High Courts05 Mar 2001

Amrik Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 420

Criminal Procedure Code, 1973 (CrPC) — Section 228(1), 407(1), 482, 526Penal Code, 1860 (IPC) — Section 26, 307, 325, 326, 354
High Courts05 Mar 2001Dismissed

Balbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 308

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Penal Code, 1860 (IPC) — Section 120, 34
High Courts02 Mar 2001

Raghbir Singh Vs Dina Nath

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 39 : (2001) 3 RCR(Civil) 186

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 10, Order 16 Rule 6 , Order 16 Rule 7, Order 16 Rule 8, Order 16 Rule 9
High Courts02 Mar 2001

Ranjit Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 813

Criminal Procedure Code, 1973 (CrPC) — Section 438Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3
High Courts02 Mar 2001

Sri Kant Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 746

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1)
High Courts02 Mar 2001

Mohan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 664

Criminal Procedure Code, 1973 (CrPC) — Section 451Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
High Courts02 Mar 2001

Lakhbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 808

Constitution of India, 1950 — Article 226Punjab Package Deal Properties (Disposal) Act, 1976 — Section 8
High Courts01 Mar 2001Dismissed

Gram Panchayat, Kanehi Vs Ram Kumar

Punjab And Haryana At Chandigarh · (2001) 3 CivCC 321 : (2001) 3 RCR(Civil) 648

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 41 Rule 27Land Acquisition Act, 1894 — Section 18, 23, 30, 6