High Courts23 Jan 2001
Parveen Bhatti Vs H.C. Samuel Dass and another
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 732
Criminal Procedure Code, 1973 (CrPC) — Section 311, 482Penal Code, 1860 (IPC) — Section 494
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,001 of 4,612
High Courts23 Jan 2001
Narinderpal Singh Vs Punjab State Civil Supplies Corporation Ltd.
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0061
Industrial Disputes Act, 1947 — Section 11A, 25
High Courts23 Jan 2001
Mukhtiar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 416
Constitution of India, 1950 — Article 14, 226, 32Haryana Municipal Act, 1973 — Section 4(1), 4(2)
High Courts22 Jan 2001Allowed
Jagir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 672
Land Acquisition Act, 1894 — Section 11, 18, 25, 4
High Courts22 Jan 2001
HMM Coaches Ltd. Vs M/s. Jaycee Coach Builders Limited
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 160
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Companies Act, 1956 — Section 34, 46, 48Contract Act, 1872 — Section 27
High Courts22 Jan 2001
Balbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 174
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146
High Courts22 Jan 2001
Gurdeep Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) CriLJ 2378 : (2001) 2 ILR (P&H) 388 : (2001) 2 RCR(Criminal) 178
Criminal Procedure Code, 1973 (CrPC) — Section 203, 204(4), 256, 307, 386Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Jan 2001
Swaran Singh Vs Kashmir Singh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 164 : (2001) 2 RCR(Civil) 39
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9, 115 , 151Constitution of India, 1950 — Article 227 , 243Haryana Panchayati Raj Act, 1994 — Section 176, 176(2), 176(4)
High Courts22 Jan 2001
Puran Singh Vs Punjab Roadways, Tarn Taran
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0102
Industrial Disputes Act, 1947 — Section 10
High Courts22 Jan 2001
Dharambir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 192
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts22 Jan 2001
Union Territory, Chandigarh Vs Central Administrative Tribunal, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0019
Administrative Tribunals Act, 1985 — Section 19, 19(1), 9Constitution of India, 1950 — Article 14, 16, 226, 39
High Courts22 Jan 2001
Sant Kumar Gupta Vs Indira Gandhi National College
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0017
Arbitration Act, 1940 — Section 14, 17Kurukshetra University Calendar, 1970 — Regulation 12.7
High Courts20 Jan 2001
Smt. Pamela Gambhir Vs Smt. Santosh Nayyar
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 337
Motor Vehicles Act, 1988 — Section 166
High Courts19 Jan 2001Dismissed
Gram Panchayat Pandori Waraich Vs The Joint Development Commissioner, IRD Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 736
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4, 5Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts19 Jan 2001
Karam Chand Vs Financial Commissioner (Appeals), Punjab, Chandigarh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 485
Constitution of India, 1950 — Article 14, 16(4), 21Punjab Security of Land Tenures Act, 1953 — Section 9
High Courts19 Jan 2001
H.L. Sahni and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0192
Constitution of India, 1950 — Article 14, 309, 310, 311University Grants Commission Act, 1956 — Section 12, 12A(5), 13, 14, 25(2)
High Courts19 Jan 2001
Balwinder Kaur Vs Bhajan Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 172
Criminal Procedure Code, 1973 (CrPC) — Section 97Hindu Marriage Act, 1955 — Section 13
High Courts19 Jan 2001Allowed
M/s Atma Tube Products Ltd. Vs Steel Authority of India Ltd.
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 791
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(1), Order 5 Rule 1 , Order 5 Rule 5
High Courts19 Jan 2001
Gurinderdeep Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0130
Constitution of India, 1950 — Article 226, 227
High Courts19 Jan 2001
Raja Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 863
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 34