High Courts05 Dec 2000Dismissed
New India Assurance Company Vs Rani
Punjab And Haryana At Chandigarh · (2001) ACJ 1912 : (2001) 3 RCR(Civil) 720 : (2001) 1 RCR(Civil) 674
Motor Vehicles Act, 1988 — Section 149, 149(2), 149(4)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,015 of 4,612
High Courts05 Dec 2000
Commissioner of Income Tax Vs Janta Service Station
Punjab And Haryana At Chandigarh · (2001) 251 ITR 347
Income Tax Act, 1961 — Section 139(1), 139(4), 142(1), 143(3), 256(1)
High Courts05 Dec 2000
Kela Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 193
Constitution of India, 1950 — Article 226, 227Representation of the People Act, 1951 — Section 33(4), 36, 36(8)
High Courts05 Dec 2000Dismissed
Executive Engineer, Haryanan Urban Development Authority Vs Presiding Officer, Industrial Tribunal-cum-Labour Court-1, Gurgaon
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0138
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts05 Dec 2000
Food Corporation of India Vs M/s. P.K. Company
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 436
Arbitration and Conciliation Act, 1996 — Section 8
High Courts05 Dec 2000
Ex-Subedar Jasmail Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0129
Army Rules, 1954 — Rule 13(3)Constitution of India, 1950 — Article 226, 227
High Courts05 Dec 2000
Som Nath Vs Presiding Officer, Labour Court-cum-Industrial Tribunal, Hissar
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0124
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25
High Courts05 Dec 2000
Atul Casting Ltd. Vs Lt. Col. Bawa Gurvachan Singh (Retd.)
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0116
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2
High Courts05 Dec 2000
Naresh Batra Vs State (Union Territory of Chandigarh)
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 656
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420, 467, 468, 471
High Courts05 Dec 2000
Gram Panchayat, Fatehgarh Vs Raghu Nath and others
Punjab And Haryana At Chandigarh · (2005) 1 CivCC 691 : (2005) 1 CivCC 691 : (2004) 4 RCR(Civil) 781
High Courts05 Dec 2000
Sham Sunder Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 663
Criminal Procedure Code, 1973 (CrPC) — Section 407, 482Penal Code, 1860 (IPC) — Section 323, 324, 326, 34
High Courts05 Dec 2000
State of Haryana Vs Mandhu Ram
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0065
Industrial Disputes Act, 1947 — Section 2, 25
High Courts05 Dec 2000
Arihant Jain Society Vs Gian Kaur
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 245 : (2001) 1 RCR(Civil) 501
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, 115
High Courts05 Dec 2000
Ex-Subedar Sardara Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0059
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 179
High Courts05 Dec 2000Dismissed
State of Haryana Vs Mandhu Ram and another
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 619
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Dec 2000
Kuljit Singh Sehgal Vs M/s Gupta Agencies and another
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0049
Evidence Act, 1872 — Section 145
High Courts05 Dec 2000Dismissed
Santosh Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 53
Land Acquisition Act, 1894 — Section 12, 18, 26, 4, 48
High Courts05 Dec 2000
Dharam Dev Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 496
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 54
High Courts05 Dec 2000
National Insurance Co. Vs Rani
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0014
Motor Vehicles Act, 1988 — Section 149(2), 149(4)
High Courts05 Dec 2000
Lt. Col. M.L. Kohli Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0001
Constitution of India, 1950 — Article 226