High Courts13 Feb 2001Dismissed
Commissioner of C. Ex., Chandigarh Vs Alpha Drugs (India) Ltd.
Punjab And Haryana At Chandigarh · (2002) 140 ELT 43
Central Excise Rules, 1944 — Rule 13, 57A, 57C
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,995 of 4,612
High Courts12 Feb 2001Dismissed
Hansa Metallics Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2001) 133 ELT 543
Central Excise Rules, 1944 — Rule 124, 173, 174, 226, 33Central Excises and Salt Act, 1944 — Section 2Constitution of India, 1950 — Article 226
High Courts12 Feb 2001Dismissed
State of Haryana Vs Naresh Kumar
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0160
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts12 Feb 2001
Commissioner of Income Tax Vs Cebon India Ltd.
Punjab And Haryana At Chandigarh · (2001) 252 ITR 523
Income Tax Act, 1961 — Section 143, 143(1), 143(2), 256, 256(2)
High Courts12 Feb 2001Allowed
HMT Limited Vs B.K. Construction Co.
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 512
Arbitration Act, 1940 — Section 10, 9
High Courts12 Feb 2001
M/s Subhash Oil Company Vs Balwant Rai Tayal
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 376 : (2001) 3 CivCC 376 : (2001) 3 RCR(Civil) 657
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2, Order 30 Rule 3, Order 30 Rule 4, Order 30 Rule 4(2)Contract Act, 1872 — Section 45Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(2)
High Courts12 Feb 2001
Lakhi Ram Steel (P) Ltd., Hissar Vs S.D.O. (OP), Hissar
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 808
Arbitration Act, 1940 — Section 17, 30, 33
High Courts12 Feb 2001
Rajnish Kumar Sharma Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 407
Administrative Tribunals Act, 1985 — Section 14, 19, 19(1), 21, 22Civil Procedure Code, 1908 (CPC) — Section 2(9)Constitution of India, 1950 — Article 14, 15, 16, 226, 227
High Courts12 Feb 2001Dismissed
Karnail Singh Vs Dalip Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 301
High Courts12 Feb 2001Allowed
Durga Parsad Faridabad Vs Presiding Officer, Industrial Tribunal-cum-Labour Court-I, Faridabad
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 549
Industrial Disputes Act, 1947 — Section 25
High Courts12 Feb 2001
Commissioner of Income Tax Vs Haryana Education Society
Punjab And Haryana At Chandigarh · (2001) 251 ITR 846 : (2002) 121 TAXMAN 31
Income Tax Act, 1961 — Section 23(1), 260A, 271(1), 274
High Courts12 Feb 2001
Banta Singh Vs Khajan Singh
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 350 : (2001) 2 RCR(Civil) 326
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), Order 22 Rule 4, 122Limitation Act, 1963 — Article 120
High Courts12 Feb 2001
Kartar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0080
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173(A), 179
High Courts12 Feb 2001
Raj Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0073
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts12 Feb 2001Allowed
Dr. K.L. Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 801
Constitution of India, 1950 — Article 14, 226Punjab Regional and Town Planning and Development Act, 1995 — Section 43Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 5(3)
High Courts12 Feb 2001
Steel Strips Wheels Ltd. Vs The Collector, Central Excise, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 78 ECC 42 : (2001) 4 RCR(Civil) 755
Central Excise Rules, 1944 — Rule 209Central Excises and Salt Act, 1944 — Section 23(1), 23(3), 24
High Courts07 Feb 2001
State of Haryana Vs Surinder Kumar
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0130
Industrial Disputes Act, 1947 — Section 2, 25
High Courts07 Feb 2001
Amit Kumar Vs State of Punjab Motta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 661
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42(2), 50, 55
High Courts07 Feb 2001
Mewa Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0033
Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173(1), 179
High Courts07 Feb 2001
Darshan Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0032
Constitution of India, 1950 — Article 226Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 27Pension Regulations for Army, 1961 — Regulation 173(A), 179