High Courts10 May 1999Dismissed
The Punjab State Vs Kashmira Singh (Died) through L.Rs.
Punjab And Haryana At Chandigarh · (1999) 123 PLR 565
Punjab Police Rules, 1934 — Rule 16.32
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,151 of 4,612
High Courts10 May 1999Allowed
Balwant Singh Vs Ujjagar Singh and Others
Punjab And Haryana At Chandigarh · (2000) 126 PLR 220
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts10 May 1999Dismissed
Saroj Vs Maharishi Dayanand University
Punjab And Haryana At Chandigarh · (1999) 123 PLR 543 : (1999) 3 RCR(Civil) 619
Constitution of India, 1950 — Article 226
High Courts10 May 1999Dismissed
Ravail Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 290
Air Force Act, 1950 — Section 4
High Courts10 May 1999Dismissed
Partap Singh (Died) through L.Rs. Vs Chand Hoon and Another
Punjab And Haryana At Chandigarh · (1999) 3 CivCC 560 : (1999) 123 PLR 168 : (1999) 3 RCR(Civil) 611
High Courts07 May 1999Allowed
Madhu Bala Vs Sital Singh Sarao and Others
Punjab And Haryana At Chandigarh · (1999) 122 PLR 466
High Courts07 May 1999
S.L.J. Investments Pvt. Ltd., New Delhi Vs Haryana Urban Development Authority
Punjab And Haryana At Chandigarh · (1999) 2 PLJ 549 : (2000) 1 RCR(Civil) 405
High Courts07 May 1999
Balwinder Singh alias Billa Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 AICLR 648 : (1999) 3 Crimes 567 : (1999) 3 RCR(Criminal) 117
High Courts07 May 1999
S.P.Singh Vs G.D.Sharma
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 276 : (1999) 2 RCR(Criminal) 753
High Courts07 May 1999
Jit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (2000) 1 AICLR 799 : (2000) 1 RCR(Criminal) 101
High Courts07 May 1999
Jagdev Singh Vs Director Local Bodies, Punjab and others
Punjab And Haryana At Chandigarh · (1999) 05 P&H CK 0034
Constitution of India, 1950 — Article 14, 16
High Courts06 May 1999
Sukhdev Singh and Others Vs State of Panjab
Punjab And Haryana At Chandigarh · (1999) 3 ACR 2002
Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 25, 50, 52, 55
High Courts06 May 1999Dismissed
Mohinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 196 : (1999) 3 RCR(Civil) 300
Land Acquisition Act, 1894 — Section 17
High Courts06 May 1999Allowed
Gurcharan Singh and Another Vs Gurcharan Singh and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 75 : (2000) 1 RCR(Civil) 80
High Courts06 May 1999
Om Parkash and others Vs The Registrar Co-operative Societies and others
Punjab And Haryana At Chandigarh · (1999) 05 P&H CK 0096
Constitution of India, 1950 — Article 14, 16Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4
High Courts06 May 1999
Krishan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 49 : (1999) 2 RCR(Criminal) 773
High Courts06 May 1999
Rakesh Kumar Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1999) 05 P&H CK 0053
Constitution of India, 1950 — Article 311
High Courts06 May 1999
Sukhdev Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 853
High Courts06 May 1999Dismissed
Om Parkash and Others Vs Som Nath and Another
Punjab And Haryana At Chandigarh · (2000) 124 PLR 731
Evidence Act, 1872 — Section 65
High Courts05 May 1999
Rattan Singh Vs The Haryana State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1999) 122 PLR 506 : (1999) 3 RCR(Civil) 601
Workmens Compensation Act, 1923 — Section 30, 4A(3)