High Courts03 Nov 2000
Brig. (Retd.) S.N. Gulati Vs Union of India and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0082
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,028 of 4,612
High Courts03 Nov 2000
Dr. Rohit Aggarwal and others Vs State of Punjab Dr. Shailja Gupta Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2001 P&H 184 : (2001) 1 RCR(Civil) 1011
Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 20, 20(1)
High Courts03 Nov 2000Dismissed
Gurdeep Singh Vs K.K. Dikshit
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 52
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts03 Nov 2000
Continental Devices India Ltd., Chandigarh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 11
Constitution of India, 1950 — Article 226
High Courts03 Nov 2000
Ram Pal Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 168 CTR 641 : (2001) 248 ITR 634 : (2002) 121 TAXMAN 184
Constitution of India, 1950 — Article 226, 227Income Tax (Certificate Proceedings) Rules, 1962 — Rule 16, 4, 67, 86Income Tax Act, 1961 — Section 2, 2(44), 220(2)
High Courts02 Nov 2000
Mukand Lal Vs Labour Court Punjab
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0216
Constitution of India, 1950 — Article 226
High Courts02 Nov 2000
Inertia Industries Ltd. Vs Haryana State Co-op. Supply and Marketing Federation Ltd.
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 319
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 7
High Courts02 Nov 2000
Rattan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0157
High Courts02 Nov 2000
Jatinder Walia Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 391 : (2000) 4 RCR(Criminal) 623
High Courts02 Nov 2000
Harjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 311
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 148, 149, 307, 324, 325
High Courts02 Nov 2000
Raj Rani Vs Rakesh Kumar Goyal
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 28
Contempt of Courts Act, 1971 — Section 10Hindu Marriage Act, 1955 — Section 13
High Courts02 Nov 2000Allowed
Amrik Singh and another Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0089
Punjab Co-operative Societies Act, 1961 — Section 27
High Courts02 Nov 2000
Parminder Singh Sandhu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 74 : (2001) 3 RCR(Civil) 121 : (2001) 3 RCR(Civil) 149
Constitution of India, 1950 — Article 226, 227Electricity (Supply) Act, 1948 — Section 49, 79
High Courts02 Nov 2000
Haryana Tourism Corporation Ltd. and another Vs Bodh Raj Gupta and another
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 402
Arbitration Act, 1940 — Section 11, 12, 14, 17, 30
High Courts02 Nov 2000
Baba Farid University Vs Amandeep Kaur Gill
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0037
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Dentists (Amendment) Act, 1993 — Section 10A, 10B
High Courts01 Nov 2000Allowed
Shangare Singh Vs Punjab Agro Industries Corporation Ltd., Ludhiana
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0264
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33
High Courts01 Nov 2000Allowed
Karam Kaur (died) Vs Dalip Singh (dead) through LRs.
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 9 : (2001) 4 RCR(Civil) 361
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 9
High Courts01 Nov 2000Allowed
State of Haryana Vs Commissioner, Hisar Division
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0251
Constitution of India, 1950 — Article 226Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 5, 9
High Courts01 Nov 2000
Dinesh Rai Vs Presiding Officer, Labour Court and others
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0238
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
High Courts01 Nov 2000
Raman Kumar Vs Panjab University
Punjab And Haryana At Chandigarh · (2000) 11 P&H CK 0236
Constitution of India, 1950 — Article 226 , 227Punjabi University Patiala Regulation — Volume II — Regulation 10, 11, 15