COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1998

1,652 judgments · page 73 of 83

High Courts05 Feb 1998Dismissed

Siri Pal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1998 P&H 252 : (1998) 119 PLR 303 : (1998) 2 RCR(Civil) 557

Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 4 , 5A

High Courts05 Feb 1998

Sudesh and Others Vs Harmal Singh and Others

Punjab And Haryana At Chandigarh · (1998) 2 ACC 5 : (1998) 119 PLR 44

Motor Vehicles Act, 1939 — Section 110A

High Courts05 Feb 1998Dismissed

Shree Chand and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1998) 119 PLR 220

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6

High Courts04 Feb 1998Dismissed

Sarwan Vs Babu

Punjab And Haryana At Chandigarh · (1999) 1 CivCC 293 : (1998) 2 RCR(Civil) 47

High Courts04 Feb 1998Dismissed

Dilbagh Singh Vs Gurdial Singh

Punjab And Haryana At Chandigarh · (1998) 119 PLR 319 : (1998) 3 RCR(Civil) 181

High Courts04 Feb 1998Dismissed

Malwinder Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1998) 119 PLR 234

Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 4

High Courts04 Feb 1998

Sadhu Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 61

High Courts04 Feb 1998

Karambir Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 310

High Courts04 Feb 1998Dismissed

Devinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 120 PLR 27 : (1998) 2 RCR(Civil) 106

Land Acquisition Act, 1894 — Section 23

High Courts04 Feb 1998Allowed

Chander Bhan and Another Vs Khem Chand

Punjab And Haryana At Chandigarh · (1998) 3 CivCC 123 : (1998) 119 PLR 685 : (1998) 3 RCR(Civil) 237

High Courts03 Feb 1998

Charan Dass Vs Piara Lal

Punjab And Haryana At Chandigarh · (1998) 02 P&H CK 0155

High Courts03 Feb 1998Dismissed

Naresh Kumar Vs The Lok Sewak Co-operative Marketing-Cum-Processing Society Limited and Another

Punjab And Haryana At Chandigarh · (1998) 119 PLR 291 : (1998) 2 RCR(Civil) 234

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115

High Courts03 Feb 1998Dismissed

Avinash Chander Vs Smt. Anita Kumari

Punjab And Haryana At Chandigarh · (1998) 120 PLR 40

Guardians and Wards Act, 1890 — Section 7

High Courts03 Feb 1998Dismissed

Jaswant Singh Vs Bahadur Singh

Punjab And Haryana At Chandigarh · (1998) 119 PLR 658 : (1998) 2 RCR(Civil) 12 : (1998) 2 RCR(Civil) 296

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Transfer of Property Act, 1882 — Section 52

High Courts03 Feb 1998Allowed

Punjab Civil and Consumer Welfare Front (Regd.) and Another Vs Union Territory of Chandigarh and Others

Punjab And Haryana At Chandigarh · (1999) 1 ACC 636 : (2000) ACJ 1281 : AIR 1999 P&H 32 : (1999) 1 ILR (P&H) 206 : (1998) 120 PLR 92 : (1998) 3 RCR(Civil) 467

Constitution of India, 1950 — Article 21Punjab Municipal Corporation Act, 1976 — Section 44

High Courts03 Feb 1998

Rajbir Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 570

High Courts03 Feb 1998

Karan Singh Vs Khazan Singh

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 431

High Courts03 Feb 1998

Avtar Lal st Vs Punjab State

Punjab And Haryana At Chandigarh · (1998) 2 AICLR 514 : (1998) 2 RCR(Criminal) 392

High Courts03 Feb 1998

Balbir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 4 AICLR 441 : (1998) 2 RCR(Criminal) 67

High Courts03 Feb 1998

Ranbir Singh and another Vs State of Haryana and others

Punjab And Haryana At Chandigarh · (1998) 1 ILR (P&H) 426 : (1998) 119 PLR 221

Constitution of India, 1950 — Article 14, 16, 39