High Courts11 Sept 1998Allowed
Tarlok Singh (Dead) through L. R's. Vs Roshan Lal (Dead) through L. R's.
Punjab And Haryana At Chandigarh · (1999) 1 CivCC 248 : (1998) 4 RCR(Civil) 519
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 25 of 83
High Courts11 Sept 1998Allowed
Karnail Singh Vs Jagdish Kaur and Others
Punjab And Haryana At Chandigarh · (1999) 1 CivCC 173 : (1998) 120 PLR 836 : (1998) 4 RCR(Civil) 583
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, Order 9 Rule 13, 115
High Courts10 Sept 1998Dismissed
Phool Singh Vs Piara Lal
Punjab And Haryana At Chandigarh · (1998) 120 PLR 824 : (1999) 1 RCR(Civil) 127
Civil Procedure Code, 1908 (CPC) — Section 115, 34
High Courts10 Sept 1998Dismissed
Om Kant Aggarwal and Another Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · AIR 1999 P&H 80 : (1998) 4 RCR(Civil) 525
Constitution of India, 1950 — Article 14, 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 21, 31
High Courts10 Sept 1998
Ram Partap Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 124
High Courts10 Sept 1998
Gurpreet Singh Vs State (Union Territory, Chandigarh)
Punjab And Haryana At Chandigarh · (1998) 4 AICLR 405 : (1998) 4 RCR(Criminal) 525
High Courts10 Sept 1998
Hari Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) CriLJ 938
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts10 Sept 1998Allowed
Arun Kapoor Vs Assistant Collector and Another
Punjab And Haryana At Chandigarh · (2002) 128 STC 339
Central Sales Tax Act, 1956 — Section 18Constitution of India, 1950 — Article 226, 227
High Courts10 Sept 1998Dismissed
Premwati Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 2 DMC 369 : (1999) 1 RCR(Criminal) 812
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439(2)Penal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts09 Sept 1998Dismissed
Jai Parkash Vs The Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 784 : (1999) 1 RCR(Civil) 138
Constitution of India, 1950 — Article 226
High Courts09 Sept 1998Dismissed
State of Haryana and Others Vs Inderjit Singh
Punjab And Haryana At Chandigarh · (1999) 121 PLR 187 : (1999) 1 RCR(Civil) 32
Haryana Panchayati Raj Act, 1994 — Section 51Penal Code, 1860 (IPC) — Section 379, 430
High Courts09 Sept 1998Dismissed
Kartar Singh and Others Vs Sukhbir Singh and Another
Punjab And Haryana At Chandigarh · (1999) 1 CivCC 63 : (1999) 4 CivCC 285 : (1998) 120 PLR 827
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts09 Sept 1998Allowed
Indraj and Others Vs Naresh Kumar and Others
Punjab And Haryana At Chandigarh · (1999) ACJ 1062 : (1999) 121 PLR 214 : (1999) 2 RCR(Civil) 455
Motor Vehicles Act, 1988 — Section 166
High Courts09 Sept 1998Allowed
Parkash Chand Vs Shri Sat Narain Mandir and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 23
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts09 Sept 1998
Mohinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 787
High Courts09 Sept 1998
Aroor Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 575
High Courts09 Sept 1998
Hardit Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 865
High Courts09 Sept 1998
Jagjit Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 538
High Courts09 Sept 1998
Balbir Singh Vs Punjab and Sind Bank and others
Punjab And Haryana At Chandigarh · (1999) 96 CompCas 11
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 40, 51
High Courts09 Sept 1998Allowed
Ravinder Singh and Another Vs Kirpal Singh and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 822 : (1998) 4 RCR(Civil) 660
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115