High Courts11 May 2000Allowed
Jaswinder Singh Vs Inder Singh
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 602 : (2001) 4 RCR(Civil) 248
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 67 of 89
High Courts11 May 2000
Haryana Vidyut Prasaran Nigam Ltd. Vs D.H. Lawrence School
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 233 : (2001) 2 RCR(Civil) 402
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts11 May 2000
Punjab National Bank Vs Shamsher Singh and another
Punjab And Haryana At Chandigarh · (2000) 05 P&H CK 0101
High Courts11 May 2000
Gurmohinder Singh Vs N.S.Behla
Punjab And Haryana At Chandigarh · (2000) 3 ICC 617 : (2000) 3 RCR(Civil) 572
High Courts11 May 2000
Thath Singh Vs Prem Singh
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 760
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 47 Rule 1, 114, 151
High Courts11 May 2000Dismissed
Jagir Singh Vs Guru Nanak College and Others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 297 : (2000) 126 PLR 724 : (2000) 3 RCR(Civil) 308
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts11 May 2000Allowed
Didar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) CriLJ 289
High Courts11 May 2000Allowed
Jagdev Singh Rathore Vs The Punjab Agro Industries Corporation Ltd.
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 139 : (2000) 126 PLR 517
High Courts10 May 2000Dismissed
Sushil Kumar Vs Smt. Sushila Devi
Punjab And Haryana At Chandigarh · (2000) 126 PLR 300 : (2000) 1 RCR(Rent) 561
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts10 May 2000Allowed
Shivam Riceland Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 123 STC 23
Haryana General Sales Tax Act, 1973 — Section 39Limitation Act, 1963 — Section 5
High Courts10 May 2000
Punjab Tractors Ltd. Vs Punjab and Sind Bank
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 549
High Courts10 May 2000
State of Punjab Vs Madan Singh
Punjab And Haryana At Chandigarh · (2000) CriLJ 4337 : (2000) 3 RCR(Criminal) 594
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173Penal Code, 1860 (IPC) — Section 420
High Courts10 May 2000
Lachhmi Devi Vs General Public
Punjab And Haryana At Chandigarh · (2000) 05 P&H CK 0040
Central Civil Services (Pension) Rules, 1972 — Rule 54(14)Punjab Civil Services Rules — Rule 6.17(3), 8.35
High Courts09 May 2000Allowed
Nasa Agro Industries Ltd. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 394
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 3(1)
High Courts09 May 2000
Gurmit Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) CriLJ 3210
Criminal Procedure Code, 1973 (CrPC) — Section 313, 357Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 34
High Courts09 May 2000
Nihal Singh and etc. Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) CriLJ 3298 : (2000) 2 ILR (P&H) 345 : (2000) 3 RCR(Criminal) 32
Constitution of India, 1950 — Article 14, 15, 15(1)Penal Code, 1860 (IPC) — Section 302Prisons Act, 1894 — Section 59
High Courts09 May 2000
Mogul India Vs Indian Railway Construction Company Ltd. and Others
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 383 : (2000) 126 PLR 309
Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137
High Courts09 May 2000Dismissed
Sadhu Singh Vs Harnam Singh
Punjab And Haryana At Chandigarh · (2000) 126 PLR 236 : (2000) 3 RCR(Civil) 66
High Courts08 May 2000Allowed
Harinder Singh Vs Bali Ram Sansari Lal
Punjab And Haryana At Chandigarh · (2000) 126 PLR 572 : (2000) 2 RCR(Rent) 81
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts08 May 2000Dismissed
United India Insurance Co. Ltd. Vs Manjit Kaur and Others
Punjab And Haryana At Chandigarh · (2001) 1 ACC 35 : (2001) ACJ 802 : (2000) 2 ILR (P&H) 366 : (2000) 126 PLR 102 : (2000) 3 RCR(Civil) 441
Motor Vehicles Act, 1988 — Section 157(1)(2)