High Courts13 Dec 2000
Jai Singh Vs Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0051
Constitution of India, 1950 — Article 14, 16, 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 5 of 89
High Courts12 Dec 2000
M/s. Bhartia Industries Limited, Faridaabad Vs Municipal Corporation, NIT Faridabad
Punjab And Haryana At Chandigarh · (2001) CriLJ 1312 : (2001) 3 RCR(Criminal) 355
Criminal Procedure Code, 1973 (CrPC) — Section 402, 482Haryana Municipal Corporation Act, 1994 — Section 112, 380, 386
High Courts12 Dec 2000Dismissed
Sushila Vs Raj Kishan Mor
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 527 : (2001) 4 RCR(Civil) 525
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 3
High Courts12 Dec 2000
State of Punjab Vs Puran Chand
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0143
Industrial Disputes Act, 1947 — Section 25
High Courts12 Dec 2000
Kali Ram Vs Mangat Ram
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 241 : (2001) 1 RCR(Civil) 655
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), 122 , 125Limitation Act, 1963 — Article 120
High Courts12 Dec 2000
Balbir Singh Vs Labour Court, Rohtak
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 1
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts12 Dec 2000
Nirmal Singh Vs Joint Registrar, Cooperative Societies, Patiala
Punjab And Haryana At Chandigarh · AIR 2001 P&H 151 : (2001) 2 RCR(Civil) 182
Punjab Co-operative Societies Act, 1961 — Section 103(4), 55, 56, 68
High Courts12 Dec 2000
Dr. B.D. Gupta Vs Smt. R. Rani Manoranjitham
Punjab And Haryana At Chandigarh · (2001) ACJ 2067 : (2001) 2 ILR (P&H) 47 : (2001) 2 RCR(Civil) 527
Motor Vehicles Act, 1988 — Section 166
High Courts12 Dec 2000
Smt. Sujini Balaji and another Vs M/s Shreyans Spinning Mills
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 419 : (2001) 1 ILR (P&H) 543 : (2001) 1 RCR(Criminal) 230
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203, 204, 304Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts12 Dec 2000
Baldev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 238
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts12 Dec 2000
Narinderpal Kaur Vs Punjabi University
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0057
Constitution of India, 1950 — Article 226, 227, 30
High Courts12 Dec 2000
Gurpal Singh Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 536
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110
High Courts12 Dec 2000Dismissed
Amrit Singh Bedi and Others Vs Rajeshwari Rani and Another
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0022
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts11 Dec 2000
Col. Balwant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 17
Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6
High Courts11 Dec 2000
Manmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 14
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts11 Dec 2000
Sukhbir Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 235
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 50, 61
High Courts11 Dec 2000
The Executive Engineer, Haryana Police, Housing Court, Rohtak Vs Presiding Officer Industrial Tribunal-cum-Labour Court, Rohtak
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0077
Industrial Disputes Act, 1947 — Section 2
High Courts11 Dec 2000
Guneeta Chadha Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 490
Chandigarh Education Service (Group B Gaz.) Government Arts and Science College Rules, 1990 — Rule 1, 4Constitution of India, 1950 — Article 14, 16, 309Punjab Reorganisation Act, 1966 — Section 88, 89
High Courts08 Dec 2000
Satya Dev Vs Haryana Vidut Prasaran Nigam Ltd.
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0152
Constitution of India, 1950 — Article 14, 226, 227
High Courts08 Dec 2000Dismissed
Thakur Dwara, Village Sohana Vs Punjab State
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 768
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A