High Courts02 Jun 2000
Gurdev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 37 : (2000) 3 RCR(Criminal) 335
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,068 of 4,612
High Courts02 Jun 2000
Chander Bhan and Co. Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2000) 163 CTR 236 : (2001) 247 ITR 553 : (2000) 126 PLR 631 : (2000) 112 TAXMAN 517
Income Tax Act, 1961 — Section 206C
High Courts02 Jun 2000
Shakuntla Devi Vs Deputy Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (2001) 252 ITR 462
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 143, 143(3)
High Courts01 Jun 2000Allowed
Inderjit Mehta Vs Smt. Parveen Mehta
Punjab And Haryana At Chandigarh · (2001) 1 DMC 361
Hindu Marriage Act, 1955 — Section 13(1), 15
High Courts01 Jun 2000
Ram Dia Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 AICLR 102 : (2000) 3 RCR(Criminal) 743
High Courts01 Jun 2000
Maghar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) CriLJ 3767
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts01 Jun 2000
Gurnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 AICLR 63 : (2000) 3 RCR(Criminal) 705
High Courts01 Jun 2000Allowed
Dula Singh Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2000) 126 PLR 609
Border Security Force Rules, 1969 — Rule 20, 21
High Courts01 Jun 2000
The Oriental Insurance Company Ltd. Vs Smt. Narinder Kaur and others
Punjab And Haryana At Chandigarh · (2001) 2 ACC 60 : (2002) ACJ 1116 : (2001) 1 RCR(Civil) 639
Motor Vehicles Act, 1988 — Section 166, 173
High Courts01 Jun 2000Allowed
Jagbir Singh Vs Gajjan Singh
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 20 : (2000) 4 RCR(Civil) 232
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts01 Jun 2000
Parkash Kaur Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2000) 3 ICC 619 : (2000) 3 RCR(Civil) 575
High Courts31 May 2000
Kishori Lal Ved Parkash, Brick Kiln, Village Geeganwal Vs District Development and Panchayat Officer, Jalandhar
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 268
Constitution of India, 1950 — Article 226East Punjab Control of Bricks Supplies Act, 1949 — Section 3, 4(3)Punjab Panchayati Raj Act, 1994 — Section 25, 35
High Courts31 May 2000Allowed
Paramjit Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 1 DMC 273 : (2000) 4 RCR(Criminal) 1
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts31 May 2000
Chhavinder Kohli Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 05 P&H CK 0128
Constitution of India, 1950 — Article 226
High Courts31 May 2000
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 289
High Courts31 May 2000
Lalit Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 709 : (2000) 3 RCR(Criminal) 564
High Courts31 May 2000
Karamjit Singh Vs Narinder Kaur
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 401
High Courts31 May 2000
Jagsir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 693
High Courts31 May 2000
Raj Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 739 : (2000) 3 RCR(Criminal) 344
High Courts31 May 2000
Exedy Ceekay Limited Vs Ceekay Daikin Limited
Punjab And Haryana At Chandigarh · (2000) 4 CompLJ 142
Companies Act, 1956 — Section 391, 391(1), 393(1), 394