High Courts25 Dec 2000
Harkishan Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 449
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 1 of 89
High Courts22 Dec 2000
Govind Swaroop Gupta Vs Dy. Chief Controller of Imports and Exports
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 542
Criminal Procedure Code, 1973 (CrPC) — Section 482Imports and Exports (Control) Act, 1947 — Section 5Penal Code, 1860 (IPC) — Section 120
High Courts22 Dec 2000
Chet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 21
Land Acquisition Act, 1894 — Section 17, 17(3), 4, 6
High Courts22 Dec 2000
Kalla alias Kanha Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 535
Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 14
High Courts22 Dec 2000
Mohinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0155
Constitution of India, 1950 — Article 14, 15, 16, 226
High Courts22 Dec 2000
Ms. Sukhwinder Kaur Vs Panjab University
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0127
Constitution of India, 1950 — Article 14, 15, 16, 226, 227
High Courts22 Dec 2000
Amrit Banaspati Company Ltd. Vs The State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 548 : (2001) 3 RCR(Civil) 32
Central Sales Tax Act, 1956 — Section 5(3)Constitution of India, 1950 — Article 14, 19(1), 246(3), 301, 303Criminal Procedure Code, 1973 (CrPC) — Section 165
High Courts22 Dec 2000
Amrit Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 599
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24(4), 30(3), 31
High Courts22 Dec 2000
Pritam Kaur and Others Vs Surjit Singh and Others
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 427
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 8, 100 , 101Constitution of India, 1950 — Article 136Hindu Succession Act, 1956 — Section 30, 6
High Courts22 Dec 2000
Amarjit Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0053
Constitution of India, 1950 — Article 226, 227
High Courts22 Dec 2000
Nirmal Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0052
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173, 181, 183
High Courts21 Dec 2000
Harji Vs Mool Chand
Punjab And Haryana At Chandigarh · (2002) 1 ICC 744 : (2001) 2 PLJ 163 : (2002) 1 RCR(Civil) 20
High Courts21 Dec 2000
Bhakhra Beas Management Board Vs Mahender Pal
Punjab And Haryana At Chandigarh · (2002) ACJ 1319 : (2001) 2 RCR(Civil) 486
Motor Vehicles Act, 1988 — Section 163A, 166Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts21 Dec 2000
Chander Kanta Vs Haryana State
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 32
Motor Vehicles Act, 1988 — Section 166
High Courts21 Dec 2000
Shelly Coop. Transport Society Ltd. Vs Jitender Singh
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 434
Criminal Procedure Code, 1973 (CrPC) — Section 451
High Courts21 Dec 2000
Mohinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 239
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 — Section 3
High Courts21 Dec 2000
Manjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 DMC 121 : (2001) 1 RCR(Criminal) 237
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Hindu Marriage Act, 1955 — Section 13, 9Penal Code, 1860 (IPC) — Section 120
High Courts21 Dec 2000
Sugan Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 141 : (2001) 1 RCR(Criminal) 854
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 2(1)
High Courts21 Dec 2000
Indian Airlines Vs Ibrahim Akhtar
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 406
High Courts21 Dec 2000
Bhakra Beas Management Board Vs Mahender Pal
Punjab And Haryana At Chandigarh · (2003) 1 ACC 412
Motor Vehicles Act, 1988 — Section 163A, 166Penal Code, 1860 (IPC) — Section 168, 279, 337, 338