High Courts22 Feb 2001Allowed
Food Corporation of India Vs Presiding Officer, Central Govt. Industrial Tribunal-cum-Labour Court, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0151
Industrial Disputes (Central) Rules, 1957 — Rule 15
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 78 of 94
High Courts22 Feb 2001
Punjab State Cooperative Bank Employee Union Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0138
Punjab Cooperative Financing Institutions Service Rules, 1958 — Rule 5Punjab Co-operative Societies Act, 1961 — Section 69
High Courts22 Feb 2001
Gurbachan Singh Vs M/s. Jagyasu Re-Rolling Mills
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0110
Constitution of India, 1950 — Article 226
High Courts22 Feb 2001
Lakhwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 771
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 417, 467, 468, 471Probation of Offenders Act, 1958 — Section 4
High Courts22 Feb 2001
Antu Vs Naresh Saran
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 790
Punjab Security of Land Tenures Act, 1953 — Section 2, 4, 5
High Courts22 Feb 2001
Zila Parishad, Ferozepur Vs The Presiding Officer, Labour Court, Bathinda
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0056
Industrial Disputes Act, 1947 — Section 2
High Courts22 Feb 2001
Jagat Singh Vs Sat Pal
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 415
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 118
High Courts22 Feb 2001Dismissed
Smt. Bimla Vs Tarsem Lal Goyal
Punjab And Haryana At Chandigarh · (2001) 129 PLR 677 : (2001) 4 RCR(Civil) 132
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6A, 96Limitation Act, 1963 — Section 14, 5
High Courts20 Feb 2001
Darshan Singh Vs Faqiria
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 678
Motor Vehicles Act, 1988 — Section 166
High Courts20 Feb 2001Allowed
Mahender Pratap Vs Krishan Pal
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0144
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 18, Order 7 Rule 11, Order 7 Rule 14Conduct of Elections Rules, 1961 — Rule 63 , 64Representation of the People Act, 1950 — Section 30
High Courts20 Feb 2001
Ex. Havildar Om Chand Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0140
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173(A), 179
High Courts20 Feb 2001
Baldev Singh Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0139
Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 27Pension Regulations for Army, 1961 — Regulation 173(A), 179
High Courts20 Feb 2001Dismissed
R.S. Industries Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2006) 143 STC 689
Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 39(1), 39(2), 39(5)Punjab General Sales Tax Act, 1948 — Section 20(5)
High Courts20 Feb 2001
Durga Dutt Vs Banwari Lal
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 657
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 6 Rule 17, Order 8 Rule 5
High Courts20 Feb 2001
Bahadur Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0084
Constitution of India, 1950 — Article 14, 16, 309
High Courts20 Feb 2001
Raje Ram Vs Diwan Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 496
High Courts20 Feb 2001
Satnam Singh Vs Presiding Officer, Labour Court, Gurdaspur
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0054
Industrial Disputes Act, 1947 — Section 10, 11
High Courts20 Feb 2001
Rajpur Bhain Co-operative Agricultural Service Society Vs Registrar, Co-operative Societies, Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 419 : (2001) 3 RCR(Civil) 794
Constitution of India, 1950 — Article 226, 227Punjab Co-operative Societies Act, 1961 — Section 3(4), 63, 65, 68, 69
High Courts20 Feb 2001
Prem Kumar Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0015
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173
High Courts20 Feb 2001
Pawan Kumar Garg Vs The Punjab Cooperative Cotton Marketing and Spinning Mills Federation Ltd. and Others
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 156
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 15(1)Constitution of India, 1950 — Article 16, 311Punjab Civil Service Rules and Punjab Financial Rules — Rule 1.2, 1.3