High Courts13 Nov 2000
Balak Ram Vs Presiding Officer, Labour Court, Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0091
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 12, 2, 25
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 17 of 89
High Courts13 Nov 2000
Ram Singh Vs Union Territory Chandigarh
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 477
Constitution of India, 1950 — Article 226
High Courts13 Nov 2000
Anjali Verma Vs Guru Nanak Dev University
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 449
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Nov 2000Dismissed
Ferozabad New Bharat Fish Farming Co-operative Society Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0057
Constitution of India, 1950 — Article 226Fisheries Act, 1897 — Section 6Punjab Fisheries Act, 1914 — Section 3
High Courts13 Nov 2000Dismissed
New India Assurance Co. Ltd. and Others Vs Malkit Kaur and Others
Punjab And Haryana At Chandigarh · (2001) 2 ACC 755 : (2002) ACJ 612
Motor Vehicles Act, 1988 — Section 147, 149, 173
High Courts13 Nov 2000
Rajinder Kaur Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 256 : (2001) 1 RCR(Civil) 502
Constitution of India, 1950 — Article 226
High Courts13 Nov 2000
Mohammed Tayyaib Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0029
Constitution of India, 1950 — Article 14, 226
High Courts10 Nov 2000
Commissioner of Income Tax Vs Bhatia Steel Products
Punjab And Haryana At Chandigarh · (2001) 249 ITR 416
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts10 Nov 2000
Jaswinder Kaur Vs New India Assurance Company
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 494
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Motor Vehicles Act, 1988 — Section 166
High Courts10 Nov 2000
Jamni Dass Vs Jugal Kishore
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 334 : (2001) 1 RCR(Civil) 318
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 6 Rule 17, 115 , 151
High Courts10 Nov 2000
Dharam Veer Singh Sayar Vs Army Institute of Law Patiala
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0170
Constitution of India, 1950 — Article 12, 226, 227
High Courts10 Nov 2000
Manohar Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 514 : (2000) 4 RCR(Criminal) 839
High Courts10 Nov 2000
Amarjit Kaur Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (2001) 1 ICC 45 : (2001) 1 LJR 329 : (2001) 1 Marr.LJ 295 : (2001) 1 RCR(Civil) 492
High Courts10 Nov 2000
M/s. Dalmia Dairy Industries Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 598
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts10 Nov 2000
Gram Panchayat, Sarswati Khera Vs Ram Kishan and others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 496 : (2001) 1 ILR (P&H) 313 : (2001) 1 RCR(Civil) 189
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts10 Nov 2000Allowed
Hari Singh Nalwa Vs Kartar Singh Bhadana and others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 86 : (2001) 1 ILR (P&H) 371
Constitution of India, 1950 — Article 191, 286Contract Act, 1872 — Section 25Mines and Minerals (Development and Regulation) Act, 1957 — Section 2
High Courts10 Nov 2000
Hari Singh Nalwa Vs Kartar Singh Bhadana
Punjab And Haryana At Chandigarh · AIR 2001 P&H 86 : (2001) 1 ILR (P&H) 371 : (2001) 1 RCR(Civil) 529
Constitution of India, 1950 — Article 191, 286Contract Act, 1872 — Section 25Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts09 Nov 2000
Pushpinder Kumar Pathak Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 37
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 195Punjab Town Improvement Act, 1922 — Section 43
High Courts09 Nov 2000
Sqn. Leader G.S. Cheema Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0237
Constitution of India, 1950 — Article 226, 227
High Courts09 Nov 2000
Sushila Devi Rawat Vs Union of India and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0235
Constitution of India, 1950 — Article 226, 227