High Courts01 May 2000
Balbir Singh Vs Dilbagh Singh and Another
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 132 : (2001) 2 CivCC 100 : (2000) 126 PLR 33 : (2000) 3 RCR(Civil) 238
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 69 of 89
High Courts01 May 2000Allowed
Suresh Chander Aggarwal Vs Karam Singh and Another
Punjab And Haryana At Chandigarh · (2001) 1 ACC 33 : (2000) 126 PLR 101
Motor Vehicles Act, 1939 — Section 110(3)
High Courts01 May 2000
Jagmohan Singh Vs Sanjeev Kumar Syal
Punjab And Haryana At Chandigarh · (2000) 126 PLR 261 : (2000) 1 RCR(Rent) 503
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts01 May 2000
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 314
Criminal Procedure Code, 1973 (CrPC) — Section 313Opium Act, 1878 — Section 9
High Courts01 May 2000
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 139
High Courts01 May 2000
Gurjant Singh alias Rana Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 620 : (2000) 3 RCR(Criminal) 237
High Courts01 May 2000
Amrik Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 AICLR 93 : (2000) 3 RCR(Criminal) 337
High Courts01 May 2000
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 159
High Courts01 May 2000Dismissed
Punjab State Vs Smt. Surinder Kaur
Punjab And Haryana At Chandigarh · (2001) ACJ 1266 : (2001) 1 CivCC 122 : (2000) 126 PLR 411 : (2000) 3 RCR(Civil) 26
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts01 May 2000Dismissed
Anil Kumar and Others Vs Madan Gopal and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 731 : (2000) 3 RCR(Civil) 314
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts28 Apr 2000Allowed
The State of Haryana and Another Vs Sohan Lal Kalra
Punjab And Haryana At Chandigarh · (2000) 126 PLR 105 : (2000) 3 RCR(Civil) 11
Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Apr 2000
Meenakshi Gupta Vs Sushma Kedia
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 420 : (2000) 3 CCC 99 : (2000) 3 CivCC 99 : (2002) DCR 170 : (2000) DCR 681 : (2000) 4 ICC 217 : (2002) 1 ISJ 668 : (2000) 3 RCR(Criminal) 119
High Courts28 Apr 2000Dismissed
Thapar Agro Mills Vs Haryana State Industrial Development Corporation
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 74 : (2001) 107 CompCas 483 : (2000) 3 RCR(Criminal) 191
Negotiable Instruments Act, 1881 (NI) — Section 138Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22
High Courts28 Apr 2000
Sharan Arora Vs Parkash Kaur
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 367 : (2001) 2 RCR(Civil) 390
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts27 Apr 2000
Om Parkash Vs Ram Parkash
Punjab And Haryana At Chandigarh · (2000) 04 P&H CK 0076
Arbitration Act, 1940 — Section 16(2)
High Courts27 Apr 2000
Santokh Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 451 : (2000) 3 RCR(Criminal) 144
High Courts27 Apr 2000
Jagdish Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 436 : (2000) 3 RCR(Criminal) 146
High Courts27 Apr 2000
Haryana Urban Development Authority and another Vs Shashi Bansal and others
Punjab And Haryana At Chandigarh · (2000) 4 ICC 352 : (2000) 3 LJR 412 : (2000) 2 PLJ 556
High Courts27 Apr 2000
Rachna Steel Corporation Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (2000) 125 PLR 726
Punjab General Sales Tax Act, 1948 — Section 148(6)
High Courts27 Apr 2000
Tara Singh Vs Municipal Committee, Dera Bassi
Punjab And Haryana At Chandigarh · (2000) 2 LJR 813 : (2000) 3 RCR(Civil) 2