High Courts12 Feb 2001
Kartar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0080
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173(A), 179
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 82 of 94
High Courts12 Feb 2001
Raj Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0073
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts12 Feb 2001Allowed
Dr. K.L. Sharma Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 801
Constitution of India, 1950 — Article 14, 226Punjab Regional and Town Planning and Development Act, 1995 — Section 43Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 5(3)
High Courts12 Feb 2001
Steel Strips Wheels Ltd. Vs The Collector, Central Excise, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 78 ECC 42 : (2001) 4 RCR(Civil) 755
Central Excise Rules, 1944 — Rule 209Central Excises and Salt Act, 1944 — Section 23(1), 23(3), 24
High Courts07 Feb 2001
State of Haryana Vs Surinder Kumar
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0130
Industrial Disputes Act, 1947 — Section 2, 25
High Courts07 Feb 2001
Amit Kumar Vs State of Punjab Motta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 661
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 42(2), 50, 55
High Courts07 Feb 2001
Mewa Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0033
Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173(1), 179
High Courts07 Feb 2001
Darshan Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0032
Constitution of India, 1950 — Article 226Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 27Pension Regulations for Army, 1961 — Regulation 173(A), 179
High Courts07 Feb 2001Allowed
Kashmiri Lal Sharma Vs Iqbal Singh Bajwa
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0011
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 20, 33
High Courts07 Feb 2001Dismissed
State of Punjab Vs Dewan Chand
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0010
Industrial Disputes Act, 1947 — Section 33
High Courts06 Feb 2001
Chhatar Singh and Another Vs Zile Singh and Others
Punjab And Haryana At Chandigarh · (2002) 1 ACC 125 : (2002) ACJ 125
Motor Vehicles Act, 1939 — Section 92A
High Courts06 Feb 2001
Geeta Rani Vs PSEB Mohali
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0137
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12
High Courts06 Feb 2001Dismissed
P.S. Brar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0093
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts06 Feb 2001
Anil Kumar Vs Smt. Saroj
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 798
Hindu Marriage Act, 1955 — Section 12, 13
High Courts06 Feb 2001
Suraj Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120, 34
High Courts06 Feb 2001Dismissed
Gurdip Singh Vs Arjan Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 104
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts05 Feb 2001
Naresh Chand Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0135
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2001
Om Singh Chhikara Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0129
Constitution of India, 1950 — Article 226
High Courts05 Feb 2001
Rajbir Singh Sekhon Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) CriLJ 2019 : (2001) 2 ILR (P&H) 400 : (2001) 2 RCR(Criminal) 469
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 49(24), 50
High Courts05 Feb 2001
R.K. Garg Vs Haryana State
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 792
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13