High Courts06 Aug 1999Dismissed
Jagdev Singh Grewal Vs Gurbir Singh and Others
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 667 : (1999) 123 PLR 714 : (1999) 4 RCR(Civil) 77
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,134 of 4,612
High Courts05 Aug 1999Allowed
Smt. Dilbari Vs Harbhagwan
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 455 : (1999) 123 PLR 386 : (2000) 1 RCR(Civil) 46 : (1999) 2 RCR(Rent) 507
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(5)
High Courts05 Aug 1999
Jagdish Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 123 PLR 462 : (2000) 1 RCR(Civil) 365
Land Acquisition Act, 1894 — Section 23
High Courts05 Aug 1999
Phuman Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2001) 2 RCR(Civil) 423
Constitution of India, 1950 — Article 226
High Courts05 Aug 1999
State of Haryana Vs Jyoti Parkash and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 466 : (2000) 1 RCR(Civil) 159
Land Acquisition Act, 1894 — Section 23
High Courts05 Aug 1999Dismissed
Baldev Singh Chahal Vs Madan Lal Gulati
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 302 : (2000) 124 PLR 265 : (1999) 4 RCR(Civil) 657
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 91Easements Act, 1882 — Section 12, 8Specific Relief Act, 1963 — Section 38
High Courts05 Aug 1999
Parampal Singh and others Vs Punjab State Ware House Corpn., Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 53 : (1999) 3 CivCC 499 : (2000) 1 ILR (P&H) 220 : (2000) 124 PLR 347 : (1999) 4 RCR(Civil) 219
Arbitration and Conciliation Act, 1996 — Section 8
High Courts05 Aug 1999
Ram Mehar Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 280 : (2000) 2 RCR(Criminal) 388
High Courts05 Aug 1999
Ramesh Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 281 : (2000) 2 RCR(Criminal) 349
High Courts05 Aug 1999Dismissed
Pritam Singh Vs Om Parkash Adya
Punjab And Haryana At Chandigarh · (2000) 124 PLR 281 : (1999) 2 RCR(Rent) 282
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts05 Aug 1999
Bhoti Devi Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 2 DMC 154
Criminal Procedure Code, 1973 (CrPC) — Section 154, 174
High Courts05 Aug 1999
Bakhtwar Singh Vs Block Development and Panchayat Officer and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 457 : (2000) 1 RCR(Civil) 673
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts04 Aug 1999Dismissed
Sumitra alias Santra and Others Vs Dharambir Singh and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 541
Land Acquisition Act, 1894 — Section 23
High Courts04 Aug 1999Dismissed
Ranjit Kaur and Others Vs Shadi Singh and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 695
High Courts04 Aug 1999Allowed
Net Ram through his L.Rs and Others Vs The Haryana State
Punjab And Haryana At Chandigarh · (1999) 123 PLR 563 : (2000) 1 RCR(Civil) 383
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts04 Aug 1999
Arvind Shergill Vs Union of India and Others
Punjab And Haryana At Chandigarh · (2000) 67 ECC 42 : (1999) ECR 561 : (2000) 118 ELT 23 : (1999) 4 RCR(Criminal) 781
High Courts04 Aug 1999
Bahadur Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 549 : (2000) 1 RCR(Criminal) 104
High Courts04 Aug 1999
Ram Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 196
High Courts04 Aug 1999Dismissed
Punjab State Co-operative Fruit Development Corporation Vs S. Mehtab Singh Gill, Deputy Advocate General
Punjab And Haryana At Chandigarh · (1999) 123 PLR 655 : (1999) 4 RCR(Civil) 320 : (1999) 2 RCR(Rent) 450
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts04 Aug 1999Allowed
Jagdish Lal Vs Krishan Lal
Punjab And Haryana At Chandigarh · (1999) 123 PLR 545 : (1999) 2 RCR(Rent) 492
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(1), 15(6)