High Courts24 May 2001
Neelam Kumari Vs Guru Nanak Dev University, Patiala
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0114
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 55 of 94
High Courts24 May 2001
Dr. Lakhvirpal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0111
Constitution of India, 1950 — Article 14, 311
High Courts24 May 2001
Swaran Singh Vs Satnam Singh
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 862
High Courts24 May 2001Allowed
Bachan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 480
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14, 226
High Courts24 May 2001Allowed
Chaman Lal Mahajan Vs Presiding Officer, Labour Court, Jalandhar
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0002
Constitution of India, 1950 — Article 226, 227
High Courts23 May 2001
Dharam Singh Vs Pritam Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 374
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts23 May 2001
Om Parkash Sharma Vs Union Territory Chandigarh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 840
Constitution of India, 1950 — Article 16, 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2), 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3, 3(1)
High Courts23 May 2001Allowed
Lt. Col. Yash Pal Vs Haryana Urban Development Authority
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 645
Haryana Urban Development Authority Act, 1977 — Section 15
High Courts23 May 2001
Dhan Kaur Vs Malkiat Singh
Punjab And Haryana At Chandigarh · (2001) 3 LJR 133 : (2002) 1 PLJ 99 : (2001) 4 RCR(Civil) 733
High Courts23 May 2001
Manmohan Singh @ Bantoo Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 400
High Courts23 May 2001
Avtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 ALD(Cri) 766
Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 376, 453, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts23 May 2001
Food Corporation of India Vs Smt. Arvinder Kaur
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 30 : (2001) 3 RCR(Civil) 463
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 9 Rule 9
High Courts23 May 2001Allowed
Malkiat Singh Sodhi Vs Kirpal Singh
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0036
High Courts23 May 2001Allowed
Malkiat Singh Sodhi Vs Kirpal Singh and another
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 283 : (2002) 1 RCR(Civil) 620
High Courts23 May 2001
Samundar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 480
Constitution of India, 1950 — Article 226, 227
High Courts22 May 2001Dismissed
Haryana Minerals Limited Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 22
High Courts22 May 2001
Ajay Jain Vs Smt. Sangeeta Jain
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 373
Hindu Marriage Act, 1955 — Section 13, 24
High Courts22 May 2001
Pehalwan Singh Vs Laddo Bibi
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 33 : (2001) 3 RCR(Civil) 481
High Courts22 May 2001
Punjab Financial Corporation Vs Satish Kumar
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 393
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 72A, Order 21 Rule 90, Order 21 Rule 95
High Courts22 May 2001
Charanjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 460 : (2001) 3 RCR(Criminal) 426
Arms Act, 1959 — Section 25, 59Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 267, 267(1), 268, 269, 270