High Courts11 Oct 2001Allowed
Surjit Singh Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 75 : (2002) 2 RCR(Civil) 612
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 19 of 94
High Courts11 Oct 2001
Ashok Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 160 : (2002) 1 RCR(Criminal) 247
High Courts11 Oct 2001Dismissed
Dalbir Singh Vs Simar Kaur alias Simro
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 408 : (2002) 2 DMC 371 : (2002) 2 RCR(Civil) 40
Hindu Marriage Act, 1955 — Section 13(1)
High Courts11 Oct 2001Dismissed
Union of India (UOI) and Others Vs Nirmal Singh Sandhu and Another
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0048
Administrative Tribunals Act, 1985 — Section 22(3), 28Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17, 17(1)Constitution of India, 1950 — Article 136, 226
High Courts11 Oct 2001Dismissed
Commissioner of Income Tax Vs Ram Piyara Satish Kumar
Punjab And Haryana At Chandigarh · (2003) 132 TAXMAN 20
Income Tax Act, 1961 — Section 256(1), 256(2)
High Courts11 Oct 2001Allowed
Shaheed Kartar Singh Sarabha Ayurved Medical College and Hospital Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0017
Baba Farid University of Health Science Act, 1998 — Section 1(3), 10K, 7, 7(2), 7(3)
High Courts10 Oct 2001Allowed
Darshan Singh Vs Bhagat Devi Dass Hira Dass Charitable Trust
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 397 : (2001) 2 RCR(Rent) 582
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 13(2), 15Punjab Relief of Indebtedness Act, 1934 — Section 31
High Courts10 Oct 2001Allowed
Ranjit Singh and Another Vs The Presiding Officer, Industrial Tribunal and Others
Punjab And Haryana At Chandigarh · (2003) 96 FLR 854 : (2003) 1 LLJ 1100 : (2003) 133 PLR 247
Industrial Disputes Act, 1947 — Section 33(1)
High Courts10 Oct 2001Dismissed
State of Punjab Vs Sadhu Singh
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0140
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33
High Courts10 Oct 2001
Karamjit Singh @ Kalan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 297 : (2002) 2 RCR(Criminal) 1
High Courts10 Oct 2001
Mrs. Dalip Kaur and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 490
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts10 Oct 2001Allowed
Krishan Chand Vs Laj Wanti and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 443 : (2002) 2 RCR(Civil) 410
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 17 Rule 2Constitution of India, 1950 — Article 21, 227
High Courts10 Oct 2001Dismissed
Nagina Singh and Others Vs Surjan Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 18
High Courts10 Oct 2001
Siri Chand and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 352
Constitution of India, 1950 — Article 226
High Courts09 Oct 2001Dismissed
Haryana State Electricity Board Vs Onkar Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 176
Constitution of India, 1950 — Article 14, 16, 39Electricity (Supply) Act, 1948 — Section 82
High Courts09 Oct 2001Dismissed
Gurudwara Local Patti Khuhi Vs Ramji Dass and Others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 461 : (2002) 3 RCR(Civil) 441
High Courts09 Oct 2001
Yash Paul Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 AICLR 748 : (2002) 1 RCR(Criminal) 562
High Courts08 Oct 2001
Anguri Devi and Others Vs Haryana Vidyut Prasaran Nigam Ltd.
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 278 : (2002) 2 RCR(Civil) 414
Electricity Rules, 1956 — Rule 29
High Courts08 Oct 2001
Raj Kumari Amrit Kaur Vs Maharani Deepinder Kuar and others
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0173
High Courts08 Oct 2001Allowed
Lakhwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 10 P&H CK 0171
Constitution of India, 1950 — Article 14, 16, 226, 227, 39