High Courts01 Sept 2000
Ex. Gnr. Malkit Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0030
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 38 of 89
High Courts01 Sept 2000
Des Raj Vs Punjab State
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 244
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 12, 18, 23, 31, 4
High Courts01 Sept 2000
Nachhatar Singh Vs Union of India and another
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0026
Constitution of India, 1950 — Article 226, 227
High Courts01 Sept 2000
Daljit Singh Vs Joint Development Commissioner
Punjab And Haryana At Chandigarh · (2001) 1 LJR 717 : (2001) 1 PLJ 147 : (2001) 2 PLR 67 : (2001) 1 RCR(Civil) 246
High Courts01 Sept 2000
Khema Vs Commissioner, Rohtak
Punjab And Haryana At Chandigarh · (2001) 2 LJR 722 : (2001) 1 PLJ 170 : (2001) 2 PLR 316 : (2001) 1 RCR(Civil) 181
High Courts31 Aug 2000
Chief Engineer, RSDC, Irrigation Works, Punjab Vs Amarjit Singh
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0228
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
High Courts31 Aug 2000
State of Punjab Vs Inderjit Singh
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0224
Constitution of India, 1950 — Article 311Punjab Police Rules, 1934 — Rule 12.21, 16.21
High Courts31 Aug 2000
Sohan Singh Vs Chairman, Housing Board, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 243
Constitution of India, 1950 — Article 226, 227
High Courts31 Aug 2000
Hoffmann Andreas Vs Land Customs Amritsar
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 722 : (2000) 4 RCR(Criminal) 185
High Courts31 Aug 2000
Suraj Ram Vs Birbal and others
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0054
Punjab Pre-emption Act, 1913 — Section 15(1)(b)
High Courts31 Aug 2000
Kali Charan Vs Faridabad Central Co-op. Bank Ltd.
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0010
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Aug 2000
Rakesh Kumar Thakur Vs U.T.Chandigarh
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 450
High Courts30 Aug 2000
Sanjay Malhotra Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) CriLJ 4481
High Courts30 Aug 2000
M.L. Gandhi Vs State
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 604 : (2001) 1 RCR(Criminal) 697
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts30 Aug 2000Allowed
Paramjit Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 162
High Courts30 Aug 2000Dismissed
Parkash Kaur and Others Vs Gurbachan Kaur and Another
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 170 : (2000) 4 RCR(Criminal) 339
Criminal Procedure Code, 1973 (CrPC) — Section 190, 4(2), 482Penal Code, 1860 (IPC) — Section 323, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 20, 3
High Courts30 Aug 2000
Sudarshan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0015
Punjab Civil Services Rules — Rule 4.4
High Courts30 Aug 2000
Amro Vs Parbati
Punjab And Haryana At Chandigarh · (2001) 1 LJR 395 : (2000) 4 RCR(Civil) 671
High Courts29 Aug 2000
Kamla Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0232
High Courts29 Aug 2000
Ranjit Kumari Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0226
Constitution of India, 1950 — Article 226