High Courts20 Jul 1999Allowed
Kesho Lal Sharma Vs Ran Singh Hooda
Punjab And Haryana At Chandigarh · (1999) 123 PLR 270 : (1999) 2 RCR(Rent) 563
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,140 of 4,612
High Courts20 Jul 1999Allowed
The Market Committee Vs Des Raj Mohan Lal
Punjab And Haryana At Chandigarh · (2000) 124 PLR 223
Punjab Agricultural Produce Markets Act, 1961 — Section 23A(2)
High Courts20 Jul 1999Dismissed
Lakhbir Singh Vs Gian Chand Kalmotian
Punjab And Haryana At Chandigarh · (2000) 124 PLR 263(1)
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts20 Jul 1999
Satnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 RCR(Criminal) 125
High Courts20 Jul 1999
Raghbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 72 : (1999) 4 RCR(Criminal) 152
High Courts20 Jul 1999
Balbir Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 391 : (1999) 4 RCR(Criminal) 570
High Courts20 Jul 1999
Sukhjit Singh alias Santa Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 451 : (1999) 4 RCR(Criminal) 9
High Courts20 Jul 1999
Accumeasure Punjab Limited (In Liquidation) Vs Punjab Wireless System Limited, Mohali and others Punjab National Bank Vs Accumeasure Punjab Limited
Punjab And Haryana At Chandigarh · (2000) 1 CompLJ 55
High Courts19 Jul 1999
Surinder Kumar Vs Ram Nath
Punjab And Haryana At Chandigarh · (2000) 2 CivCC 1 : (2001) 3 RCR(Civil) 315
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts19 Jul 1999
Pal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 106 : (1999) 4 RCR(Criminal) 664
High Courts19 Jul 1999
Samran Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 600 : (1999) 4 RCR(Criminal) 495
High Courts19 Jul 1999
Surinder Singh Vs Jeewan Chand and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 273 : (1999) 2 RCR(Rent) 564
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts16 Jul 1999
Jagir Singh Vs The State of Haryana and another
Punjab And Haryana At Chandigarh · (1999) CriLJ 4505 : (1999) 3 RCR(Criminal) 702
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 302, 433
High Courts16 Jul 1999
Roshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 28 : (2000) 1 RCR(Criminal) 484
High Courts16 Jul 1999
Charanji Lal Vs Aggarwal Shoe Company, Vir Inder Road, Moga
Punjab And Haryana At Chandigarh · (1999) 4 ICC 319 : (2000) 1 RCR(Civil) 496
High Courts16 Jul 1999
Labh Singh Chahil Vs State of Punjab and others
Punjab And Haryana At Chandigarh · (1999) 07 P&H CK 0071
High Courts16 Jul 1999
Mohd.Ramzan Khan Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 108 : (2000) 2 RCR(Criminal) 370
High Courts16 Jul 1999
Paramjit Vs Jagdish Lal
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 284 : (1999) 3 AICLR 753 : (1999) 3 RCR(Criminal) 662
High Courts15 Jul 1999Dismissed
Sohan Lal Vs Om Parkash and Others
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 364 : (1999) 3 CivCC 36 : (1999) 123 PLR 383 : (1999) 4 RCR(Civil) 116
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts15 Jul 1999
Smt. Chander Kanta Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (2000) 124 PLR 719
Haryana Panchayati Raj Act, 1994 — Section 51(5)