COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 2,985 of 4,612

High Courts14 Mar 2001Dismissed

Ram Karan Vs Presiding Officer, Labour Court, Panipat

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0182

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 10

High Courts14 Mar 2001

Smt. Savitri Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 DMC 601 : (2001) 2 RCR(Criminal) 748

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 306

High Courts14 Mar 2001

M/s. Narindera Textile Vs Girdhari Lal Bansal

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 525 : (2001) 2 RCR(Criminal) 616

Criminal Procedure Code, 1973 (CrPC) — Section 320Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts14 Mar 2001

Rushtam Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0074

Constitution of India, 1950 — Article 14, 16

High Courts14 Mar 2001

Avtar Singh Vs Punjab State Co-operative Supply and Marketing Federation Ltd. (MARKFED), Chandigarh

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0069

High Courts14 Mar 2001

Amar Nath Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 ACC 131

Constitution of India, 1950 — Article 226, 227

High Courts14 Mar 2001Allowed

Om Parkash Vs State of Haryana

Punjab And Haryana At Chandigarh · (2002) 1 DMC 132 : (2001) 3 RCR(Criminal) 846

Penal Code, 1860 (IPC) — Section 120

High Courts14 Mar 2001Dismissed

Harbhol Singh Vs Pritam Singh

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 806

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

High Courts14 Mar 2001

Sat Parkash @ Sat Pal Vs Vishnu Dutt

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 499

Motor Vehicles Act, 1988 — Section 166, 173

High Courts14 Mar 2001Dismissed

Krishan Avtar Kaushik Vs Smt. Raj Bala

Punjab And Haryana At Chandigarh · (2002) 2 DMC 635 : (2001) 4 RCR(Civil) 275

Hindu Marriage Act, 1955 — Section 25

High Courts14 Mar 2001

District Red Cross Society Vs Joginder Pal

Punjab And Haryana At Chandigarh · AIR 2002 P&H 5 : (2001) 3 CivCC 95 : (2001) 3 RCR(Civil) 560

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 10 , 11Succession Act, 1925 — Section 223, 236, 372, 383, 387

High Courts14 Mar 2001

Ex-Sepoy Ujagar Singh Vs Union of India

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0032

Constitution of India, 1950 — Article 226, 227

High Courts14 Mar 2001

Satpal Vs Presiding Officer, Labour Court, Gurdaspur

Punjab And Haryana At Chandigarh · (2001) 91 FLR 270 : (2001) 2 LLJ 1337

Industrial Disputes Act, 1947 — Section 10 , 12(4)Limitation Act, 1963 — Article 137

High Courts13 Mar 2001

Bagicha Singh (Ex-Sarpanch) Vs Punjab State Election Commission

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 526

Constitution of India, 1950 — Article 226Punjab Panchayat Election Rules, 1994 — Rule 6Punjab State Election Commission Act, 1994 — Section 139, 27, 28, 29, 29(1)

High Courts13 Mar 2001

Pawan Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0139

Constitution of India, 1950 — Article 226

High Courts13 Mar 2001

Karan Singh Vs Sub Divisional Magistrate, Zira

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 617

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 482

High Courts13 Mar 2001

State of Punjab Vs Tarlochan Singh

Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0110

Industrial Disputes Act, 1947 — Section 11A

High Courts13 Mar 2001Dismissed

Kamal Pal Vs The Additional Registrar (I) Cooperative Societies, Punjab and Others

Punjab And Haryana At Chandigarh · (2002) 2 RCR(Civil) 120

High Courts13 Mar 2001

Balwant Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 692

Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 54

High Courts13 Mar 2001

Som Nath Vs State of Haryana

Punjab And Haryana At Chandigarh · (2001) CriLJ 2723 : (2001) 2 RCR(Criminal) 491

Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Essential Commodities (Special Provisions) Act, 1981 — Section 10A, 7Essential Commodities Act, 1955 — Section 7