High Courts23 Sept 1999
Ganesha and Others Vs Gharsi Ram and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 23 : (1999) 4 RCR(Civil) 421
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 25
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,120 of 4,612
High Courts23 Sept 1999Dismissed
Gurnam Kaur and Others Vs Amarjit Kaur and Others
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 644 : (2000) 124 PLR 362 : (1999) 4 RCR(Civil) 511
High Courts23 Sept 1999
Seth Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 59
High Courts23 Sept 1999
Gurdev Singh Vs Gram Panchayat, Marwa
Punjab And Haryana At Chandigarh · (1999) 4 ICC 723 : (1999) 4 RCR(Civil) 469
High Courts23 Sept 1999
Harsh Vandana @ Hema Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 22
High Courts23 Sept 1999
Union of India and another Vs Paramjit Singh and Co., Patiala
Punjab And Haryana At Chandigarh · (2000) 124 PLR 203 : (1999) 4 RCR(Civil) 633
Arbitration Act, 1940 — Section 14, 17Civil Procedure Code, 1908 (CPC) — Section 34
High Courts23 Sept 1999
Bikkar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 122
High Courts23 Sept 1999
Gurbax Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 291 : (2000) 1 RCR(Criminal) 195
High Courts23 Sept 1999Dismissed
Tarlok Singh Vs Sohan Singh and Others
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 94 : (2000) 125 PLR 302 : (2000) 1 RCR(Civil) 723
High Courts23 Sept 1999
Brij Lal Bishnoi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 125 PLR 323 : (2000) 1 RCR(Civil) 190
Land Acquisition Act, 1894 — Section 23
High Courts22 Sept 1999
Gram Panchayat, Tangrala Tehsil Amloh Vs Addl.Director, Consolidation of Holdings, Punjab
Punjab And Haryana At Chandigarh · (2000) 2 PLJ 540 : (2000) 1 PLR 804 : (2000) 1 RCR(Civil) 335
High Courts22 Sept 1999Allowed
Gram Panchayat Vs Addl. Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 804
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts22 Sept 1999Dismissed
Raj Kumar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 526
Motor Vehicles Act, 1988 — Section 166
High Courts22 Sept 1999Dismissed
Steel Strips Limited Vs Jyoti Mechanical Movements and Another
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 213 : (2000) 124 PLR 302 : (2000) 1 RCR(Criminal) 271
Criminal Procedure Code, 1973 (CrPC) — Section 401Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Sept 1999Dismissed
Norata Singh and Others Vs Gram Panchayat (Sabha) of Village Narsali and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 216 : (1999) 4 RCR(Civil) 428
Punjab Village Common Lands (Regulation) Act, 1961 — Section 11, 13
High Courts22 Sept 1999Allowed
Smt. Darshana Kumari Vs Smt. Satya Wati
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 429 : (2000) 124 PLR 173
Civil Procedure Code, 1908 (CPC) — Section 115Succession Act, 1925 — Section 372
High Courts22 Sept 1999
R. Kant & Co. Vs R.C.Sood & Co.
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Civil) 121
High Courts22 Sept 1999
Gopi Chand Vs Onkar
Punjab And Haryana At Chandigarh · (2000) 1 ICC 393 : (2000) 1 RCR(Civil) 22
High Courts22 Sept 1999
Phul Chand Vs Parbhati and Another
Punjab And Haryana At Chandigarh · (1999) 123 PLR 644 : (1999) 4 RCR(Civil) 494
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 47(2)Punjab Tenancy and Agricultural Lands Act, 1955 — Section 47(2)
High Courts21 Sept 1999Dismissed
Bimla Devi Vs Rakesh Gautam and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 746 : (2000) 3 RCR(Civil) 167
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115