High Courts19 Aug 1998Allowed
Harbhajan Singh Brar Vs Prabhsharan Singh and Others
Punjab And Haryana At Chandigarh · (1999) 2 CivCC 404 : (1999) 121 PLR 271 : (1999) 2 RCR(Civil) 488
Civil Procedure Code, 1908 (CPC) — Section 115
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,229 judgments · page 3,204 of 4,612
High Courts19 Aug 1998
Punjab Pesticides Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 648
High Courts19 Aug 1998
Ram Pal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 597
High Courts19 Aug 1998Allowed
Gurnam Singh Vs The Haryana State Federation of Cooperative Sugar Mills Limited and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 665 : (1998) 4 RCR(Civil) 642
Constitution of India, 1950 — Article 226
High Courts18 Aug 1998Allowed
Mukesh Kumar and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1999) 1 ILR (P&H) 267 : (1999) 122 PLR 354
Criminal Procedure Code, 1973 (CrPC) — Section 561Essential Commodities Act, 1955 — Section 6E
High Courts18 Aug 1998Dismissed
Dalip Singh Vs Mehar Singh and Others
Punjab And Haryana At Chandigarh · (1998) 120 PLR 261
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts18 Aug 1998Dismissed
Inderjeet Vs Punjab National Bank and Another
Punjab And Haryana At Chandigarh · (1999) Supp CivCC 589 : (1998) 120 PLR 585 : (1999) 1 RCR(Civil) 97
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts18 Aug 1998
Om Parkash Vs Haryana State
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 226
High Courts18 Aug 1998Dismissed
Smt. Veena Garg and Others Vs Punjab State
Punjab And Haryana At Chandigarh · (1998) 120 PLR 698 : (1998) 4 RCR(Civil) 276
Land Acquisition Act, 1894 — Section 23
High Courts18 Aug 1998Allowed
Smt. Krishna Devi and Others Vs Hardev Singh and Others
Punjab And Haryana At Chandigarh · (1999) 1 ACC 46 : (2000) ACJ 1292 : (1998) 120 PLR 756 : (1998) 4 RCR(Civil) 592
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 6 Rule 17Motor Vehicles Act, 1939 — Section 110A
High Courts18 Aug 1998
Sampuran Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1999) 1 RCR(Criminal) 121
High Courts18 Aug 1998
Sh. Mukesh Kumar and Others Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1998) 120 PLR 654 : (1998) 4 RCR(Criminal) 80
Criminal Procedure Code, 1973 (CrPC) — Section 481Essential Commodities Act, 1955 — Section 10, 7
High Courts17 Aug 1998
Sewak Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 832
High Courts17 Aug 1998
Sheo Taj Singh and Others Vs Shanti Devi and Others
Punjab And Haryana At Chandigarh · (1999) 1 CivCC 559 : (1999) 121 PLR 45 : (1998) 4 RCR(Civil) 514
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts14 Aug 1998
State of Haryana Vs Raj Pal
Punjab And Haryana At Chandigarh · (1996) 3 RCR(Criminal) 671
High Courts13 Aug 1998Allowed
State of Punjab and Another Vs Raj Kumar Bansal, Junior Engineer, PWD, B and R Branch
Punjab And Haryana At Chandigarh · (1998) 120 PLR 601 : (1999) 1 RCR(Civil) 235
High Courts13 Aug 1998
Soran Ram Vs Pritam Singh
Punjab And Haryana At Chandigarh · (1999) ACJ 1369 : (1999) 121 PLR 354 : (1998) 4 RCR(Civil) 379
Motor Vehicles Act, 1988 — Section 166
High Courts13 Aug 1998
Rakesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 RCR(Criminal) 436
High Courts13 Aug 1998
Bajjan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1998) 4 AICLR 125 : (1998) 4 RCR(Criminal) 520
High Courts13 Aug 1998Dismissed
Kuldip Raj Vs Roop Rani and Another
Punjab And Haryana At Chandigarh · (1999) 2 CivCC 347 : (1998) 120 PLR 681 : (1999) 2 RCR(Civil) 129 : (1998) 2 RCR(Rent) 563
East Punjab Urban Rent Restriction Act, 1949 — Section 13