High Courts10 Nov 2000
Amarjit Kaur Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (2001) 1 ICC 45 : (2001) 1 LJR 329 : (2001) 1 Marr.LJ 295 : (2001) 1 RCR(Civil) 492
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,025 of 4,612
High Courts10 Nov 2000
M/s. Dalmia Dairy Industries Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 598
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts10 Nov 2000
Gram Panchayat, Sarswati Khera Vs Ram Kishan and others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 496 : (2001) 1 ILR (P&H) 313 : (2001) 1 RCR(Civil) 189
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts10 Nov 2000Allowed
Hari Singh Nalwa Vs Kartar Singh Bhadana and others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 86 : (2001) 1 ILR (P&H) 371
Constitution of India, 1950 — Article 191, 286Contract Act, 1872 — Section 25Mines and Minerals (Development and Regulation) Act, 1957 — Section 2
High Courts10 Nov 2000
Hari Singh Nalwa Vs Kartar Singh Bhadana
Punjab And Haryana At Chandigarh · AIR 2001 P&H 86 : (2001) 1 ILR (P&H) 371 : (2001) 1 RCR(Civil) 529
Constitution of India, 1950 — Article 191, 286Contract Act, 1872 — Section 25Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 12, 13, 14
High Courts09 Nov 2000
Pushpinder Kumar Pathak Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 37
Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 195Punjab Town Improvement Act, 1922 — Section 43
High Courts09 Nov 2000
Sqn. Leader G.S. Cheema Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0237
Constitution of India, 1950 — Article 226, 227
High Courts09 Nov 2000
Sushila Devi Rawat Vs Union of India and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0235
Constitution of India, 1950 — Article 226, 227
High Courts09 Nov 2000Allowed
Prem Nath Vs Jagat Singh and another
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0201
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts09 Nov 2000
Hardial Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 506 : (2000) 4 RCR(Criminal) 680
High Courts09 Nov 2000
Om Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 478 : (2000) 4 RCR(Criminal) 769
High Courts09 Nov 2000
M/s. Grewal Rice Mills Vs Punjab State Co-operative Supply and Marketing Federation Ltd.
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 442
Arbitration Act, 1940 — Section 11, 14, 17Contract Act, 1872 — Section 237
High Courts09 Nov 2000
Amar Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0009
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 14, 311Penal Code, 1860 (IPC) — Section 279, 337
High Courts08 Nov 2000Dismissed
The Executive Engineer, Provincial Division No. 1, P.W.D., B and R, Sonepat Vs Hari Ram
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0250
Constitution of India, 1950 — Article 226
High Courts08 Nov 2000
Usha (Smt.) Vs Rajinder Kumar
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 569 : (2001) 3 RCR(Civil) 255
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Hindu Marriage Act, 1955 — Section 13, 24
High Courts08 Nov 2000
Chaman Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 511 : (2000) 4 RCR(Criminal) 677
High Courts08 Nov 2000
Balmukand @ Lakha Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 275
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 302
High Courts08 Nov 2000
Kunal Monga Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0112
Constitution of India, 1950 — Article 226
High Courts08 Nov 2000Dismissed
Estate Officer, Haryana Urban Development Authority Vs Presiding Officer
Punjab And Haryana At Chandigarh · (2001) 91 FLR 341 : (2001) 2 LLJ 120
Industrial Disputes Act, 1947 — Section 2, 25
High Courts08 Nov 2000
Ex-Spr Chaini Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0061
Constitution of India, 1950 — Article 226, 227