High Courts30 Aug 2001Dismissed
Ashish Kapuria Vs Baba Farid University of Health Sciences, Faridkot and Another
Punjab And Haryana At Chandigarh · AIR 2002 P&H 80 : (2002) 1 RCR(Civil) 639
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 30 of 94
High Courts30 Aug 2001Allowed
Mangat and Others Vs Tek Chand and Others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0111
Haryana Canal and Drainage Act, 1974 — Section 25
High Courts30 Aug 2001Dismissed
Subhash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) CriLJ 398 : (2001) 4 RCR(Criminal) 813
Penal Code, 1860 (IPC) — Section 376
High Courts30 Aug 2001Allowed
Omwati Devi Vs Presiding Officer, Labour Court
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0082
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 2, 25
High Courts30 Aug 2001Allowed
Jaspreet Kaur Singh Vs Baba Farid University of Health Sciences
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 247
Constitution of India, 1950 — Article 226, 227
High Courts30 Aug 2001
Abdul Latif Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 417
High Courts30 Aug 2001Dismissed
Mangal Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 CriminalCC 223 : (2002) 1 RCR(Criminal) 134
Criminal Procedure Code, 1973 (CrPC) — Section 313
High Courts30 Aug 2001Dismissed
Commissioner of C. Ex., Chandigarh Vs J.R. Engg. Works
Punjab And Haryana At Chandigarh · (2002) 79 ECC 423 : (2002) 140 ELT 79
Central Excise Rules, 1944 — Rule 57GCentral Excises and Salt Act, 1944 — Section 35H
High Courts30 Aug 2001Dismissed
Union of India (UOI) Vs Mohinder Singh and Another
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 614
Evacuee Interest (Separation) Act, 1951 — Section 9(2)
High Courts30 Aug 2001Allowed
Pancham Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 92 FLR 762
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
High Courts29 Aug 2001Dismissed
The State of Punjab and others Vs Surjit Kaur and others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 68 : (2002) 2 ILR (P&H) 274
Limitation Act, 1963 — Section 6
High Courts29 Aug 2001Dismissed
M/s Tirath Ram Ahuja Limited Vs The Presiding Officer
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0200
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 2
High Courts29 Aug 2001Dismissed
Ajit Singh Vs Des Raj
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0198
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80Constitution of India, 1950 — Article 226 , 227Punjab Municipal Act, 1911 — Section 49
High Courts29 Aug 2001
Jaspal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 203
Motor Vehicles Act, 1988 — Section 89
High Courts29 Aug 2001Dismissed
Samadh Baba Narain Dass Ba-Ihaman Swami Ram Tirath Vs Surta and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 108 : (2002) 1 RCR(Civil) 547
Punjab Relief of Indebtedness Act, 1934 — Section 30Transfer of Property Act, 1882 — Section 60
High Courts29 Aug 2001Dismissed
Mrs. Kuldeep Kaur Dhilon Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 98
Punjab Municipal Act, 1911 — Section 4(1)
High Courts29 Aug 2001Dismissed
Joginder Singh Vs Haryana Public Service Commission
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0089
Constitution of India, 1950 — Article 226, 227Post Office Act, 1898 — Section 3, 4
High Courts29 Aug 2001
Prem Lata and Others Vs Anandi Devi and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 76 : (2002) 1 RCR(Rent) 594
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts29 Aug 2001Dismissed
Bhajan Vs Presiding Officer, Labour Court, Jalandhar
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0062
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
High Courts29 Aug 2001Dismissed
The State of Punjab and Others Vs Surjit Kaur and Others
Punjab And Haryana At Chandigarh · AIR 2002 P&H 68 : (2002) 2 ILR (P&H) 274 : (2002) 4 RCR(Civil) 12
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 3, 9