High Courts27 Sept 2000
Punjab State Agricultural Marketing Borad Vs Bhagirath Lal
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0022
Punjab Agricultural Produce Markets Act, 1961 — Section 3(12), 3(8), 42
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,038 of 4,612
High Courts27 Sept 2000
Commissioner and Secretry to Government of Hayana Vs Pale Ram and others
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0016
Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 10, 11, 2
High Courts27 Sept 2000
Dhamandeep Singh and others Vs Subordinate Service Selection Board, Punjab and others
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0014
Constitution of India, 1950 — Article 226
High Courts27 Sept 2000
Haryana State Agricultural Marketing Board Vs Presiding Officer
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0011
Industrial Disputes Act, 1947 — Section 2, 33
High Courts26 Sept 2000
Lingaya's Jankalyan Shikshan Sanstha (Regd.), New Delhi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0199
All India Council for Technical Education (Norms and Guidelines for fees and Guidelines for Admission in Professional Colleges) Regulations, 1994 — Regulation 2, 3, 4, 6, 6(7)Constitution of India, 1950 — Article 12, 245, 246Evidence Act, 1872 — Section 115
High Courts26 Sept 2000Allowed
Hari Kishan Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 767
Punjab Capital (Development and Regulation) Buildings Rules, 1952 — Rule 5
High Courts26 Sept 2000
Guru Jambheshwar University, Hissar Vs Presiding Officer, Industrial Tribunal
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0176
Industrial Disputes Act, 1947 — Section 25
High Courts26 Sept 2000
Bachittar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 183
Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(8), 175, 482Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Sept 2000
Subhash Sahani Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0113
Constitution of India, 1950 — Article 226
High Courts26 Sept 2000
The S.D.O. (Civil)-cum-Authority, Ambala Improvement Trust Vs The Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2002) 92 FLR 834 : (2001) 2 LLJ 1610
Industrial Disputes Act, 1947 — Section 2, 25(F), 25(G), 25(H)
High Courts26 Sept 2000
Raman Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 431
Constitution of India, 1950 — Article 226
High Courts26 Sept 2000
Vinod Goel and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 516 : (2001) 252 ITR 29
Income Tax Act, 1922 — Section 22(4), 37(1)Income Tax Act, 1961 — Section 116, 117(1), 131, 131(1), 131(1A)
High Courts26 Sept 2000
State of Haryana Vs Sewa Singh
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0008
Industrial Disputes Act, 1947 — Section 10, 11
High Courts25 Sept 2000
Vijay Gopal Dogra Vs Punjab and Haryana High Court
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 290
Constitution of India, 1950 — Article 226Punjab and Haryana Lawyers Chambers (Allotment and Occupancy) (Amendment) Rules, 1985 — Rule 10, 11, 12, 14, 17Punjab and Haryana Lawyers Chambers (Allotment and Occupancy) Rules, 1988 — Rule 6
High Courts25 Sept 2000Dismissed
Karam Kaur Vs Dalip Singh (Dead) Through Legal Representatives and another
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0177
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts25 Sept 2000Allowed
Karam Kaur Vs Dalip Singh
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0164
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4
High Courts25 Sept 2000
Atma Tube Products Ltd. Vs Tata Iron and Steel Co. Ltd.
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 227
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 151, 17, 18, 21(1)Transfer of Property Act, 1882 — Section 58
High Courts25 Sept 2000
Sanjay Yadav Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 486
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts25 Sept 2000
Vijayu Gopal Dogra Vs Punjab and Haryana High Court
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 290 : (2001) 1 RCR(Civil) 56
Punjab and Haryana Lawyers Chamber (Allotment and Occupancy) Rules, 1985 — Rule 10, 11, 12, 14, 9Punjab and Haryana Lawyers Chambers (Allotment and Occupancy) Rules, 1988 — Rule 17, 6
High Courts25 Sept 2000
Kulbir Singh Vs State Of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 459
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 6