Dei Chand Phaugat Vs State of Haryana and Others
.... not to overly deter or dishearten the ordinary regular members of the civil service, who may not have either the opportunity or the qualification to render such war service during the emergency. From this point of view also, the Respondent-State might rationally wish to limit the grants of concessio ...
High Court Of Punjab And Haryana At Chandigarh
Gurbachan Singh Vs State of Punjab
.... may make such inquiry or take such evidence himself or direct such inquiry or evidence to be made or taken. (3) In any case in which a person is convicted of theft, theft in a building, dishonest mis-appropriation, cheating or any offence under the Indian Penal Code punishable with not more than ...
High Court Of Punjab And Haryana At Chandigarh
Major Singh Vs Union of India (UOI) and Another
.... udgment. Such powers were expressly vested in the Governor-General by the Government of India Act, 1935 and these powers were expressly rejected and excluded by the Union Constitution Committee when drafting the Constitution. The Constituent Assembly accepted this and by necessary implication denude ...
High Court Of Punjab And Haryana At Chandigarh
Parveen Chander Chadha and Another Vs Raj Kumar Thapar and Another
.... 82,000/- to respondent No. 1, as was agreed to be paid by them to respondent No, 1. That amount was paid through a separate receipt on Oct, 6, 1978, as already stated above. In that receipt, there is no mention about the execution of the letter dated September 8, 1978. In case such a letter had been ...
High Court Of Punjab And Haryana At Chandigarh
Raj Kumar, A.S.I. Vs State of Punjab and Others
.... n aforesaid and the relief that has been sought by the Petitioner and which are not in dispute, can be stated thus: 32. The Petitioner was confirmed as Head Constable on 1st April, 1968, successfully qualified in February, 1972, the Intermediate School Course for promotion to the rank of A.S.I. b ...
High Court Of Punjab And Haryana At Chandigarh
Lachhman Dass and Another Vs Madan Lal
.... ession for where a landlord who has obtained possession of a building under sub-paragraph (iii) of the aforesaid paragraph (a) puts that building to any use or lets it out to any tenant other than, the tenant evicted from it, the tenant who has been evicted may apply to the Controller for an order d ...
High Court Of Punjab And Haryana At Chandigarh
Raj Kumar Alias Prithvi Singh and Another Vs Amar Singh and Others
.... predecessor High Court of Lahore and this High Court consistently taking the view that Order 7, Rule 11(c) of the Code is not applicable to the memoranda of appeals. As was noticed earlier, the controversy travels even far beyond the enforcement of the present ''Code of Civil Procedure, but it would ...
High Court Of Punjab And Haryana At Chandigarh
J.S. Chopra and Others Vs Union of India (UOI) and Others
.... which had been finalised as a result of consideration and approval by the Commission. 7. It it no doubt true that the relevant provisions of the Constitution do not authorise in terms the Commission to frame its own rules and regulations -- procedure for the regulation of its internal functionin ...
High Court Of Punjab And Haryana At Chandigarh
Mohinder Singh Vs Siri Chand
.... f rent incurs a liability of ejectment if he fails to pay or tender the arrears of rent and interest together with the costs within 15 days of the first hearing of the application. It is the duty of the tenant to pay or tender the arrears of rent with interest and costs, if any, assessed by the Cont ...
High Court Of Punjab And Haryana At Chandigarh
Kasturi Lal Jain Vs State of Punjab and Others
.... vide order dated September 26, 1978, (P. 11) accepted the appeal of the Petitioner against the order of the Registrar dated January 21,1977, (P.7) and further remanded the case to the Registrar for a fresh decision. The implication of the appellate order is that the order of the Registrar dated Jan ...
High Court Of Punjab And Haryana At Chandigarh
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