COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 2001

1,880 judgments · page 87 of 94

High Courts24 Jan 2001

Punjab Agro Rice Bran Extractions Ltd. Vs M/s. Banwari Lal Surech Kumar

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 244

Arbitration Act, 1940 — Section 10, 12, 12(2), 12(3)Arbitration and Conciliation Act, 1996 — Section 13, 13(4), 16(2), 34, 86Constitution of India, 1950 — Article 226, 227

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High Courts24 Jan 2001

Jagbir Vs Presiding Officer, Industrial Tribunal-cum-Labour Court

Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0059

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Industrial Disputes Act, 1947 — Section 10

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High Courts24 Jan 2001

Mahabir Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 237

Criminal Procedure Code, 1973 (CrPC) — Section 439

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High Courts24 Jan 2001

Punjab State Electricity Board Punjab Vs Punjab Re-Stressed Concrete Works Ltd.

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 465

Arbitration Act, 1940 — Section 29, 30Sales of Goods Act, 1930 — Section 61

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High Courts24 Jan 2001

Sohan Lal Bhumbak Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0037

Constitution of India, 1950 — Article 16(4)

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High Courts23 Jan 2001

Vivek Bansal Vs Guru Nanak Dev University, Amritsar

Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0149

Constitution of India, 1950 — Article 14, 16, 226, 227

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High Courts23 Jan 2001

Hoffmann Andreas Vs Insp. Land Customs, Station Attari Road, Amritsar

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 793

Constitution of India, 1950 — Article 141, 144Criminal Procedure Code, 1973 (CrPC) — Section 311, 407Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42

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High Courts23 Jan 2001

Usha Gupta Vs Amir Chand

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 788

Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 298, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3

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High Courts23 Jan 2001

Parveen Bhatti Vs H.C. Samuel Dass and another

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 732

Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 494

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High Courts23 Jan 2001

Narinderpal Singh Vs Punjab State Civil Supplies Corporation Ltd.

Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0061

Industrial Disputes Act, 1947 — Section 11A, 25

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High Courts23 Jan 2001

Mukhtiar Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 416

Constitution of India, 1950 — Article 14, 226, 32Haryana Municipal Act, 1973 — Section 4(1), 4(2)

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High Courts22 Jan 2001Allowed

Jagir Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 672

Land Acquisition Act, 1894 — Section 11, 18, 25, 4

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High Courts22 Jan 2001

HMM Coaches Ltd. Vs M/s. Jaycee Coach Builders Limited

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 160

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Companies Act, 1956 — Section 34, 46, 48Contract Act, 1872 — Section 27

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High Courts22 Jan 2001

Balbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 174

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146

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High Courts22 Jan 2001

Gurdeep Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) CriLJ 2378 : (2001) 2 ILR (P&H) 388 : (2001) 2 RCR(Criminal) 178

Criminal Procedure Code, 1973 (CrPC) — Section 203, 204(4), 256, 307, 386Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts22 Jan 2001

Swaran Singh Vs Kashmir Singh

Punjab And Haryana At Chandigarh · AIR 2001 P&H 164 : (2001) 2 RCR(Civil) 39

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 115 , 151Constitution of India, 1950 — Article 227 , 243Haryana Panchayati Raj Act, 1994 — Section 176, 176(2), 176(4)

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High Courts22 Jan 2001