High Courts24 Sept 1998Dismissed
Haryana State Yoga Association and Another Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 156 : (1999) 1 RCR(Civil) 211
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 22 of 83
High Courts24 Sept 1998Allowed
Bidhi Chand Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 180
Punjab Civil Services Rules — Rule 4.23
High Courts24 Sept 1998
Tej Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 811
High Courts24 Sept 1998
Tahir Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 103 : (1999) 4 RCR(Criminal) 653
High Courts24 Sept 1998
Satish Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 524
High Courts24 Sept 1998
Anokh Singh Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 212 : (1999) 1 RCR(Criminal) 92
High Courts24 Sept 1998
Jatinder Kumar Gabha Vs Usha Gabha
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 788
High Courts24 Sept 1998
Prem Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 144 : (1998) 4 RCR(Criminal) 543
High Courts24 Sept 1998
Satish Kumar Ahuja Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 476
High Courts24 Sept 1998
Lakhbir Singh Vs Co-operative Societies, Haryana, Chandigarh and other
Punjab And Haryana At Chandigarh · (1999) 2 LLJ 345
High Courts24 Sept 1998
Mahant Ram Kishan Chela Thakar Dass Vs Shiromani Gurdwara Parbandhak Committee, Amritsar
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Civil) 679
High Courts24 Sept 1998
Gurmej Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 94
High Courts23 Sept 1998Dismissed
Murti Bara Mandir Hanuman Ji Vs Durgiana Committee Registered
Punjab And Haryana At Chandigarh · (1999) 121 PLR 733 : (1999) 1 RCR(Civil) 96
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Sept 1998
Smt. Vidya Wanti Vs Gopi Chand and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 546 : (1999) 1 RCR(Civil) 323
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Sept 1998
Brijesh Singla Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 846
High Courts23 Sept 1998
Karnail Singh Vs Swinder Singh
Punjab And Haryana At Chandigarh · (1999) 1 LLR 498 : (1998) 2 PLJ 661 : (1999) 1 RCR(Civil) 128
High Courts23 Sept 1998Dismissed
Raj Kumar Baghel Singh Vs Devinder Kaur and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 514 : (1998) 4 RCR(Civil) 659
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Sept 1998
Mandeep Sodhi Vs Post-Graduate Institute of Medical Education and Research and Others
Punjab And Haryana At Chandigarh · AIR 1999 P&H 192 : (1998) 4 RCR(Civil) 726
Constitution of India, 1950 — Article 226
High Courts23 Sept 1998
Parbhu Dayal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 428
High Courts23 Sept 1998Allowed
Ravinder Kaur Vs Kuldip Singh
Punjab And Haryana At Chandigarh · (1998) 120 PLR 748 : (1999) 1 RCR(Civil) 44
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2), 115