High Courts19 Jul 2000Allowed
Bant Singh Vs Amrik Singh
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Civil) 341
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 54 of 89
High Courts18 Jul 2000
Ajit Singh Vs Manjit Kaur and others
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 207 : (2000) 3 RCR(Criminal) 540
High Courts18 Jul 2000
Karambir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 613 : (2000) 4 RCR(Criminal) 240
High Courts18 Jul 2000
Ramji Dass Vs Gurdwara Singh Sabha and Another
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 175 : (2000) 126 PLR 592 : (2000) 4 RCR(Civil) 293
High Courts18 Jul 2000
Roop Singh Nagar Vs Sujata Kataria
Punjab And Haryana At Chandigarh · (2000) 07 P&H CK 0023
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)Transfer of Property Act, 1882 — Section 53(A)
High Courts17 Jul 2000Dismissed
Sh. Sunder lal and panna lal Vs Sh. Sheo parsad and others
Punjab And Haryana At Chandigarh · (2000) 07 P&H CK 0192
Civil Procedure Code, 1908 (CPC) — Section 152
High Courts17 Jul 2000
Gram Panchayat, Nurkherian Vs Joint Development Commissioner (IRD), Punjab
Punjab And Haryana At Chandigarh · AIR 2000 P&H 300
Punjab Village Common Lands (Regulation) Act, 1961 — Section 10
High Courts17 Jul 2000
Nand Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 560 : (2001) 1 RCR(Civil) 44
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5Succession Act, 1925 — Section 214
High Courts14 Jul 2000
Nirmala Devi Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) 07 P&H CK 0195
Constitution of India, 1950 — Article 226
High Courts14 Jul 2000Dismissed
Market Committee, Rampura Phul Vs M/s. Nathu Ram Om Parkash
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 699 : (2000) 3 RCR(Civil) 717 : (2000) 3 RCR(Civil) 700
Punjab Agricultural Produce Markets Act, 1961 — Section 3(1)
High Courts14 Jul 2000Dismissed
Municipal Corporation, Ludhiana Vs Surinder Kumar and Another
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 481
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11APunjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 19, 19(2), 4, 5
High Courts14 Jul 2000
P.D. Nagpal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 324 : (2001) 1 UPLBEC 217
Constitution of India, 1950 — Article 226
High Courts14 Jul 2000
Surinder Kumar Taneja Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 53 : (2000) 3 RCR(Criminal) 673
High Courts14 Jul 2000Dismissed
Municipal Corporation, Ludhiana Vs Surinder Kumar and another
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 481
Punjab Civil Services (Punishment and Appeal) Rules, 1970 — Rule 19(2)
High Courts14 Jul 2000Dismissed
Shri Sant Ram Malhotra Vs Shri Om Parkash
Punjab And Haryana At Chandigarh · (2000) 07 P&H CK 0110
Civil Procedure Code, 1908 (CPC) — Section 151, 47
High Courts14 Jul 2000
Surender Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 AICLR 65 : (2000) 3 RCR(Criminal) 651
High Courts14 Jul 2000
Sant Singh Vs State of Punjab through Secretary, Department of Home Affairs
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 629
High Courts14 Jul 2000
Baboo Singh Vs Natha Singh
Punjab And Haryana At Chandigarh · (2000) 3 LJR 521 : (2000) 3 RCR(Civil) 718
High Courts14 Jul 2000
Rattan Singh Vs Punjab State Warehousing Corporation
Punjab And Haryana At Chandigarh · (2001) 1 LJR 357 : (2000) 4 RCR(Civil) 409
High Courts13 Jul 2000
Prem Kumari Vs Om Prakash
Punjab And Haryana At Chandigarh · AIR 2000 P&H 311 : (2001) 1 DMC 399 : (2001) 1 RCR(Civil) 251
Hindu Marriage (Amendment) Act, 1956 — Section 24, 9