High Courts25 Jan 2001
Hari Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 786
Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 482Penal Code, 1860 (IPC) — Section 323, 326, 34
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,000 of 4,612
High Courts25 Jan 2001
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0126
Constitution of India, 1950 — Article 226Punjab Agricultural Produce Markets Act, 1961 — Section 42
High Courts25 Jan 2001
Jaspal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0083
High Courts25 Jan 2001
Smt. Rama alias Sarita Vs Ashok Kumar
Punjab And Haryana At Chandigarh · (2002) 1 DMC 373 : (2001) 3 RCR(Civil) 424
Civil Procedure Code, 1908 (CPC) — Section 24Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage (Amendment) Act, 1995 — Section 13, 21A
High Courts25 Jan 2001Partly Allowed
State of Punjab Vs Prem Kumar
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0042
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Jan 2001Allowed
Sarwan Singh Vs Municipal Council, Kapurthala
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 492
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 151East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A
High Courts25 Jan 2001Dismissed
R.S. Ahalawat, Assistant Education Officer Vs Haryana State Cooperative Development Federation, Chandigarh and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0012
High Courts24 Jan 2001Dismissed
Prithvi Raj Vs Financial Commissioner Haryana
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 330
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 14
High Courts24 Jan 2001
Gurnam Singh Vs Hari Mohan
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 175 : (2001) 1 RCR(Civil) 663
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts24 Jan 2001
Dilbag Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 442
Constitution of India, 1950 — Article 21Penal Code, 1860 (IPC) — Section 325, 34
High Courts24 Jan 2001
State of Haryana Vs Chander Mohan and another
Punjab And Haryana At Chandigarh · (2001) CriLJ 2105 : (2001) 2 ILR (P&H) 149 : (2001) 2 RCR(Criminal) 63
Criminal Procedure Code, 1973 (CrPC) — Section 239, 397(3), 401, 482Punjab Excise Act, 1914 — Section 61, 80
High Courts24 Jan 2001
N.K. Gupta Vs Vijay Kumar Madan
Punjab And Haryana At Chandigarh · (2001) 1 ALD(Cri) 771 : (2001) 1 CivCC 626 : (2001) 2 RCR(Criminal) 185 : (2001) 1 RCR(Criminal) 783
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts24 Jan 2001
Punjab Agro Rice Bran Extractions Ltd. Vs M/s. Banwari Lal Surech Kumar
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 244
Arbitration Act, 1940 — Section 10, 12, 12(2), 12(3)Arbitration and Conciliation Act, 1996 — Section 13, 13(4), 16(2), 34, 86Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 2001
Jagbir Vs Presiding Officer, Industrial Tribunal-cum-Labour Court
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0059
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Industrial Disputes Act, 1947 — Section 10
High Courts24 Jan 2001
Mahabir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 237
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts24 Jan 2001
Punjab State Electricity Board Punjab Vs Punjab Re-Stressed Concrete Works Ltd.
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 465
Arbitration Act, 1940 — Section 29, 30Sales of Goods Act, 1930 — Section 61
High Courts24 Jan 2001
Sohan Lal Bhumbak Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0037
Constitution of India, 1950 — Article 16(4)
High Courts23 Jan 2001
Vivek Bansal Vs Guru Nanak Dev University, Amritsar
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0149
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts23 Jan 2001
Hoffmann Andreas Vs Insp. Land Customs, Station Attari Road, Amritsar
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 793
Constitution of India, 1950 — Article 141, 144Criminal Procedure Code, 1973 (CrPC) — Section 311, 407Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42
High Courts23 Jan 2001
Usha Gupta Vs Amir Chand
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 788
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 298, 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3