COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 27 of 94

High Courts07 Sept 2001

K.V.S. Enterprises Vs State Bank of India, Guntur

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 551 : (2002) 2 RCR(Civil) 430

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 38, Order 21 Rule 47, Order 21 Rule 58, Order 21 Rule 66

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High Courts07 Sept 2001Dismissed

Gandharab Singh Vs Presiding Officer

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0036

Constitution of India, 1950 — Article 226, 227, 32Industrial Disputes Act, 1947 — Section 10, 10(1), 11, 2Industrial Disputes Regulations — Regulation 14, 16

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High Courts07 Sept 2001Allowed

Municipal Committee, Sirhind Vs Bawa Uttam Gir Chela and Another

Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 316 : (2002) 1 RCR(Civil) 275

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1

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High Courts07 Sept 2001

National Insurance Company Limited Vs Dr. R.K. Duggal and Others

Punjab And Haryana At Chandigarh · (2003) 1 ACC 386 : (2002) 1 RCR(Civil) 326

Motor Vehicles Act, 1988 — Section 175

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High Courts07 Sept 2001

Mohinder Kaur Vs Harbhajan Singh

Punjab And Haryana At Chandigarh · (2002) 1 LJR 127 : (2002) 1 RCR(Civil) 134

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High Courts06 Sept 2001Allowed

Mawasi Ram Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0140

Punjab Police Rules, 1934 — Rule 12.1, 13.4(2), 13.9, 13.9(1)

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High Courts06 Sept 2001Allowed

Balwan Singh Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court, Panipat

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0135

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25F

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High Courts06 Sept 2001Allowed

Raghbir Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 523

Punjab Land Reforms Act, 1972 — Section 5

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High Courts06 Sept 2001Dismissed

Amar Nath Vs Guru Ramdass Textile Mills (Paul Silk Industries) and Another

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 621 : (2002) 1 RCR(Rent) 595

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 15

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High Courts06 Sept 2001

Satish Kumar Sood Vs Gayatri Devi

Punjab And Haryana At Chandigarh · (2002) 1 CurLJ 148 : (2002) 3 LJR 196 : (2002) 1 Marr.LJ 459 : (2002) 1 RCR(Civil) 756

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High Courts06 Sept 2001

Vijay Kumar Tandon Vs Bhupinder Singh

Punjab And Haryana At Chandigarh · (2001) 2 CurLJ 556 : (2003) 1 LJR 735 : (2002) 2 LLR 318 : (2002) 2 PLR 412 : (2002) 1 RCR(Civil) 335

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High Courts06 Sept 2001Allowed

The Financial Commissioner, Haryana and Others Vs Shri Chand and Others

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0064

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High Courts06 Sept 2001Dismissed

Vijay Kumar Tandon Vs Bhupinder Singh and Others

Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0058

Constitution of India, 1950 — Article 226Punjab Municipal Corporation Act, 1976 — Section 172

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High Courts06 Sept 2001Dismissed

Surinder Kumar Tiku Vs The State

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 249

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 227, 228, 91Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 13(2), 13(2)

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High Courts06 Sept 2001Dismissed

Dr. J.S. Sodhi Vs Mela Ram

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 396

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, 11Constitution of India, 1950 — Article 14East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)

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High Courts06 Sept 2001Allowed