High Courts01 Mar 2001Allowed
Akshay Naran Vs P.U.
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0156
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 76 of 94
High Courts01 Mar 2001Dismissed
Smt. Paramjit Kaur Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0150
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2001Allowed
Miss Raman Vs Punjabi University, Patiala
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0146
Constitution of India, 1950 — Article 226
High Courts01 Mar 2001
Smt. Sateshwari Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0143
Constitution of India, 1950 — Article 14, 226, 227
High Courts01 Mar 2001
Minakshi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 3
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 34, 423(1)
High Courts01 Mar 2001
Mam Kaur Vs Ram Sarup
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 60 : (2001) 2 DMC 255 : (2001) 2 RCR(Civil) 800
Hindu Marriage Act, 1955 — Section 13(1)
High Courts01 Mar 2001
Swaran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 207
High Courts01 Mar 2001
Sukhbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 176
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 151
High Courts01 Mar 2001
M/s Bawa Agro Centre Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 175
Insecticides Act, 1968 — Section 29(2), 33Insecticides Rules, 1971 — Rule 12, 16, 18, 19
High Courts01 Mar 2001
Ex-JWO Sutantar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0054
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2001Allowed
Jage Ram Vs Hari Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 635 : (2001) 4 RCR(Civil) 274
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 115
High Courts01 Mar 2001
Smt. Pushpa Devi Vs Rattan Singh Gupta and another
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0014
High Courts01 Mar 2001
Har Kaur Vs Balwant Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 205
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 17
High Courts28 Feb 2001
Satbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0126
Industrial Disputes Act, 1947 — Section 10(1)Penal Code, 1860 (IPC) — Section 505
High Courts28 Feb 2001
IBP Co. Limited Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 359
Constitution of India, 1950 — Article 14, 226, 298
High Courts28 Feb 2001
Ex-Risaldar Manjit Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0112
Army Rules, 1954 — Rule 13(3)I, 2(A)Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 2001
Dr. Jasheet Singh Bhullar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0050
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 2001
Ex-Sepoy Bhup Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0045
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Rule 7
High Courts28 Feb 2001Allowed
Gorakh Singh Vs Jagpal Singh and others
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Feb 2001
Sudesh Kumar Aggarwal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 366
Constitution of India, 1950 — Article 136, 226, 227, 243Punjab Municipal (President and Vice President) Election Rules, 1994 — Rule 3, 4, 4(1)Punjab State Election Commission Act, 1994 — Section 74, 83