High Courts04 Dec 2000Allowed
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 274
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 304B, 354, 452
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,016 of 4,612
High Courts04 Dec 2000
Baldev Singh Vs Union of India and others
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0146
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 186, 186(1)
High Courts04 Dec 2000
Bijender Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0142
Constitution of India, 1950 — Article 226
High Courts04 Dec 2000
Navjot Kaur Vs Baba Farid University of Health Sciences
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0135
Constitution of India, 1950 — Article 14, 226
High Courts04 Dec 2000
M/s Balwant Brothers Pvt. Ltd. Vs Presiding Officer, Labour Court, Jalandhar
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0119
Industrial Disputes Act, 1947 — Section 12, 2(A)
High Courts04 Dec 2000
Ashok Kumar Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 78 ECC 593 : (2001) 1 RCR(Criminal) 800
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 3(1), 8Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 42
High Courts04 Dec 2000
Jasvir Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0111
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Dec 2000Dismissed
Kissan Trading Company Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2001) 124 STC 4
Central Sales Tax Act, 1956 — Section 15, 5(3)Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 39, 39(1)
High Courts04 Dec 2000
Rajinder Kumar Vs Smt. Devi
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0069
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 144 , 144(1)Constitution of India, 1950 — Article 227Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts04 Dec 2000
Hans Raj Monga, Ex-Manager, State of Bank of Patiala Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0048
State Bank of Patiala (Employees) Pension Regulations, 1995 — Regulation 13, 14, 26
High Courts04 Dec 2000
Bhagat Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0047
High Courts04 Dec 2000
Devi Dass Gopal Krishan Ltd. Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 75 ECC 518 : (2002) 140 ELT 56
Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11A(2), 11AA, 11ABProduce Cess Act, 1966 — Section 3(4)
High Courts04 Dec 2000
Ballarpur Industries Ltd. Vs Karan Singh
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0030
Industrial Disputes Act, 1947 — Section 2, 25
High Courts04 Dec 2000
Ramanjit Kaur Vs Panjab University, Chandigarh
Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0008
High Courts04 Dec 2000
Bhopal Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 568
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 28
High Courts30 Nov 2000Allowed
Jai Singh Vs Bhim Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 388
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 68
High Courts30 Nov 2000
Kewal Krishan Vs Amrik Singh
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0188
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts30 Nov 2000
Niranjan Singh Vs Ram Nath
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 821
Hindu Succession Act, 1956 — Section 14(1, 2Transfer of Property Act, 1882 — Section 41
High Courts30 Nov 2000Allowed
Diamond Cycle (P.) Ltd. Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2001) 123 STC 353
Haryana General Sales Tax Act, 1973 — Section 43, 44Haryana General Sales Tax Rules, 1975 — Rule 35(1)
High Courts30 Nov 2000
Sheodan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 194
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 173, 210, 482Penal Code, 1860 (IPC) — Section 148, 323, 325, 333, 34