High Courts25 Aug 1999Dismissed
Om Parkash Vs Notan Dass
Punjab And Haryana At Chandigarh · (2000) 124 PLR 424 : (1999) 4 RCR(Civil) 216 : (2000) 2 RCR(Civil) 226
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,129 of 4,612
High Courts25 Aug 1999Dismissed
Malkiat Singh Vs Kashmiri Lal and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 151 : (2000) 124 PLR 295 : (1999) 4 RCR(Civil) 714
High Courts25 Aug 1999Dismissed
Hakam Singh Vs Gurdev Singh and Others
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 547 : (2000) 124 PLR 342 : (1999) 4 RCR(Civil) 210
Specific Relief Act, 1963 — Section 20
High Courts24 Aug 1999Dismissed
Madan Gopal Vs Sheela Devi
Punjab And Haryana At Chandigarh · (1999) 123 PLR 661 : (2000) 1 RCR(Rent) 206
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6)
High Courts24 Aug 1999
Om Parkash Vs Kailash Chander and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 88 : (2000) 1 ILR (P&H) 163 : (1999) 123 PLR 718 : (1999) 2 RCR(Rent) 569
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15
High Courts24 Aug 1999
Makhan Singh Devinder Pal Singh Vs Raja Oil Mills
Punjab And Haryana At Chandigarh · (1999) 98 CompCas 190
Companies Act, 1956 — Section 2(10), 3, 433, 582, 583
High Courts24 Aug 1999Allowed
Jai Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 DMC 682 : (2000) 1 RCR(Criminal) 45
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302
High Courts24 Aug 1999
Vipin K. Singal and others Vs Haryana Financial Corporation and others
Punjab And Haryana At Chandigarh · (2000) 100 CompCas 638 : (2000) 124 PLR 303 : (1999) 4 RCR(Civil) 566
Constitution of India, 1950 — Article 12, 14, 246, 254State Financial Corporations Act, 1951 — Section 25, 29, 31, 32A, 32G
High Courts24 Aug 1999
Sonia Arora Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 DMC 355 : (1999) 4 RCR(Criminal) 90
Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts24 Aug 1999
Surjit Singh Vs Sodhi Harjit Singh
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 199 : (2000) 125 PLR 110 : (2001) 1 RCR(Rent) 57
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts24 Aug 1999Allowed
Upasana Vs Punjab University and Others
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Civil) 221
Constitution of India, 1950 — Article 14, 226
High Courts24 Aug 1999
Kirpal Singh Vs Preet Mohinder Singh
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Civil) 248
High Courts23 Aug 1999
Daya Nand Vs Har Lal
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 613 : (2000) 124 PLR 340 : (1999) 4 RCR(Civil) 306
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3A
High Courts23 Aug 1999Dismissed
R.K. Electronics Vs National Fertilizers Limited and Others
Punjab And Haryana At Chandigarh · (2000) 125 PLR 498 : (1999) 4 RCR(Civil) 499
Constitution of India, 1950 — Article 12
High Courts23 Aug 1999Dismissed
Mukhtiar Singh Vs Amar Singh
Punjab And Haryana At Chandigarh · (2000) 125 PLR 534 : (2000) 2 RCR(Civil) 144
Workmens Compensation Act, 1923 — Section 2
High Courts23 Aug 1999
Amar Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 4 AICLR 103 : (2000) 1 RCR(Criminal) 188
High Courts23 Aug 1999Dismissed
Punjab Kaur Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 604 : (2000) 125 PLR 380 : (1999) 4 RCR(Civil) 457
High Courts23 Aug 1999
Brij Bhushan Sharma Vs The Estate Officer, U.T. Chandigarh
Punjab And Haryana At Chandigarh · (1999) 08 P&H CK 0007
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12, 12(1), 20Constitution of India, 1950 — Article 226, 227
High Courts20 Aug 1999
Surinder Kaur Vs Rajinder Singh
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Criminal) 862
High Courts20 Aug 1999
Pawanjit Singh alias Babloo Vs Stae of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 383 : (1999) 4 RCR(Criminal) 157