High Courts17 Oct 2000
Rewati Raman Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 423
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)Penal Code, 1860 (IPC) — Section 364
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,032 of 4,612
High Courts17 Oct 2000
Gurnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0034
Industrial Disputes Act, 1947 — Section 11
High Courts13 Oct 2000
Dr. Castro's Homoeo Research Centre Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2001 P&H 180 : (2001) 2 RCR(Civil) 152
High Courts13 Oct 2000
Union of India Vs Kishan Singh
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0122
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 123
High Courts13 Oct 2000
Mohinder Singh Vs The Presiding Officer, Labour Court, Amritsar
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0095
Constitution of India, 1950 — Article 226, 227
High Courts13 Oct 2000
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 847
High Courts13 Oct 2000Dismissed
Manjit Singh Vs M/s Atma Singh and Sons and Others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 46 : (2000) 4 RCR(Criminal) 604
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts13 Oct 2000Partly Allowed
Bhagat Singh Vs Sadhu Singh
Punjab And Haryana At Chandigarh · (2001) 89 FLR 719
Workmens Compensation Act, 1923 — Section 4
High Courts12 Oct 2000
Ram Phal Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 99 : (2001) 1 ILR (P&H) 306 : (2001) 1 RCR(Civil) 146
Constitution of India, 1950 — Article 12, 14
High Courts12 Oct 2000
Om Parkash Mann Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0078
High Courts12 Oct 2000
Abhinav Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 413 : (2001) 1 RCR(Civil) 91
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 47
High Courts12 Oct 2000
Prem Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 460
Constitution of India, 1950 — Article 14, 32Haryana Urban Development Authority Act, 1977 — Section 18Land Acquisition Act, 1894 — Section 11, 4, 5, 6
High Courts12 Oct 2000
State of Punjab and another Vs Som Pal and another
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0029
Constitution of India, 1950 — Article 226, 227
High Courts11 Oct 2000Allowed
M.M. Dyeing and Finishing Mills Ltd. Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (2001) 73 ECC 670 : (2002) 141 ELT 342
Central Excises and Salt Act, 1944 — Section 35F, 35KConstitution of India, 1950 — Article 226
High Courts11 Oct 2000
Roshan Lal Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0131
Punjab Civil Services Regulations — Regulation 16, 18Punjab Civil Services Rules — Rule 18, 6
High Courts11 Oct 2000
Rajinder Singh Vs Rajinder Kaur
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 170 : (2001) 2 RCR(Civil) 15
Hindu Marriage Act, 1955 — Section 24, 9
High Courts11 Oct 2000
B.D. Sahni Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0104
Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 7(6)
High Courts11 Oct 2000
M/s. Sehgal Knitwears Vs M/s. Shreshth International
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 373
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts11 Oct 2000
M/s. Miscro Grain Steels Vs Presiding Officer, Labour Court-cum-Industrial
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0089
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts11 Oct 2000
Mm Dyeing and Finishing Mills (P) Ltd. Vs Union of India and Another
Punjab And Haryana At Chandigarh · (2001) 94 ECR 404
Central Excises and Salt Act, 1944 — Section 35F