High Courts27 Sept 2001Dismissed
Jit Singh Vs Rajwant Kaur
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Rent) 588
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 151 , 152, 153East Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,937 of 4,612
High Courts27 Sept 2001Allowed
Sanjay Garg Vs Som Nath Singla
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 436 : (2002) 1 RCR(Criminal) 513
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts26 Sept 2001Allowed
Balbir Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) CriLJ 1082 : (2001) 4 RCR(Criminal) 761
Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 148, 149, 224, 307
High Courts26 Sept 2001Dismissed
Raman Sharma Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0109
High Courts26 Sept 2001Allowed
Pargan Singh Vs Gurmit Singh and Others
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 280 : (2002) 1 RCR(Civil) 17
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3A
High Courts26 Sept 2001
Om Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Criminal) 563
High Courts26 Sept 2001Dismissed
The Tribune Trust Vs The Presiding Officer, Labour Court, Bhatinda and Another
Punjab And Haryana At Chandigarh · (2003) 96 FLR 202 : (2002) 3 LLJ 649
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10(1), 25F, 3(2), 33C, 33C(2)Payment of Wages Act, 1936 — Section 10
High Courts25 Sept 2001Allowed
Harbax Rai Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0101
Constitution of India, 1950 — Article 14, 16, 226Punjab Municipal Act, 1911 — Section 38, 38(6)
High Courts25 Sept 2001Dismissed
Dharam Pal and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 37
Haryana Ceiling on Land Holdings Act, 1972 — Section 8
High Courts25 Sept 2001
Karnail Singh Vs Gurdial Kaur
Punjab And Haryana At Chandigarh · (2002) 2 AICLR 456 : (2001) 4 AICLR 471 : (2002) 1 CLR 65 : (2002) 1 RCR(Criminal) 466 : (2002) 1 RCR(Criminal) 800
High Courts25 Sept 2001
Suresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Criminal) 281
High Courts25 Sept 2001Dismissed
Bhupinder @ Mohinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) CriLJ 1286 : (2001) 4 RCR(Criminal) 828
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 376
High Courts25 Sept 2001Allowed
Deep Chand Verma Vs Punjab University
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0013
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 10(1) , 25F, 25G, 2A, 2K
High Courts24 Sept 2001Dismissed
Pardeep Sharma Vs The Commissioner and Secretary to Government of Haryana Health Department and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0143
Constitution of India, 1950 — Article 226
High Courts24 Sept 2001
Ram Sarup Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 CCC 234 : (2002) 2 ISJ 265 : (2002) 1 RCR(Criminal) 208
High Courts24 Sept 2001Dismissed
Mukand Singh and Others Vs Jang Singh and Others
Punjab And Haryana At Chandigarh · (2002) 2 CivCC 348 : (2002) 2 RCR(Civil) 212
Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 53A
High Courts24 Sept 2001
Balram Vs Divisional Canal Officer, Sirsa Water Ser.Div.
Punjab And Haryana At Chandigarh · (2002) 1 PLJ 2 : (2002) 3 PLR 778 : (2002) 4 RCR(Civil) 16
High Courts21 Sept 2001Allowed
State Farms Corporation of India Ltd. and Another Vs Sher Singh and Others
Punjab And Haryana At Chandigarh · (2001) 09 P&H CK 0144
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226
High Courts21 Sept 2001Dismissed
A. Neogi Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 473
Haryana Urban Development Authority Act, 1977 — Section 17(3), 17(4)
High Courts21 Sept 2001
Mohinder Kaur Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 203
Constitution of India, 1950 — Article 14