High Courts20 Oct 2000Dismissed
Mani Ram Vs Umrao Singh
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0135
Contempt of Courts Act, 1971 — Section 2Haryana Canal and Drainage Act, 1974 — Section 17, 18(1), 20
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,031 of 4,612
High Courts20 Oct 2000
Isher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 229
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts20 Oct 2000Dismissed
Prem Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0046
Land Acquisition Act, 1894 — Section 4
High Courts20 Oct 2000
Nathi Ram Vs Puran Chand
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 139
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 152Specific Relief Act, 1963 — Section 6
High Courts19 Oct 2000
Luxmi Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 178
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 190, 200, 482Penal Code, 1860 (IPC) — Section 142, 147, 148, 149, 323
High Courts19 Oct 2000
Harbhajan Kaur Vs Punjab State
Punjab And Haryana At Chandigarh · (2001) 2 ACC 419 : (2001) 1 RCR(Civil) 487
High Courts19 Oct 2000
Bal Ram Jakhar Vs Commissioner of Income Tax and Others
Punjab And Haryana At Chandigarh · (2001) 169 CTR 283 : (2001) 250 ITR 393
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(1), 147, 148
High Courts18 Oct 2000Dismissed
Puran Singh Vs Registrar General, Punjab and Haryana High Court and Another
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0147
High Courts18 Oct 2000
Punjab Khadi and Village Industries Board Vs Manjit Kaur
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0137
Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 Oct 2000
Ritu Rani Vs Punjab State
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0128
Constitution of India, 1950 — Article 226, 227
High Courts18 Oct 2000
Darshan Singh Vs Harbhajan Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 319 : (2001) 1 RCR(Civil) 71
High Courts18 Oct 2000
Iqbal Singh Vs The Presiding Officer, Labour Court, Gurdaspur
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 368 : (2001) 1 LLJ 1525
Civil Procedure Code, 1908 (CPC) — Section 11Industrial Disputes Act, 1947 — Section 10(1), 33C
High Courts18 Oct 2000
Raj Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 303
Land Acquisition Act, 1894 — Section 18, 23(1), 4, 6
High Courts18 Oct 2000
Kushal Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 577
High Courts18 Oct 2000
Hardev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 755
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 190, 200, 482Penal Code, 1860 (IPC) — Section 148, 149, 343, 365, 427
High Courts18 Oct 2000
M/s. Makkar Cotton Mills Vs Harmander Singh
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 656 : (2001) 1 RCR(Civil) 47
Arbitration Act, 1940 — Section 8
High Courts18 Oct 2000
Ramesh Misra Vs M/s. Tara Industries Limited
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 94
Industrial Disputes Act, 1947 — Section 10(1), 11, 2A
High Courts18 Oct 2000
State of Punjab Vs Dhanna Singh
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0021
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts17 Oct 2000
Lt.Col. T.C. Bhakoo Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0134
Army Rules, 1954 — Rule 14, 4
High Courts17 Oct 2000
Sher Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 94 FLR 1045 : (2002) 3 LLJ 210
Industrial Disputes Act, 1947 — Section 25