High Courts07 Mar 2001Allowed
A.R. Rice Mills Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 123 STC 500
Constitution of India, 1950 — Article 226Haryana General Sales Tax Rules, 1975 — Rule 28A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,988 of 4,612
High Courts06 Mar 2001
Hoshiar Singh Vs Presiding Officer, Labour Court-cum-Industrial Tribunal, Hisar
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0141
Industrial Disputes Act, 1947 — Section 10, 11
High Courts06 Mar 2001
Mohinder Singh Vs Harjinder Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 177
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 148, 149, 307, 452, 506
High Courts06 Mar 2001
Mast Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0118
Constitution of India, 1950 — Article 14, 16, 21, 226, 227
High Courts06 Mar 2001
Ram Nath Mehta Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 618
Motor Vehicles Act, 1988 — Section 166
High Courts06 Mar 2001
Raj Krishan Sachdeva Vs PGI
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0091
Constitution of India, 1950 — Article 14, 16, 21, 226
High Courts06 Mar 2001
Vijay Kumar Sud Vs Union of Bank of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0081
Civil Procedure Code, 1908 (CPC) — Order 35 Rule 5, 10 , 13, 2, 88East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts06 Mar 2001
The Dhanansum Co-operative Agricultural Service Society Ltd., Dhanansu Dist. Ludhiana Vs Joint Registrar, Cooperative Societies, Patiala
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 292
High Courts06 Mar 2001
A.S.I. Radhey Shyam Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0062
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 342, 377Punjab Police Rules, 1934 — Rule 16.3(1), 9.18(1)
High Courts06 Mar 2001
Bharat Krishan Sahni Vs Bhakra Beas Management Board
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0058
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts06 Mar 2001
Chander Wati Vs Krishan Chand
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 277
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts06 Mar 2001
Roshan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0001
Constitution of India, 1950 — Article 226
High Courts05 Mar 2001Allowed
Surinder Kumar Goyal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0171
Constitution of India, 1950 — Article 14, 16, 226, 227Haryana Improvement Trust Services Rules — Rule 11
High Courts05 Mar 2001Dismissed
The Oriental Insurance Company Vs Surat Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 675
Motor Vehicles Act, 1988 — Section 166, 173Penal Code, 1860 (IPC) — Section 279, 337, 338
High Courts05 Mar 2001
Raghbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0144
Punjab Civil Services Rules — Rule 2.52
High Courts05 Mar 2001
Amrik Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 420
Criminal Procedure Code, 1973 (CrPC) — Section 228(1), 407(1), 482, 526Penal Code, 1860 (IPC) — Section 26, 307, 325, 326, 354
High Courts05 Mar 2001
Tara Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 496
Penal Code, 1860 (IPC) — Section 302
High Courts05 Mar 2001
Ashok Kumar Chauhan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 174
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24
High Courts05 Mar 2001Dismissed
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Criminal) 308
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 197, 227Penal Code, 1860 (IPC) — Section 120, 34
High Courts05 Mar 2001Dismissed
The New India Assurance Co. Ltd. Vs Labh Kaur
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0003
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19Motor Vehicles Act, 1988 — Section 166