High Courts04 Apr 2001
Karam Singh Vs Balwinder Kaur
Punjab And Haryana At Chandigarh · (2002) 1 ACC 697 : (2002) ACJ 697 : (2001) 3 RCR(Civil) 487
Motor Vehicles Act, 1988 — Section 166, 66
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 67 of 94
High Courts04 Apr 2001
R.S. Doon Vs Central Administrative Tribunal, Chandigarh Subhash Chandra Vs Central Administrative Tribunal, Chandigarh Chander Prakash Vs Central Administrative Tribunal, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 298
Administrative Service (Recruitment) Rules, 1954 — Rule 3 , 8(1)Administrative Tribunals Act, 1985 — Section 19(1), 24Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 115
High Courts04 Apr 2001Allowed
Mohinder Kaur Vs Jai Gobinda Enterprises
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 804
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts04 Apr 2001Allowed
Ram Parshad Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 11
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 279, 304A
High Courts04 Apr 2001Dismissed
Kamrudin Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 599
Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 8(3)
High Courts04 Apr 2001Dismissed
State of Haryana Vs Duli Chand
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 410
Land Acquisition Act, 1894 — Section 18, 54
High Courts03 Apr 2001Dismissed
Jagir Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 27
Northern India Canal and Drainage Act, 1873 — Section 30A, 30B
High Courts03 Apr 2001Dismissed
Ram Sarup Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 329
Constitution of India, 1950 — Article 226
High Courts03 Apr 2001
Garja Singh Vs Gram Panchayat of Village Majat
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 420
Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 30
High Courts03 Apr 2001
Arms Strong Rubber Ltd. Vs Gram Panchayat, Village Hambran, Ludhiana and others
Punjab And Haryana At Chandigarh · (2002) 3 CivCC 400 : (2002) 3 CivCC 400 : (2002) 1 LJR 435 : (2001) 2 PLJ 405 : (2002) 3 RCR(Civil) 270
High Courts30 Mar 2001
Life Insurance Corporation of India Vs Swinder Singh Kaler
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 368
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 17
High Courts30 Mar 2001
Income Tax Officer Vs M/s. Jindal Enterprises (Regd.)
Punjab And Haryana At Chandigarh · (2001) 117 TAXMAN 156
Criminal Procedure Code, 1973 (CrPC) — Section 397(3), 482Income Tax Act, 1961 — Section 269
High Courts30 Mar 2001
Hissar District Central Co-operative Bank Limited Hisar Vs S.L. Sharma
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0077
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 1, 15(1), 15(3), 15(4), 17
High Courts30 Mar 2001Dismissed
Harbrinder Singh Vs Pawan Kumar Sharma
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 433 : (2001) 4 RCR(Civil) 654
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 10, 115, 21D
High Courts30 Mar 2001
Income Tax Officer Vs Jindal Enterprises
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 843 : (2001) 117 TAXMAN 156
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Income Tax Act, 1961 — Section 269SS, 276DD, 278B
High Courts30 Mar 2001Allowed
Baldev Singh Vs Bachan Kaur and others
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0009
High Courts29 Mar 2001
Jaswant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0140
Constitution of India, 1950 — Article 14, 16(1)Industrial Disputes Act, 1947 — Section 25
High Courts29 Mar 2001
Balwant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 492
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482
High Courts29 Mar 2001
G.S. Jhaj Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 17
Criminal Procedure Code, 1973 (CrPC) — Section 345Penal Code, 1860 (IPC) — Section 228Punjab and Haryana High Court Rules and Orders, Vol. 5 (Chapter 9), Part A — Rule 7
High Courts29 Mar 2001
Suresh Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0072
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2