High Courts10 Feb 1999
Smt. Bindu Garg Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 122 PLR 794 : (1999) 2 RCR(Civil) 261
Land Acquisition Act, 1894 — Section 23Stamp (Haryana Amendment) Act, 1973 — Section 47A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,167 of 4,612
High Courts10 Feb 1999Dismissed
H.S.E.B. and Others Vs Raj Pal Singh
Punjab And Haryana At Chandigarh · (1999) 122 PLR 155
High Courts10 Feb 1999Dismissed
State of Haryana Vs Suraj Paul
Punjab And Haryana At Chandigarh · (1999) 123 PLR 425
High Courts10 Feb 1999Allowed
Shanti Devi Vs Nand Kishore and Others
Punjab And Haryana At Chandigarh · (1999) 123 PLR 427 : (2000) 1 RCR(Civil) 290
High Courts10 Feb 1999Dismissed
Kiran House and Others Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (2000) 1 ILR (P&H) 56 : (1999) 122 PLR 695
Constitution of India, 1950 — Article 226, 246, 366
High Courts09 Feb 1999Allowed
State Bank of Bikaner and Jaipur Vs Vijay Kumar
Punjab And Haryana At Chandigarh · (1999) 2 CivCC 671 : (1999) 2 RCR(Civil) 679 : (1999) 1 RCR(Rent) 542
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13Registration Act, 1908 — Section 17(1)(d), 49Transfer of Property Act, 1882 — Section 107, 123, 17, 53A, 53A
High Courts09 Feb 1999Dismissed
CCS Haryana Agricultural University Vs The Presiding Officer, Labour-Cum-Industrial Tribunal and Another
Punjab And Haryana At Chandigarh · (1999) 122 PLR 188
Industrial Disputes Act, 1947 — Section 25F
High Courts09 Feb 1999
Commissioner of Income Tax Vs Escorts Employees Ancillaries Ltd.
Punjab And Haryana At Chandigarh · (1999) 02 P&H CK 0089
Income Tax Act, 1961 — Section 256(2), 32, 32(1), 43(3)
High Courts09 Feb 1999
Vatika Garden Retreat Vs District Judge, Gurgaon (Haryana) and others
Punjab And Haryana At Chandigarh · (2000) 1 LLJ 97 : (1999) 122 PLR 6
Payment of Wages Act, 1936 — Section 2
High Courts09 Feb 1999Dismissed
Mrs. Renu Dhir Vs Smt. Gurcharanjit Kaur Walia
Punjab And Haryana At Chandigarh · (1999) 121 PLR 626 : (1999) 1 RCR(Rent) 492
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts09 Feb 1999
Betco Chit Fund Vs Veekay Industries
Punjab And Haryana At Chandigarh · (1999) 2 CivCC 292 : (1999) 4 RCR(Criminal) 448
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts08 Feb 1999
United Pesticides Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 614 : (1999) 2 RCR(Criminal) 477
High Courts05 Feb 1999Allowed
Smt. Sunita Devi Vs Financial Commissioner and Secretary to Government of Haryana and Another
Punjab And Haryana At Chandigarh · (1999) 122 PLR 32 : (1999) 2 RCR(Civil) 356
Haryana Panchayati Raj Act, 1994 — Section 51(3)
High Courts05 Feb 1999
Chaman Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 580
High Courts05 Feb 1999
State of Haryana Vs Kirpal Singh
Punjab And Haryana At Chandigarh · (1999) 3 AICLR 622 : (1999) 3 RCR(Criminal) 249
High Courts05 Feb 1999
Jagir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 579
High Courts05 Feb 1999
Shanti Devi Vs State of Haryana
Punjab And Haryana At Chandigarh · (2000) 1 DMC 697 : (1999) 2 RCR(Criminal) 382
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts05 Feb 1999Allowed
Smt. Amar Kaur Vs The United Commercial Bank
Punjab And Haryana At Chandigarh · (1999) 122 PLR 69 : (2000) 1 RCR(Rent) 305
East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts05 Feb 1999
State of Haryana Vs Jai Devi
Punjab And Haryana At Chandigarh · (1999) 3 RCR(Civil) 411
High Courts04 Feb 1999
Surjit Singh Vs State (U.T.)
Punjab And Haryana At Chandigarh · (1999) 2 AICLR 591 : (1999) 2 RCR(Criminal) 572