High Courts09 Sept 1998Allowed
Bira Vs U.T. Administration and Another
Punjab And Haryana At Chandigarh · (1999) 121 PLR 758
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 26 of 83
High Courts09 Sept 1998Dismissed
Agarval Auto Traders Vs M/s Globe Tractors (Agencies)
Punjab And Haryana At Chandigarh · (1999) 1 CivCC 22 : (1998) 4 RCR(Criminal) 790
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts09 Sept 1998Dismissed
Sant Singh Vs Union Territory and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 839 : (1999) 1 RCR(Civil) 30
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AConstitution of India, 1950 — Article 226
High Courts09 Sept 1998
Parkash Chand Vs Sat Narain Mandir
Punjab And Haryana At Chandigarh · (1999) 1 CCC 467 : (1999) 1 CivCC 467 : (1999) 1 CivCC 467 : (2000) 1 CivCC 83 : (1999) 2 CivCC 341 : (1999) 2 ICC 312 : (1999) 1 PLJ 379 : (1999) 1 PLR 23 : (1999) 2 RCR(Civil) 289
High Courts08 Sept 1998
Nirmal Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 528
High Courts08 Sept 1998
K.B. Singh Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (1999) 1 PLJ 139 : (1999) 1 RCR(Civil) 29
High Courts08 Sept 1998
Rajinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 Crimes 629 : (1998) 4 RCR(Criminal) 849
High Courts08 Sept 1998Dismissed
Zail Singh and Others Vs Harjit Singh and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 633 : (1998) 4 RCR(Civil) 380
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Sept 1998Allowed
Shri Jagdish Chander Vs Bank of India and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 832 : (1999) 1 RCR(Civil) 92
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 115
High Courts07 Sept 1998Allowed
Geeta Devi Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (1999) 121 PLR 88 : (1999) 1 RCR(Civil) 164
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8A(2)Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 20
High Courts07 Sept 1998Allowed
Dhani Ram Chaudhary Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 631
Haryana Civil Services (Punishment and Appeal) Rules, 1987 — Rule 8(4)
High Courts07 Sept 1998
Rajesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 1
High Courts07 Sept 1998
Ajay Pal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 437
High Courts07 Sept 1998
Ramesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 162
High Courts07 Sept 1998
Hawa Singh Vs Lal Singh
Punjab And Haryana At Chandigarh · (1999) 1 CurLJ 508 : (1998) 2 PLJ 394 : (1998) 4 RCR(Civil) 165
High Courts04 Sept 1998
State of Punjab and Others Vs Goverdhan Lal
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 204 : (1999) 122 PLR 181 : (1998) 4 RCR(Civil) 573
High Courts04 Sept 1998
Kharak Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Civil) 426
High Courts04 Sept 1998
Amar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 784
High Courts03 Sept 1998Allowed
Jaipal Singh Vs Kirna Devi
Punjab And Haryana At Chandigarh · (1999) 4 CivCC 111 : (1999) 121 PLR 535 : (1999) 1 RCR(Civil) 322
Hindu Marriage Act, 1955 — Section 13B
High Courts03 Sept 1998Dismissed
Abhey Ram Vs Panmeshwari
Punjab And Haryana At Chandigarh · (1999) 1 DMC 663 : (1998) 4 RCR(Criminal) 549
Criminal Procedure Code, 1973 (CrPC) — Section 125