High Courts19 Oct 2001Dismissed
Chattar Singh Vs Mehar Singh
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 577 : (2002) 1 RCR(Civil) 757
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 16 of 94
High Courts19 Oct 2001Dismissed
Sharam Singh Vs Gurjit Singh and Others
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 665 : (2002) 2 RCR(Civil) 429
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A
High Courts19 Oct 2001Dismissed
Commr. of C. Ex., Delhi-III Vs Indian Sugar and General Eng. Corp.
Punjab And Haryana At Chandigarh · (2001) 99 ECR 507 : (2002) 140 ELT 380
Central Excise Rules, 1944 — Rule 57A
High Courts19 Oct 2001Dismissed
Commissioner of C. Ex., Chandigarh-II Vs Deesh Plastic Industries
Punjab And Haryana At Chandigarh · (2001) 78 ECC 675 : (2002) 139 ELT 263
Central Excises and Salt Act, 1944 — Section 35H
High Courts19 Oct 2001Allowed
Paramjit Kaur Vs Gamdoor Singh
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 672 : (2002) 1 RCR(Criminal) 597
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B
High Courts18 Oct 2001Allowed
Tara Devi and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) CriLJ 725 : (2002) 1 RCR(Criminal) 148
Penal Code, 1860 (IPC) — Section 120B, 366, 376
High Courts18 Oct 2001Allowed
Ravi Singh Vs District Development and Panchayat Officer Exercising the Powers of Collector, Gurdaspur and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 109
Constitution of India, 1950 — Article 227Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 5
High Courts18 Oct 2001Allowed
Brahm Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 681
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 323, 407, 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 342, 427
High Courts18 Oct 2001Allowed
The Bhathinda Central Co-operative Bank Ltd. and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 733(2) : (2003) 2 RCR(Civil) 730
High Courts18 Oct 2001Dismissed
Mukhtiar Kaur and Others Vs Sita Singh and Others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 27 : (2002) 1 RCR(Civil) 247
Easements Act, 1882 — Section 15
High Courts18 Oct 2001
Satish Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 CCC 408 : (2002) 1 RCR(Criminal) 505
High Courts18 Oct 2001Allowed
Dr. Balkarn Singh Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0076
Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 4
High Courts18 Oct 2001Allowed
Vijay Pal Vs Daya Ram
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 55 : (2002) 1 RCR(Civil) 740
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 18 Rule 17, 115
High Courts17 Oct 2001Dismissed
Rajinder Rathi Vs Capsugel India Ltd. and Others
Punjab And Haryana At Chandigarh · (2003) 115 CompCas 358 : (2002) 1 RCR(Criminal) 510
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts17 Oct 2001Dismissed
Satish Kumar Mehta Vs Suman Kumar Mehta
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 243
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts17 Oct 2001
Baldev Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 834
Haryana Municipal Election Rules, 1978 — Rule 29, 74
High Courts17 Oct 2001
State of Haryana Vs Santosh Kumar Chetal
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 833
High Courts17 Oct 2001
Amar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 LJR 630 : (2002) 1 PLJ 128 : (2002) 2 PLR 343 : (2002) 1 RCR(Civil) 489
High Courts17 Oct 2001Dismissed
Commissioner of C. Ex., Chandigarh-I Vs Doaba Steel Rolling Mills
Punjab And Haryana At Chandigarh · (2001) 78 ECC 673 : (2002) 139 ELT 285
Central Excises and Salt Act, 1944 — Section 35H(1)
High Courts17 Oct 2001
Jagdish Parshad Vs Presiding Officer, Industrial Tribunal-cum-Labour Court, Hisar
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0030
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25G