High Courts20 Apr 2001Allowed
Balkar Singh Vs Kishori Lal
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 399
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 65 of 94
High Courts19 Apr 2001Allowed
Balkar Singh Vs Gurmit Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 390
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts19 Apr 2001Dismissed
Devender Singh Vs Nirmal Kaur
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0092
Contempt of Courts Act, 1971 — Section 10, 12
High Courts19 Apr 2001Dismissed
Smt. Surinder Kaur Vs Smt. Amarjit Kaur
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 790
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts19 Apr 2001
Pepsu Road Transport Corporation, Patiala Vs Joginder Kaur
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 642 : (2001) 3 RCR(Civil) 166
Motor Vehicles Act, 1988 — Section 166
High Courts19 Apr 2001
State of Haryana Vs Kartar Singh
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0070
Industrial Disputes Act, 1947 — Section 10Limitation Act, 1963 — Article 37
High Courts18 Apr 2001
P.C. Wadhwa Vs State Bank of Patiala
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 317 : (2001) 3 RCR(Civil) 473
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts18 Apr 2001
Balbir Singh Saini Vs Union of India
Punjab And Haryana At Chandigarh · (2001) CriLJ 3227 : (2001) 3 RCR(Civil) 264
Air Force Rules, 1969 — Rule 105, 106, 83, 84, 84(2)Constitution of India, 1950 — Article 14, 16, 226Evidence Act, 1872 — Section 32
High Courts18 Apr 2001
D.r Pyara Lal Garg Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 345
Central Health Service Rules, 1963 — Rule 4, 8(3)Constitution of India, 1950 — Article 14, 16, 226, 309Punjab Medical Education State Service (Class II) Rules, 1979 — Rule 1(3), 10(1), 2, 22, 23
High Courts18 Apr 2001
Jai Bhagwan Vs Rewari Central Cooperative Bank Limited
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0059
Constitution of India, 1950 — Article 14, 16
High Courts18 Apr 2001
Shish Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 826
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145, 146, 151Penal Code, 1860 (IPC) — Section 148, 149, 323, 324, 325
High Courts18 Apr 2001
Bakhshish Singh Vs The Punjab Financial Corporation
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0052
State Financial Corporations Act, 1951 — Section 29, 31
High Courts18 Apr 2001
Palwal Cooperative Sugar Mills Ltd. Vs Presiding Officer, Labour Court II, Faridabad
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0051
Industrial Disputes Act, 1947 — Section 25
High Courts18 Apr 2001
Sarwan Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 DMC 125 : (2001) 3 RCR(Criminal) 532
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 304B, 307, 34, 498A
High Courts18 Apr 2001Dismissed
S.P.S. Rathore Vs Central Bureau of Investigation
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 239
Criminal Procedure Code, 1973 (CrPC) — Section 173, 468, 469, 473Limitation Act, 1963 — Section 5
High Courts18 Apr 2001Allowed
Sh. B.N. Kataria and Others Vs The Union Territory and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 24
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A
High Courts17 Apr 2001Dismissed
Dharam Singh Vs Financial Commissioner, Appeals-II, Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 133
Punjab Land Revenue Act, 1887 — Section 116
High Courts17 Apr 2001Allowed
Municipal Corporation, Amritsar Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0098
Civil Procedure Code, 1908 (CPC) — Section 2Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 11, 12, 18, 23(1), 26
High Courts17 Apr 2001
Parsini Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 422
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 28
High Courts17 Apr 2001
Nirpal Singh Vs S.D.M., Ram Pura Phul
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 107
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Criminal Procedure Code, 1973 (CrPC) — Section 145 , 482