High Courts28 Sept 1999
Jagan Nath Singhal Vs Deputy Commissioner of Income Tax and another
Punjab And Haryana At Chandigarh · (2000) 242 ITR 554
Income Tax Act, 1961 — Section 147, 148, 28
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,119 of 4,612
High Courts28 Sept 1999
Kamal Mohan Kaura Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 217
High Courts28 Sept 1999Dismissed
Municipal Committee Vs Sikandar Singh
Punjab And Haryana At Chandigarh · (2000) 124 PLR 228 : (1999) 4 RCR(Civil) 417
Patiala Small Towns Act, 1995 — Section 3(1)
High Courts28 Sept 1999Allowed
Jarnail Singh and Another Vs Ram Singh
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 570 : (2000) 1 CivCC 570 : (2000) 124 PLR 224
Penal Code, 1860 (IPC) — Section 447
High Courts28 Sept 1999Dismissed
P.C. Goel Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 14
Constitution of India, 1950 — Article 226
High Courts28 Sept 1999
Chhatwal Potteries Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 388 : (2000) 1 RCR(Civil) 338
Haryana Municipal Act, 1973 — Section 208, 246
High Courts28 Sept 1999Dismissed
Narpal Singh Vs The Commissioner Hisar Division and Another
Punjab And Haryana At Chandigarh · (2000) 126 PLR 151 : (2000) 2 RCR(Criminal) 48
Arms Act, 1959 — Section 17
High Courts27 Sept 1999Dismissed
Prem Sagar Vs Shri Darbari Lal and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 83 : (2000) 2 CivCC 606 : (2000) 125 PLR 132 : (1999) 2 RCR(Rent) 710
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts27 Sept 1999
Bihari Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 297 : (2000) 1 RCR(Criminal) 224
High Courts27 Sept 1999
Gurbax Singh Vs Kesro Devi
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 321 : (1999) 4 RCR(Criminal) 827
High Courts27 Sept 1999
Krishna Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 60
High Courts27 Sept 1999
Haveli Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 2 AICLR 25 : (2000) 1 RCR(Criminal) 273
High Courts27 Sept 1999
Mehnga Vs Tej Kaur
Punjab And Haryana At Chandigarh · (1999) 4 ICC 544 : (1999) 4 RCR(Civil) 415
High Courts27 Sept 1999
Ramesh Kumar Vs M.D. University
Punjab And Haryana At Chandigarh · (2000) 125 PLR 303 : (2000) 1 RCR(Civil) 739
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Limitation Act, 1963 — Section 5
High Courts24 Sept 1999
Dharam Pal Vs Darbara Singh and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 484 : (2000) 124 PLR 380 : (2000) 1 RCR(Civil) 16
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 6 Rule 17Specific Relief Act, 1963 — Section 19, 22, 22(2)
High Courts24 Sept 1999
Amrik Singh Vs S.S.Chinni
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 792 : (2000) 1 RCR(Criminal) 198
High Courts24 Sept 1999Dismissed
Sukhdev Raj Sharma Vs Kanchan Bala
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 188 : (2001) 1 DMC 541 : (2000) 2 RCR(Criminal) 569
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Sept 1999Dismissed
Bachan Singh @ Gurbachan Singh Vs Mohan Lal and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 409 : (2000) 124 PLR 207 : (1999) 2 RCR(Rent) 636
East Punjab Urban Rent Restriction Act, 1949 — Section 15Registration Act, 1908 — Section 17, 49
High Courts23 Sept 1999Dismissed
Kehri Vs Janardhan
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 232 : (2000) 1 RCR(Civil) 443
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts23 Sept 1999Allowed
Smt. Labh Kaur Vs Ram Asra and Another
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 95 : (2000) 125 PLR 311 : (1999) 4 RCR(Civil) 527
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115