High Courts11 Jan 2001
Narender Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 39
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2001
1,880 judgments · page 92 of 94
High Courts11 Jan 2001
Daya Nand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0003
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13
High Courts10 Jan 2001Allowed
Avtar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0221
Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 2001
Mangal Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 45
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jan 2001
Joginder Singh Vs Surinder Pal Singh
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 140 : (2001) 2 RCR(Civil) 227
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
High Courts10 Jan 2001
Madhulesh Kumar Vs Smt. Lajwanti
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 640 : (2001) 2 RCR(Civil) 35
Court Fees Act, 1870 — Section 7, 7(10)
High Courts10 Jan 2001
Life Insurance Corporation of India Vs Narinder Pal Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 16 : (2001) 3 RCR(Civil) 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 6
High Courts10 Jan 2001
Raj Bala Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 796
Constitution of India, 1950 — Article 226
High Courts10 Jan 2001
Rajbala Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0093
High Courts10 Jan 2001
United India Insurance Company Ltd. Vs Surjit Singh Sodhi
Punjab And Haryana At Chandigarh · (2001) 2 ACC 180 : (2001) ACJ 1551 : (2001) 2 RCR(Civil) 239
Motor Vehicles Act, 1988 — Section 147, 147(1), 147(3), 149, 149(4)Penal Code, 1860 (IPC) — Section 279, 304
High Courts10 Jan 2001
Sukhdev Singh and others Vs Union of India and others
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 274
Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 321National Security Act, 1980 — Section 10
High Courts10 Jan 2001Dismissed
Ravinderpal Singh Vs Union Territory, Chandigarh and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0028
High Courts10 Jan 2001
Monika Matta Vs Union of India
Punjab And Haryana At Chandigarh · AIR 2001 P&H 191 : (2001) 2 RCR(Civil) 441
Constitution of India, 1950 — Article 14, 16Homoeopathy Central Council Act, 1973 — Section 13, 2, 32
High Courts10 Jan 2001
Nidhi Vs Parshant Arora
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 267
Civil Procedure Code, 1908 (CPC) — Section 10Criminal Procedure Code, 1973 (CrPC) — Section 164Hindu Marriage Act, 1955 — Section 11, 12, 2, 5, 5(1)
High Courts09 Jan 2001
Bhagirth Sharma Vs Punjab Spinning and Weaving Mills Ltd. and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0201
Central Inland Water Transport Corporation Ltd. Service Discipline and Appeal Rules, 1979 — Rule 9Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 14, 226, 227, 23
High Courts09 Jan 2001
Phool Chand Vs Phool Chand
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 596 : (2001) 2 RCR(Civil) 301
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 22, 22(2)
High Courts09 Jan 2001
Puran Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 583
Constitution of India, 1950 — Article 161, 226, 227, 72Criminal Procedure Code, 1973 (CrPC) — Section 433A, 482Penal Code, 1860 (IPC) — Section 148, 149, 161, 172, 302
High Courts09 Jan 2001
Safex Chemicals India Limited Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 654
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 3
High Courts09 Jan 2001
Smt. Shashi Kumari Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0058
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 2001Dismissed
Dharampal Chhabra Vs Shri Mehar Chand and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 786
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13