High Courts29 Aug 2001Allowed
Subhash Chand Vs Sushila
Punjab And Haryana At Chandigarh · (2002) 2 DMC 529 : (2002) 1 RCR(Civil) 539
Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 31 of 94
High Courts29 Aug 2001Dismissed
Rajaram Corn Products (Punjab) Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 475
Constitution of India, 1950 — Article 226Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 25, 25(4), 26, 28
High Courts28 Aug 2001Allowed
Surender Vs Presiding Officer, Industrial Tribunal-cum-Labour Court, Hisar and Others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0217
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1), 25, 25F, 25G
High Courts28 Aug 2001Allowed
Hazura Singh Vs Tej Kaur
Punjab And Haryana At Chandigarh · AIR 2002 P&H 162 : (2002) 2 DMC 345
Evidence Act, 1872 — Section 50Hindu Womens Right to Property Act, 1937 — Section 3
High Courts28 Aug 2001Dismissed
State of Haryana and Another Vs Smt. Kanta Devi and Another
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0133
Industrial Disputes Act, 1947 — Section 10(1)
High Courts28 Aug 2001
Maj General (Retd.) C.L.Piplani Vs State (UOI)
Punjab And Haryana At Chandigarh · (2002) 1 AICLR 797 : (2002) 1 C.C.Cases 259 : (2002) 1 CLR 27 : (2002) 1 ISJ(Banking) 356 : (2002) 1 RCR(Criminal) 210
High Courts28 Aug 2001Dismissed
Ram Singh Vs Bant Dass alias Bant Singh and Others
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 194 : (2002) 1 RCR(Civil) 79
High Courts28 Aug 2001Dismissed
Bhagat Ram Vs Bant Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 77
High Courts28 Aug 2001Dismissed
Monga Rice Mill Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 638 : (2002) 125 STC 304
Central Sales Tax Act, 1956 — Section 14, 15, 5, 5(3)Constitution of India, 1950 — Article 226, 269, 286Haryana General Sales Tax Act, 1973 — Section 12, 17
High Courts28 Aug 2001Dismissed
Sunil Dutta Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 400
Constitution of India, 1950 — Article 226Punjab Municipal Corporation Act, 1976 — Section 6, 60Punjab State Election Commission Act, 1994 — Section 74
High Courts28 Aug 2001
Paramjit Singh Vs Purneet Bhardwaj
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 227
High Courts27 Aug 2001Allowed
Punjab State Vs S. Buta Singh, Ex-Constable
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0173
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311Punjab Police Rules, 1934 — Rule 12.21
High Courts27 Aug 2001Allowed
Model Town and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 248
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 23Punjab Municipal Act, 1911 — Section 3(1), 3(8)
High Courts27 Aug 2001Allowed
Pritam Singh Vs Lakhbir Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 289
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2), 13A, 15, 15(5)
High Courts27 Aug 2001Partly Allowed
Ramandeep Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 394
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120
High Courts27 Aug 2001Partly Allowed
Gopi Vs Krishna
Punjab And Haryana At Chandigarh · (2002) CriLJ 1173 : (2002) 1 DMC 495 : (2001) 4 RCR(Criminal) 624
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 13
High Courts27 Aug 2001Dismissed
The Bal Khurd Coop. Agri. Service Society Ltd. and others Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0049
Punjab Co-operative Societies Act, 1961 — Section 23
High Courts27 Aug 2001Partly Allowed
Shamsher alias Surinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0025
Constitution (Forty-Second Amendment) Act, 1976 — Section 44Limitation Act, 1963 — Article 100, 58Punjab Government Employees (Conduct) Rules, 1966 — Rule 21
High Courts27 Aug 2001Allowed
Murli Manohar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) CriLJ 1295 : (2001) 4 RCR(Criminal) 536
Criminal Procedure Code, 1973 (CrPC) — Section 82, 83Insecticides Act, 1968 — Section 17, 18, 21, 29, 3Insecticides Rules, 1971 — Rule 16, 19
High Courts24 Aug 2001Dismissed
Management of the Vice-Chancellor, Kurukshehtra University Vs Presiding Officer, Labour Court
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 206
Constitution of India, 1950 — Article 226, 227, 32Industrial Disputes Act, 1947 — Section 10(1), 2, 25F