High Courts15 Mar 2001
Karam Chand Vs Govt of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0061
Constitution of India, 1950 — Article 226 , 227Industrial Disputes Act, 1947 — Section 10 , 10(1)Limitation Act, 1963 — Article 137
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 71 of 94
High Courts15 Mar 2001
D.D. Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0044
Punjab Civil Services Rules, 1970 — Rule 10, 2.2, 5, 9.14(C)
High Courts15 Mar 2001
Vir Yagya Dutt Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0037
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173, 173(A), 179
High Courts15 Mar 2001
Fizz Drinks P. Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 123 STC 183
Constitution of India, 1950 — Article 141Haryana General Sales Tax Act, 1973 — Section 40(1)
High Courts14 Mar 2001Dismissed
Ram Karan Vs Presiding Officer, Labour Court, Panipat
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0182
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 10
High Courts14 Mar 2001
Smt. Savitri Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 DMC 601 : (2001) 2 RCR(Criminal) 748
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 306
High Courts14 Mar 2001
M/s. Narindera Textile Vs Girdhari Lal Bansal
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 525 : (2001) 2 RCR(Criminal) 616
Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Mar 2001
Rushtam Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0074
Constitution of India, 1950 — Article 14, 16
High Courts14 Mar 2001
Avtar Singh Vs Punjab State Co-operative Supply and Marketing Federation Ltd. (MARKFED), Chandigarh
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0069
High Courts14 Mar 2001
Amar Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ACC 131
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2001Allowed
Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 DMC 132 : (2001) 3 RCR(Criminal) 846
Penal Code, 1860 (IPC) — Section 120
High Courts14 Mar 2001Dismissed
Harbhol Singh Vs Pritam Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 806
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts14 Mar 2001
Sat Parkash @ Sat Pal Vs Vishnu Dutt
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 499
Motor Vehicles Act, 1988 — Section 166, 173
High Courts14 Mar 2001Dismissed
Krishan Avtar Kaushik Vs Smt. Raj Bala
Punjab And Haryana At Chandigarh · (2002) 2 DMC 635 : (2001) 4 RCR(Civil) 275
Hindu Marriage Act, 1955 — Section 25
High Courts14 Mar 2001
District Red Cross Society Vs Joginder Pal
Punjab And Haryana At Chandigarh · AIR 2002 P&H 5 : (2001) 3 CivCC 95 : (2001) 3 RCR(Civil) 560
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 10 , 11Succession Act, 1925 — Section 223, 236, 372, 383, 387
High Courts14 Mar 2001
Ex-Sepoy Ujagar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0032
Constitution of India, 1950 — Article 226, 227
High Courts14 Mar 2001
Satpal Vs Presiding Officer, Labour Court, Gurdaspur
Punjab And Haryana At Chandigarh · (2001) 91 FLR 270 : (2001) 2 LLJ 1337
Industrial Disputes Act, 1947 — Section 10 , 12(4)Limitation Act, 1963 — Article 137
High Courts13 Mar 2001
Bagicha Singh (Ex-Sarpanch) Vs Punjab State Election Commission
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 526
Constitution of India, 1950 — Article 226Punjab Panchayat Election Rules, 1994 — Rule 6Punjab State Election Commission Act, 1994 — Section 139, 27, 28, 29, 29(1)
High Courts13 Mar 2001
Pawan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0139
Constitution of India, 1950 — Article 226
High Courts13 Mar 2001
Karan Singh Vs Sub Divisional Magistrate, Zira
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 617
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482