High Courts12 Oct 1999Allowed
Tehal Singh Vs Harnam Singh and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 258 : (2000) 124 PLR 260 : (1999) 4 RCR(Civil) 611
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,114 of 4,612
High Courts12 Oct 1999Allowed
Deepak Kumar Vs Hem Raj and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 827
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts12 Oct 1999
Raghbir Singh and Others Vs Gram Panchayat
Punjab And Haryana At Chandigarh · (2000) 124 PLR 689 : (2000) 1 RCR(Civil) 272
Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 2
High Courts12 Oct 1999Allowed
Aggarwal B.K. Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (2000) 2 ILR (P&H) 41 : (2000) 3 LLJ 1547 : (2000) 124 PLR 267 : (2000) 3 RCR(Criminal) 423
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 409
High Courts12 Oct 1999
Sunil Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 62 : (2000) 1 RCR(Criminal) 190
High Courts12 Oct 1999
Harjinder Singh @ Raju Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 51 : (2000) 1 RCR(Criminal) 252
High Courts12 Oct 1999
Punjab State Electricity Board Vs Indure Limited
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 183 : (2000) 124 PLR 4 : (2000) 1 RCR(Civil) 136
Arbitration and Conciliation Act, 1996 — Section 12, 13, 34, 5Constitution of India, 1950 — Article 227
High Courts12 Oct 1999
Chhaju Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 847
High Courts12 Oct 1999Allowed
Shiv Dayal Vs Smt. Sulochana Devi and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 77 : (2000) 2 ILR (P&H) 266 : (2000) 125 PLR 244 : (1999) 2 RCR(Rent) 669
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(1), 18
High Courts12 Oct 1999Dismissed
Narinder Nath and Another Vs Amaraj Singh and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 62 : (1999) 2 RCR(Rent) 590
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts12 Oct 1999Dismissed
Kanwaljeet Pal Singh Vs Kurukshetra University and Others
Punjab And Haryana At Chandigarh · (1999) 124 PLR 505
High Courts11 Oct 1999
Gurnam Singh @ Gamma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 70
High Courts11 Oct 1999
Piara Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 257
High Courts11 Oct 1999
Wakil Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 432
High Courts11 Oct 1999
Jarnail Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 758 : (2000) 1 RCR(Criminal) 441
High Courts11 Oct 1999
Bachan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 113 : (2000) 1 RCR(Criminal) 497
High Courts11 Oct 1999
Bishan Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 496
Constitution of India, 1950 — Article 226, 227
High Courts11 Oct 1999
Ravinder Singh alias Phala Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 38
High Courts11 Oct 1999Allowed
Mandir of Pir Sultan Mohammed Khan Vs Additional District Judge and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 414 : (2000) 2 RCR(Civil) 357
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5B(1)
High Courts11 Oct 1999
Vidya Wati and Others Vs Kashmiri Lal Jiwan Lal
Punjab And Haryana At Chandigarh · (2000) 124 PLR 577 : (1999) 4 RCR(Civil) 624
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 9 Rule 8