High Courts19 Dec 2000
N.R. Garg Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0027
Constitution of India, 1950 — Article 226Punishment and Appeal Rules, 1970 — Rule 2.2, 8
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 3 of 89
High Courts19 Dec 2000Allowed
Mandeep Kaur Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0011
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 227(b)
High Courts18 Dec 2000
Mayor and Co. Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2001) 166 CTR 114 : (2001) 248 ITR 162
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 143(3), 153, 80HHC, 80HHC(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Dec 2000
Bhajan Lal Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (2001) 250 ITR 399
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 142(1), 143, 143(2), 147Penal Code, 1860 (IPC) — Section 120B, 173
High Courts18 Dec 2000
Jai Dev Vs Prem Singh Sanini
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 561
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12A, 148Specific Relief Act, 1963 — Section 28
High Courts18 Dec 2000
Jagjit Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0121
Punjab Civil Services Rules — Rule 4.7
High Courts18 Dec 2000
Court of its own Motion Vs Sham Lal
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0090
Penal Code, 1860 (IPC) — Section 182, 363
High Courts18 Dec 2000
Gian Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 236
Criminal Procedure Code, 1973 (CrPC) — Section 433, 433A, 434, 435Penal Code, 1860 (IPC) — Section 302, 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 3(2)
High Courts18 Dec 2000
Piara Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 675
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 389, 432, 433Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 32
High Courts18 Dec 2000
Saroj Rani Vs Rakesh Kumar
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 433
Civil Procedure Code, 1908 (CPC) — Section 14Hindu Marriage Act, 1955 — Section 13, 13(1), 9
High Courts18 Dec 2000Allowed
V.K. Garg Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 CriminalCC 651 : (2002) 2 RCR(Criminal) 718
Essential Commodities Act, 1955 — Section 7
High Courts18 Dec 2000Allowed
Ripudaman Singh alias Parduman Singh Vs Suresh Parshad
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 162 : (2001) 4 RCR(Civil) 350
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Dec 2000
Maruti Udyog Employees Union (Regd.) Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0154
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 39 Rule 1, Order 39 Rule 2, 151, 9Constitution of India, 1950 — Article 12 , 226, 32Industrial Disputes Act, 1947 — Section 10, 2 , 2(1), 23, 24(3)
High Courts15 Dec 2000
Bir Singh Vs Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0151
Industrial Disputes Act, 1947 — Section 10(1)
High Courts15 Dec 2000
Prof. Chhatar Pal Singh Vs Kanwal Singh
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 4 : (2001) 2 RCR(Civil) 529
Representation of the People Act, 1951 — Section 100, 101, 80, 81
High Courts15 Dec 2000
Dilbag Rai, Deputy District Attorney Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0120
Constitution of India, 1950 — Article 14, 21, 226, 227, 47
High Courts15 Dec 2000Dismissed
Smt. Kesro alias Shanti Vs Gurdial Singh and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 218 : (2002) 1 CivCC 386 : (2002) 1 RCR(Civil) 360
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts15 Dec 2000
Surja Ram Vs Birbal and Others
Punjab And Haryana At Chandigarh · (2001) 1 CurLJ 130 : (2001) 1 PLJ 539
High Courts15 Dec 2000
Mohd. Isrial Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0067
Haryana Co-operative Societies Act, 1984 — Section 131, 2, 237, 27, 27(1)
High Courts15 Dec 2000
Bonny Sodhi Vs Mrs. Sharda Dutt
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 665
Arbitration and Conciliation Act, 1996 — Section 34, 44, 8Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115, 151