High Courts11 Jul 2001Dismissed
Mewa Singh Vs Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0107
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,963 of 4,612
High Courts11 Jul 2001Dismissed
M/s. Batala Coop. Sugar Mills Limited Vs Kuldip Singh
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0074
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts11 Jul 2001Allowed
Smt. Nirmal Vs Lakhpat Singh
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 587 : (2001) 4 RCR(Civil) 164
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10, Order 39 Rule 1, Order 39 Rule 1, Order 39 Rule 2
High Courts11 Jul 2001Allowed
Bhag Singh Vs Presiding Officer, Labour Court Ambala
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0020
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11
High Courts10 Jul 2001Dismissed
Anil Kumar Vs The Industrial Tribunal-cum-Labour Court, Gurgaon and Another
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 154
Constitution of India, 1950 — Article 14, 16, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 144Industrial Disputes Act, 1947 — Section 10(1), 12(3), 19(1)
High Courts10 Jul 2001
Income Tax Officer Vs Babu Lal Jain
Punjab And Haryana At Chandigarh · (2001) 251 ITR 656 : (2002) 121 TAXMAN 139
Income Tax Act, 1961 — Section 260A, 44AB
High Courts10 Jul 2001Dismissed
Commissioner of Income Tax Vs Garg Traders
Punjab And Haryana At Chandigarh · (2002) 253 ITR 736
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts10 Jul 2001Dismissed
Guru Dutt Vs Pepsu Road Transport Corporation
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0110
Limitation Act, 1963 — Article 113
High Courts10 Jul 2001Allowed
Ranjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0054
Constitution of India, 1950 — Article 14, 16
High Courts10 Jul 2001Allowed
Lakhpat Singh Vs Nirmal
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 406
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts10 Jul 2001
Arjan Singh Vs Bhupinder Chand
Punjab And Haryana At Chandigarh · (2002) 2 LJR 659 : (2002) 1 PLJ 275 : (2002) 2 RCR(Civil) 162
High Courts09 Jul 2001Dismissed
Managing Committee, MASD Public School, Panipat Vs The Appellate Authority under Payment of Gratuity Act, Haryana
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0163
Constitution of India, 1950 — Article 226, 227Payment of Gratuity Act, 1972 — Section 2, 3
High Courts09 Jul 2001Dismissed
State of Punjab and Others Vs Iqbal Singh and Another
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0056
Industrial Disputes Act, 1947 — Section 10
High Courts09 Jul 2001
Jang Bahadur Vs Shanti Rani
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Rent) 369
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts09 Jul 2001Allowed
M/s. Jeet Enterprises Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 138
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10East Punjab Urban Rent Restriction Act, 1949 — Section 15, 15(4)
High Courts09 Jul 2001
Commissioner of Income Tax Vs Sumer Chand Jain and Sons
Punjab And Haryana At Chandigarh · (2001) 252 ITR 844
Income Tax Act, 1961 — Section 44AB
High Courts09 Jul 2001Dismissed
State of Punjab Vs Iqbal Singh
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0004
Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 2001Dismissed
Sujjon Cooperative Agricultural Service Society Ltd., Teh. and Distt. Nawanshahar Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 115
Punjab Co-operative Societies Act, 1961 — Section 54
High Courts06 Jul 2001
Tilak Raj Vs Punjab State Civil Supplies Corporation Ltd., Chd.
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0149
Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73Evidence Act, 1872 — Section 34
High Courts06 Jul 2001Dismissed
Dharam Singh Yadav Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 07 P&H CK 0108
Constitution of India, 1950 — Article 141, 226