High Courts16 Feb 2001
Naresh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 864
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 307, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,993 of 4,612
High Courts16 Feb 2001
Brig. Prem Kumar Vs Registrar, Cooperative Societies, Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 805
Constitution of India, 1950 — Article 226Haryana Co-operative Societies Act, 1984 — Section 115, 13B, 28, 31, 33(1)
High Courts16 Feb 2001
Jagdish Chand Aggarwala Vs The Haryana State Federation of Consumers Corporation Wholesale Stores Limited
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0071
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4Common Cadre Rules, 1975 — Rule 1.3
High Courts16 Feb 2001
Dharam Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0059
Constitution of India, 1950 — Article 14, 16, 226, 227, 300
High Courts16 Feb 2001
Preeti Lal Vs The Commissioner
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0051
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227Workmens Compensation Act, 1923 — Section 17
High Courts16 Feb 2001
State of Punjab Vs Bharat Bhushan Sharma
Punjab And Haryana At Chandigarh · (2002) 1 ILR (P&H) 386
Constitution of India, 1950 — Article 14, 16, 309Punjab Municipal Act, 1911 — Section 38, 38(1)Punjab Municipal Services (Recruitment and Conditions of Service) Rules, 1975 — Rule 2, 5(1), 6, 7(2)
High Courts16 Feb 2001Partly Allowed
Patvinder Kaur Vs Himmat Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 518
Motor Vehicles Act, 1988 — Section 166
High Courts16 Feb 2001Allowed
Ram Chand and Others Vs Financial Commissioner, Revenue, Punjab and Others
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0023
Constitution of India, 1950 — Article 226
High Courts16 Feb 2001
Bhura Singh Vs District and Sessions Judge, Sangrur
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0022
Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 4(3)
High Courts16 Feb 2001Dismissed
Bhulla Ram Vs Zile Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 673
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2)
High Courts15 Feb 2001
Manjit Kaur Vs Avtar Singh
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0125
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 9
High Courts15 Feb 2001Allowed
State of Punjab Vs Dr. Vanita Bansal
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0116
Constitution of India, 1950 — Article 14, 16(4), 226
High Courts15 Feb 2001
Mehanga Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 523
Criminal Procedure Code, 1973 (CrPC) — Section 197, 313Penal Code, 1860 (IPC) — Section 409, 467, 468, 471Probation of Offenders Act, 1958 — Section 4
High Courts15 Feb 2001
Harpal Singh Vs Haryana Urban Development Authority
Punjab And Haryana At Chandigarh · AIR 2001 P&H 328 : (2001) 2 RCR(Civil) 733
Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 4, 5, 6
High Courts15 Feb 2001
Balwant Singh Clerk Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0055
High Courts15 Feb 2001
Sudhir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 336
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 34, 37Probation of Offenders Act, 1958 — Section 4
High Courts15 Feb 2001
Ratti Ram Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0046
Constitution of India, 1950 — Article 226
High Courts15 Feb 2001Allowed
Chatar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 816
Penal Code, 1860 (IPC) — Section 120B, 408, 467, 471Probation of Offenders Act, 1958 — Section 4
High Courts15 Feb 2001Dismissed
M/s Adarsh Construction Co. Vs Chief Engineer, Bathinda
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 208
Arbitration Act, 1940 — Section 28
High Courts15 Feb 2001Dismissed
Hoshiar Kaur Vs Surjit Kaur
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 527 : (2001) 3 RCR(Civil) 796
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 5