High Courts20 Jan 2000
Palwinder Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 126 PLR 123 : (2000) 2 RCR(Civil) 381
Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 2000
1,778 judgments · page 86 of 89
High Courts20 Jan 2000Dismissed
Sunita Attery Vs Tarun Attary
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 633 : (2000) 126 PLR 137 : (2000) 3 RCR(Civil) 370
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24
High Courts20 Jan 2000
Smt. Nisha Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 40
High Courts19 Jan 2000
Mangat Ram, Sarpanch Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 378
Haryana Panchayati Raj Act, 1994 — Section 51(3), 51(4)Punjab Gram Panchayat Act, 1952 — Section 102(3)
High Courts19 Jan 2000
Bharat Bhushan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) CriLJ 2105 : (2000) 2 RCR(Criminal) 215
Penal Code, 1860 (IPC) — Section 300
High Courts19 Jan 2000
Chanda Devi Jain Vs Mohinder Singh Yadav
Punjab And Haryana At Chandigarh · (2000) 3 LJR 348 : (2000) 3 RCR(Civil) 529
High Courts19 Jan 2000Allowed
United Commercial Bank Vs S. Malagar Singh and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 658
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 2(3)
High Courts19 Jan 2000Dismissed
The Ferozpur Coop. Printing and Publishing Society Ltd. Vs Roshan Lal and Another
Punjab And Haryana At Chandigarh · (2000) 126 PLR 277 : (2000) 1 RCR(Rent) 229
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts18 Jan 2000
Daisy Vs Rajbir Singh Phogat
Punjab And Haryana At Chandigarh · (2000) 2 CCC 698 : (2000) 2 CivCC 698 : (2000) 1 CurLJ 438 : (2001) 1 LJR 841 : (2001) 1 Marr.LJ 223 : (2000) 3 PLR 538 : (2000) 2 RCR(Civil) 749
High Courts18 Jan 2000
R.P. Kharda Vs Haryana Power Generation Co. Ltd.
Punjab And Haryana At Chandigarh · (2000) 01 P&H CK 0110
Constitution of India, 1950 — Article 226
High Courts18 Jan 2000Dismissed
Summat Parshad Jain and Others Vs Mr. Murari Lal Jain and Another
Punjab And Haryana At Chandigarh · (2000) 125 PLR 212 : (2000) 1 RCR(Rent) 386
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts18 Jan 2000Allowed
Gurjant Singh and Another Vs Commissioner, Ferozepore Division and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 161 : (2000) 125 PLR 347 : (2000) 2 RCR(Civil) 437
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23A
High Courts18 Jan 2000Dismissed
Harbans Lal and Others Vs Kishan Chand
Punjab And Haryana At Chandigarh · (2000) 126 PLR 295 : (2000) 1 RCR(Rent) 634
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts18 Jan 2000Allowed
Smt. Dsisy Vs Rajbir Singh Phogat
Punjab And Haryana At Chandigarh · (2000) 126 PLR 538
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts18 Jan 2000Dismissed
Smt. Santosh Rani and Another Vs Nand Lal and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 175 : (2000) 1 RCR(Rent) 376
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts17 Jan 2000
Mehtab Singh @ Mehtaba Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 AICLR 631 : (2000) 2 RCR(Criminal) 228
High Courts17 Jan 2000
Manmohan Singh Walia Vs C.B.I.Chandigarh
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 623 : (2000) 2 RCR(Criminal) 231
High Courts17 Jan 2000
Subash Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 862
High Courts17 Jan 2000
Ajitinder Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) CriLJ 1827 : (2000) 2 RCR(Criminal) 34
Criminal Procedure Code, 1973 (CrPC) — Section 482Emblems and Names (Prevention of Improper Use) Act, 1950 — Section 5Penal Code, 1860 (IPC) — Section 170, 171, 415, 417, 420
High Courts17 Jan 2000Dismissed
Radha Kishan Vs Election Tribunal-cum-Sub-Judge, 1st Class and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 1
Evidence Act, 1872 — Section 115Haryana Panchayati Raj Act, 1994 — Section 174(1), 176, 176(1), 176(2), 183Haryana Panchayati Raj Rules, 1995 — Rule 66, 69