High Courts22 Feb 2000
Naresh Kumar and Co. and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2000) 243 ITR 760 : (2000) 2 RCR(Civil) 597
Income Tax Act, 1961 — Section 206C, 206C(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,087 of 4,612
High Courts22 Feb 2000
Janeshwardass Narender Kumar Jain Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 724
Constitution of India, 1950 — Article 226
High Courts22 Feb 2000Allowed
Narang Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 68 : (2000) 3 RCR(Civil) 269
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17, 17(1), 17(2), 17(4), 2(1)
High Courts22 Feb 2000
NARESH KUMAR and CO. and Others Vs UNION OF INDIA and Others
Punjab And Haryana At Chandigarh · (2000) 160 CTR 81
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 206C, 44AC
High Courts22 Feb 2000Dismissed
Shri Pawan Kumar and Others Vs Shri Gopal Dass (Died) through his L.Rs.
Punjab And Haryana At Chandigarh · (2000) 126 PLR 133 : (2000) 3 RCR(Civil) 64 : (2000) 1 RCR(Rent) 551
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6), 4
High Courts21 Feb 2000Allowed
Hukam Chand Vs Kedar Singh
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 213 : (2000) 126 PLR 493 : (2000) 2 RCR(Civil) 642
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts21 Feb 2000Dismissed
Duli Chand Vs Nath (Deceased) through Angoori
Punjab And Haryana At Chandigarh · (2000) 126 PLR 500 : (2000) 2 RCR(Civil) 644
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3
High Courts21 Feb 2000Partly Allowed
Haryana Co-op. Transport Societies Welfare Association Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 230 : (2000) 126 PLR 180 : (2000) 2 RCR(Civil) 685
Constitution of India, 1950 — Article 19(1)Evidence Act, 1872 — Section 115Motor Vehicles Act, 1988 — Section 68(2), 72
High Courts18 Feb 2000Dismissed
Mohinder Singh and Others Vs Guljit Singh
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 412 : (2000) 126 PLR 115 : (2000) 2 RCR(Civil) 403
Specific Relief Act, 1963 — Section 12, 20
High Courts18 Feb 2000Allowed
Smadh Maharaja Sardul Singh Vs Ved Parkash etc.
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 499 : (2000) 126 PLR 39 : (2000) 2 RCR(Civil) 385
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts18 Feb 2000
Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 768
High Courts18 Feb 2000
Krishan Singh and Others Vs Haryana State
Punjab And Haryana At Chandigarh · (2000) 126 PLR 162
Land Acquisition Act, 1894 — Section 23
High Courts18 Feb 2000
Vinod Kumar and Co. and Another Vs Vijay Kumar and Others
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 453 : (2000) 125 PLR 431
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts17 Feb 2000Allowed
Ram Avtar Vs Murari Lal and Another
Punjab And Haryana At Chandigarh · (2000) 126 PLR 131 : (2000) 1 RCR(Rent) 565
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6)
High Courts17 Feb 2000Dismissed
Punjab State Electricity Board Vs Amrajit Singh
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 65 : (2000) 126 PLR 387 : (2000) 3 RCR(Civil) 110
Limitation Act, 1963 — Section 5
High Courts17 Feb 2000
Rajinder Singh Vs The Registrar, Co-operative Societies, Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 750
Constitution of India, 1950 — Article 226
High Courts17 Feb 2000Dismissed
Shri Sanjay Kumar Jain Vs Smt. Usha Goel and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 422
Civil Procedure Code, 1908 (CPC) — Section 115, 92Trusts Act, 1882 — Section 70, 71
High Courts17 Feb 2000
Jangir Singh Vs Firm Hari Chand Om Parkash
Punjab And Haryana At Chandigarh · (2000) 125 PLR 740
High Courts17 Feb 2000
Smt. Suman Lata and others Vs Civil Judge, Panipat and others
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 348
Constitution of India, 1950 — Article 227
High Courts17 Feb 2000
Smt. Suman Lata and Another Vs Civil Judge (Junior Division), Panipat and Others
Punjab And Haryana At Chandigarh · (2000) 02 P&H CK 0012
Constitution of India, 1950 — Article 227