High Courts12 Jul 1999
Smt. Kiran Sood and Others Vs Sh. Mohan Lal and Others
Punjab And Haryana At Chandigarh · (2000) 2 ACC 590 : (2001) ACJ 701 : (2000) 125 PLR 248
Motor Vehicles Act, 1988 — Section 166
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,142 of 4,612
High Courts12 Jul 1999
Harkesh Chaudhary Vs Controlling Authority Under The Payment of Gratuity Act for U. T. Chandigarh and others
Punjab And Haryana At Chandigarh · (2000) 85 FLR 873 : (2000) 1 LLJ 199 : (1999) 123 PLR 692
Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4, 7
High Courts12 Jul 1999
Daljit Singh alias Billa Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 406 : (1999) 4 RCR(Criminal) 712
High Courts12 Jul 1999
Nirvail Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 142 : (1999) 4 RCR(Criminal) 138
High Courts12 Jul 1999Allowed
Tarlochan Singh Vs Mrs. Sammi Bansal and Another
Punjab And Haryana At Chandigarh · (2000) 1 ACC 13 : (1999) 123 PLR 380 : (1999) 4 RCR(Civil) 131
Workmens Compensation Act, 1923 — Section 4
High Courts12 Jul 1999
Smt. Kiran Sood and Others Vs Mohan Lal and Others
Punjab And Haryana At Chandigarh · (2000) 2 ACC 590 : (2000) 3 RCR(Civil) 25
High Courts09 Jul 1999
Amrik Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 404 : (1999) 4 RCR(Criminal) 797
High Courts09 Jul 1999
Mata Din Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1999) 4 AICLR 65 : (1999) 3 RCR(Criminal) 636
High Courts09 Jul 1999
M.D.K. Immigration Consultant, Chandigarh Vs Union of India and others
Punjab And Haryana At Chandigarh · (2000) CriLJ 252 : (2000) 125 PLR 518 : (1999) 4 RCR(Civil) 535 : (1999) 4 RCR(Criminal) 1
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Emigration Act, 1983 — Section 10
High Courts09 Jul 1999Dismissed
Kashmir Singh Vs Additional Civil Judge (Senior Division) and Another
Punjab And Haryana At Chandigarh · (2000) 124 PLR 263
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts09 Jul 1999Dismissed
Cement Corporation of India Limited Vs Smt. Chander Kala and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 368
Constitution of India, 1950 — Article 227Workmens Compensation Act, 1923 — Section 30
High Courts09 Jul 1999Dismissed
Paraladh Singh Vs Smt. Vidya Devi, M.L.A. and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 830 : (1999) 4 RCR(Civil) 603
Representation of the People Act, 1951 — Section 81, 81(3)
High Courts08 Jul 1999Dismissed
Wali Ram Vs Des Raj and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 749 : (1999) 4 RCR(Civil) 102
Transfer of Property Act, 1882 — Section 41
High Courts08 Jul 1999Allowed
Naginder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 124 PLR 275 : (1999) 4 RCR(Civil) 519
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts08 Jul 1999Dismissed
Punjab State Electricity Board Vs Radha Steel Polling Mills and Others
Punjab And Haryana At Chandigarh · AIR 2000 P&H 94 : (1999) 3 CivCC 405 : (1999) 123 PLR 603 : (2000) 1 RCR(Civil) 217
Electricity Act, 1910 — Section 36, 36(2)Electricity Rules, 1956 — Rule 6Limitation Act, 1963 — Section 29, 5
High Courts08 Jul 1999
Birbal Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 735 : (1999) 3 RCR(Criminal) 591
High Courts08 Jul 1999
Darshan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 627 : (1999) 4 RCR(Criminal) 654
High Courts08 Jul 1999
Shyam Sunder Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 2 DMC 772 : (1999) 3 RCR(Criminal) 708
Criminal Procedure Code, 1973 (CrPC) — Section 438
High Courts08 Jul 1999
Pawan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 628 : (1999) 3 RCR(Criminal) 760
High Courts08 Jul 1999Allowed
Shri Behari Lal Charitable Trust Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 123 PLR 703 : (1999) 4 RCR(Civil) 94
Haryana Municipal Act, 1973 — Section 2(1)