High Courts04 Jul 2001Allowed

Union of India Vs P. Lal, IPS R.K. Sharma Vs Union of India

Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 539

Administrative Tribunals Act, 1985 — Section 14, 14(1), 14(3), 15, 15(1)All India Services (Conditions of Service Residuary Matters) Rules, 1960 — Rule 2 , 3All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(2) , 16(2A)
High Courts04 Jul 2001Dismissed

Ravinder Singh Rana Vs State of Punjab

Punjab And Haryana At Chandigarh · AIR 2001 P&H 335 : (2002) 1 ILR (P&H) 302 : (2001) 4 RCR(Civil) 265

Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 12, 15, 3, 8Notaries Rules, 1956 — Rule 3, 4, 6, 7, 8
High Courts04 Jul 2001Dismissed

Harnek Singh Vs Sukhdev Singh

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 59 : (2001) 4 RCR(Civil) 411

Evidence Act, 1872 — Section 69Succession Act, 1925 — Section 63
High Courts03 Jul 2001Dismissed

Punjab Steel Corporation Vs M.S.T.C. Ltd.

Punjab And Haryana At Chandigarh · (2002) 1 CivCC 503 : (2002) 1 ILR (P&H) 321 : (2001) 4 RCR(Civil) 565

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 3, Order 7 Rule 1