High Courts05 Dec 2000
Gram Panchayat, Fatehgarh Vs Raghu Nath and others
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 691 : (2005) 1 CivCC 691 : (2004) 4 RCR(Civil) 781
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 8 of 89
High Courts05 Dec 2000
Sham Sunder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 663
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34
High Courts05 Dec 2000
State of Haryana Vs Mandhu Ram
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0065
Industrial Disputes Act, 1947 — Section 2, 25
High Courts05 Dec 2000
Arihant Jain Society Vs Gian Kaur
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 245 : (2001) 1 RCR(Civil) 501
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts05 Dec 2000
Ex-Subedar Sardara Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0059
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 179
High Courts05 Dec 2000Dismissed
State of Haryana Vs Mandhu Ram and another
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 619
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Dec 2000
Kuljit Singh Sehgal Vs M/s Gupta Agencies and another
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0049
Evidence Act, 1872 — Section 145
High Courts05 Dec 2000Dismissed
Santosh Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 53
Land Acquisition Act, 1894 — Section 12, 18, 26, 4, 48
High Courts05 Dec 2000
Dharam Dev Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 496
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 54
High Courts05 Dec 2000
National Insurance Co. Vs Rani
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0014
Motor Vehicles Act, 1988 — Section 149(2), 149(4)
High Courts05 Dec 2000
Lt. Col. M.L. Kohli Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0001
Constitution of India, 1950 — Article 226
High Courts04 Dec 2000Allowed
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 274
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 304B, 354, 452
High Courts04 Dec 2000
Baldev Singh Vs Union of India and others
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0146
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 186, 186(1)
High Courts04 Dec 2000
Bijender Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0142
Constitution of India, 1950 — Article 226
High Courts04 Dec 2000
Navjot Kaur Vs Baba Farid University of Health Sciences
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0135
Constitution of India, 1950 — Article 14, 226
High Courts04 Dec 2000
M/s Balwant Brothers Pvt. Ltd. Vs Presiding Officer, Labour Court, Jalandhar
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0119
Industrial Disputes Act, 1947 — Section 12, 2(A)
High Courts04 Dec 2000
Ashok Kumar Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 78 ECC 593 : (2001) 1 RCR(Criminal) 800
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1), 8Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 42
High Courts04 Dec 2000
Jasvir Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0111
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Dec 2000Dismissed
Kissan Trading Company Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2001) 124 STC 4
Central Sales Tax Act, 1956 — Section 15, 5(3)Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 39, 39(1)
High Courts04 Dec 2000
Rajinder Kumar Vs Smt. Devi
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 144 , 144(1)Constitution of India, 1950 — Article 227Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13