High Courts12 Dec 2000
Gurpal Singh Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 536
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,013 of 4,612
High Courts12 Dec 2000Dismissed
Amrit Singh Bedi and Others Vs Rajeshwari Rani and Another
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0022
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts11 Dec 2000
Col. Balwant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 17
Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 6
High Courts11 Dec 2000
Manmohan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 14
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts11 Dec 2000
Sukhbir Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 235
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 37, 50, 61
High Courts11 Dec 2000
The Executive Engineer, Haryana Police, Housing Court, Rohtak Vs Presiding Officer Industrial Tribunal-cum-Labour Court, Rohtak
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0077
Industrial Disputes Act, 1947 — Section 2
High Courts11 Dec 2000
Guneeta Chadha Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 490
Chandigarh Education Service (Group B Gaz.) Government Arts and Science College Rules, 1990 — Rule 1, 4Constitution of India, 1950 — Article 14, 16, 309Punjab Reorganisation Act, 1966 — Section 88, 89
High Courts08 Dec 2000
Satya Dev Vs Haryana Vidut Prasaran Nigam Ltd.
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0152
Constitution of India, 1950 — Article 14, 226, 227
High Courts08 Dec 2000Dismissed
Thakur Dwara, Village Sohana Vs Punjab State
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 768
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 5A
High Courts08 Dec 2000
Janak Raj Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 478
Constitution of India, 1950 — Article 14, 226
High Courts08 Dec 2000
Pooja Chugh Vs Guru Nanak Dev University
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0108
Constitution of India, 1950 — Article 14, 16
High Courts07 Dec 2000
Baltej Singh Vs Hamir Kaur
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0174
High Courts07 Dec 2000Dismissed
Gurnam Singh Vs Divisional Canal Officer, Faridkot
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 781
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 30
High Courts07 Dec 2000Allowed
Raghu Nath Vs Financial Commissioner and Secretary to Government of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 134
Constitution of India, 1950 — Article 226Haryana Panchayati Raj Act, 1994 — Section 51, 51(3), 51(5)
High Courts07 Dec 2000
D.A.V. College Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2001 P&H 153 : (2001) 2 ILR (P&H) 33 : (2001) 1 RCR(Civil) 810
Constitution of India, 1950 — Article 14, 19
High Courts07 Dec 2000Dismissed
Canara Bank Vs Arihant Industries Ltd.
Punjab And Haryana At Chandigarh · (2002) 110 CompCas 70
Companies Act, 1956 — Section 433
High Courts07 Dec 2000
Kidara Vs Mange
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 669
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2Contract Act, 1872 — Section 34Registration Act, 1908 — Section 17(1)
High Courts07 Dec 2000
Sanjay Kumar Aggarwal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 342
Criminal Procedure Code, 1973 (CrPC) — Section 451Essential Commodities Act, 1955 — Section 7
High Courts07 Dec 2000
Daya Singh Vs Superintending Canal Officer, Amritsar
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0038
Northern India Canal and Drainage Act, 1873 — Section 30
High Courts07 Dec 2000
Ex-Sepoy Prem Kumar Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0028
Constitution of India, 1950 — Article 226, 227