High Courts20 Jan 2001
Smt. Pamela Gambhir Vs Smt. Santosh Nayyar
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 337
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 88 of 94
High Courts19 Jan 2001Dismissed
Gram Panchayat Pandori Waraich Vs The Joint Development Commissioner, IRD Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 736
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts19 Jan 2001
Karam Chand Vs Financial Commissioner (Appeals), Punjab, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 485
Constitution of India, 1950 — Article 14, 16(4), 21Punjab Security of Land Tenures Act, 1953 — Section 9
High Courts19 Jan 2001
H.L. Sahni and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0192
Constitution of India, 1950 — Article 14, 309, 310, 311University Grants Commission Act, 1956 — Section 12, 12A(5), 13, 14, 25(2)
High Courts19 Jan 2001
Balwinder Kaur Vs Bhajan Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 172
Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage Act, 1955 — Section 13
High Courts19 Jan 2001Allowed
M/s Atma Tube Products Ltd. Vs Steel Authority of India Ltd.
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 791
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(1), Order 5 Rule 1 , Order 5 Rule 5
High Courts19 Jan 2001
Gurinderdeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0130
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 2001
Raja Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 863
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34
High Courts19 Jan 2001
Sucha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 788
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 239, 240, 91Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
High Courts19 Jan 2001
Murari Lal Bhargava Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 256
Land Acquisition Act, 1894 — Section 18, 19, 23, 28, 4
High Courts19 Jan 2001
P.N.B., Amritsar Vs Jagjit Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 36
Civil Procedure Code, 1908 (CPC) — Section 35, 35(2)
High Courts19 Jan 2001
State of Haryana Vs Raj Kaur
Punjab And Haryana At Chandigarh · AIR 2001 P&H 322 : (2001) 2 RCR(Civil) 491
Civil Procedure Code, 1908 (CPC) — Section 80Evidence (Amendment) Act, 1925 — Section 67 , 68Limitation Act, 1963 — Article 65
High Courts18 Jan 2001
Bindu Vs M/s. Continental Valves Ltd.
Punjab And Haryana At Chandigarh · (2002) 1 ACC 365 : (2002) ACJ 365 : (2001) 2 RCR(Civil) 570
Motor Vehicles Act, 1939 — Section 110
High Courts18 Jan 2001
State of Haryana Vs The Satrod Kalan Co-operative L and C Society Limited
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 173 : (2001) 2 RCR(Criminal) 178
Arbitration Act, 1940 — Section 14
High Courts18 Jan 2001
Richa Sharma @ Happy Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 DMC 712 : (2001) 1 RCR(Criminal) 438
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498, 498
High Courts18 Jan 2001
Haryana Urban Development Authority Vs Rashid
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0018
Constitution of India, 1950 — Article 226, 227
High Courts18 Jan 2001Dismissed
State of Haryana Vs Vijay Kumar
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 1592
Constitution of India, 1950 — Article 226
High Courts18 Jan 2001
Satnam Singh Bhaur Vs Joint Registrar, Co-op. Societies, Jalandhar
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 167
Constitution of India, 1950 — Article 226Punjab Co-operative Societies Act, 1961 — Section 68
High Courts17 Jan 2001Dismissed
Surinder Parkash Dhir Vs Gurcharan Singh Gandhi
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 352
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 11, Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts17 Jan 2001Dismissed
Virinder Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0191
Arbitration Act, 1940 — Section 31, 32Constitution of India, 1950 — Article 14, 19, 21, 226