High Courts05 Oct 2000
Nain Dev Vs Balwinder Singh
Punjab And Haryana At Chandigarh · (2003) ACJ 716 : (2001) 1 RCR(Civil) 361
Motor Vehicles Act, 1988 — Section 140, 140(1), 140(2), 160, 163
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,035 of 4,612
High Courts05 Oct 2000
Jagdish Rai @ Jagdish Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 188
Constitution of India, 1950 — Article 21Opium Act, 1878 — Section 9
High Courts05 Oct 2000
Nawab Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 740
High Courts05 Oct 2000
Jagdish Kumari Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 260
Constitution of India, 1950 — Article 226, 227
High Courts05 Oct 2000
N.K.Jain Vs C.B.I.
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 304 : (2000) 4 RCR(Criminal) 428
High Courts05 Oct 2000
State of Punjab Vs Ram Chand
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 817
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50
High Courts05 Oct 2000
Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0027
Constitution of India, 1950 — Article 226
High Courts04 Oct 2000
Jaspal Singh Vs Superintending Engineer, Public Health Circle
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0123
Industrial Disputes Act, 1947 — Section 10
High Courts04 Oct 2000
Joginder Singh and another Vs Baldev Singh and others
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 135
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Constitution of India, 1950 — Article 227Sikh Gurdwaras Act, 1925 — Section 101, 142, 87, 87(1), 88
High Courts04 Oct 2000
Amar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 603 : (2000) 4 RCR(Criminal) 805
High Courts04 Oct 2000
Major Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 451
High Courts04 Oct 2000
Food Corporation of India Vs M/s. Khurana and Co.
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 253
Civil Procedure Code, 1908 (CPC) — Section 100, 34
High Courts04 Oct 2000
Punjab State Ware Housing Corporation Vs Municipal Council
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 262
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 3(B)(C), 65, 68, 8(1)
High Courts04 Oct 2000Dismissed
Ishwar Singh Vs Singh Ram
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 830
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5 , Order 38 Rule 5(1), Order 39 Rule 5
High Courts04 Oct 2000Allowed
Bashir Vs Financial Commissioner (Appeal-1), Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 17
Constitution of India, 1950 — Article 226
High Courts03 Oct 2000Allowed
Mukhtiar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0127
Constitution of India, 1950 — Article 16, 226
High Courts03 Oct 2000Allowed
Buta Ram Vs Veeru Ram alias Beeru Ram
Punjab And Haryana At Chandigarh · AIR 2001 P&H 127 : (2001) 2 CivCC 461 : (2001) 2 ILR (P&H) 209 : (2001) 4 RCR(Civil) 159
Hindu Minority and Guardianship Act, 1956 — Section 7
High Courts03 Oct 2000
Prem Swaroop Gaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0117
Constitution of India, 1950 — Article 226Provincial Veterinary Service (Class I) Rules, 1930 — Rule 13, 19
High Courts03 Oct 2000
M/s. Escorts Medical Centre Vs Presiding Officer, Industrial Tribunal
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0114
Industrial Disputes Act, 1947 — Section 2
High Courts03 Oct 2000
Union of India Vs Satish Kumar
Punjab And Haryana At Chandigarh · (2000) 10 P&H CK 0091
Punjab Government National Emergency (Concession) Rules, 1965 — Rule 4, 8