High Courts08 Oct 1998
Vijay Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 421 : (1999) 3 CivCC 421 : (1999) 3 RCR(Criminal) 664
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 19 of 83
High Courts08 Oct 1998
Manohar Lal Vs Sheo Lal
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 192 : (1998) 4 RCR(Criminal) 848
High Courts08 Oct 1998
Ram Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 452
High Courts08 Oct 1998
Amarjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 200 : (1999) 1 CurLJ 333 : (1999) 1 RCR(Criminal) 174
High Courts08 Oct 1998
Vipan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 195
High Courts07 Oct 1998
Hari Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 217 : (1998) 4 RCR(Criminal) 841
High Courts07 Oct 1998
Pralad Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 875
High Courts07 Oct 1998
State of Haryana Vs Om Parkash
Punjab And Haryana At Chandigarh · (1998) 10 P&H CK 0042
High Courts07 Oct 1998
Kamlesh Kumari Vs Gulshan Kumar
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Civil) 78
High Courts07 Oct 1998Dismissed
Devinder Cheema Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · AIR 1999 P&H 142 : (1999) 1 ILR (P&H) 240 : (1999) 121 PLR 14 : (1999) 1 RCR(Civil) 153
Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 18Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 2, 4, 5, 5A
High Courts07 Oct 1998Allowed
Joginder Singh Vs Gram Panchayat and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 515 : (1998) 4 RCR(Civil) 676
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 47
High Courts07 Oct 1998Dismissed
Shri Ved Pal Mor, Manager 'A' Grade, HAFED Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 273
Constitution of India, 1950 — Article 16, 226
High Courts07 Oct 1998Allowed
Jacob and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1999) 1 ILR (P&H) 322
Constitution of India, 1950 — Article 352Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2, 4
High Courts06 Oct 1998
Venus Industrial Corporation Vs Assistant Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1999) 236 ITR 742 : (1999) 102 TAXMAN 38
Income Tax Act, 1961 — Section 148, 154, 28, 80HHC
High Courts06 Oct 1998
Balwan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 54
High Courts06 Oct 1998
Pawan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 873
High Courts06 Oct 1998
Hem Raj Anand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 103
High Courts06 Oct 1998Dismissed
Melmo Agencies Vs New India Assurance Co. Ltd.
Punjab And Haryana At Chandigarh · (1999) 2 ACC 298 : (1999) 2 CivCC 446 : (1999) 121 PLR 786 : (1999) 1 RCR(Civil) 43
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts06 Oct 1998
Tej Pal Singh Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1999) 122 PLR 180
Industrial Disputes Act, 1947 — Section 11A
High Courts06 Oct 1998
Haryana State Electricity Board Vs Presiding Officer, Labour Court, Ambala and Another
Punjab And Haryana At Chandigarh · (1999) 121 PLR 11
Industrial Disputes Act, 1947 — Section 11