CourtKutchehry.com

COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,011 of 4,612

High Courts18 Dec 2000

Piara Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 675

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 389, 432, 433Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 32
Read judgment
High Courts18 Dec 2000

Saroj Rani Vs Rakesh Kumar

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 433

Civil Procedure Code, 1908 (CPC) — Section 14Hindu Marriage Act, 1955 — Section 13, 13(1), 9
Read judgment
High Courts15 Dec 2000

Bonny Sodhi Vs Mrs. Sharda Dutt

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 665

Arbitration and Conciliation Act, 1996 — Section 34, 44, 8Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115, 151
Read judgment
High Courts14 Dec 2000

Paramjit Singh Vs Financial Commissioner, Chandigarh

Punjab And Haryana At Chandigarh · (2000) 12 P&H CK 0140

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 2, 114 , 151Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 33Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90
Read judgment
High Courts14 Dec 2000

R.K.S. Builders Vs Bhupinder Kumar

Punjab And Haryana At Chandigarh · (2001) 2 CivCC 367 : (2001) 2 RCR(Civil) 497

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17Specific Relief Act, 1963 — Section 34, 6
Read judgment