High Courts25 Aug 2000
Haryana Vidyut Parasaran Nigam Ltd., Narwana Vs Om Parkash
Punjab And Haryana At Chandigarh · (2001) 4 RCR(Civil) 54
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 41
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,049 of 4,612
High Courts25 Aug 2000Allowed
Gurmit Kaur Vs Govt. of India
Punjab And Haryana At Chandigarh · (2001) 3 CivCC 268 : (2000) 4 RCR(Civil) 593
Constitution of India, 1950 — Article 226
High Courts25 Aug 2000
Sunil Aggarwal Vs Rajwanti
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 627 : (2000) 4 RCR(Criminal) 524
Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts25 Aug 2000
Assistant Estate Officer, Chandigarh Admn. Vs Anita Arora
Punjab And Haryana At Chandigarh · (2000) 2 CurLJ 212 : (2001) 1 PLJ 145 : (2001) 1 PLR 322 : (2001) 1 RCR(Civil) 8
High Courts24 Aug 2000Dismissed
P.C.S.D. (Phool Chand Sanathan Dharm) High School Vs Satbir Singh and another
Punjab And Haryana At Chandigarh · (2001) 2 LLJ 669
Industrial Disputes Act, 1947 — Section 10, 11
High Courts24 Aug 2000
Aman Midha and others Vs Guru Jambheshwar University
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0229
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 14, 16, 226
High Courts24 Aug 2000
Mulakh Raj Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 2001 P&H 61 : (2001) 1 ILR (P&H) 270 : (2001) 1 RCR(Civil) 581
Constitution of India, 1950 — Article 14Stamp Act, 1899 — Section 47
High Courts24 Aug 2000Allowed
Raghbir Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 59
Constitution of India, 1950 — Article 309Union Territory of Chandigarh Administration Employees Rules, 1966 — Rule 2, 3, 4
High Courts24 Aug 2000Allowed
Smt. Veena Vs Mool Chand Gautam
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 350 : (2002) 1 RCR(Civil) 230
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts24 Aug 2000
Hawa Singh and another Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 08 P&H CK 0197
Constitution of India, 1950 — Article 226Punjab Public Works Department (Irrigation Branch) Patwaris State Service, Class III Rules, 1955 — Rule 14
High Courts24 Aug 2000Allowed
Kehru Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Civil) 339
Limitation Act, 1963 — Section 5
High Courts24 Aug 2000
Vinod alias Bittu Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 372 : (2000) 4 RCR(Criminal) 15
High Courts24 Aug 2000
Joginder Singh Vs Sita Ram (Dead) through LRs.
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 237
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts24 Aug 2000
Om Parkash Vs Shanti Devi
Punjab And Haryana At Chandigarh · (2002) 1 RCR(Civil) 226
High Courts24 Aug 2000Allowed
Surinder Mohan Aggarwal Vs Krishan Mohan Madhok
Punjab And Haryana At Chandigarh · AIR 2001 P&H 33 : (2001) 1 ILR (P&H) 116 : (2000) 2 RCR(Rent) 355
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
High Courts24 Aug 2000
Sanjay Mittal @ Vishwas Gupta Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 544 : (2000) 4 RCR(Criminal) 683
High Courts24 Aug 2000
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 545 : (2000) 4 RCR(Criminal) 678
High Courts24 Aug 2000
Des Raj Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Criminal) 303
High Courts24 Aug 2000Allowed
Sat Pal Sethi and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 DMC 566 : (2000) 4 RCR(Criminal) 464
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 323, 34, 406, 498A, 506
High Courts24 Aug 2000Dismissed
Smt. Shanti Dua Vs The Haryana Urban Development Authority and another
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Civil) 630
Land Acquisition Act, 1894 — Section 2, 4