High Courts14 Dec 2000Allowed
Jaimal Ram Vs Commissioner, Ferozepur Division
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 27
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5, 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,012 of 4,612
High Courts13 Dec 2000Allowed
Chandigarh Distillers and Bottlers Ltd. and Patiala Distilleries and Manufacturers Ltd. Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2002) 253 ITR 205
Constitution of India, 1950 — Article 226Haryana Liquor Licence Rules, 1970 — Rule 38(15)Income Tax Act, 1961 — Section 206(1), 206C, 226(3), 44AC, 44AC(1)
High Courts13 Dec 2000Partly Allowed
State of Haryana Vs Ram Kumar
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0162
Industrial Disputes Act, 1947 — Section 10, 11B
High Courts13 Dec 2000Dismissed
Sham Sunder Vs Superintending Canal Officer, Ferozepur
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0160
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 30
High Courts13 Dec 2000
Harbel Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0122
Constitution of India, 1950 — Article 226
High Courts13 Dec 2000
Satish Menon Vs Punjab School Education Board etc.
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0117
Constitution of India, 1950 — Article 14, 16
High Courts13 Dec 2000
Sunder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0089
Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120
High Courts13 Dec 2000
Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 283
Criminal Procedure Code, 1973 (CrPC) — Section 439, 446, 482Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts13 Dec 2000
Rachhpal Singh and others Vs Bhagat Ram and another
Punjab And Haryana At Chandigarh · (2002) ACJ 1214 : (2001) 1 RCR(Civil) 562
Criminal Procedure Code, 1973 (CrPC) — Section 174Motor Vehicles Act, 1988 — Section 166, 173
High Courts13 Dec 2000
Jai Singh Vs Punjab University, Chandigarh
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0051
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts12 Dec 2000
M/s. Bhartia Industries Limited, Faridaabad Vs Municipal Corporation, NIT Faridabad
Punjab And Haryana At Chandigarh · (2001) CriLJ 1312 : (2001) 3 RCR(Criminal) 355
Criminal Procedure Code, 1973 (CrPC) — Section 402, 482Haryana Municipal Corporation Act, 1994 — Section 112, 380, 386
High Courts12 Dec 2000Dismissed
Sushila Vs Raj Kishan Mor
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 527 : (2001) 4 RCR(Civil) 525
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 3
High Courts12 Dec 2000
State of Punjab Vs Puran Chand
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0143
Industrial Disputes Act, 1947 — Section 25
High Courts12 Dec 2000
Kali Ram Vs Mangat Ram
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 241 : (2001) 1 RCR(Civil) 655
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 3(2), 122 , 125Limitation Act, 1963 — Article 120
High Courts12 Dec 2000
Balbir Singh Vs Labour Court, Rohtak
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 1
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts12 Dec 2000
Nirmal Singh Vs Joint Registrar, Cooperative Societies, Patiala
Punjab And Haryana At Chandigarh · AIR 2001 P&H 151 : (2001) 2 RCR(Civil) 182
Punjab Co-operative Societies Act, 1961 — Section 103(4), 55, 56, 68
High Courts12 Dec 2000
Dr. B.D. Gupta Vs Smt. R. Rani Manoranjitham
Punjab And Haryana At Chandigarh · (2001) ACJ 2067 : (2001) 2 ILR (P&H) 47 : (2001) 2 RCR(Civil) 527
Motor Vehicles Act, 1988 — Section 166
High Courts12 Dec 2000
Smt. Sujini Balaji and another Vs M/s Shreyans Spinning Mills
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 419 : (2001) 1 ILR (P&H) 543 : (2001) 1 RCR(Criminal) 230
Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 203, 204, 304Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts12 Dec 2000
Baldev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 238
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439
High Courts12 Dec 2000
Narinderpal Kaur Vs Punjabi University
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0057
Constitution of India, 1950 — Article 226, 227, 30