High Courts11 Jan 2001Dismissed
Kali Ram Vs Dal Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 775
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,005 of 4,612
High Courts11 Jan 2001
Manharan Singh Gill Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0199
Constitution of India, 1950 — Article 226, 227
High Courts11 Jan 2001
Pooja Aggarwal Vs Haryana State
Punjab And Haryana At Chandigarh · AIR 2001 P&H 171 : (2001) 2 RCR(Civil) 438
Constitution of India, 1950 — Article 226
High Courts11 Jan 2001
Reshma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 758
Motor Vehicles Act, 1988 — Section 166
High Courts11 Jan 2001
Karnail Singh Vs Sukhjeet Kaur
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 261 : (2002) 1 DMC 121 : (2001) 1 RCR(Civil) 739
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Hindu Marriage Act, 1955 — Section 13
High Courts11 Jan 2001
Mohan Singh C.O. (Retd.) Vs The Secretary to Government of India, Ministry of Civil Aviation Deptt.
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0154
High Courts11 Jan 2001
Ch. Charan Singh, Haryana Agriculture University, Hissar Vs The Presiding Officer, Industrial Tribunal-cum-Labour Court
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0147
Industrial Disputes Act, 1947 — Section 25F
High Courts11 Jan 2001
State of Haryana Vs Ram Partap and Kulwant Kaur
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Criminal) 767
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 34, 354, 376
High Courts11 Jan 2001Dismissed
Kewal Singh Vs Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (2002) 3 RCR(Civil) 295
Constitution of India, 1950 — Article 226Punjab Security of Land Tenures Act, 1953 — Section 14A, 8
High Courts11 Jan 2001
Karnail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 592
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120
High Courts11 Jan 2001
Harjinder Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 38
Motor Vehicles Act, 1988 — Section 166
High Courts11 Jan 2001Dismissed
M.S. Bhinder and others Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0029
High Courts11 Jan 2001
Narender Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 39
Motor Vehicles Act, 1988 — Section 166
High Courts11 Jan 2001
Daya Nand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0003
Constitution of India, 1950 — Article 14, 16Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 13
High Courts10 Jan 2001Allowed
Avtar Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 01 P&H CK 0221
Constitution of India, 1950 — Article 226, 227
High Courts10 Jan 2001
Mangal Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 45
Motor Vehicles Act, 1988 — Section 166
High Courts10 Jan 2001
Joginder Singh Vs Surinder Pal Singh
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 140 : (2001) 2 RCR(Civil) 227
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 20
High Courts10 Jan 2001
Madhulesh Kumar Vs Smt. Lajwanti
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 640 : (2001) 2 RCR(Civil) 35
Court Fees Act, 1870 — Section 7, 7(10)
High Courts10 Jan 2001
Life Insurance Corporation of India Vs Narinder Pal Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 16 : (2001) 3 RCR(Civil) 254
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 6
High Courts10 Jan 2001
Raj Bala Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 796
Constitution of India, 1950 — Article 226