High Courts28 May 2001
State of Haryana Vs Sh.Mangat
Punjab And Haryana At Chandigarh · (2002) 2 ICC 223 : (2002) 1 PLR 280 : (2001) 4 RCR(Civil) 711
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 54 of 94
High Courts28 May 2001Dismissed
Roshan Lal Vs District Development and Panchayat Officer/Collector and Others
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0095
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7Punjab Village Common Lands (Regulation) Rules, 1955 — Rule 21A
High Courts28 May 2001
Ashok Puri Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 133
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376
High Courts28 May 2001
Major Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) CriLJ 3715 : (2001) 3 RCR(Criminal) 574
Arms Act, 1959 — Section 25, 39Criminal Procedure Code, 1973 (CrPC) — Section 313Explosive Substances Act, 1908 — Section 4, 5, 7
High Courts28 May 2001Allowed
Hem Chand Verma Vs Presiding Officer Labour Court-cum-Industrial Tribunal, U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0048
Industrial Disputes Act, 1947 — Section 11
High Courts28 May 2001Dismissed
Rakesh Kumar Duggal and Another Vs Baldev Kumar Duggal
Punjab And Haryana At Chandigarh · AIR 2002 P&H 123
Capital of Punjab (Development and Regulation) Act, 1952 — Section 22, 3, 3(2)Civil Procedure Code, 1908 (CPC) — Section 100Punjab Capital (Development and Regulation) Buildings Rules, 1952 — Rule 90(3)
High Courts28 May 2001Dismissed
The Maur Mandi Co-operative Marketing-cum-Processing Society Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 616 : (2001) 4 RCR(Civil) 235
Constitution of India, 1950 — Article 141, 226, 265Contract Act, 1872 — Section 72Limitation Act, 1963 — Section 17(1)
High Courts28 May 2001Dismissed
Karnail Singh Vs Lakha Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 667
Civil Procedure Code, 1908 (CPC) — Section 100Negotiable Instruments Act, 1881 (NI) — Section 118, 120, 121, 122
High Courts28 May 2001Dismissed
Manjit Singh Calcutta etc Vs SGPC Amritsar etc
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0023
Evidence Act, 1872 — Section 91
High Courts28 May 2001
Kashmiri Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 366 : (2001) 3 RCR(Civil) 387
Land Acquisition Act, 1894 — Section 13, 18, 23, 23(1, 4
High Courts25 May 2001
Surjit Singh and Others Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0201
Industrial Disputes Act, 1947 — Section 9A
High Courts25 May 2001
Aruna Gupta Vs Ranbir Singh Dhanjal
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 21 : (2002) 1 DMC 254 : (2001) 3 RCR(Civil) 381
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Contract Act, 1872 — Section 11, 65, 70Hindu Marriage (Amendment) Act, 1956 — Section 13
High Courts25 May 2001Allowed
Jagjit Singh Vs Ranvijay Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 568
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 42, 44
High Courts25 May 2001Allowed
Chuhar Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 799
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 326
High Courts25 May 2001Allowed
Gurdaspur Cooperative Sugar Mills Ltd., Gurdaspur Vs Presiding Officer, Industrial Tribunal, Punjab
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0148
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 2A
High Courts25 May 2001Dismissed
Punjab State Electricity Board Vs A.R.C. (India) Engineers
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 564
Arbitration Act, 1940 — Section 20
High Courts24 May 2001Dismissed
State of Haryana and another Vs Sh. Pritam Singh and others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 622
Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development Act, 1963 — Section 22
High Courts24 May 2001Allowed
Smt. Phoolawanti Vs State of Punjab
Punjab And Haryana At Chandigarh · AIR 2002 P&H 101 : (2001) 3 RCR(Civil) 943
Constitution of India, 1950 — Article 14, 16, 21, 226Penal Code, 1860 (IPC) — Section 392, 394, 397
High Courts24 May 2001Allowed
All K.G. Khosla Karamchari Union (Regd.) Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0131
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts24 May 2001
Ranbir Singh Vs Neeraj Kumar
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 108 : (2001) 1 RCR(Rent) 692
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, Order 6 Rule 17, 148 , 151Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)