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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 2,997 of 4,612

High Courts02 Feb 2001Dismissed

Ram Achal Singh Vs Presiding Officer, Labour Court, Ambala

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0040

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(a)Industries (Development and Regulation) Act, 1951 — Section 2

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High Courts02 Feb 2001

M/s Hindustan Automobiles Industries, Rohtak Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 218 : (2001) 3 RCR(Civil) 577

Haryana Urban Development Authority Act, 1977 — Section 5Land Acquisition Act, 1894 — Section 4, 6Penal Code, 1860 (IPC) — Section 122, 406, 409, 420, 467

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High Courts01 Feb 2001Allowed

Ram Babu Sharma Vs Haryana State Handloom and Handicrafts Corporation Ltd.

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0152

Constitution of India, 1950 — Article 226, 227

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High Courts01 Feb 2001Dismissed

T.R. Mehta Vs Chandigarh Administration, Chandigarh

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0147

Administrative Tribunals Act, 1985 — Section 19, 2, 20, 21, 21(1)Constitution of India, 1950 — Article 16, 226

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High Courts01 Feb 2001

Harsharan Kaur Vs Union of India

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0142

Army Pension Rules, 1961 — Rule 14, 7Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173

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High Courts01 Feb 2001

H.S. Oberoi and Associates Vs Punjab Wireless Systems Limited and Others

Punjab And Haryana At Chandigarh · (2003) 115 CompCas 326

Companies Act, 1956 — Section 433, 434, 450

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High Courts01 Feb 2001

Sarabjit Singh Vs State of Punjab Karam Singh Vs State of Punjab Kashmir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 775

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 35, 42(1), 50

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High Courts01 Feb 2001

New India Assurance Co. Ltd. Vs Kartar Singh New India Assurance Co. Ltd. Vs Jasbir Kaur New India Assurance Co. Ltd. Vs Paramjit Kaur New India Assurance Co. Ltd. Vs Balbir Kaur

Punjab And Haryana At Chandigarh · (2001) 2 ACC 20 : (2001) ACJ 1651

Workmens Compensation Act, 1923 — Section 30, 30(1), 4A(3)

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High Courts01 Feb 2001

Mahal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 576

Criminal Procedure Code, 1973 (CrPC) — Section 313Opium Act, 1878 — Section 9

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High Courts01 Feb 2001

Anokh Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0104

Criminal Procedure Code, 1973 (CrPC) — Section 313Probation of Offenders Act, 1958 — Section 4, 4Punjab Excise Act, 1914 — Section 61(1)

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High Courts01 Feb 2001

Jatinder Vs Sushil

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0103

Constitution of India, 1950 — Article 227

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High Courts01 Feb 2001

Bimla Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 765

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34

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High Courts01 Feb 2001

Lt. Col. Manbir Singh Chaudhary Vs Union of India

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0070

Constitution of India, 1950 — Article 14, 16, 226

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High Courts01 Feb 2001

Gurpal Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 580

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120

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High Courts01 Feb 2001

Dharam Singh Vs State

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 780

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482Penal Code, 1860 (IPC) — Section 201, 218, 302, 34, 342

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High Courts01 Feb 2001

Maj Gen. H.S. Talwar (Retd.) Vs Union of India

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0042

Constitution of India, 1950 — Article 226

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High Courts01 Feb 2001

The Managing Committe, J.S.F.H. Khalsa Hingh School, Nawanshahr Vs Baldev Singh Pabla

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0030

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1

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High Courts01 Feb 2001

Ram Sarup A.S.I. (Retd.), Harchand Singh, Hans Raj, Karam Chand, Hazura Singh, Kartar, Sohan Lal, Dalip Singh, Gurbachan Singh, Lachhman Singh, Monohar Lal, Balwant Singh, Sher Singh, Des Rajh, Lal Chand, Narain Dass Puri, Partap Singh, Kulwant Singh and Jagsir Singh Vs State of Panjab

Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0017

Constitution of India, 1950 — Article 14, 226, 227Punjab Civil Services Rules — Rule 1.7

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High Courts31 Jan 2001

Popular Engineering Co. Vs Income Tax Appellate Tribunal and Another

Punjab And Haryana At Chandigarh · (2001) 168 CTR 55 : (2001) 248 ITR 577

Income Tax (Appellate Tribunal) Rules, 1963 — Rule 24Income Tax Act, 1961 — Section 143(3), 254, 254(1), 254(2), 256(1)

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High Courts31 Jan 2001

Manju Dogra Vs Sant Longowal Institute of Engineering

Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0157

Constitution of India, 1950 — Article 226, 227

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