High Courts25 May 2000
Pawan Kumar and another Vs Land Acquisition Collector and others
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 598
Land Acquisition Act, 1984 — Section 18, 23, 23(1, 4, 6
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,071 of 4,612
High Courts25 May 2000
Hav C.L. Piara Singh Vs Union of India
Punjab And Haryana At Chandigarh · (2000) 05 P&H CK 0165
Constitution of India, 1950 — Article 226, 227
High Courts25 May 2000
Smt. Pushpa Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 ILR (P&H) 225
Constitution of India, 1950 — Article 14, 16, 226, 309Haryana Aided Schools (Security of Service) Act, 1971 — Section 4Haryana Aided Schools (Security of Service) Rules, 1974 — Rule 10, 2, 5, 6
High Courts25 May 2000Dismissed
Makhan Singh Vs Kashmir Singh and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 647
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10, 148 , 151
High Courts25 May 2000Allowed
Prem Chand Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 646
High Courts25 May 2000Dismissed
Mohinder Pal Vs Hari Das
Punjab And Haryana At Chandigarh · (2000) 126 PLR 563 : (2000) 2 RCR(Rent) 103
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts25 May 2000
Karan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 418
High Courts25 May 2000
Harpal Singh Vs Gurmukh Singh
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 222
High Courts25 May 2000
Gurmail Singh Vs Jit Singh
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 522
High Courts25 May 2000
Gurdwara Nadha Sahib Patshahi Dasmi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 339 : (2000) 4 RCR(Civil) 207
Constitution of India, 1950 — Article 226
High Courts25 May 2000
Deep Chand and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 126 PLR 377 : (2000) 4 RCR(Civil) 658
Land Acquisition Act, 1894 — Section 23
High Courts25 May 2000
Lal Singh and others Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2001) 4 CivCC 4 : (2000) 4 RCR(Criminal) 389
Land Acquisition Act, 1894 — Section 4
High Courts25 May 2000
Buta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 05 P&H CK 0016
Constitution of India, 1950 — Article 226, 227
High Courts25 May 2000
State of Punjab Vs Sh. Sukhraj Singh and Another
Punjab And Haryana At Chandigarh · (2000) 4 CivCC 519 : (2000) 126 PLR 274 : (2000) 3 RCR(Civil) 437
Limitation Act, 1963 — Section 5
High Courts25 May 2000
Shakuntala Jain Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 05 P&H CK 0003
Constitution of India, 1950 — Article 226, 227
High Courts24 May 2000Dismissed
Bank of Maharashtra Vs Mahesh Chander and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 253 : (2000) 1 RCR(Rent) 638
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 3
High Courts24 May 2000
Malkiat Singh Vs Tej Kaur
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 738 : (2001) 1 ICC 624 : (2000) 3 RCR(Criminal) 428
High Courts24 May 2000
Gurdial Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) CriLJ 4997
Penal Code, 1860 (IPC) — Section 148, 149
High Courts24 May 2000
Jarnail Singh and others Vs Food Corporation of India and others
Punjab And Haryana At Chandigarh · (2000) 4 RCR(Civil) 139
Constitution of India, 1950 — Article 227
High Courts23 May 2000Allowed
Food Corporation of India Vs Smt. Arvinder Kaur and another
Punjab And Haryana At Chandigarh · (2000) 05 P&H CK 0162