High Courts07 Sept 1999Dismissed
Gurdev Singh Vs Satish Kumar
Punjab And Haryana At Chandigarh · (2000) 124 PLR 408 : (1999) 4 RCR(Civil) 215
Civil Procedure Code, 1908 (CPC) — Order 24 Rule 4(3)Limitation Act, 1963 — Article 120, 121, 5
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,126 of 4,612
High Courts07 Sept 1999Allowed
Jagjit Singh Vs Vaneet Jain
Punjab And Haryana At Chandigarh · (1999) 123 PLR 625 : (1999) 2 RCR(Rent) 585
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6)
High Courts07 Sept 1999Dismissed
Pardeep Singh Vs Smt. Usha Sod
Punjab And Haryana At Chandigarh · (2002) 1 CivCC 612 : (2002) 1 RCR(Civil) 675
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 5
High Courts07 Sept 1999
Hari Parashad Sharma and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2001) 1 ILR (P&H) 23 : (2000) 125 PLR 352 : (2000) 1 RCR(Civil) 707
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts07 Sept 1999
Gulf Air Co. Vs Nahar Spinning Mills Ltd. and Others
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 238 : (2000) 124 PLR 131 : (1999) 4 RCR(Civil) 619
Carriage by Air Rules — Rule 18, 19, 24, 29Civil Procedure Code, 1908 (CPC) — Section 16, 17, 18, 19, 20
High Courts07 Sept 1999
Swaran Lal Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 321 : (2000) 1 RCR(Civil) 160
Punjab Co-operative Societies Act, 1961 — Section 55
High Courts06 Sept 1999Allowed
Arya Prithinidhi Sabha (Punjab) Vs Punjab Wakf Board and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 682 : (2000) 124 PLR 92
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Waqf Act, 1954 — Section 89
High Courts06 Sept 1999
Court on its Motion Vs R.S.Mittal
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Criminal) 734
High Courts06 Sept 1999Dismissed
Phulan Wanti Vs Vijay Laxmi
Punjab And Haryana At Chandigarh · (2000) 124 PLR 761 : (1999) 4 RCR(Civil) 390
Succession Act, 1925 — Section 372
High Courts06 Sept 1999Dismissed
CT Scan Research Centre Pvt. Ltd. Vs Director General of Health Services
Punjab And Haryana At Chandigarh · (2000) 69 ECC 570 : (2000) 1 RCR(Civil) 460
Constitution of India, 1950 — Article 14, 21Customs Act, 1962 — Section 25, 3
High Courts06 Sept 1999Dismissed
Sarai Smt. Ganeshi Devi Vs Kundan Lal and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 159 : (1999) 2 RCR(Rent) 589
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)
High Courts01 Sept 1999Dismissed
Kali Ram Vs Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 74 : (2000) 1 RCR(Civil) 140
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts01 Sept 1999Allowed
Amar Singh (Died) through his LRs. and Others Vs The Director, Consolidation of Holdings and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 82 : (2000) 1 RCR(Civil) 361
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts01 Sept 1999Allowed
Khiali Ram (Died) through his L.Rs. Vs Santokh Singh
Punjab And Haryana At Chandigarh · (2000) 124 PLR 320 : (1999) 2 RCR(Rent) 667
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts01 Sept 1999
Amarjeet Singh Sandhu Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 751 : (2000) 1 RCR(Criminal) 170
High Courts01 Sept 1999
Dilbagh Singh and Others Vs Amar Singh and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 339 : (1999) 4 RCR(Criminal) 397
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
High Courts01 Sept 1999Allowed
Sayian Singh Vs Bishan Singh
Punjab And Haryana At Chandigarh · (2000) 124 PLR 770 : (1999) 4 RCR(Criminal) 403
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 1
High Courts01 Sept 1999Dismissed
Kashmira Singh (Died) through L.R. Vs Gram Panchayat of Village Budha Khera and Another
Punjab And Haryana At Chandigarh · (2000) 126 PLR 195 : (2000) 1 RCR(Civil) 715
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, 151
High Courts31 Aug 1999
Beli Ram Sareen and Others Vs Central Bank of India and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 858 : (1999) 4 RCR(Civil) 193
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5(3)
High Courts31 Aug 1999Allowed
Gurdev Singh and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 234 : (1999) 4 RCR(Civil) 422
Haryana Municipal Act, 1973 — Section 203(1)