High Courts09 May 2001Dismissed
Pritam Singh Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 296
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 60 of 94
High Courts09 May 2001
Devender Kumar Vs Rajinder Singh Yadav
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 580
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6, 151Limitation Act, 1963 — Article 54
High Courts09 May 2001
Ex. Dafedar Clerk Didar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0121
Constitution of India, 1950 — Article 226, 227
High Courts09 May 2001Dismissed
Banta Singh and Others Vs Chief Canal Officer and Others
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0090
Haryana Canal and Drainage Act, 1974 — Section 17
High Courts09 May 2001
Punjab State Electricity Board, Patiala Vs Presiding Officer, Labour Court, Gurdaspur
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0089
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts09 May 2001Dismissed
Ravinder Kaur Vs Chandigarh Housing Board
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 474 : (2001) 4 RCR(Civil) 246
Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 17Constitution of India, 1950 — Article 14, 226
High Courts08 May 2001Dismissed
Smt. Sheo Wanti and others Vs State of Punjab and another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 262
Punjab Town Improvement Act, 1922 — Section 36
High Courts08 May 2001Dismissed
State of Punjab Vs Jaspal Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 806
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts07 May 2001Partly Allowed
Indu Bhushan Vs Major Singh
Punjab And Haryana At Chandigarh · (2002) ACJ 1963 : (2001) 4 RCR(Civil) 204
Motor Vehicles Act, 1988 — Section 149, 166
High Courts07 May 2001Dismissed
Sukhdev Singh and Others Vs Superintending Canal Officer, Patiala and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 301
Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 30FF
High Courts07 May 2001Partly Allowed
Suraj Mal Hooda, Deputy Director Statistics, Director of Agriculture, Haryana Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0060
Constitution of India, 1950 — Article 226
High Courts07 May 2001Dismissed
Ajay Partap Singh Vs Smt. Amar Bala Singh
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 519 : (2002) 1 DMC 708 : (2001) 3 RCR(Civil) 661
Hindu Marriage Act, 1955 — Section 13, 13(1)
High Courts05 May 2001Allowed
Ram Dass and others Vs Shisha Singh and others
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0030
Registration Act, 1908 — Section 49
High Courts04 May 2001
Harsh Kumar Vs Bhagwan Sahai Rawat
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 464
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 173(1)
High Courts04 May 2001Partly Allowed
M/s Radha Rubber Industries, Jalandhar Vs Presiding Officer, Labour Court, Jalandhar
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0145
Constitution of India, 1950 — Article 226, 227
High Courts04 May 2001Dismissed
Management of the Managing Director Haryana Warehousing Corporation, Panchkula Vs Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0143
Industrial Disputes Act, 1947 — Section 10
High Courts04 May 2001Allowed
Puran Singh Vs Punjab State Electricity Board, Patiala
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0142
Constitution of India, 1950 — Article 14, 16, 226, 227, 39
High Courts04 May 2001Allowed
M/s Vishnu Kumar Gupta Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 668
Arbitration Act, 1940 — Section 11, 12, 4, 41, 5Arbitration Rules, 1940 — Rule 4Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115, 24
High Courts04 May 2001
Rakesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 DMC 422 : (2001) 3 RCR(Criminal) 95
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 504
High Courts04 May 2001Allowed
Union of India Vs Kulbhushan Gupta
Punjab And Haryana At Chandigarh · (2001) 05 P&H CK 0071
Arbitration Act, 1940 — Section 30