High Courts11 Oct 1999Allowed
Mandir of Pir Sultan Mohammed Khan Vs Additional District Judge
Punjab And Haryana At Chandigarh · (2000) 126 PLR 29 : (2000) 1 RCR(Rent) 82
Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5B(1)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,115 of 4,612
High Courts11 Oct 1999Dismissed
Chain Singh Vs Mohar Singh and Another
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 651 : (2000) 124 PLR 479 : (2000) 2 RCR(Civil) 229
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts11 Oct 1999Dismissed
Bishan Singh Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 260
Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 16.2, 16.2(1), 16.2(2)
High Courts09 Oct 1999Allowed
Mehar Singh Vs Charanjit Singh
Punjab And Haryana At Chandigarh · (1999) 10 P&H CK 0006
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23A
High Courts08 Oct 1999
Harbhajan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 293 : (2000) 1 RCR(Criminal) 63
High Courts08 Oct 1999
Mohinder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 1 RCR(Criminal) 695
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 498
High Courts08 Oct 1999Dismissed
Lal Singh Vs Ashok Kumar and Another
Punjab And Haryana At Chandigarh · (2000) 124 PLR 44 : (1999) 2 RCR(Rent) 453
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts08 Oct 1999Allowed
Gurdial Kaur Vs Registrar, Co-operative Society and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 82 : (2000) 1 CivCC 659 : (2000) 124 PLR 156 : (1999) 4 RCR(Civil) 632
Evidence Act, 1872 — Section 65
High Courts08 Oct 1999Allowed
Karnal Improvement Trust Vs Ishwar Chander
Punjab And Haryana At Chandigarh · AIR 2000 P&H 165 : (2001) 1 ILR (P&H) 251 : (2000) 124 PLR 855 : (2000) 2 RCR(Civil) 137
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4
High Courts08 Oct 1999
M/s. Gautam Builders Vs Union of Territory, Chandigarh and Rajiv Sharma
Punjab And Haryana At Chandigarh · (2001) 3 RCR(Civil) 22
Constitution of India, 1950 — Article 14, 226
High Courts08 Oct 1999Dismissed
Balwinder Singh Vs Tarsem Lal
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 143 : (2000) 126 PLR 651 : (2000) 4 RCR(Civil) 208
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts07 Oct 1999Allowed
Manohar Lal Vs Amarnath
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 73 : (2000) 124 PLR 415 : (2000) 1 RCR(Civil) 698 : (2000) 1 RCR(Rent) 18
Civil Procedure Code, 1908 (CPC) — Section 35B
High Courts07 Oct 1999
Kuldip Kaur @ Charanjit Kaur Vs Karam Singh
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 534 : (2000) 2 DMC 691 : (2000) 2 RCR(Civil) 50
Hindu Marriage Act, 1955 — Section 24
High Courts07 Oct 1999Dismissed
Teja Singh Vs Arjan Dev
Punjab And Haryana At Chandigarh · (2000) 124 PLR 27 : (1999) 2 RCR(Rent) 508
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3)
High Courts07 Oct 1999Allowed
Sharanjit Singh Vs Satwant Kaur
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 349 : (2001) 1 DMC 139 : (2000) 2 RCR(Civil) 477
Hindu Marriage Act, 1955 — Section 13, 13B
High Courts07 Oct 1999
State of Punjab Vs Gurdial Singh
Punjab And Haryana At Chandigarh · (2000) 2 ICC 348 : (2000) 2 RCR(Civil) 49
High Courts07 Oct 1999
Thakur Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (2000) 3 RCR(Civil) 518
High Courts07 Oct 1999
Union of India Vs Chajju Ram
Punjab And Haryana At Chandigarh · (2000) 2 ICC 61 : (2000) 1 RCR(Civil) 449
High Courts07 Oct 1999
Raju Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 572 : (2000) 1 RCR(Criminal) 369
High Courts07 Oct 1999
Bahadur Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 124
Constitution of India, 1950 — Article 14, 16, 6, 73