High Courts22 Dec 1998
Kishan Chand Vs Financial Commissioner, Haryana
Punjab And Haryana At Chandigarh · (1999) 3 ICC 501 : (1999) 1 PLJ 364 : (1999) 2 RCR(Civil) 574
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,175 of 4,612
High Courts22 Dec 1998Allowed
Satya Devi Vs Kanta Rani and Others
Punjab And Haryana At Chandigarh · (1999) 4 CivCC 47 : (1999) 2 CivCC 143 : (1999) 123 PLR 724 : (1999) 1 RCR(Civil) 710
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1
High Courts22 Dec 1998Dismissed
Gian Chand and Others Vs The Financial Commissioner and Others
Punjab And Haryana At Chandigarh · (1999) 122 PLR 74 : (1999) 3 RCR(Civil) 281
Punjab Security of Land Tenures Act, 1953 — Section 14A, 9Punjab Security of Land Tenures Rules, 1956 — Rule 22Punjab Tenancy Act, 1887 — Section 17, 18
High Courts22 Dec 1998
Commissioner of Income Tax Vs Chaman Lal Chandok
Punjab And Haryana At Chandigarh · (2000) 241 ITR 442
Income Tax Act, 1961 — Section 10(14), 28
High Courts22 Dec 1998
Amrik Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 164
High Courts22 Dec 1998
Tarsem Lal Single Vs U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 158
High Courts22 Dec 1998
Nirmal Singh @ Nimma Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 12 P&H CK 0045
High Courts22 Dec 1998
Commissioner of Income Tax Vs H.S. Sandhu
Punjab And Haryana At Chandigarh · (1999) 156 CTR 533 : (1999) 237 ITR 167
Income Tax Act, 1961 — Section 10(14)
High Courts22 Dec 1998
Shri V.K. Khanna, IAS, Presiding officer, Sales Tax Tribunal, Chandigarh Vs Union of India and others
Punjab And Haryana At Chandigarh · (1998) 12 P&H CK 0017
Constitution of India, 1950 — Article 226
High Courts22 Dec 1998Allowed
The Food Corporation of India Vs Shri Sukhdev Singh
Punjab And Haryana At Chandigarh · (1999) 121 PLR 565 : (1999) 2 RCR(Civil) 584
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Section 115
High Courts21 Dec 1998
Simarjet Kaur Vs Chandigarh Administration through its Administrator
Punjab And Haryana At Chandigarh · (1999) 1 PLJ 412 : (1999) 2 PLR 609 : (1999) 2 RCR(Civil) 572
High Courts21 Dec 1998
V.K. Khanna Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1999) 2 ILR (P&H) 186
Constitution of India, 1950 — Article 226, 51APunjab Business Rules — Rule 48
High Courts21 Dec 1998
Sh. Kartar Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 121 PLR 574
Constitution of India, 1950 — Article 310, 311Punjab Reorganisation Act, 1966 — Section 82
High Courts21 Dec 1998
Niranjan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 268
High Courts21 Dec 1998
Maha Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 AICLR 208 : (1999) 2 RCR(Criminal) 247
High Courts21 Dec 1998
Simarjet Kaur Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (1999) 122 PLR 609
Chandigarh (Sales of Sites and Buildings) Rules, 1960 — Rule 11D
High Courts21 Dec 1998
Kuldip Singh and Others Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · (1999) 122 PLR 29 : (1999) 4 RCR(Civil) 61
Land Acquisition Act, 1894 — Section 23
High Courts20 Dec 1998
Arun Kumar Jain Vs State Bank of India
Punjab And Haryana At Chandigarh · (1999) 3 CCC 170 : (1999) 2 CurLJ 26 : (1999) 1 PLR 436 : (1999) 2 RCR(Civil) 520
High Courts19 Dec 1998Dismissed
Daya Singh Vs Smt. Bishan Kaur and Others
Punjab And Haryana At Chandigarh · (1999) 1 DMC 396
Criminal Procedure Code, 1973 (CrPC) — Section 125(3)
High Courts18 Dec 1998Allowed
Rajinder Mohan Vs Manohar Lal
Punjab And Haryana At Chandigarh · (1999) 1 CivCC 585 : (1999) 121 PLR 314 : (1999) 1 RCR(Civil) 641
Civil Procedure Code Amendment Act, 1976 — Section 115Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17