High Courts06 Jul 2001Dismissed
Smt. Suman Devi Vs Union Territory Administration, Chandigarh
Punjab And Haryana At Chandigarh · AIR 2002 P&H 92 : (2001) 2 ILR (P&H) 579 : (2001) 4 RCR(Civil) 270
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,964 of 4,612
High Courts06 Jul 2001Allowed
Ram Gopal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0081
Constitution of India, 1950 — Article 14, 16, 226
High Courts06 Jul 2001Dismissed
Suram Singh Pathania Vs The Deputy Commissioner, Patiala and others
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0063
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 5
High Courts06 Jul 2001Dismissed
Punjab State Electricity Board Vs Ajit Singh
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0047
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 33
High Courts06 Jul 2001
Commissioner of Gift-tax Vs Shakuntala Devi
Punjab And Haryana At Chandigarh · (2001) 170 CTR 40 : (2001) 250 ITR 677
High Courts05 Jul 2001
H.M.M. Ltd. Vs Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2002) 172 CTR 538 : (2001) 252 ITR 842
Income Tax Act, 1961 — Section 35B, 35B(1), 37, 40A(5)
High Courts05 Jul 2001Dismissed
Commissioner of Income Tax Vs Smt. Anita Arora
Punjab And Haryana At Chandigarh · (2001) 119 TAXMAN 10
Income Tax Act, 1961 — Section 256(2), 260A, 271(1)(c)
High Courts05 Jul 2001Dismissed
Commissioner of Income Tax Vs Ram Niwas Sharma
Punjab And Haryana At Chandigarh · (2001) 119 TAXMAN 11
Income Tax Act, 1961 — Section 143(1)(a), 143(2), 154, 16(i)
High Courts05 Jul 2001Dismissed
Sidhi Ram Vs Ram Asra alias Ram Asru
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 465
High Courts05 Jul 2001Dismissed
Col. Damanjit Singh Vs Charanjit Singh
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0058
Succession Act, 1925 — Section 278
High Courts05 Jul 2001Dismissed
Punjab State Vs Balwinder Singh, Ex-Head Constable
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0029
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311
High Courts05 Jul 2001
Commissioner of Income Tax Vs Rathi Construction Co.
Punjab And Haryana At Chandigarh · (2001) 119 TAXMAN 664
Income Tax Act, 1961 — Section 256
High Courts04 Jul 2001Dismissed
Commissioner of Income Tax Vs Punjab State Leather Development Corpn. Ltd.
Punjab And Haryana At Chandigarh · (2001) 119 TAXMAN 258
Income Tax Act, 1961 — Section 143(1)(a), 260A, 271B, 44AB
High Courts04 Jul 2001
Commissioner of Income Tax Vs Goverdhan Dass and Sons
Punjab And Haryana At Chandigarh · (2001) 250 ITR 751
Income Tax Act, 1961 — Section 22, 23, 23(1), 24, 24(2)Taxation Laws (Amendment) Act, 1984 — Section 23(1)
High Courts04 Jul 2001
Commissioner of Income Tax Vs Ram Parshad and Sons
Punjab And Haryana At Chandigarh · (2001) 250 ITR 622 : (2001) 119 TAXMAN 220
Income Tax Act, 1961 — Section 23, 24, 71
High Courts04 Jul 2001Allowed
Union of India Vs P. Lal, IPS R.K. Sharma Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 539
Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(3), 15, 15(1)All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 2 , 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2) , 16(2A)
High Courts04 Jul 2001Dismissed
Ravinder Singh Rana Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2001 P&H 335 : (2002) 1 ILR (P&H) 302 : (2001) 4 RCR(Civil) 265
Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 12, 15, 3, 8Notaries Rules, 1956 — Rule 3, 4, 6, 7, 8
High Courts04 Jul 2001Dismissed
United India Insurance Company Ltd. Vs Pinki Walia
Punjab And Haryana At Chandigarh · (2003) ACJ 1083 : (2001) 4 RCR(Civil) 809
Motor Vehicles Act, 1988 — Section 110
High Courts04 Jul 2001Dismissed
Harnek Singh Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 59 : (2001) 4 RCR(Civil) 411
Evidence Act, 1872 — Section 69Succession Act, 1925 — Section 63
High Courts04 Jul 2001Allowed
Prime Poly Leather Pvt. Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 124 STC 381
Haryana General Sales Tax (Second Amendment) Rules, 1999 — Rule 6