High Courts18 May 2001Dismissed
Gurmail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0026
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 57 of 94
High Courts18 May 2001Dismissed
Central State Farm, Hissar Vs Balbir Singh
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0021
Constitution of India, 1950 — Article 21, 226Industrial Disputes Act, 1947 — Section 10, 11, 2
High Courts18 May 2001Allowed
Notan Dass Manchanda Vs Chandigarh Housing Board
Punjab And Haryana At Chandigarh · AIR 2002 P&H 37 : (2001) 4 RCR(Civil) 344
Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 6
High Courts17 May 2001Allowed
K.R. Enterprises, Chandigarh Vs Advisor of the Administrator U.T. Chandigarh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 581
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 21Constitution of India, 1950 — Article 226, 227
High Courts17 May 2001
Jaspal Singh Vs Deputy Registrar Coop. Societies, Ropar
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 574
Constitution of India, 1950 — Article 226, 227Punjab Co-operative Societies Rules, 1963 — Rule 25, 26
High Courts17 May 2001
M/s. PML Industries Ltd. Vs The Board for Industrial and Financial Reconstruction
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 340
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 17(2), 17(3), 18(3), 3(1)(O)
High Courts17 May 2001Allowed
Dharminder Kumar Jain Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 9
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 41, 42, 43
High Courts17 May 2001Dismissed
Madina Dangi Multipurpose Co-op. Society, Madina Vs Raj Mal
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 41 : (2001) 4 RCR(Civil) 322
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 6, Order 9 Rule 13, 115 , 151
High Courts17 May 2001Dismissed
Hari Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 90 : (2001) 3 RCR(Civil) 686
Forest (Conservation) Act, 1980 — Section 2Land Acquisition Act, 1894 — Section 3, 4, 6
High Courts17 May 2001Dismissed
Nirbhay Singh Vs Financial Commissioner (Appeals-I), Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 643
Penal Code, 1860 (IPC) — Section 323
High Courts16 May 2001
M/s. Jain Agro Industries Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0204
High Courts16 May 2001Dismissed
Rakesh Batra Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 570
Land Acquisition Act, 1894 — Section 4, 6
High Courts16 May 2001
Rati Ram Vs The State of Haryana and others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 267
Haryana Panchayati Raj Act, 1994 — Section 53(3)
High Courts16 May 2001Dismissed
Director of Extension, CCS, HAU, Hissar Vs Rattan Singh
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0144
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 25
High Courts16 May 2001
Isham Singh Vs Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0126
Industrial Disputes Act, 1947 — Section 25
High Courts16 May 2001Dismissed
Mrs. Madhu Dogra Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0070
Administrative Tribunals Act, 1985 — Section 19(1)Constitution of India, 1950 — Article 14, 16, 226
High Courts16 May 2001
Hfcl Infotel Ltd Vs V.v. Telecom and another
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0020
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts15 May 2001Allowed
R.C. Sood and Co. Ltd., New Delhi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 822
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 5
High Courts15 May 2001Allowed
Balwant Singh @ Banta Vs State of Punjab Om Parkash Vs State of Punjab Surinder Singh @ Sinda Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 802
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42(2)
High Courts15 May 2001
Steel Authority of India Limited Vs Messrs Gupta Brothers Steel Tube Limited
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 446
Arbitration Act, 1940 — Section 14, 30, 35Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 14