High Courts17 Jan 2000
Kirpal Singh alias Dyal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 626 : (2000) 2 RCR(Criminal) 222
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 87 of 89
High Courts17 Jan 2000
Mahant Ram Saran Dass Vs Sub Divisional Magistrate
Punjab And Haryana At Chandigarh · (2000) 2 AICLR 603 : (2000) 2 RCR(Criminal) 82
High Courts17 Jan 2000
Dilshad Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 AICLR 504 : (2000) 2 RCR(Criminal) 40
High Courts16 Jan 2000Allowed
Sher Singh, Ex. Head Constable Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 264
Constitution of India, 1950 — Article 226
High Courts15 Jan 2000
Kashmir @ Motu Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2000) 01 P&H CK 0089
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)
High Courts15 Jan 2000
State of Punjab Vs Sarup Singh
Punjab And Haryana At Chandigarh · (2000) 01 P&H CK 0052
Punjab Police Rules, 1934 — Rule 9.9
High Courts14 Jan 2000
Sushila Rani Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 01 P&H CK 0109
Constitution of India, 1950 — Article 226, 227
High Courts14 Jan 2000Allowed
Gurdeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 71 ECC 520 : (2000) 2 RCR(Criminal) 628
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42, 50
High Courts14 Jan 2000
Dalip Singh alias Daler Singh alias Dalel Singh and Others Vs Narain Singh (Died) through his L.Rs. and Others
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 641 : (2000) 125 PLR 69 : (2000) 2 RCR(Civil) 552
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 5 Rule 20
High Courts14 Jan 2000Dismissed
Miss Mandeep Kang Vs Punjab University and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 149 : (2000) 126 PLR 153 : (2000) 2 RCR(Civil) 85
Constitution of India, 1950 — Article 226
High Courts14 Jan 2000
Kulwinder Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 AICLR 614 : (2000) 2 RCR(Criminal) 226
High Courts14 Jan 2000
Suresh Kumar Vs State Bank of India
Punjab And Haryana At Chandigarh · (2000) 01 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Industrial Disputes Act, 1947 — Section 2A, 2K, 33CIndustrial Employment (Standing Orders) Act, 1946 — Section 10 , 12(5)
High Courts13 Jan 2000Dismissed
Gulzar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 396
Land Acquisition Act, 1894 — Section 4
High Courts13 Jan 2000
Sant Lal Vs Sudakar and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 116 : (2000) 2 CivCC 406 : (2000) 125 PLR 73 : (2000) 2 RCR(Civil) 428
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1), 92
High Courts13 Jan 2000
Kharaiti Lal Chopra Vs Inder Mohan Bhatia
Punjab And Haryana At Chandigarh · (2000) 01 P&H CK 0075
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 340East Punjab Urban Rent Restriction Act, 1949 — Section 10, 13(2), 15, 15(2), 3
High Courts13 Jan 2000
O.P. Sachdeva and others Vs Food Corporation of India, New Delhi and others
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 137 : (2001) 1 LLJ 517
Constitution of India, 1950 — Article 226
High Courts13 Jan 2000
O.P. Sachdeva, A. G-1(d), Food Corporation of India, Fazilka and Others Vs Food Corporation of India and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 606
Constitution of India, 1950 — Article 226
High Courts13 Jan 2000
Dhanbir and others Vs Nathan and others
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 154 : (2000) 2 RCR(Criminal) 604
High Courts13 Jan 2000
Sushil Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 612 : (2000) 2 RCR(Criminal) 230
High Courts13 Jan 2000
Sachdeva O.P. and others Vs Food Corporation of India, New Delhi and others
Punjab And Haryana At Chandigarh · (2000) 01 P&H CK 0034
Constitution of India, 1950 — Article 226