High Courts07 Sept 2001
Municipal Committee, Mohindergarh Vs Presiding Officer, Labour Court, Gurgaon and Another
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0142
Industrial Disputes Act, 1947 — Section 17B
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,941 of 4,612
High Courts07 Sept 2001Dismissed
National Insurance Co. Ltd. Vs R.K. Duggal and Others
Punjab And Haryana At Chandigarh · (2002) ACJ 1591
Motor Vehicles Act, 1988 — Section 175
High Courts07 Sept 2001
Chandigarh Housing Board Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2002) 253 ITR 714
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 10(20A), 142, 142(1), 271(1)
High Courts07 Sept 2001
Commissioner of Income Tax Vs Abrol Engineering Co. P. Ltd.
Punjab And Haryana At Chandigarh · (2001) 251 ITR 830
Income Tax Act, 1961 — Section 256(1), 32
High Courts07 Sept 2001
K.V.S. Enterprises Vs State Bank of India, Guntur
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 551 : (2002) 2 RCR(Civil) 430
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 47, Order 21 Rule 58, Order 21 Rule 66
High Courts07 Sept 2001Dismissed
Gandharab Singh Vs Presiding Officer
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0036
Constitution of India, 1950 — Article 226, 227, 32Industrial Disputes Act, 1947 — Section 10, 10(1), 11, 2Industrial Disputes Regulations — Regulation 14, 16
High Courts07 Sept 2001Allowed
Municipal Committee, Sirhind Vs Bawa Uttam Gir Chela and Another
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 316 : (2002) 1 RCR(Civil) 275
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts07 Sept 2001
National Insurance Company Limited Vs Dr. R.K. Duggal and Others
Punjab And Haryana At Chandigarh · (2003) 1 ACC 386 : (2002) 1 RCR(Civil) 326
Motor Vehicles Act, 1988 — Section 175
High Courts07 Sept 2001
Mohinder Kaur Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (2002) 1 LJR 127 : (2002) 1 RCR(Civil) 134
High Courts06 Sept 2001Allowed
Mawasi Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0140
Punjab Police Rules, 1934 — Rule 12.1, 13.4(2), 13.9, 13.9(1)
High Courts06 Sept 2001Allowed
Balwan Singh Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0135
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25F
High Courts06 Sept 2001Allowed
Raghbir Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 523
Punjab Land Reforms Act, 1972 — Section 5
High Courts06 Sept 2001Dismissed
Amar Nath Vs Guru Ramdass Textile Mills (Paul Silk Industries) and Another
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 621 : (2002) 1 RCR(Rent) 595
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15
High Courts06 Sept 2001
Satish Kumar Sood Vs Gayatri Devi
Punjab And Haryana At Chandigarh · (2002) 1 CurLJ 148 : (2002) 3 LJR 196 : (2002) 1 Marr.LJ 459 : (2002) 1 RCR(Civil) 756
High Courts06 Sept 2001
Vijay Kumar Tandon Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2001) 2 CurLJ 556 : (2003) 1 LJR 735 : (2002) 2 LLR 318 : (2002) 2 PLR 412 : (2002) 1 RCR(Civil) 335
High Courts06 Sept 2001Allowed
The Financial Commissioner, Haryana and Others Vs Shri Chand and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0064
High Courts06 Sept 2001Dismissed
Vijay Kumar Tandon Vs Bhupinder Singh and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0058
Constitution of India, 1950 — Article 226Punjab Municipal Corporation Act, 1976 — Section 172
High Courts06 Sept 2001Dismissed
Surinder Kumar Tiku Vs The State
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 249
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 91Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(2), 13(2)
High Courts06 Sept 2001Dismissed
Dr. J.S. Sodhi Vs Mela Ram
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 396
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 11Constitution of India, 1950 — Article 14East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts06 Sept 2001Allowed
Ramesh Kumar Vs Punjab State Co-operative Supply and Marketing Federation Ltd. and Others
Punjab And Haryana At Chandigarh · (2002) 1 LLJ 769
Industrial Disputes Act, 1947 — Section 25B, 25F