High Courts22 May 2001
Amarjit Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 201
Punjab Chaukidara Rules, 1976 — Rule 42
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 56 of 94
High Courts22 May 2001
Basheshwar Dass Vs Zile Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 459
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 15, 92, 92(1)
High Courts22 May 2001Dismissed
Amarjit Singh and Another Vs The Assistant Collector Ist Grade, Etc.
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0033
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7, 8
High Courts22 May 2001
Suraj Bhan Vs Gram Panchayat Juppa Khurd
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 666
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23
High Courts21 May 2001
Dinu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 494
Criminal Procedure Code, 1973 (CrPC) — Section 31, 313Penal Code, 1860 (IPC) — Section 332, 35, 353, 379, 71
High Courts21 May 2001
Bhira @ Nada Vs State of Haryana
Punjab And Haryana At Chandigarh · AIR 2001 P&H 289 : (2002) 1 ILR (P&H) 42 : (2001) 4 RCR(Civil) 124
Constitution of India, 1950 — Article 226Haryana Panchayati Raj Election Rules, 1994 — Rule 14, 61, 61(2), 62, 69(2)
High Courts20 May 2001
Laxmi and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2004) 3 PLR 734 : (2005) 1 RCR(Civil) 362
High Courts18 May 2001Dismissed
Joginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0192
Constitution of India, 1950 — Article 226
High Courts18 May 2001Partly Allowed
Sher Singh Vs General Public
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 546 : (2001) 3 RCR(Civil) 780
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5
High Courts18 May 2001Partly Allowed
Satpal Chopra Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 638
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 4, 4(1)
High Courts18 May 2001Allowed
Robot Engineers Pvt. Ltd., Chandigarh Vs Presiding Officer, Labour Court, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 563
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Industrial Disputes Act, 1947 — Section 10(1)
High Courts18 May 2001Allowed
Tejbir Singh Vs Taran Taran Co-operative Sugar Mills Ltd.
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0146
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
High Courts18 May 2001Allowed
Ram Bhaj Khatak Vs State of U.T., Chandigarh and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 431
Constitution of India, 1950 — Article 226Government Residences (Chandigarh Administration General Pool) Allotment Rules, 1996 — Rule 12, 20
High Courts18 May 2001
Vikas Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0109
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts18 May 2001Dismissed
Kishan Lal Vs Gindori
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 400
Hindu Succession Act, 1956 — Section 4(1)
High Courts18 May 2001
Mayawati Vs Hukam Chand Attreja
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 425 : (2002) 1 CurLJ 482 : (2002) 2 RCR(Criminal) 142
High Courts18 May 2001
Surinder Nath Sood Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · (2001) CriLJ 3390 : (2002) 1 ILR (P&H) 310 : (2001) 3 RCR(Criminal) 468
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16(1), 19(2), 23, 23(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 12(A), 32
High Courts18 May 2001Dismissed
Zorawar Singh Vs Rohtas Chaudhary
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 337 : (2001) 3 RCR(Civil) 825
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, 47Land Acquisition (Amendment) Act, 1984 — Section 23(1A), 23(2), 28Land Acquisition Act, 1894 — Section 11 , 18
High Courts18 May 2001Allowed
Prem Kumar Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 796
Capital of Punjab (Development and Regulation) Act, 1952 — Section 10, 8(A)Constitution of India, 1950 — Article 226, 227
High Courts18 May 2001Allowed
Haryana Agro Industries Corporation Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 603 : (2002) 125 STC 18
Haryana General Sales Tax Act, 1973 — Section 31, 40