High Courts07 Feb 2001Allowed
Kashmiri Lal Sharma Vs Iqbal Singh Bajwa
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0011
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 20, 33
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,996 of 4,612
High Courts07 Feb 2001Dismissed
State of Punjab Vs Dewan Chand
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0010
Industrial Disputes Act, 1947 — Section 33
High Courts06 Feb 2001
Chhatar Singh and Another Vs Zile Singh and Others
Punjab And Haryana At Chandigarh · (2002) 1 ACC 125 : (2002) ACJ 125
Motor Vehicles Act, 1939 — Section 92A
High Courts06 Feb 2001
Geeta Rani Vs PSEB Mohali
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0137
Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 12
High Courts06 Feb 2001Dismissed
P.S. Brar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0093
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11
High Courts06 Feb 2001
Anil Kumar Vs Smt. Saroj
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 798
Hindu Marriage Act, 1955 — Section 12, 13
High Courts06 Feb 2001
Suraj Parkash Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120, 34
High Courts06 Feb 2001Dismissed
Gurdip Singh Vs Arjan Singh
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 104
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11
High Courts05 Feb 2001
Naresh Chand Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0135
Constitution of India, 1950 — Article 226, 227
High Courts05 Feb 2001
Om Singh Chhikara Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0129
Constitution of India, 1950 — Article 226
High Courts05 Feb 2001
Rajbir Singh Sekhon Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) CriLJ 2019 : (2001) 2 ILR (P&H) 400 : (2001) 2 RCR(Criminal) 469
Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 10, 16(1), 2, 7Prevention of Food Adulteration Rules, 1955 — Rule 49(24), 50
High Courts05 Feb 2001
R.K. Garg Vs Haryana State
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 792
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13
High Courts05 Feb 2001
Satish Kumar Vs H.S.A.M.B.
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 258
Arbitration Act, 1940 — Section 13, 14, 17, 28, 30
High Courts05 Feb 2001
Jagan Nath Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 579
Criminal Procedure Code, 1973 (CrPC) — Section 190, 319Penal Code, 1860 (IPC) — Section 235, 323, 324, 34
High Courts05 Feb 2001Dismissed
Sarup Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 819
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 32Specific Relief Act, 1963 — Section 38
High Courts02 Feb 2001
Shilpa Vs Maharishi Dayanand Univrsity, Rohtak
Punjab And Haryana At Chandigarh · AIR 2001 P&H 207 : (2001) 2 RCR(Civil) 631
Constitution of India, 1950 — Article 30
High Courts02 Feb 2001
M/s. Shanti Kunj Investment (Pvt.) Ltd. Vs U.T. Administration, Chandigarh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 309 : (2001) 2 ILR (P&H) 69 : (2001) 2 RCR(Civil) 809
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 10, 112, 12, 13, 18Constitution of India, 1950 — Article 226
High Courts02 Feb 2001
Ram Chander Vs Anguri Devi
Punjab And Haryana At Chandigarh · (2002) 1 DMC 193 : (2001) 2 RCR(Civil) 765
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 406, 498
High Courts02 Feb 2001
Megh Raj Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 02 P&H CK 0072
Constitution of India, 1950 — Article 226
High Courts02 Feb 2001
Smt. Anita Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 750
Criminal Procedure Code, 1973 (CrPC) — Section 154, 313Penal Code, 1860 (IPC) — Section 344, 363, 366, 376