High Courts23 Aug 2001Allowed
Joginder Singh Benipal Vs Punjab Small Industries and Export Corporation Ltd. and Another
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 412
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,947 of 4,612
High Courts23 Aug 2001Dismissed
United India Insurance Co. Ltd. Vs Kuldeep Singh and Others
Punjab And Haryana At Chandigarh · (2002) 2 ACC 211 : (2002) ACJ 1820 : (2002) 1 RCR(Civil) 14
Motor Vehicles Act, 1988 — Section 166, 170
High Courts23 Aug 2001Allowed
Gurmit Singh @ Mita Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 263
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37Penal Code, 1860 (IPC) — Section 148, 149, 166, 167, 323
High Courts23 Aug 2001
Romesh Bhardwaj Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 706 : (2002) 1 CCC 50 : (2002) 1 RCR(Criminal) 174
High Courts23 Aug 2001Allowed
Sukhdev Singh and Another Vs Sub Divisional Canal Officer Bani W.S. Sub Div. Sirsa and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 121
Haryana Canal and Drainage Act, 1974 — Section 24(2)
High Courts23 Aug 2001
L.B. Gupta, Chief Engineer-Civil (Retd.) Vs The Punjab State Electricity Board
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0050
High Courts23 Aug 2001Allowed
Kuldip Chand Bhalla Vs Kamaljit Singh
Punjab And Haryana At Chandigarh · (2002) CriLJ 402 : (2001) 4 RCR(Criminal) 617
Criminal Procedure Code, 1973 (CrPC) — Section 200, 203, 204, 397(2), 482Penal Code, 1860 (IPC) — Section 120, 29, 34
High Courts23 Aug 2001Allowed
Dilbag Masih Vs Kashmir Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 407
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts23 Aug 2001Dismissed
Shivani Chattopadhaya Vs Siddharth Chattopadhyaya
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 597 : (2002) 1 RCR(Civil) 308
Hindu Marriage Act, 1955 — Section 13(1)
High Courts22 Aug 2001
Kwality Skin Co Vs Asst. Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2001) 119 TAXMAN 876
Income Tax Act, 1961 — Section 260A, 271B
High Courts22 Aug 2001Dismissed
Satya Devi Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0215
Income Tax Act, 1961 — Section 260AIncome Tax Rules, 1962 — Rule 29
High Courts22 Aug 2001Allowed
Raj Kumari Garg Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0213
Constitution of India, 1950 — Article 226, 227
High Courts22 Aug 2001Dismissed
Commissioner and Secretary, Haryana Roadways, Chandigarh Vs Pyare Lal
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0196
Constitution of India, 1950 — Article 226, 227Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7Industrial Disputes Act, 1947 — Section 10, 17(1)
High Courts22 Aug 2001Allowed
Sikander Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 276
Criminal Procedure Code, 1973 (CrPC) — Section 439General Clauses Act, 1897 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37, 50
High Courts22 Aug 2001Allowed
Prabh Dayal Vs Haryana State
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0150
Civil Procedure Code, 1908 (CPC) — Section 80, 9Constitution of India, 1950 — Article 226
High Courts22 Aug 2001Dismissed
Kwality Skin Co. Vs Assistant Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2002) 254 ITR 386
Income Tax Act, 1961 — Section 271B
High Courts22 Aug 2001Partly Allowed
MSTC Limited Vs Sh. Diwan Steels (India) Ltd.
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0117
Companies Act, 1956 — Section 4, 446Criminal Law Amendment (Amending) Ordinance, 1943 — Section 12, 4
High Courts22 Aug 2001Dismissed
Karan Singh Vs Rachhpal Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 200
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8
High Courts22 Aug 2001
Vijay Shankar Vs P.O., Industrial Tribunal
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0092
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts22 Aug 2001Allowed
Sulakhan Singh Vs Prema and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 75
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2