High Courts26 Jul 1999
Daya Ram Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 ICC 662 : (2000) 1 RCR(Civil) 291
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,138 of 4,612
High Courts26 Jul 1999Allowed
Mukul Kumar Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 22 : (1999) 4 RCR(Civil) 19
High Courts24 Jul 1999Allowed
Nihala and Others Vs Man Singh and Others
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 467 : (1999) 123 PLR 740 : (1999) 4 RCR(Civil) 123
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Jul 1999
Jatinder Sood Vs Haryana Urban Development Authority
Punjab And Haryana At Chandigarh · (1999) 07 P&H CK 0137
Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 6(2)Haryana Urban Development Authority Act, 1977 — Section 17(1), 2
High Courts23 Jul 1999
Saheg Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 201 : (1999) 4 RCR(Criminal) 623
High Courts23 Jul 1999
Rahua Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 3 RCR(Criminal) 726
High Courts23 Jul 1999
Bahadur Vs State
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 817 : (2000) 1 RCR(Criminal) 180
High Courts23 Jul 1999
Mani Ram Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 3 AICLR 97 : (2000) 2 RCR(Criminal) 352
High Courts23 Jul 1999
Ram Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 222 : (2000) 1 RCR(Criminal) 541
High Courts23 Jul 1999
Punjab National Bank and Others Vs Sh. K.S. Rajput and Another
Punjab And Haryana At Chandigarh · (1999) 2 ILR (P&H) 362
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 12, 19Constitution of India, 1950 — Article 14
High Courts22 Jul 1999Dismissed
Nathu Ram Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 256 : (2000) 1 RCR(Civil) 247
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 4
High Courts22 Jul 1999Dismissed
Krishan Kumar Singla Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 150 : (2000) 2 RCR(Civil) 101
Constitution of India, 1950 — Article 226, 243RHaryana Municipal Act, 1973 — Section 9(3)(1)
High Courts22 Jul 1999Allowed
Gurnam Singh Vs Rattan Kaur and Others
Punjab And Haryana At Chandigarh · (2000) 1 CivCC 645 : (1999) 123 PLR 260 : (2000) 1 RCR(Civil) 408
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts22 Jul 1999Dismissed
ABN-AMRO Bank Vs The Punjab Urban Planning and Development Authority
Punjab And Haryana At Chandigarh · AIR 2000 P&H 44 : (1999) 3 CivCC 427 : (2000) 1 ILR (P&H) 259 : (1999) 123 PLR 479 : (1999) 4 RCR(Civil) 197
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11
High Courts22 Jul 1999Dismissed
Radha Kishan Vs Election Tribunal-cum-Sub-Judge and Another
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 137 : (1999) 123 PLR 1 : (1999) 4 RCR(Civil) 79
Evidence Act, 1872 — Section 115Haryana Panchayati Raj Act, 1994 — Section 176(1), 176(2), 176(4), 4
High Courts22 Jul 1999
Rakesh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Criminal) 133
High Courts22 Jul 1999
Roop Chand Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 776 : (1999) 4 RCR(Criminal) 127
High Courts22 Jul 1999
Surja Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 730 : (1999) 4 RCR(Criminal) 101
High Courts22 Jul 1999
Manipal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 499 : (1999) 4 RCR(Criminal) 26
High Courts22 Jul 1999Allowed
Kanshi (Died) and Others Vs Sant Lal and Another
Punjab And Haryana At Chandigarh · AIR 2000 P&H 168 : (2000) 2 CivCC 164 : (2000) 2 ILR (P&H) 81 : (2000) 125 PLR 236 : (2000) 2 RCR(Civil) 441
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Punjab Custom (Limitation) Act, 1920 — Section 7Punjab Custom (Power to Contest) Act, 1920 — Section 8