High Courts17 Nov 2000Dismissed
Angrej Singh Vs Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 337
Industrial Disputes Act, 1947 — Section 10, 25
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,022 of 4,612
High Courts17 Nov 2000
Provident Fund Inspector, Chandigarh Vs I.D. Mehta
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 249
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(A), 6A, 6D
High Courts17 Nov 2000
Pummel Singh Vs Presiding Officer, Labour Court, Bhatinda
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0023
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Industrial Disputes Act, 1947 — Section 11A
High Courts17 Nov 2000
Mr. Bhim Sen Sehgal Vs Mr. Gurpreet Singh
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0003
Constitution of India, 1950 — Article 226, 227
High Courts16 Nov 2000
Ajanta Lucky Scheme and Investment Pvt. Ltd. Vs Dharam Bir Bhalla
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 801
Companies Act, 1956 — Section 440, 454, 454(5), 477, 511Criminal Procedure Code, 1973 (CrPC) — Section 403(2)
High Courts16 Nov 2000Dismissed
Walia Stone Crushing Company Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 124 STC 539
Haryana General Sales Tax Act, 1973 — Section 13BHaryana General Sales Tax Rules, 1975 — Rule 28AHaryana Regulation and Control of Crushers Act, 1991 — Section 11, 2, 3
High Courts16 Nov 2000
Bhushan Thapar Vs M/s. Ganesh Steel Corporation and others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 188 : (2001) 1 ILR (P&H) 530 : (2001) 1 RCR(Criminal) 173
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482, 540Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Nov 2000
Nikka Singh Vs Markfed Punjab
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0158
Constitution of India, 1950 — Article 226
High Courts16 Nov 2000
Raghbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 86 FLR 384 : (2001) 1 RCR(Criminal) 2
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts16 Nov 2000
Ram Niwas Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 3
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120
High Courts16 Nov 2000
Devinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0111
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 292, 294Punjab Police Rules, 1934 — Rule 16.28
High Courts16 Nov 2000
Ram Swarup Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0108
Civil Services Rules (Punjab), 1941 — Rule 4.4Constitution of India, 1950 — Article 14, 226
High Courts16 Nov 2000
M/s. Shadi Ram Jai Bhagwa Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 763
Constitution of India, 1950 — Article 14, 19(1)Haryana State Agricultural Marketing Board (Sale of Immovable Property) Rules, 2000 — Rule 3, 3(1)Land Acquisition Act, 1894 — Section 4
High Courts16 Nov 2000
Avon Foundry and Engineering Works, Batala Vs Tarsem Singh
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0004
Industrial Disputes Act, 1947 — Section 18(1)
High Courts15 Nov 2000
Joint Commissioner of Income Tax Vs Haryana Co-operative Sugar Mills Ltd.
Punjab And Haryana At Chandigarh · (2001) 248 ITR 813
Income Tax Act, 1961 — Section 260A, 37
High Courts15 Nov 2000
Commissioner of Income Tax Vs Lakhani Footwear Ltd.
Punjab And Haryana At Chandigarh · (2001) 167 CTR 437 : (2001) 248 ITR 701
Income Tax Act, 1961 — Section 143(3), 260A, 35, 40A, 40A(5)
High Courts15 Nov 2000Allowed
Gordhan Singh Vs Munni Devi
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 726
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts15 Nov 2000
Tripta Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0242
Punjab Civil Services Rules — Rule 6.17 , 6.17(4)
High Courts15 Nov 2000
Pale Ram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0225
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10
High Courts15 Nov 2000
Brij Lal Vs Sate of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 299
Haryana Ceiling on Land Holdings Act, 1972 — Section 9(1)Punjab Security of Land Tenures Act, 1953 — Section 10, 9