High Courts06 Aug 2002Dismissed
Smt. Krishna Rani Vs Ram Kishan
Punjab And Haryana At Chandigarh · (2003) 1 CivCC 519 : (2003) 133 PLR 88 : (2002) 4 RCR(Civil) 373
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 54
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,400 judgments · page 2,888 of 4,620
High Courts06 Aug 2002Allowed
Het Ram Vs Smt. Santo and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 368 : (2003) 2 RCR(Civil) 186
Limitation Act, 1963 — Section 5
High Courts06 Aug 2002Dismissed
Rahul Jain and Another Vs Alstom Ltd.
Punjab And Haryana At Chandigarh · (2003) 115 CompCas 475
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 Aug 2002Dismissed
Ved Pal alias Vedu Vs Smt. Raj Rani
Punjab And Haryana At Chandigarh · (2003) 3 CivCC 326 : (2003) 1 CivCC 655 : (2003) 133 PLR 455 : (2003) 1 RCR(Civil) 91
Registration Act, 1908 — Section 17(2)
High Courts05 Aug 2002Allowed
Ram Rattan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2003) 133 PLR 196
Constitution of India, 1950 — Article 226
High Courts05 Aug 2002
K.D.Sharma Vs Ram Kumar Maan
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Criminal) 227
High Courts05 Aug 2002
Bayer India Ltd. Vs State of Punjab
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Criminal) 50
High Courts05 Aug 2002Dismissed
Bikramjjeet Singh Vs Ramesh Kumar and Others
Punjab And Haryana At Chandigarh · (2003) 1 BC 345 : (2003) 1 RCR(Civil) 350
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, 115
High Courts05 Aug 2002Dismissed
Amar Singh Vs Shashi Bala and Others
Punjab And Haryana At Chandigarh · (2004) ACJ 822 : (2003) 134 PLR 24
Insurance Act, 1938 — Section 39
High Courts05 Aug 2002
Sachdeva Rice Mills and Others Vs Smt. Raj Anand and Others
Punjab And Haryana At Chandigarh · (2003) 1 ACC 53 : (2003) ACJ 1482 : (2003) 1 CivCC 582 : (2003) 133 PLR 23 : (2003) 1 RCR(Civil) 383
Motor Vehicles Act, 1939 — Section 110, 110A, 110CC
High Courts05 Aug 2002Dismissed
Hardayal Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2003) 134 PLR 496
Constitution of India, 1950 — Article 226
High Courts05 Aug 2002Dismissed
State of Haryana Vs Anil Pesticides Limited and Another
Punjab And Haryana At Chandigarh · (2003) 132 STC 29
Constitution of India, 1950 — Article 226Haryana General Sales Tax Rules, 1975 — Rule 28A
High Courts02 Aug 2002Allowed
Devinder Singh Vs R.S. Bhatia and Others
Punjab And Haryana At Chandigarh · (2004) 1 ACC 549 : (2003) 1 ACC 576 : (2003) ACJ 1761 : (2003) 133 PLR 106
Motor Vehicles Act, 1988 — Section 166
High Courts02 Aug 2002
Ram Singh Lambardar and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2002) 4 RCR(Civil) 195
Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A
High Courts02 Aug 2002Allowed
Rita Bedi Vs Jagmohan Singh
Punjab And Haryana At Chandigarh · (2002) 08 P&H CK 0034
Civil Procedure Code, 1908 (CPC) — Section 35B
High Courts01 Aug 2002Allowed
Smt. Anguri Devi Vs Moti Ram and Others
Punjab And Haryana At Chandigarh · AIR 2003 P&H 200 : (2003) 1 CivCC 264 : (2003) 1 CivCC 85 : (2003) 1 RCR(Civil) 443
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts01 Aug 2002
Gram Panchayat Lalwan Vs Joint Development Commissioner and Others
Punjab And Haryana At Chandigarh · (2002) 08 P&H CK 0083
Punjab Village Common Lands (Regulation) Act, 1961 — Section 5
High Courts01 Aug 2002Dismissed
Rameshwar Dass Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2003) 133 PLR 466 : (2003) 1 RCR(Civil) 159
High Courts01 Aug 2002Dismissed
Siri Ram Vs Gram Panchayat
Punjab And Haryana At Chandigarh · (2002) 08 P&H CK 0036
Constitution of India, 1950 — Article 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 13B
High Courts01 Aug 2002Dismissed
Rajinder Singh Vs Gurmail Singh
Punjab And Haryana At Chandigarh · (2003) 133 PLR 428 : (2003) 2 RCR(Civil) 178
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A, Order 9 Rule 13Evidence Act, 1872 — Section 80