High Courts04 Dec 2000
Hans Raj Monga, Ex-Manager, State of Bank of Patiala Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0048
State Bank of Patiala (Employees) Pension Regulations, 1995 — Regulation 13, 14, 26
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 9 of 89
High Courts04 Dec 2000
Bhagat Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0047
High Courts04 Dec 2000
Devi Dass Gopal Krishan Ltd. Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 75 ECC 518 : (2002) 140 ELT 56
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11AA, 11ABProduce Cess Act, 1966 — Section 3(4)
High Courts04 Dec 2000
Ballarpur Industries Ltd. Vs Karan Singh
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0030
Industrial Disputes Act, 1947 — Section 2, 25
High Courts04 Dec 2000
Ramanjit Kaur Vs Panjab University, Chandigarh
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0008
High Courts04 Dec 2000
Bhopal Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 568
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 28
High Courts30 Nov 2000Allowed
Jai Singh Vs Bhim Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 388
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68
High Courts30 Nov 2000
Kewal Krishan Vs Amrik Singh
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0188
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts30 Nov 2000
Niranjan Singh Vs Ram Nath
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 821
Hindu Succession Act, 1956 — Section 14(1, 2Transfer of Property Act, 1882 — Section 41
High Courts30 Nov 2000Allowed
Diamond Cycle (P.) Ltd. Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2001) 123 STC 353
Haryana General Sales Tax Act, 1973 — Section 43, 44Haryana General Sales Tax Rules, 1975 — Rule 35(1)
High Courts30 Nov 2000
Sheodan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 194
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 482Penal Code, 1860 (IPC) — Section 148, 323, 325, 333, 34
High Courts30 Nov 2000
Avtar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 155
Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 304
High Courts30 Nov 2000Allowed
Jai Singh and Another Vs Bhim Singh and Another
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0116
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts30 Nov 2000
Mohan Lal Vs Arya Samaj Sewa Sadan, Ballabgarh
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0106
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 11(1) , 13(3)
High Courts30 Nov 2000Allowed
J.S. Chauhan, Secretary Zila Sainik Board Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0039
Constitution of India, 1950 — Article 226
High Courts30 Nov 2000Allowed
Dev Bala Sehgal Vs Devinder Pal Sehgal
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 32 : (2001) 4 RCR(Civil) 757
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8, Order 9 Rule 9, 151Limitation Act, 1963 — Article 122, 3 , 5
High Courts29 Nov 2000Dismissed
Harjinder Singh Vs Smt. Sukhdeep Kaur
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 140
Hindu Marriage Act, 1955 — Section 13Limitation Act, 1963 — Section 5
High Courts29 Nov 2000Dismissed
Sangrur Ghee Mill Workers Union Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0232
Industrial Disputes Act, 1947 — Section 2, 25, 25(2)
High Courts29 Nov 2000
Nahar Singh Vs Haryana State
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0224
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 6.24
High Courts29 Nov 2000
Haryana State Vs Presiding Officer, Labour Court-cum-Industrial Tribunal and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0221
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 25