High Courts05 Feb 2001
Satish Kumar Vs H.S.A.M.B.
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 258
Arbitration Act, 1940 — Section 13, 14, 17, 28, 30
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 83 of 94
High Courts05 Feb 2001
Jagan Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 579
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Penal Code, 1860 (IPC) — Section 235, 323, 324, 34
High Courts05 Feb 2001Dismissed
Sarup Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 819
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Specific Relief Act, 1963 — Section 38
High Courts02 Feb 2001
Shilpa Vs Maharishi Dayanand Univrsity, Rohtak
Punjab And Haryana At Chandigarh · AIR 2001 P&H 207 : (2001) 2 RCR(Civil) 631
Constitution of India, 1950 — Article 30
High Courts02 Feb 2001
M/s. Shanti Kunj Investment (Pvt.) Ltd. Vs U.T. Administration, Chandigarh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 309 : (2001) 2 ILR (P&H) 69 : (2001) 2 RCR(Civil) 809
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 10, 112, 12, 13, 18Constitution of India, 1950 — Article 226
High Courts02 Feb 2001
Ram Chander Vs Anguri Devi
Punjab And Haryana At Chandigarh · (2002) 1 DMC 193 : (2001) 2 RCR(Civil) 765
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 406, 498
High Courts02 Feb 2001
Megh Raj Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0072
Constitution of India, 1950 — Article 226
High Courts02 Feb 2001
Smt. Anita Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 750
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 344, 363, 366, 376
High Courts02 Feb 2001Dismissed
Ram Achal Singh Vs Presiding Officer, Labour Court, Ambala
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0040
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(a)Industries (Development and Regulation) Act, 1951 — Section 2
High Courts02 Feb 2001
M/s Hindustan Automobiles Industries, Rohtak Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 218 : (2001) 3 RCR(Civil) 577
Haryana Urban Development Authority Act, 1977 — Section 5Land Acquisition Act, 1894 — Section 4, 6Penal Code, 1860 (IPC) — Section 122, 406, 409, 420, 467
High Courts01 Feb 2001Allowed
Ram Babu Sharma Vs Haryana State Handloom and Handicrafts Corporation Ltd.
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0152
Constitution of India, 1950 — Article 226, 227
High Courts01 Feb 2001Dismissed
T.R. Mehta Vs Chandigarh Administration, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0147
Administrative Tribunals Act, 1985 — Section 19, 2, 20, 21, 21(1)Constitution of India, 1950 — Article 16, 226
High Courts01 Feb 2001
Harsharan Kaur Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0142
Army Pension Rules, 1961 — Rule 14, 7Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Regulation 173
High Courts01 Feb 2001
H.S. Oberoi and Associates Vs Punjab Wireless Systems Limited and Others
Punjab And Haryana At Chandigarh · (2003) 115 CompCas 326
Companies Act, 1956 — Section 433, 434, 450
High Courts01 Feb 2001
Sarabjit Singh Vs State of Punjab Karam Singh Vs State of Punjab Kashmir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 775
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 35, 42(1), 50
High Courts01 Feb 2001
New India Assurance Co. Ltd. Vs Kartar Singh New India Assurance Co. Ltd. Vs Jasbir Kaur New India Assurance Co. Ltd. Vs Paramjit Kaur New India Assurance Co. Ltd. Vs Balbir Kaur
Punjab And Haryana At Chandigarh · (2001) 2 ACC 20 : (2001) ACJ 1651
Workmens Compensation Act, 1923 — Section 30, 30(1), 4A(3)
High Courts01 Feb 2001
Mahal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 576
Criminal Procedure Code, 1973 (CrPC) — Section 313Opium Act, 1878 — Section 9
High Courts01 Feb 2001
Anokh Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0104
Criminal Procedure Code, 1973 (CrPC) — Section 313Probation of Offenders Act, 1958 — Section 4, 4Punjab Excise Act, 1914 — Section 61(1)
High Courts01 Feb 2001
Jatinder Vs Sushil
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0103
Constitution of India, 1950 — Article 227
High Courts01 Feb 2001
Bimla Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 765
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 34