High Courts27 Nov 2000
New India Assurance Company Ltd. Vs Partap Singh
Punjab And Haryana At Chandigarh · (2002) 1 ACC 530 : (2002) ACJ 530 : (2001) 1 RCR(Civil) 702
Motor Vehicles Act, 1988 — Section 149, 149(2), 163
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,019 of 4,612
High Courts27 Nov 2000
Punjab State Vs Narain Singh
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0075
Constitution of India, 1950 — Article 14, 16, 19Punjab Police Rules, 1934 — Rule 16.2, 16.24
High Courts27 Nov 2000
State of Haryana Vs Shyam Lal
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0064
Constitution of India, 1950 — Article 226
High Courts27 Nov 2000Allowed
Daljit Kaur etc. Vs Ujjagar Singh etc.
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 847
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), Order 6 Rule 17
High Courts27 Nov 2000
State of Haryana Vs Babu Lal
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0028
Constitution of India, 1950 — Article 226
High Courts27 Nov 2000
Satyabir Singh Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2001) 248 ITR 785 : (2001) 117 TAXMAN 22
Income Tax Act, 1961 — Section 132(5), 148, 245C, 245D(1), 281BLand Acquisition Act, 1894 — Section 6
High Courts24 Nov 2000
Ashwani Kumar Sharma Vs Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0240
Constitution of India, 1950 — Article 226
High Courts24 Nov 2000
Commissioner of Income Tax Vs HANSA AGENCIES (P) LTD.
Punjab And Haryana At Chandigarh · (2002) 255 ITR 559
Income Tax Act, 1961 — Section 256
High Courts24 Nov 2000
Dalip Kaur Vs Harbhajan Kaur
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0107
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts24 Nov 2000
Smt. Bala Vs Vasudev
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 605 : (2001) 3 RCR(Civil) 184
Motor Vehicles Act, 1988 — Section 166
High Courts24 Nov 2000
Gohana Primary Co-operative Agricultral Development Bank Ltd. Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and another
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0044
Constitution of India, 1950 — Article 226, 227
High Courts24 Nov 2000Allowed
Industrial Cables (India) Limited, Rajpura Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 378
Constitution of India, 1950 — Article 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 15(1), 16, 17, 18
High Courts24 Nov 2000Dismissed
Krishan Chand Vs Additional Director Consolidation of Holdings, Punjab
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0033
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts24 Nov 2000
State of Haryana Vs S.C. Diwan
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0022
Constitution of India, 1950 — Article 14, 16, 226Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 6, 6(1), 6(2), 6(3), 6(4)
High Courts23 Nov 2000
Upendra Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0215
Examination Rules of the State Board of Technical Education and Industrial Training, Punjab, s — Rule 26Punjab State Board of Technical Education and Industrial Training Act, 1992 — Section 38, 39, 40
High Courts23 Nov 2000Dismissed
Remcon Food Care, Malout Road, Gidderbaha Vs Punjab State Warehousing Corporation, Chandigarh and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0184
High Courts23 Nov 2000
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 503
Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 37, 61
High Courts23 Nov 2000
Jeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 364
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)
High Courts23 Nov 2000
Tejinder Pal Bedi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 220
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts23 Nov 2000
Mandeep Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 455
Constitution of India, 1950 — Article 226