High Courts16 Mar 1998
COMMISSIONER OF WEALTH TAX Vs MRS. ANJU MUNJAL and Others
Punjab And Haryana At Chandigarh · (1998) 149 CTR 229
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1998
1,652 judgments · page 62 of 83
High Courts12 Mar 1998Allowed
Inder Lal Vs Babu Lal and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 242 : (1998) 1 RCR(Rent) 590
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)(1)
High Courts12 Mar 1998Dismissed
Lakhsmi Dutt and Others Vs Chief Administrator and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 75 : (1998) 2 RCR(Civil) 548
High Courts12 Mar 1998Dismissed
Paramjit Kaur Vs Sat Kartar Singh and Another
Punjab And Haryana At Chandigarh · (1998) 2 CivCC 427 : (1998) 118 PLR 804 : (1998) 2 RCR(Civil) 230
Evidence Act, 1872 — Section 65
High Courts12 Mar 1998Allowed
Harvinder Kaur Vs Paramjit Singh
Punjab And Haryana At Chandigarh · (1999) 1 DMC 34 : (1998) 3 RCR(Criminal) 9
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts12 Mar 1998Dismissed
Chandgi Vs Mehar Chand and Others
Punjab And Haryana At Chandigarh · AIR 1998 P&H 197 : (1998) 2 CivCC 280 : (1998) 118 PLR 867 : (1998) 2 RCR(Civil) 354
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 20 Rule 1, 2
High Courts12 Mar 1998Allowed
Smt. Anju Vs Additional Civil Judge (Senior Division) and Others
Punjab And Haryana At Chandigarh · AIR 1998 P&H 140 : (1999) 2 CivCC 583 : (1998) 2 ILR (P&H) 63 : (1998) 119 PLR 393 : (1998) 2 RCR(Civil) 392
Haryana Panchayati Raj Act, 1994 — Section 176, 176(4)Punjab Gram Panchayat Act, 1952 — Section 13O
High Courts12 Mar 1998Allowed
Balwant Singh and Others Vs Dalip Kaur and Others
Punjab And Haryana At Chandigarh · AIR 1999 P&H 93 : (1998) 118 PLR 865
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2Succession Act, 1925 — Section 63
High Courts12 Mar 1998
Jeet Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 3 RCR(Criminal) 274 : (1998) 2 RCR(Criminal) 690
High Courts12 Mar 1998
Sukhjinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 519
High Courts12 Mar 1998
Amar Nath Vs Union of India and others
Punjab And Haryana At Chandigarh · (1998) 118 PLR 847
High Courts12 Mar 1998Dismissed
Hari Ram and Others Vs Nafe Singh and Others
Punjab And Haryana At Chandigarh · (1998) 118 PLR 852
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 43 Rule 1A(2), 96(3)
High Courts12 Mar 1998Dismissed
Pepsu Road Transport Corporation and Another Vs Shri Gopal Krishan
Punjab And Haryana At Chandigarh · (1998) 119 PLR 48
Pepsu Road Transport Corporation (Conditions of Appointment and Service) Regulations, 1981 — Regulation 20, 22
High Courts12 Mar 1998Allowed
Harjit Singh, Ex. Constable Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1998) 119 PLR 341
High Courts12 Mar 1998Dismissed
Punjab Beverages Pvt. Ltd. and Another Vs Punam Gurung
Punjab And Haryana At Chandigarh · (1999) 2 ACC 51 : (1999) ACJ 189
Motor Vehicles Act, 1939 — Section 110A
High Courts12 Mar 1998Dismissed
Punjab Bewerages Pvt. Ltd. and Another Vs Smt. Punam Gurung and Another
Punjab And Haryana At Chandigarh · (1998) 2 ACC 400 : (1998) 119 PLR 444
Motor Vehicles Act, 1939 — Section 110A
High Courts12 Mar 1998Dismissed
Ajit Singh Vs Principal Govt. College and Another
Punjab And Haryana At Chandigarh · (1998) 118 PLR 860
High Courts12 Mar 1998
Dilbag Singh Vs Chiranji Lal
Punjab And Haryana At Chandigarh · (1998) 119 PLR 364 : (1998) 2 RCR(Civil) 634
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts12 Mar 1998
Balwant Singh and others Vs Dalip Kaur and others
Punjab And Haryana At Chandigarh · AIR 1999 P&H 93 : (1998) 2 CCC 220 : (1998) 2 CivCC 220 : (1998) 2 CurLJ 131 : (1998) 2 ICC 654 : (1999) 1 PLJ 687 : (1998) 1 PLR 865 : (1998) 2 RCR(Civil) 352
High Courts11 Mar 1998Allowed
Punjab State Electricity Board Vs Vinod Kumar
Punjab And Haryana At Chandigarh · (1998) 2 CivCC 638 : (1998) 119 PLR 315 : (1998) 3 RCR(Civil) 182
Electricity Act, 1910 — Section 26(6)