COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,108 of 4,612

High Courts04 Nov 1999

Karnail Singh Vs Sub Divisional Officer (Civil)-cum-Colector, Sirsa

Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 289

Constitution of India, 1950 — Article 226, 227Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 116, 4, 5, 7, 7(2)Haryana Public Premises and Land (Eviction and Rent Recovery) Rules, 1973 — Rule 6

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High Courts04 Nov 1999

Kiran Overseas Exports Ltd. Vs Air Force Naval Housing Board

Punjab And Haryana At Chandigarh · (1999) 11 P&H CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts03 Nov 1999Dismissed

Sandeep Kumar Vs Mohan Lal

Punjab And Haryana At Chandigarh · (2000) 2 CivCC 8 : (2000) 124 PLR 446 : (2000) 2 RCR(Civil) 230

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts03 Nov 1999Allowed

Angrej Singh @ Arjan Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (2000) 2 DMC 156 : (2000) 1 RCR(Criminal) 126

Criminal Procedure Code, 1973 (CrPC) — Section 125(3)

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High Courts03 Nov 1999Dismissed

Babi Khushra Vs Ram Piari Khusra and Others

Punjab And Haryana At Chandigarh · (2000) 124 PLR 825 : (2000) 1 RCR(Civil) 343

Constitution of India, 1950 — Article 19Contract Act, 1872 — Section 25

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High Courts03 Nov 1999Allowed

Manphool Vs State of Haryana

Punjab And Haryana At Chandigarh · (2000) 2 DMC 396 : (2000) 1 RCR(Criminal) 167

Criminal Procedure Code, 1973 (CrPC) — Section 438

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High Courts03 Nov 1999Allowed

Hardam Singh Vs Dev Singh and Others

Punjab And Haryana At Chandigarh · (2000) 3 CivCC 236 : (2000) 124 PLR 432 : (2000) 1 RCR(Civil) 518

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts03 Nov 1999

Rukna Vs Wali Mohd.

Punjab And Haryana At Chandigarh · (2001) 1 RCR(Civil) 176

Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 53A, 54

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High Courts03 Nov 1999

Sarvjeet Singh Vs Gurdial Singh

Punjab And Haryana At Chandigarh · (2000) 2 ICC 64 : (2000) 1 RCR(Civil) 452

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High Courts03 Nov 1999

Malkiat Kaur Vs Star Autos and Engineers and others

Punjab And Haryana At Chandigarh · (2000) ACJ 1397 : (2000) 1 LLJ 1467

Constitution of India, 1950 — Article 39A, 41, 42, 43Employees Compensation Act, 1923 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Section 10, 4, 5

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High Courts03 Nov 1999