High Courts17 Apr 2001Dismissed
Ravi Bansal and Others Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 301
Haryana Urban Development Authority Act, 1977 — Section 18(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 66 of 94
High Courts17 Apr 2001
Panchayat Samiti, Matanhail, Dist. Jhajjar Vs Presiding Officer, Labour Court, Rohtak
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0068
Industrial Disputes Act, 1947 — Section 2, 25
High Courts17 Apr 2001Dismissed
Sardara Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 327
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts17 Apr 2001
Charan Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 LLR 621 : (2002) 1 RCR(Civil) 681
High Courts17 Apr 2001
Jagroop Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0053
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts17 Apr 2001
Jagdish Nayar Vs Udai Bhan
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2 , Order 6 Rule 4, Order 7 Rule 1, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 56(2)Constitution of India, 1950 — Article 173
High Courts17 Apr 2001Allowed
Sewa Singh Vs The Assistant Registrar, Co-operative Societies, Tarn Taran, Distt. Amritsar
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 827
High Courts17 Apr 2001Dismissed
Harbans Lal Vs Nazar Singh
Punjab And Haryana At Chandigarh · (2002) ACJ 1827 : (2001) 4 RCR(Civil) 523
Motor Vehicles Act, 1988 — Section 166, 173
High Courts16 Apr 2001
Keshav Kumar Arora Vs Atma Nand Jain Sabha
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0079
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 15(3)
High Courts16 Apr 2001
M/s. Bajwa Agro Industries Ltd. Vs Appellate Authority for Industiral Financial Reconstruction
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 604
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 26Constitution of India, 1950 — Article 14, 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 15, 16, 17, 18
High Courts05 Apr 2001
Ram Dass Vs Shisha Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 433
Evidence Act, 1872 — Section 74(2), 76Specific Relief Act, 1963 — Section 18, 19, 27Transfer of Property Act, 1882 — Section 41, 7
High Courts05 Apr 2001Dismissed
Krishan Kumar Sharma Vs Rajpur Sallapur Cooperative Agricultural Services Society Limited, Tehsil Dasuya, Distt. Hoshiarpur
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 461
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 137Punjab Co-operative Societies Act, 1961 — Section 69
High Courts05 Apr 2001Dismissed
Sunder Lata Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 602
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5A
High Courts05 Apr 2001
Naraingarh Sugar Mills Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 460
High Courts05 Apr 2001
Jagtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 LJR 833 : (2002) 1 PLJ 314 : (2002) 3 RCR(Civil) 603
High Courts05 Apr 2001
Jasbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 11
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts05 Apr 2001Dismissed
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 323
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324Punjab Panchayati Raj Act, 1994 — Section 2, 20(3)
High Courts05 Apr 2001Dismissed
Saraswati Sugar Mills Labour Union Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 1 LLJ 1123
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts04 Apr 2001
Shiv Ditta Mal and Another Vs Mohan Dass and Others
Punjab And Haryana At Chandigarh · (2002) 1 ACC 297
High Courts04 Apr 2001Allowed
Managing Committee, Banwari Lal Jindal Suiwala College, Tosham Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0088
Haryana Affiliated Colleges (Security of Service) (Amendment) Rules, 1993 — Rule 8(2)Haryana Affiliated Colleges (Security of Service) Act, 1979 — Section 11Haryana Affiliated Colleges (Security of Service) Rules, 1980 — Rule 8