High Courts26 Sept 2000
Subhash Sahani Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0113
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 31 of 89
High Courts26 Sept 2000
The S.D.O. (Civil)-cum-Authority, Ambala Improvement Trust Vs The Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2002) 92 FLR 834 : (2001) 2 LLJ 1610
Industrial Disputes Act, 1947 — Section 2, 25(F), 25(G), 25(H)
High Courts26 Sept 2000
Raman Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 431
Constitution of India, 1950 — Article 226
High Courts26 Sept 2000
Vinod Goel and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 516 : (2001) 252 ITR 29
Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 116, 117(1), 131, 131(1), 131(1A)
High Courts26 Sept 2000
State of Haryana Vs Sewa Singh
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0008
Industrial Disputes Act, 1947 — Section 10, 11
High Courts25 Sept 2000
Vijay Gopal Dogra Vs Punjab and Haryana High Court
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 290
Constitution of India, 1950 — Article 226Punjab and Haryana Lawyers Chambers (Allotment and Occupancy) (Amendment) Rules, 1985 — Rule 10, 11, 12, 14, 17Punjab and Haryana Lawyers Chambers (Allotment and Occupancy) Rules, 1988 — Rule 6
High Courts25 Sept 2000Dismissed
Karam Kaur Vs Dalip Singh (Dead) Through Legal Representatives and another
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0177
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts25 Sept 2000Allowed
Karam Kaur Vs Dalip Singh
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0164
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts25 Sept 2000
Atma Tube Products Ltd. Vs Tata Iron and Steel Co. Ltd.
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 227
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151, 17, 18, 21(1)Transfer of Property Act, 1882 — Section 58
High Courts25 Sept 2000
Sanjay Yadav Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 486
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts25 Sept 2000
Vijayu Gopal Dogra Vs Punjab and Haryana High Court
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 290 : (2001) 1 RCR(Civil) 56
Punjab and Haryana Lawyers Chamber (Allotment and Occupancy) Rules, 1985 — Rule 10, 11, 12, 14, 9Punjab and Haryana Lawyers Chambers (Allotment and Occupancy) Rules, 1988 — Rule 17, 6
High Courts25 Sept 2000
Kulbir Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 459
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 6
High Courts25 Sept 2000Dismissed
Kaka Singh Vs Additional Director of Consolidation, Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 14
Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 2
High Courts25 Sept 2000
Executive Engineer, PWD Public Health Division No. 1 Vs Prem Pal
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0017
Industrial Disputes Act, 1947 — Section 25
High Courts22 Sept 2000
B.I.C. Limited Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0197
Land Acquisition Act, 1894 — Section 4, 5, 9
High Courts22 Sept 2000
Bakhtawar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 16
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts22 Sept 2000Dismissed
Haryana Tourism Corporation Ltd. Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (2001) 89 FLR 550 : (2001) 2 LLJ 13
High Courts22 Sept 2000
Chandgi Ram Vs Kartar Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 589
High Courts22 Sept 2000
Ram Niwas Vs The Presiding Officer, Labour Court, Faridabad
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 1164
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts21 Sept 2000
Suraj Bhan and others Vs State of Haryana and another Gurmail Singh and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0194
Constitution of India, 1950 — Article 14, 226Haryana Civil Services (Revised Pay) Rules, 1998 — Rule 5