High Courts17 Apr 2001Dismissed
Sardara Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 327
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,980 of 4,612
High Courts17 Apr 2001
Charan Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 2 LLR 621 : (2002) 1 RCR(Civil) 681
High Courts17 Apr 2001
Jagdish Nayar Vs Udai Bhan
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 172
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2 , Order 6 Rule 4, Order 7 Rule 1, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 56(2)Constitution of India, 1950 — Article 173
High Courts17 Apr 2001Allowed
Sewa Singh Vs The Assistant Registrar, Co-operative Societies, Tarn Taran, Distt. Amritsar
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 827
High Courts17 Apr 2001Dismissed
Harbans Lal Vs Nazar Singh
Punjab And Haryana At Chandigarh · (2002) ACJ 1827 : (2001) 4 RCR(Civil) 523
Motor Vehicles Act, 1988 — Section 166, 173
High Courts16 Apr 2001
Keshav Kumar Arora Vs Atma Nand Jain Sabha
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0079
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 41 Rule 27East Punjab Urban Rent Restriction Act, 1949 — Section 15(3)
High Courts16 Apr 2001
M/s. Bajwa Agro Industries Ltd. Vs Appellate Authority for Industiral Financial Reconstruction
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 604
Board for Industrial and Financial Reconstruction Regulations, 1987 — Regulation 26Constitution of India, 1950 — Article 14, 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13, 15, 16, 17, 18
High Courts05 Apr 2001
Ram Dass Vs Shisha Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 433
Evidence Act, 1872 — Section 74(2), 76Specific Relief Act, 1963 — Section 18, 19, 27Transfer of Property Act, 1882 — Section 41, 7
High Courts05 Apr 2001Dismissed
Krishan Kumar Sharma Vs Rajpur Sallapur Cooperative Agricultural Services Society Limited, Tehsil Dasuya, Distt. Hoshiarpur
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 461
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 137Punjab Co-operative Societies Act, 1961 — Section 69
High Courts05 Apr 2001Dismissed
Sunder Lata Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 602
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5A
High Courts05 Apr 2001
Naraingarh Sugar Mills Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 460
High Courts05 Apr 2001
Jagtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 3 LJR 833 : (2002) 1 PLJ 314 : (2002) 3 RCR(Civil) 603
High Courts05 Apr 2001
Jasbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 11
Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
High Courts05 Apr 2001Dismissed
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 323
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324Punjab Panchayati Raj Act, 1994 — Section 2, 20(3)
High Courts05 Apr 2001Dismissed
Saraswati Sugar Mills Labour Union Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 1 LLJ 1123
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts04 Apr 2001
Shiv Ditta Mal and Another Vs Mohan Dass and Others
Punjab And Haryana At Chandigarh · (2002) 1 ACC 297
High Courts04 Apr 2001Allowed
Managing Committee, Banwari Lal Jindal Suiwala College, Tosham Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 04 P&H CK 0088
Haryana Affiliated Colleges (Security of Service) (Amendment) Rules, 1993 — Rule 8(2)Haryana Affiliated Colleges (Security of Service) Act, 1979 — Section 11Haryana Affiliated Colleges (Security of Service) Rules, 1980 — Rule 8
High Courts04 Apr 2001
Karam Singh Vs Balwinder Kaur
Punjab And Haryana At Chandigarh · (2002) 1 ACC 697 : (2002) ACJ 697 : (2001) 3 RCR(Civil) 487
Motor Vehicles Act, 1988 — Section 166, 66
High Courts04 Apr 2001
R.S. Doon Vs Central Administrative Tribunal, Chandigarh Subhash Chandra Vs Central Administrative Tribunal, Chandigarh Chander Prakash Vs Central Administrative Tribunal, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 298
Administrative Service (Recruitment) Rules, 1954 — Rule 3 , 8(1)Administrative Tribunals Act, 1985 — Section 19(1), 24Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, 115
High Courts04 Apr 2001Allowed
Mohinder Kaur Vs Jai Gobinda Enterprises
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 804
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10