High Courts13 Mar 2001
State of Punjab Vs Tarlochan Singh
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0110
Industrial Disputes Act, 1947 — Section 11A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 72 of 94
High Courts13 Mar 2001Dismissed
Kamal Pal Vs The Additional Registrar (I) Cooperative Societies, Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 120
High Courts13 Mar 2001
Balwant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 692
Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 54
High Courts13 Mar 2001
Som Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) CriLJ 2723 : (2001) 2 RCR(Criminal) 491
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Essential Commodities (Special Provisions) Act, 1981 — Section 10A, 7Essential Commodities Act, 1955 — Section 7
High Courts13 Mar 2001
Shiv Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 DMC 594 : (2001) 2 RCR(Criminal) 749
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 109, 120, 34
High Courts13 Mar 2001
D.K. Jain Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0080
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 116Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 7
High Courts13 Mar 2001
Ram Kumar Vs Shyam Sunder
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 162
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 2
High Courts13 Mar 2001
Hav. Raj Mal Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0059
Constitution of India, 1950 — Article 14, 226, 227Pension Regulations for Army, 1961 — Regulation 173(A), 197
High Courts13 Mar 2001Dismissed
M/s. Khemka Containers Ltd., Faridabad Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court-2, Faridabad
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0034
Industrial Disputes Act, 1947 — Section 25
High Courts13 Mar 2001Dismissed
The National Insurance Co. Ltd. Vs Sajjan Singh Subedar
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 629
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
High Courts13 Mar 2001Allowed
Salim Vs Jaswant Kaur
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 638
Motor Vehicles Act, 1988 — Section 95(2)
High Courts13 Mar 2001
Bal Kishan Vs Ram Singh and another
Punjab And Haryana At Chandigarh · AIR 2001 P&H 253
High Courts13 Mar 2001Dismissed
Bal Kishan Vs Ram Singh and others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 253
High Courts13 Mar 2001Dismissed
Kumar Palvt and others Vs Unit Trust of India and another
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 503
General Clauses Act, 1897 — Section 21
High Courts13 Mar 2001Dismissed
Bal Kishan Vs Ram Singh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 253 : (2001) 3 CivCC 52 : (2001) 3 RCR(Civil) 491
High Courts13 Mar 2001Allowed
Nikka Singh Vs Jang Singh and Others
Punjab And Haryana At Chandigarh · (2002) 1 ACC 304 : (2002) ACJ 304
Motor Vehicles Act, 1988 — Section 166
High Courts12 Mar 2001Allowed
Karan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0178
Constitution of India, 1950 — Article 226
High Courts12 Mar 2001
R.L. Chhokar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0127
Constitution of India, 1950 — Article 14, 16Haryana State Electricity Board Conduct Regulations, 1984 — Rule 21
High Courts12 Mar 2001
Union of India Vs Ramesh Ahluwalia
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0104
Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Order 4 Rule 11Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 2001
R.S. Bhatti Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0071
Constitution of India, 1950 — Article 14, 16Haryana State Electricity Board Employees (Punishment and Appeal) Regulations, 1990 — Regulation 7Industrial Disputes Act, 1947 — Section 27