High Courts07 Oct 1999Allowed
Manjit Singh, Ex. Naik Vs Government of India and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 490
Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,116 of 4,612
High Courts07 Oct 1999
Dalbir Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 507
Pension Regulations for Army, 1961 — Regulation 173
High Courts07 Oct 1999Dismissed
Hari Singh Vs Gurdial Singh
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 61 : (2000) 125 PLR 250 : (2000) 1 RCR(Civil) 694
Limitation Act, 1963 — Section 14
High Courts07 Oct 1999Dismissed
Raghbir Singh Vs Smadh Baba Santokh Gir
Punjab And Haryana At Chandigarh · (1999) 10 P&H CK 0014
High Courts07 Oct 1999
State of Punjab Vs Gian Singh
Punjab And Haryana At Chandigarh · (2000) 2 ICC 23 : (2000) 1 RCR(Civil) 455
High Courts07 Oct 1999
Raghbir Singh . Vs Smadh Baba Santokh Gir
Punjab And Haryana At Chandigarh · (2000) 2 CCC 196 : (2000) 2 CivCC 196 : (2000) 1 ICC 690 : (2000) 1 RCR(Civil) 330
High Courts06 Oct 1999Dismissed
Raj Kaur Vs Sukhdev
Punjab And Haryana At Chandigarh · (2000) 3 CivCC 710 : (2000) 1 RCR(Civil) 520
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Oct 1999
Raj Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 AICLR 420 : (2000) 2 RCR(Criminal) 146
High Courts06 Oct 1999
Sankrod Co-operative L. and C. Society Ltd. Vs Haryana State
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Civil) 575
Arbitration Act, 1940 — Section 2, 30, 33Constitution of India, 1950 — Article 229, 299Government of India Act, 1935 — Section 175
High Courts06 Oct 1999
Narain Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 283 : (2000) 1 RCR(Criminal) 264
High Courts06 Oct 1999
Hira Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 54 : (2000) 1 RCR(Criminal) 254
High Courts06 Oct 1999Dismissed
Joginder Singh and Another Vs Jaswant Singh
Punjab And Haryana At Chandigarh · (2000) 124 PLR 247 : (2000) 1 RCR(Civil) 332
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 35
High Courts06 Oct 1999Allowed
Kali Ram and Others Vs Miss Asha Chaudhary alias Asha Kumari and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 241
Haryana Ceiling on Land Holdings Act, 1972 — Section 26
High Courts06 Oct 1999Allowed
Navodayas Vidyalayas Samiti Vs Shashi Kumar Sharma and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 565 : (1999) 4 RCR(Civil) 575
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Oct 1999Dismissed
Savitri Devi and Others Vs Prem Kumari
Punjab And Haryana At Chandigarh · (2000) 126 PLR 142 : (2000) 2 RCR(Civil) 210
Specific Relief Act, 1963 — Section 8
High Courts05 Oct 1999Dismissed
Daya Nand Sharma Vs Sewa Singh and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 444 : (2000) 2 RCR(Civil) 184
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts05 Oct 1999Dismissed
Narinder Singh Vs Kurukshetra University and Another
Punjab And Haryana At Chandigarh · (2000) 124 PLR 502
High Courts05 Oct 1999
Satya Narain Upadhaya alias Fauji Vs Baldev Raj Mittal and Another
Punjab And Haryana At Chandigarh · (2000) 124 PLR 18
Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Oct 1999
Madan Lal Sharma Vs Punjab and Haryana High Court Thr. Its Registrar
Punjab And Haryana At Chandigarh · (2000) CriLJ 1512 : (2000) 1 RCR(Criminal) 592
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Penal Code, 1860 (IPC) — Section 193, 196, 465, 475
High Courts05 Oct 1999
Vishwa Nath, Proprietor Shiv Reej Bhandar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 106