 2001Allowed
H.K. Dass Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2003) 159 ELT 119
Central Excise Rules, 1994 — Rule 8Constitution of India, 1950 — Article 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,943 of 4,612
High Courts04 Sept 2001
Harbhajan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 AICLR 216 : (2002) 1 RCR(Criminal) 398
High Courts04 Sept 2001Partly Allowed
Sub Inspector Police Gurbachan Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0059
High Courts04 Sept 2001Dismissed
Sukha Singh Vs Jasvinder Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 689
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 4Transfer of Property Act, 1882 — Section 41
High Courts04 Sept 2001Allowed
Balbir Singh Dharni Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0037
Constitution of India, 1950 — Article 226
High Courts04 Sept 2001Dismissed
Ram Sahni Vs Indian Farmers Fertilizer Co-op. Ltd.
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0028
Constitution of India, 1950 — Article 12, 226, 227
High Courts04 Sept 2001
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, 256, 80P, 81
High Courts04 Sept 2001Dismissed
Sat Pal Singh Vs Kesar Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 743
High Courts03 Sept 2001Allowed
Khazan Singh (dead) through his legal representatives Vs General Manager, Haryana Roadways, Jind and Another
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0100
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts03 Sept 2001Dismissed
General Manager, Haryana Roadways, Chandigarh Vs Inder Bahadur
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0099
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11
High Courts03 Sept 2001Dismissed
Mansa Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 558
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts03 Sept 2001Allowed
Shanker Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 531
Criminal Procedure Code, 1973 (CrPC) — Section 3, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts31 Aug 2001Allowed
Kaur Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0207
Defence Service Army Regulations, 1987 — Regulation 26
High Courts31 Aug 2001
Commissioner of Income Tax Vs Aruna Luthra
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 236 : (2001) 252 ITR 76
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Income Tax Act, 1922 — Section 35Income Tax Act, 1961 — Section 143, 143(1), 144, 154
High Courts31 Aug 2001Allowed
Ludhiana Improvement Trust Vs Balraj Singh and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 277 : (2002) 2 CivCC 303 : (2002) 1 RCR(Civil) 366
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 84, Order 21 Rule 89, Order 21 Rule 90Limitation Act, 1963 — Article 127
High Courts31 Aug 2001Allowed
Mohinder Singh Vs Gurmel's Singh and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 223 : (2002) 1 RCR(Civil) 777
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts31 Aug 2001Dismissed
Kishori Lal Vs Hari Chand
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0099
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(2), 15
High Courts31 Aug 2001
Commissioner of Income Tax Vs ARUNA LUTHRA
Punjab And Haryana At Chandigarh · (2001) 170 CTR 73
Income Tax Act, 1961 — Section 143, 154
High Courts31 Aug 2001Allowed
Ranjit Singh @ Motta Vs Harmel Kaur
Punjab And Haryana At Chandigarh · (2002) CriLJ 449 : (2001) 4 RCR(Criminal) 644
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204, 209, 230Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts31 Aug 2001Allowed
Anil Kumar Mohindroo Vs State
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 611
Criminal Procedure Code, 1973 (CrPC) — Section 468, 468(1), 482Industrial Disputes Act, 1947 — Section 10(1), 12(3), 18, 19, 25T