High Courts13 Aug 1999Dismissed
Chaudhary Sunder Lal Vs Ram Sarup
Punjab And Haryana At Chandigarh · (2000) 124 PLR 105 : (1999) 2 RCR(Rent) 207
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,132 of 4,612
High Courts13 Aug 1999
Akko Devi Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 391 : (1999) 3 RCR(Criminal) 754
High Courts13 Aug 1999
Iqbal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Criminal) 625
High Courts13 Aug 1999Dismissed
Yoginder Mohan Vs Krishan Lal
Punjab And Haryana At Chandigarh · (2000) 126 PLR 221 : (1999) 2 RCR(Rent) 466
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4, 4(3)(2)
High Courts13 Aug 1999Allowed
Dr. Amrik Singh Chatha and Others Vs Bishamber Dass and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 649
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts12 Aug 1999Dismissed
Mangat Rai Gupta Vs Basheshar Nath and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 727 : (1999) 2 RCR(Rent) 302
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(1), 13(2), 15, 2
High Courts12 Aug 1999
Mrs. Ramesh Rani Vs Harsh Malhotra and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 453 : (2000) 1 RCR(Civil) 503
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(5)
High Courts12 Aug 1999
Ramji Lal and Another Vs Rakesh and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 175
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts12 Aug 1999
Santa (Died) and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2000) 125 PLR 501
Land Acquisition Act, 1894 — Section 18
High Courts12 Aug 1999
Kewal Krishan alias Pappu Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 08 P&H CK 0102
High Courts12 Aug 1999
Bharti Telecom Ltd. Vs Altos India Ltd.
Punjab And Haryana At Chandigarh · (2001) 106 CompCas 239 : (1999) 123 PLR 335 : (2000) 1 RCR(Civil) 388
Companies Act, 1956 — Section 433, 434, 439, 446, 456Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 22
High Courts12 Aug 1999Dismissed
Bhopal Singh and Others Vs Chatter Singh and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 34 : (1999) 123 PLR 448 : (1999) 4 RCR(Civil) 256
Constitution of India, 1950 — Article 13Evidence Act, 1872 — Section 115Haryana Municipal Act, 1973 — Section 129
High Courts12 Aug 1999Dismissed
State of Haryana Vs Hari Singh
Punjab And Haryana At Chandigarh · (2000) 124 PLR 177
Land Acquisition Act, 1894 — Section 18
High Courts12 Aug 1999Dismissed
Sarjeet Kaur Vs Gurmail Singh and Another
Punjab And Haryana At Chandigarh · (2001) 1 CivCC 114 : (1999) 123 PLR 402 : (2000) 1 RCR(Civil) 386
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts12 Aug 1999Dismissed
Jaipal Vs Smt. Bhagmali and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 442 : (2000) 1 RCR(Civil) 506
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts12 Aug 1999
Hari Singh Sarpanch Vs Commissioner-cum-Secretary, Govt of Haryana
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 259
Constitution of India, 1950 — Article 16, 226Panchayati Raj Act, 1994 — Section 51(3)Punjab Village Common Lands (Regulation) Act, 1961 — Section 13
High Courts12 Aug 1999
Gram Panchayat of Village Mahadian and Another Vs The Additional Director/Consolidation and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 632 : (1999) 4 RCR(Civil) 520
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts11 Aug 1999Allowed
Ram Krishan Gupta Vs Maharishi Dayanand University and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 99 : (1999) 123 PLR 798 : (1999) 4 RCR(Civil) 284 : (2000) 1 RCR(Civil) 483
Punjab University Act, 1947 — Section 10
High Courts11 Aug 1999Allowed
Mohan Lal Vs Deep Chand and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 279
Limitation Act, 1963 — Article 136
High Courts10 Aug 1999Allowed
Madan Mohan Manchanda Vs Dr. K.P. Sharma
Punjab And Haryana At Chandigarh · (1999) 123 PLR 404 : (2000) 1 RCR(Rent) 663
East Punjab Urban Rent Restriction Act, 1949 — Section 13