High Courts07 Dec 1999
Parshi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 653 : (2000) 2 RCR(Criminal) 203
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1999
1,562 judgments · page 6 of 79
High Courts07 Dec 1999
Gurbachan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 100
High Courts07 Dec 1999
Jagdip Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 439 : (2000) 1 RCR(Criminal) 588
High Courts07 Dec 1999Allowed
Punjab Backward Classes Land Development and Finance Corporation Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 554 : (2000) 2 RCR(Civil) 221
Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
High Courts07 Dec 1999Allowed
Surinder Singh, Ex. Constable Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 621
Punjab Police Rules, 1934 — Rule 16.2
High Courts06 Dec 1999Allowed
Hawa Singh, Sarpanch Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 643 : (2000) 1 RCR(Civil) 287
Haryana Panchayati Raj Act, 1994 — Section 51(3)(5)
High Courts06 Dec 1999
Ishwar Chand Gupta Vs Chander Shekhar and another
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 171
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 209Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 10Penal Code, 1860 (IPC) — Section 34, 420, 427, 442, 448
High Courts06 Dec 1999Allowed
Smt. Pushpa Wati Vs Daya Chand Lal Chand Jain
Punjab And Haryana At Chandigarh · (2000) 125 PLR 230 : (2000) 1 RCR(Rent) 26
High Courts06 Dec 1999
Bani Singh Vs Chandgi
Punjab And Haryana At Chandigarh · (2000) 1 ICC 326 : (2000) 3 RCR(Civil) 106
High Courts06 Dec 1999Allowed
Sarbari (Smt.) and Another Vs Suleman
Punjab And Haryana At Chandigarh · (2000) 2 DMC 216 : (2000) 2 RCR(Criminal) 80
Criminal Procedure Code, 1973 (CrPC) — Section 125Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 3, 5
High Courts04 Dec 1999
Rajiv Samson Vs State of U.T., Chandigarh
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 13
High Courts04 Dec 1999
Parminder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 459 : (2000) 3 RCR(Criminal) 154
High Courts04 Dec 1999
Balwinder Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 591 : (2000) 3 RCR(Criminal) 1
High Courts04 Dec 1999Dismissed
Dr. Satinder Pal Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 819 : (2000) 1 RCR(Civil) 352
Constitution of India, 1950 — Article 14, 226
High Courts04 Dec 1999
Panna Lal Vs Chairman/Secretary, HSEB
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 128 : (2001) 2 RCR(Civil) 11
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 4
High Courts03 Dec 1999Dismissed
Bachan Kaur Vs Mukhtiar Singh and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 351 : (2000) 2 RCR(Civil) 539
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts03 Dec 1999Allowed
Kulbushan Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 DMC 114
Criminal Procedure Code, 1973 (CrPC) — Section 438(1), 438(2)
High Courts03 Dec 1999Dismissed
Smt. Parkash Wati Mehra Vs The Housing Board and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 149 : (2000) 2 RCR(Civil) 467
Constitution of India, 1950 — Article 226
High Courts03 Dec 1999Dismissed
Multan Singh Vs Faridabad Complex Administration
Punjab And Haryana At Chandigarh · (2000) 125 PLR 446 : (2000) 2 RCR(Civil) 36
Haryana Municipal Act, 1973 — Section 235
High Courts02 Dec 1999Allowed
Ranjit Kaur Vs Major Harmohinder Singh
Punjab And Haryana At Chandigarh · (2000) 126 PLR 267 : (2000) 3 RCR(Civil) 127
Hindu Adoptions and Maintenance Act, 1956 — Section 18