High Courts21 Sept 2000
Joginder Kaur Vs Kanwalpreet Kaur
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 452
Evidence Act, 1872 — Section 114
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 32 of 89
High Courts21 Sept 2000
Nathu Ram Vs Narinderjit Singh
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 49
High Courts21 Sept 2000
Mr. Amrit Pal Vs Govinder Singh Virk
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0094
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts21 Sept 2000Allowed
Harnfk Singh Vs Pritam Singh and another
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0074
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts21 Sept 2000Dismissed
Lal Chand Vs Mool Chand
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Rent) 489
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13A(1)(A)
High Courts21 Sept 2000Allowed
Harnek Singh Vs Pritam Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 490 : (2000) 4 RCR(Civil) 696
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts20 Sept 2000Allowed
Harish Chander Mehra Vs Haryana Urban Development Authority
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 15
Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 5(5)
High Courts20 Sept 2000
Jagjit Kaur Vs Karamjit Singh
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 473
High Courts20 Sept 2000
Hari Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 759
High Courts20 Sept 2000
Bhag Singh Vs Amar Singh Bhela
Punjab And Haryana At Chandigarh · (2001) 1 LJR 389 : (2000) 4 RCR(Civil) 670
High Courts20 Sept 2000
State of Haryana Vs Hardeep
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 91
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts20 Sept 2000
Balwant Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 191
Constitution of India, 1950 — Article 226Punjab Land Revenue Act, 1887 — Section 28Punjab Land Revenue Rules, 1975 — Rule 14, 14(1), 4
High Courts20 Sept 2000
Sushma Bhatia Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0021
Constitution of India, 1950 — Article 226
High Courts19 Sept 2000
Shahabad Farmers Co-Operative Marketing-cum-Processing Society Ltd. Vs Atam Parkash
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0170
Industrial Disputes Act, 1947 — Section 25
High Courts19 Sept 2000Allowed
Kamal Bhatia and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 117 : (2001) 1 ILR (P&H) 414
Constitution of India, 1950 — Article 14, 226
High Courts19 Sept 2000
Ajay Duggal Vs Preeti Duggal
Punjab And Haryana At Chandigarh · (2001) 1 LJR 588 : (2001) 1 Marr.LJ 260 : (2000) 4 RCR(Civil) 638
High Courts19 Sept 2000
Usha Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 1 LJR 531 : (2000) 4 RCR(Civil) 540
High Courts19 Sept 2000
Prem Lata Vs Bhupinder Singh
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Civil) 501 : (2000) 2 RCR(Rent) 461
High Courts19 Sept 2000
N.F.L. Employees (Pry) Consumers Coop. Store Ltd. Vs Industrial Tribunal, Punjab
Punjab And Haryana At Chandigarh · (2000) 09 P&H CK 0009
Constitution of India, 1950 — Article 226
High Courts18 Sept 2000
Ravinder Nath Vs Rajni Sharma
Punjab And Haryana At Chandigarh · (2001) 1 LJR 638 : (2001) 1 Marr.LJ 8 : (2000) 4 RCR(Civil) 549