High Courts17 Jan 2001
Mahesh Vs Ashok Kumar
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 43
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,003 of 4,612
High Courts16 Jan 2001Dismissed
Sanjay Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0215
Constitution of India, 1950 — Article 226
High Courts16 Jan 2001
Harnam Singh Vs Mangal Singh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 257 : (2001) 2 RCR(Civil) 334
Limitation Act, 1908 — Section 54Specific Relief Act, 1963 — Section 13(1)
High Courts16 Jan 2001
Ravinderpal Singh Vs Union Territory, Chandigarh
Punjab And Haryana At Chandigarh · AIR 2001 P&H 167 : (2001) 2 ILR (P&H) 19 : (2001) 2 RCR(Civil) 169
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 22, 22(4)
High Courts16 Jan 2001
Municipal Council, Ambala Cantt Vs A.K. Jain
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 180
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 39 Rule 1, Order 39 Rule 2, 39Specific Relief Act, 1963 — Section 4, 41
High Courts16 Jan 2001
Sadhu Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 254
Constitution of India, 1950 — Article 14, 16, 16(1), 16(4A)
High Courts16 Jan 2001
Charan Dass Shorewala Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 188
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420Prevention of Corruption Act, 1988 — Section 13(1)
High Courts16 Jan 2001
Jagroop Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0137
Constitution of India, 1950 — Article 14, 16
High Courts16 Jan 2001
Dharambir Vs State of Haryana
Punjab And Haryana At Chandigarh · AIR 2001 P&H 194 : (2001) 2 RCR(Civil) 770
Constitution of India, 1950 — Article 226, 227Haryana Panchayati Raj Act, 1994 — Section 9, 9Haryana Panchayati Raj Election Rules, 1994 — Rule 5
High Courts16 Jan 2001
Siri Krishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2002) 1 DMC 444 : (2001) 2 RCR(Criminal) 838
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 304B
High Courts16 Jan 2001
United India Insurance Company, Nangal Vs Bhagat Singh United India Insurance Company, Nangal Vs Rajinder Singh
Punjab And Haryana At Chandigarh · (2003) ACJ 157 : (2001) 3 RCR(Civil) 575
High Courts16 Jan 2001Allowed
Om Parkash Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0033
Constitution of India, 1950 — Article 226
High Courts16 Jan 2001Allowed
Smt. Neerja Gupta Vs Dr. Rajesh Gupta
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 112
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 13, 21
High Courts16 Jan 2001
Hari Chand Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0009
Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 2001Dismissed
Devinder Pal Singh Vs Sardara Singh
Punjab And Haryana At Chandigarh · (2001) 2 CriminalCC 531 : (2002) 1 RCR(Criminal) 773
Penal Code, 1860 (IPC) — Section 109, 120B
High Courts15 Jan 2001Allowed
Joginder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 735
Punjab Panchayati Raj Act, 1994 — Section 24
High Courts15 Jan 2001Dismissed
Gram Panchayat Dera Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0206
Haryana Panchayati Raj Act, 1994 — Section 47
High Courts15 Jan 2001Allowed
M/s. Hans Raj Mahajan and Sons (P) Ltd. Vs Presiding Officer, Labour Court, Jalandhar
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 1503
Industrial Disputes Act, 1947 — Section 17
High Courts15 Jan 2001
Ex-Sep. Satminder Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0195
Constitution of India, 1950 — Article 226, 227
High Courts15 Jan 2001
Smt. Ramesh Kumari Vs Krishan Kumar
Punjab And Haryana At Chandigarh · (2002) 1 ACC 26 : (2002) ACJ 26 : (2001) 2 RCR(Civil) 231
Motor Vehicles Act, 1988 — Section 166