High Courts18 Oct 2000
Punjab Khadi and Village Industries Board Vs Manjit Kaur
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0137
Industrial Disputes Act, 1947 — Section 10(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 24 of 89
High Courts18 Oct 2000
Ritu Rani Vs Punjab State
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0128
Constitution of India, 1950 — Article 226, 227
High Courts18 Oct 2000
Darshan Singh Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 319 : (2001) 1 RCR(Civil) 71
High Courts18 Oct 2000
Iqbal Singh Vs The Presiding Officer, Labour Court, Gurdaspur
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 368 : (2001) 1 LLJ 1525
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10(1), 33C
High Courts18 Oct 2000
Raj Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 303
Land Acquisition Act, 1894 — Section 18, 23(1), 4, 6
High Courts18 Oct 2000
Kushal Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 577
High Courts18 Oct 2000
Hardev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 755
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 482Penal Code, 1860 (IPC) — Section 148, 149, 343, 365, 427
High Courts18 Oct 2000
M/s. Makkar Cotton Mills Vs Harmander Singh
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 656 : (2001) 1 RCR(Civil) 47
Arbitration Act, 1940 — Section 8
High Courts18 Oct 2000
Ramesh Misra Vs M/s. Tara Industries Limited
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 94
Industrial Disputes Act, 1947 — Section 10(1), 11, 2A
High Courts18 Oct 2000
State of Punjab Vs Dhanna Singh
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0021
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts17 Oct 2000
Lt.Col. T.C. Bhakoo Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0134
Army Rules, 1954 — Rule 14, 4
High Courts17 Oct 2000
Sher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 94 FLR 1045 : (2002) 3 LLJ 210
Industrial Disputes Act, 1947 — Section 25
High Courts17 Oct 2000
Rewati Raman Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 423
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)Penal Code, 1860 (IPC) — Section 364
High Courts17 Oct 2000
Gurnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0034
Industrial Disputes Act, 1947 — Section 11
High Courts13 Oct 2000
Dr. Castro's Homoeo Research Centre Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2001 P&H 180 : (2001) 2 RCR(Civil) 152
High Courts13 Oct 2000
Union of India Vs Kishan Singh
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0122
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123
High Courts13 Oct 2000
Mohinder Singh Vs The Presiding Officer, Labour Court, Amritsar
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0095
Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 2000
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 847
High Courts13 Oct 2000Dismissed
Manjit Singh Vs M/s Atma Singh and Sons and Others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 46 : (2000) 4 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Oct 2000Partly Allowed
Bhagat Singh Vs Sadhu Singh
Punjab And Haryana At Chandigarh · (2001) 89 FLR 719
Workmens Compensation Act, 1923 — Section 4