High Courts01 Mar 2001
Sukhbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 176
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 151
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,990 of 4,612
High Courts01 Mar 2001
M/s Bawa Agro Centre Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 175
Insecticides Act, 1968 — Section 29(2), 33Insecticides Rules, 1971 — Rule 12, 16, 18, 19
High Courts01 Mar 2001
Ex-JWO Sutantar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0054
Constitution of India, 1950 — Article 226, 227
High Courts01 Mar 2001Allowed
Jage Ram Vs Hari Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 635 : (2001) 4 RCR(Civil) 274
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 115
High Courts01 Mar 2001
Smt. Pushpa Devi Vs Rattan Singh Gupta and another
Punjab And Haryana At Chandigarh · (2001) 03 P&H CK 0014
High Courts01 Mar 2001
Har Kaur Vs Balwant Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 205
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 6 Rule 17
High Courts28 Feb 2001
Satbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0126
Industrial Disputes Act, 1947 — Section 10(1)Penal Code, 1860 (IPC) — Section 505
High Courts28 Feb 2001
IBP Co. Limited Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 359
Constitution of India, 1950 — Article 14, 226, 298
High Courts28 Feb 2001
Ex-Risaldar Manjit Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0112
Army Rules, 1954 — Rule 13(3)I, 2(A)Constitution of India, 1950 — Article 226, 227
High Courts28 Feb 2001
Dr. Jasheet Singh Bhullar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0050
Constitution of India, 1950 — Article 14, 16
High Courts28 Feb 2001
Ex-Sepoy Bhup Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0045
Constitution of India, 1950 — Article 226, 227Pension Regulations for Army, 1961 — Rule 7
High Courts28 Feb 2001Allowed
Gorakh Singh Vs Jagpal Singh and others
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts27 Feb 2001
Sudesh Kumar Aggarwal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 366
Constitution of India, 1950 — Article 136, 226, 227, 243Punjab Municipal (President and Vice President) Election Rules, 1994 — Rule 3, 4, 4(1)Punjab State Election Commission Act, 1994 — Section 74, 83
High Courts27 Feb 2001
Gurcharan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0111
Constitution of India, 1950 — Article 14, 16, 226
High Courts27 Feb 2001
Vidya Sugar Vs The Additional Civil Judge (Senior Division), Kurukshetra
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 223
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Haryana Panchayati Raj Act, 1994 — Section 176, 176(4)
High Courts27 Feb 2001
Balbir Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0069
Administrative Tribunals Act, 1985 — Section 21Constitution of India, 1950 — Article 226
High Courts27 Feb 2001
Bhagwan Dass Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0049
Constitution of India, 1950 — Article 14, 16, 226, 227Punjab Police Rules, 1934 — Rule 9.18, 9.18(1), 9.18(2)
High Courts27 Feb 2001
Hawa Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0028
Constitution of India, 1950 — Article 16, 226
High Courts27 Feb 2001Allowed
Joginder Muni Chela Saint Narain Muni and another Vs The Special Secretary Cooperation (Appeals) Punjab and others
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0021
Punjab Co-operative Societies Act, 1961 — Section 27
High Courts27 Feb 2001Allowed
Sudesh Kumar Aggarwal Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 197 : (2001) 3 RCR(Civil) 454
Constitution of India, 1950 — Article 136, 226, 227, 243O, 243ZGPunjab State Election Commission Act, 1994 — Section 74, 83