High Courts09 May 2000
Mogul India Vs Indian Railway Construction Company Ltd. and Others
Punjab And Haryana At Chandigarh · (2001) 2 CivCC 383 : (2000) 126 PLR 309
Arbitration Act, 1940 — Section 20Limitation Act, 1963 — Article 137
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,075 of 4,612
High Courts09 May 2000Dismissed
Sadhu Singh Vs Harnam Singh
Punjab And Haryana At Chandigarh · (2000) 126 PLR 236 : (2000) 3 RCR(Civil) 66
High Courts08 May 2000Allowed
Harinder Singh Vs Bali Ram Sansari Lal
Punjab And Haryana At Chandigarh · (2000) 126 PLR 572 : (2000) 2 RCR(Rent) 81
Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts08 May 2000Dismissed
United India Insurance Co. Ltd. Vs Manjit Kaur and Others
Punjab And Haryana At Chandigarh · (2001) 1 ACC 35 : (2001) ACJ 802 : (2000) 2 ILR (P&H) 366 : (2000) 126 PLR 102 : (2000) 3 RCR(Civil) 441
Motor Vehicles Act, 1988 — Section 157(1)(2)
High Courts08 May 2000Dismissed
Hari Om Industry Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2001) 123 STC 155
Constitution of India, 1950 — Article 226
High Courts08 May 2000
Subhash Vs Dalbir Singh Hooda, (President) Mansarover Colony Sudhar Samiti 1079, Rohtak
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Criminal) 162
Criminal Procedure Code, 1973 (CrPC) — Section 133, 397(1), 482
High Courts08 May 2000
Smt. Usha Dubey and Others Vs Krishan Jeewan Jain and Others
Punjab And Haryana At Chandigarh · (2001) 1 ACC 608 : (2001) ACJ 984 : (2000) 126 PLR 567 : (2000) 4 RCR(Civil) 619
Motor Vehicles Act, 1988 — Section 166
High Courts05 May 2000
Gram Panchayat, Village Balad Kalan Vs Ajmer Singh and another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 331 : (2000) 4 RCR(Civil) 288
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23(2), 42, 47Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13
High Courts05 May 2000Dismissed
Gram Panchayat Vs Ajmer Singh and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 331
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, 47Punjab Village Common Lands (Regulation) Act, 1961 — Section 11 , 13
High Courts05 May 2000
Raj Kumar Vs State of Punjab/C.B.I.
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Criminal) 287
High Courts05 May 2000
Bachittar Singh @ Gareebu Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 AICLR 100 : (2000) 3 RCR(Criminal) 349
High Courts05 May 2000
Baljeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 262 : (2000) 3 RCR(Criminal) 350
High Courts04 May 2000
Bimla Devi and others Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (2000) 2 CurLJ 173 : (2001) 1 LJR 479 : (2000) 4 RCR(Civil) 399 : (2001) 1 TAC 291
High Courts04 May 2000
Gurvinder Singh & Angrej Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 821
High Courts03 May 2000Allowed
Pala Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 446
High Courts03 May 2000Allowed
Kalia alias Kali Ram Vs Smt. Channo Devi and Others
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 495 : (2000) 3 RCR(Civil) 152
Evidence Act, 1872 — Section 64
High Courts03 May 2000Dismissed
Additional Chief Engineer/Director Construction and Others Vs S.P. Chopra and Co. and Others
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 548 : (2000) 126 PLR 84 : (2000) 3 RCR(Civil) 76
Arbitration Act, 1940 — Section 14, 15, 30, 33Civil Procedure Code, 1908 (CPC) — Section 115
High Courts03 May 2000Dismissed
Basant Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 649
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts03 May 2000
Tarloki Nath Vs Kirtan Singh alias Pritam Singh
Punjab And Haryana At Chandigarh · (2002) 1 ACC 58 : (2002) ACJ 58 : (2001) 1 RCR(Civil) 179
Motor Vehicles Act, 1988 — Section 110, 92A
High Courts02 May 2000Allowed
Anil Kumar and Another Vs Makhan Singh
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 448 : (2000) 126 PLR 47 : (2000) 1 RCR(Rent) 546
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A(3)East Punjab Urban Rent Restriction Act, 1949 — Section 15, 15(5)