High Courts15 Sept 2000
Nirbhaya Singh Vs Waryam Singh
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 481 : (2001) 1 Marr.LJ 527 : (2000) 4 RCR(Criminal) 290
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,041 of 4,612
High Courts15 Sept 2000
Karnail Singh Vs Sohan
Punjab And Haryana At Chandigarh · (2001) 1 LJR 579 : (2000) 4 RCR(Civil) 635
High Courts15 Sept 2000Partly Allowed
Bansi Rice Mills Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 297 : (2002) 127 STC 218
Haryana General Sales Tax Act, 1973 — Section 25(5), 40(1)
High Courts15 Sept 2000
Som Nath Khem Chand and Others Vs O.P. Bhiana, Income Tax Officer and Another
Punjab And Haryana At Chandigarh · (2001) 165 CTR 217
Income Tax Act, 1961 — Section 271D, 276DD
High Courts15 Sept 2000
Kumar Rice Mills Vs Punjab State Civil Supplies Corporation
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 250
Arbitration Act, 1940 — Section 34
High Courts15 Sept 2000
Dr. Vinod Kumar Sharma Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0047
Constitution of India, 1950 — Article 226Forest Service (Appointment by Promotion) Regulations, 1966 — Regulation 8Indian Forest Service (Cadre) Rules, 1966 — Rule 8, 9, 9
High Courts15 Sept 2000
Bakhtawar Singh Vs P.O. Central Govt. Industrial Tribunal-cum-Labour Court
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0029
Constitution of India, 1950 — Article 226
High Courts15 Sept 2000
Ravi Kumar Vs Presiding Officer, Labour Court, Patiala
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0012
Industrial Disputes Act, 1947 — Section 10, 11B
High Courts14 Sept 2000
Keshwa Nand Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0180
Constitution of India, 1950 — Article 226
High Courts14 Sept 2000Dismissed
State of Haryana and Others Vs Sheikhpura Coop. L/C Society Limited and Another
Punjab And Haryana At Chandigarh · (2000) 126 PLR 723
Arbitration Act, 1940 — Section 30
High Courts14 Sept 2000Dismissed
State of Haryana Vs Kalu Ram and another
Punjab And Haryana At Chandigarh · (2000) 3 LLJ 24
Constitution of India, 1950 — Article 226
High Courts14 Sept 2000
Subey Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 160
Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3(1)
High Courts14 Sept 2000
Joginder Dass Vs Ram Tirath and others
Punjab And Haryana At Chandigarh · (2001) 1 ICC 549 : (2000) 4 RCR(Civil) 535
High Courts14 Sept 2000Dismissed
Commissioner of Income Tax Vs Dhillon Rice Mills
Punjab And Haryana At Chandigarh · (2002) 256 ITR 447
Income Tax Act, 1961 — Section 256(2), 271(1)
High Courts14 Sept 2000
SPRING DALE EDUCATION SOCIETY Vs UNION OF INDIA and Others
Punjab And Haryana At Chandigarh · (2001) 163 CTR 537
Income Tax Act, 1961 — Section 132Societies Registration Act, 1860 — Section 11, 12
High Courts14 Sept 2000Allowed
Sugan Chand Jain Vs R.K. Chopra and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 811 : (2000) 4 RCR(Civil) 426
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts14 Sept 2000
Spring Dale Education Society Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 163 CTR 537
Income Tax Act, 1961 — Section 132, 132(1), 132(8), 132(9A)
High Courts14 Sept 2000
Padma Wadhawan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0050
Constitution of India, 1950 — Article 226
High Courts14 Sept 2000
Nicks India Tools, Ludhiana Vs Presiding Officer, Labour Court, Ludhiana Ram Surat Vs Presiding Officer, Labour Court, Ludhiana
Punjab And Haryana At Chandigarh · (2002) 93 FLR 904
Constitution of India, 1950 — Article 226
High Courts14 Sept 2000
Municipal Council, Gurgaon Vs Presiding Officer, Labour Court, Gurgaon
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0007
Constitution of India, 1950 — Article 226