High Courts30 Jan 2001
Samir Anand Vs Army Institute of Law
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0158
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 85 of 94
High Courts30 Jan 2001
H.C. Ram Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0109
Constitution of India, 1950 — Article 14, 16, 311Punjab Police Rules, 1934 — Rule 16.28(3)
High Courts30 Jan 2001Dismissed
Dalel Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 295
Land Acquisition Act, 1894 — Section 4, 6
High Courts30 Jan 2001
Union of India Vs Tarlok Singh
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0076
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 16, 226Railway Protection Force Rules, 1959 — Rule 44, 51
High Courts30 Jan 2001
Dharam Paul Arora Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 561
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 409, 498
High Courts30 Jan 2001
State of Punjab Vs Sukhwinder Singh
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0060
Constitution of India, 1950 — Article 311, 311(2)Punjab Police Rules, 1934 — Rule 12.21, 16.24
High Courts30 Jan 2001
Naresh Chander Malik Vs Presiding Officer, Industrial Tribunal-cum-Labour Court-I, Faridabad
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0048
Constitution of India, 1950 — Article 226
High Courts30 Jan 2001Dismissed
Dr. Honey Arya Vs Panjab University
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0030
Constitution of India, 1950 — Article 14, 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33
High Courts30 Jan 2001Dismissed
Gurpreet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 325
Constitution of India, 1950 — Article 226Punjab Land Revenue Rules, 1909 — Rule 15
High Courts30 Jan 2001Allowed
Abneesh Singla Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0022
Constitution of India, 1950 — Article 226
High Courts30 Jan 2001
Baldev Singh Vs Chhota Singh
Punjab And Haryana At Chandigarh · AIR 2002 P&H 47 : (2001) 2 CivCC 503 : (2001) 2 CivCC 503 : (2001) 2 RCR(Civil) 316
Specific Relief Act, 1963 — Section 16
High Courts29 Jan 2001Allowed
Dilbag Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 360
Land Acquisition Act, 1894 — Section 4, 5
High Courts29 Jan 2001Dismissed
Sansar Chand Vs Financial Commissioner (Appeals -1) Punjab and others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 263
High Courts29 Jan 2001Partly Allowed
Balwinder Singh alias Gudu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 37
Penal Code, 1860 (IPC) — Section 120
High Courts29 Jan 2001Dismissed
Jagdish Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 298
Constitution of India, 1950 — Article 226
High Courts29 Jan 2001Dismissed
Ajit Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 299
Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts29 Jan 2001
State of Punjab Vs Tarlok Kumar
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 334
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts29 Jan 2001
Joginder Singh Walia Vs Punjab State Electricity Board, Patiala
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0141
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Jan 2001
Mangat Ram Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 97 : (2001) 2 RCR(Civil) 197
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts29 Jan 2001
Baba Puran Nath Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 791
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482