COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 2,956 of 4,612

High Courts26 Jul 2001Partly Allowed

Varinder Pal Kashyapa Vs State Consumer Disputes Redressal Commission, Punjab and Another

Punjab And Haryana At Chandigarh · AIR 2001 P&H 366 : (2002) 1 ILR (P&H) 329

Constitution of India, 1950 — Article 235Consumer Protection Act, 1986 — Section 10(2), 24BConsumer Protection Rules, 1987 — Rule 3(5)

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High Courts26 Jul 2001Allowed

R.K. Plastics Vs Punjab Land Development Reclamation and Corporation Ltd.

Punjab And Haryana At Chandigarh · (2002) 2 CivCC 47 : (2001) 4 RCR(Civil) 783

Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Article 119, 30

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High Courts26 Jul 2001Allowed

Smt. Usha Rani Vs Lachhman Dass

Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 469

Hindu Marriage Act, 1955 — Section 9

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High Courts26 Jul 2001Dismissed

Haryana Financial Corporation, Chandigarh Vs Debt Recovery Tribunal, Delhi and Others

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0167

State Financial Corporations Act, 1951 — Section 29

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High Courts26 Jul 2001Dismissed

Shri Kanhaiya Lal Khatak Vs Shri Manohar Lal and Others

Punjab And Haryana At Chandigarh · AIR 2002 P&H 43 : (2002) 1 RCR(Civil) 65

Trusts Act, 1882 — Section 51

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High Courts26 Jul 2001Allowed

Swarn Singh and Another Vs Narinder Kaur and Others

Punjab And Haryana At Chandigarh · AIR 2002 P&H 40

Evidence Act, 1872 — Section 63

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High Courts26 Jul 2001

Gurmail Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0144

Industrial Disputes Act, 1947 — Section 25B

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High Courts26 Jul 2001

The Commissioner of Central Excise, Commissionerate-II, Chandigarh Vs M.C. Handa and Brothers, Jalandhar and Another

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0116

Central Excise Rules, 1944 — Rule 57GCentral Excises and Salt Act, 1944 — Section 35H(1)

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High Courts26 Jul 2001Dismissed

Management Prerna Public School, Sirsa Vs National Open School, New Delhi and Others

Punjab And Haryana At Chandigarh · AIR 2002 P&H 21 : (2002) 2 RCR(Civil) 1105 : (2002) 1 RCR(Civil) 88

Constitution of India, 1950 — Article 14, 226

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High Courts26 Jul 2001Allowed

Krishan Vs Sardaras

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 1

Criminal Procedure Code, 1973 (CrPC) — Section 164, 367, 439Penal Code, 1860 (IPC) — Section 323, 34, 364, 365, 366

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High Courts26 Jul 2001Dismissed

Sher Singh and Others Vs Gram Panchayat of Village Kharora and Others

Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 151

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High Courts26 Jul 2001

Pritpal Bhatti Vs Tilak Raj

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 216 : (2002) 1 RCR(Civil) 235

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts26 Jul 2001

Commissioner of Income Tax Vs Hansa Agencies (P.) Ltd.

Punjab And Haryana At Chandigarh · (2002) 253 ITR 493

Income Tax Act, 1961 — Section 125A, 144B, 254

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High Courts26 Jul 2001Dismissed