High Courts20 Apr 2000
Om Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 652
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 71 of 89
High Courts19 Apr 2000
Municipal Corporation, Amritsar Vs Jagdamba Dutt (Thro : L. Rs.)
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 1 : (2000) 126 PLR 94
Industrial Disputes Act, 1947 — Section 33C(2)Payment of Gratuity Act, 1972 — Section 13, 8
High Courts18 Apr 2000
Harbhajan Singh Bajwa Vs Senior Superintendent of Police, Patiala and another
Punjab And Haryana At Chandigarh · (2000) CriLJ 3297 : (2000) 3 RCR(Criminal) 94
Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 469Penal Code, 1860 (IPC) — Section 182
High Courts18 Apr 2000
Ramji Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 168
High Courts18 Apr 2000
Nand Kishore Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 170
High Courts18 Apr 2000
Ramesh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 151
High Courts18 Apr 2000
Lakhi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 751 : (2000) 3 RCR(Criminal) 148
High Courts18 Apr 2000
Prem Singh Vs Sohan Lal
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 145
High Courts18 Apr 2000
Jai Bhagwan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 637 : (2000) 3 RCR(Criminal) 141
High Courts18 Apr 2000
State of Haryana Vs Jai Kishan and Another
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 1159
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts17 Apr 2000Allowed
Vinod Shanker Vs The Kurukshetra University and Another
Punjab And Haryana At Chandigarh · (2000) 126 PLR 383
Constitution of India, 1950 — Article 217Pension Rules — Rule 48A(4)
High Courts17 Apr 2000
Panni Vs Lachhman and others
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 151 : (2000) 2 RCR(Criminal) 668
High Courts17 Apr 2000
Ishwar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 678
High Courts17 Apr 2000
Gurbachan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 725
High Courts17 Apr 2000
Siri Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 383
High Courts17 Apr 2000
Sukhchain Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 659 : (2000) 3 RCR(Criminal) 51
High Courts17 Apr 2000
Ashok Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 734
High Courts17 Apr 2000
Umed Singh and others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 723
High Courts17 Apr 2000
Avinash Chander Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 677
High Courts09 Apr 2000Dismissed
Amrik Singh Vs Smt. Nirmal Kumari
Punjab And Haryana At Chandigarh · (2003) 135 PLR 688 : (2003) 3 RCR(Civil) 823
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Hindu Marriage Act, 1955 — Section 13, 9