High Courts31 Jan 2001
Gopal Bahadur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 519
Criminal Procedure Code, 1973 (CrPC) — Section 433APenal Code, 1860 (IPC) — Section 120
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 2,998 of 4,612
High Courts31 Jan 2001
Gobinder Singh Vs The Punjab Agricultural University, Ludhiana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0113
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts31 Jan 2001
Saraswati Shishu Mandir Vs Regional Provident Fund Commissioner
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 196
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts31 Jan 2001
Darshan Singh Vs Raghbir Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 328
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts31 Jan 2001
Management of Punjab National Bank Vs Presiding Officer, Central Govt. Industrial Tribunal, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 90 FLR 515 : (2001) 2 LLJ 468
Industrial Disputes Act, 1947 — Section 25
High Courts31 Jan 2001Dismissed
Anand Ishar Public School Vs The Additional District, Judge Ludhiana-cum-Appellate Authority
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 948
Limitation Act, 1963 — Section 29(2), 5Payment of Wages Act, 1936 — Section 15, 17(1)
High Courts31 Jan 2001
Gurdial Singh Vs S.S.M. College, Dina Nagar
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0032
High Courts31 Jan 2001Dismissed
Ranjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 324
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10
High Courts30 Jan 2001
Devinder Singh Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0209
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8
High Courts30 Jan 2001
Bachan Singh Vs Additional Registrar (I), Co-operative Societies, Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0204
High Courts30 Jan 2001Dismissed
Bachan Singh Vs Superintending Canal Officer, Ferozepur
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 739
Constitution of India, 1950 — Article 226
High Courts30 Jan 2001
Krishna Devi Vs Randhir Singh
Punjab And Haryana At Chandigarh · (2003) ACJ 737 : (2001) 2 RCR(Civil) 432
Motor Vehicles Act, 1988 — Section 166
High Courts30 Jan 2001
Samir Anand Vs Army Institute of Law
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0158
Constitution of India, 1950 — Article 14, 16
High Courts30 Jan 2001
H.C. Ram Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0109
Constitution of India, 1950 — Article 14, 16, 311Punjab Police Rules, 1934 — Rule 16.28(3)
High Courts30 Jan 2001Dismissed
Dalel Singh and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 295
Land Acquisition Act, 1894 — Section 4, 6
High Courts30 Jan 2001
Union of India Vs Tarlok Singh
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0076
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 14, 16, 226Railway Protection Force Rules, 1959 — Rule 44, 51
High Courts30 Jan 2001
Dharam Paul Arora Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 561
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 406, 409, 498
High Courts30 Jan 2001
State of Punjab Vs Sukhwinder Singh
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0060
Constitution of India, 1950 — Article 311, 311(2)Punjab Police Rules, 1934 — Rule 12.21, 16.24
High Courts30 Jan 2001
Naresh Chander Malik Vs Presiding Officer, Industrial Tribunal-cum-Labour Court-I, Faridabad
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0048
Constitution of India, 1950 — Article 226
High Courts30 Jan 2001Dismissed
Dr. Honey Arya Vs Panjab University
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0030
Constitution of India, 1950 — Article 14, 16(4)Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 32, 33