High Courts16 Aug 2001Dismissed
Oriental Insurance Company Limited Vs Smt. Parveen Juneja and Others
Punjab And Haryana At Chandigarh · (2003) ACJ 378 : (2002) 1 RCR(Civil) 18
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 36 of 94
High Courts16 Aug 2001Dismissed
Employees of Punwire Mobile Communication Ltd. Vs Punwire Mobile Communication Ltd. (In Liquidation) and Others
Punjab And Haryana At Chandigarh · (2003) 115 CompCas 565 : (2004) 49 SCL 616
Companies Act, 1956 — Section 466
High Courts16 Aug 2001Allowed
New India Assurance Co. Ltd. Vs Parsa and Others
Punjab And Haryana At Chandigarh · (2003) ACJ 117 : (2002) 1 RCR(Civil) 775
High Courts14 Aug 2001Allowed
State of Punjab Vs Kuldip Kaur
Punjab And Haryana At Chandigarh · (2001) 129 PLR 681
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
High Courts14 Aug 2001Allowed
S.D. Senior Secondary School, Narwana Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0183
Constitution of India, 1950 — Article 226, 227Haryana Aided Schools (Security of Service) Act, 1971 — Section 22, 24, 25, 3(2), 3(4)Haryana Aided Schools (Security of Service) Rules, 1974 — Rule 2
High Courts14 Aug 2001Dismissed
Sukhjinder Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0142
Constitution of India, 1950 — Article 226
High Courts14 Aug 2001Dismissed
Nirmal Kaur Vs Kamaljit Kaur
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 354
Criminal Procedure Code, 1973 (CrPC) — Section 482, 97Guardians and Wards Act, 1890 — Section 7Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts14 Aug 2001
Dalbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0076
Constitution of India, 1950 — Article 14, 16, 226
High Courts13 Aug 2001Dismissed
Gobind Ram Vs Kanshi Ram
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Rent) 499
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(2)(b)
High Courts13 Aug 2001Dismissed
Mukesh Rani Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 CriminalCC 123 : (2002) 1 RCR(Criminal) 163
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 406
High Courts13 Aug 2001Dismissed
Bhakra Beas Management Board Vs Rajinder Singh Patpatia and Another
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 419
Government of India Act, 1935 — Section 262Punjab State Electric Board Service of Engineers (Civil) Regulations, 1965 — Regulation 10, 10(4), 10(6), 10(7), 10(9)
High Courts13 Aug 2001Dismissed
State of Punjab and Another Vs Gopal Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 658
Land Acquisition Act, 1894 — Section 23
High Courts13 Aug 2001Dismissed
Whirlpool of India Limited Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2001) 78 ECC 29 : (2001) 99 ECR 33 : (2001) 137 ELT 42 : (2001) 129 PLR 385
Central Excises and Salt Act, 1944 — Section 2, 39, 4, 4ACivil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226
High Courts13 Aug 2001Allowed
Satinder Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0093
Constitution of India, 1950 — Article 226
High Courts13 Aug 2001Dismissed
S.L. Company, Wine Contractors Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 78 ECC 578 : (2001) 4 RCR(Civil) 646
Haryana Liquor Licence Rules, 1970 — Rule 37(9)
High Courts13 Aug 2001Dismissed
S.L. and Company Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 78 ECC 578
Haryana Liquor Licence Rules, 1970 — Rule 37(9)
High Courts13 Aug 2001Dismissed
Messrs Whirlpool of India Limited Vs Union of India and Another
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0054
Central Excises and Salt Act, 1944 — Section 4A
High Courts13 Aug 2001Allowed
Chinda Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 802
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 50
High Courts13 Aug 2001Dismissed
Dharam Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0043
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 325
High Courts13 Aug 2001Allowed
M/s Presswel Industries Vs Chander Parkash and others
Punjab And Haryana At Chandigarh · (2001) 08 P&H CK 0034
Industrial Disputes Act, 1947 — Section 33C(2)