High Courts21 Mar 2001
Harjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 659
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,983 of 4,612
High Courts21 Mar 2001
Atma Singh Vs Parminder Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 482
Criminal Procedure Code, 1973 (CrPC) — Section 482, 499, 500
High Courts21 Mar 2001
Gurmeet Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 686
Constitution of India, 1950 — Article 21, 226
High Courts21 Mar 2001Allowed
Shri Ganesh Cotton Traders Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 127 STC 313
Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 39(1), 39(2)Haryana General Sales Tax Rules, 1975 — Rule 24A
High Courts21 Mar 2001Allowed
Sharda Cotton Ginning and Pressing Factory Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 123 STC 449
Haryana General Sales Tax Act, 1973 — Section 39(1), 39(2)Haryana General Sales Tax Rules, 1975 — Rule 24A
High Courts20 Mar 2001
Lakhwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 280 : (2001) 3 RCR(Civil) 549
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 13
High Courts20 Mar 2001Dismissed
Patiala Distillers and Manufacturers Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2006) 143 STC 234
Constitution of India, 1950 — Article 226Punjab General Sales Tax Act, 1948 — Section 20, 23(1), 23(3), 24
High Courts20 Mar 2001
Brig Satya Dev (Retd.) Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 415
Constitution of India, 1950 — Article 14, 16, 310, 311Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 4, 7
High Courts20 Mar 2001
Inderjit Singh Vs Shiromani Gurudwara Parbandhak Committee
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0056
Constitution of India, 1950 — Article 14, 16Shiromani Gurudwara Parbandhak Committee Staff Service Rules — Rule 4Sikh Gurdwaras Act, 1925 — Section 85
High Courts20 Mar 2001
Garmej Singh and alias Geja Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 433
Criminal Procedure Code, 1973 (CrPC) — Section 438(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 42
High Courts20 Mar 2001Allowed
Nagender Singh Vs Jagjeevan Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 4
Criminal Procedure Code, 1973 (CrPC) — Section 451Penal Code, 1860 (IPC) — Section 120, 419, 420, 467, 471
High Courts20 Mar 2001Allowed
The Kuber Cooperative House Building Society Ltd. Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 584
Haryana Co-operative Societies Act, 1984 — Section 14
High Courts19 Mar 2001Dismissed
Balwinder Singh and Others Vs The Financial Commissioner, Appeals, Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0186
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 18
High Courts19 Mar 2001Dismissed
Balwinder Singh Vs Financial Commissioner, Appeals, Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 509
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 16
High Courts19 Mar 2001
Lokinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 443
Criminal Procedure Code, 1973 (CrPC) — Section 313, 362Penal Code, 1860 (IPC) — Section 304
High Courts19 Mar 2001
Deepak Gupta Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0093
Constitution of India, 1950 — Article 30
High Courts19 Mar 2001Dismissed
Constable Lal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 2 SLJ 194
Punjab Police Rules, 1934 — Rule 12.21, 13.8A, 16(1A)
High Courts16 Mar 2001Allowed
Krishna Engineering Works Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2001) 134 ELT 14
Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3Central Excise Rules, 1944 — Rule 173G, 173G(1), 47, 49, 49(1)
High Courts16 Mar 2001
Vinod Kumar Gambhir Vs Veena Gambhir
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 243 : (2001) 3 RCR(Civil) 502
Criminal Procedure Code, 1973 (CrPC) — Section 107, 151Hindu Marriage Act, 1955 — Section 10, 13(1), 23(1)
High Courts16 Mar 2001Allowed
Bhupinder Singh Vs Chaudhary Charan Singh Haryana Agriculture University, Hissar
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0158
Constitution of India, 1950 — Article 226