High Courts30 Jul 1999
Balwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 2 RCR(Criminal) 394
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,136 of 4,612
High Courts30 Jul 1999
Vel Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 RCR(Criminal) 183
High Courts30 Jul 1999
Raj Kapur Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 172 : (2000) 2 RCR(Criminal) 386
High Courts30 Jul 1999Allowed
P.L. Mehta Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 07 P&H CK 0059
Haryana Affiliated Colleges (Security of Service) Act, 1979 — Section 7, 7(1), 7(3)
High Courts30 Jul 1999
Gajinder Singh Vs Raj Bala and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 419 : (2000) 2 DMC 500 : (2000) 1 RCR(Civil) 498
Hindu Marriage Act, 1955 — Section 13
High Courts30 Jul 1999Dismissed
Jaspal Vs Civil Judge, Senior Division and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 724
Haryana Panchayati Raj Act, 1994 — Section 176(4), 176(5)
High Courts30 Jul 1999
Amarjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 70 ECC 627 : (1999) 4 RCR(Criminal) 679
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
High Courts30 Jul 1999
Baldev Krishan Singh Vs Land Acquisition Collector
Punjab And Haryana At Chandigarh · (1999) 123 PLR 394
Land Acquisition Act, 1894 — Section 23
High Courts29 Jul 1999Dismissed
Mohan Lal Vs Sohan Singh
Punjab And Haryana At Chandigarh · (2000) 124 PLR 158
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts29 Jul 1999Dismissed
Jarnail Singh Vs Chajja Singh
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 531 : (2000) 124 PLR 166 : (2000) 1 RCR(Civil) 260
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
High Courts29 Jul 1999Dismissed
Ansal Properties and Industries Limited Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (2000) 124 PLR 663
Constitution of India, 1950 — Article 226Haryana Development and Regulation of Urban Areas Act, 1975 — Section 19, 21, 3, 8
High Courts29 Jul 1999
Bhajan Singh Vs Union Territory
Punjab And Haryana At Chandigarh · (2000) 125 PLR 485
Land Acquisition Act, 1894 — Section 18
High Courts29 Jul 1999
Mukesh Chander Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Criminal) 802
High Courts29 Jul 1999
Chander Sain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 715 : (1999) 4 RCR(Criminal) 751
High Courts29 Jul 1999
Sarup Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Criminal) 684
High Courts29 Jul 1999
Amrik Singh Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (2000) CriLJ 4305 : (2000) 2 ILR (P&H) 445 : (2000) 3 RCR(Criminal) 474
Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 482, 50, 57, 7
High Courts29 Jul 1999
Harjit Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 3 RCR(Criminal) 752
High Courts29 Jul 1999Dismissed
Hardayal Singh and Others Vs Kirpal Singh
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 378 : (1999) 123 PLR 258 : (2000) 1 RCR(Civil) 249
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts29 Jul 1999
Amarjit Singh Vs U.T. of Chandigarh
Punjab And Haryana At Chandigarh · (2000) 126 PLR 465 : (2000) 2 RCR(Civil) 704
Land Acquisition Act, 1894 — Section 23
High Courts28 Jul 1999Allowed
M/s Kapoor Brothers Roller Floor Mills Vs M/s Jyoti Solvex and Refinery (P) Ltd.
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 587 : (1999) 4 RCR(Criminal) 484
Negotiable Instruments Act, 1881 (NI) — Section 138