COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1982

561 judgments · page 23 of 29

High Courts15 Mar 1982Allowed

Hem Raj Goel Vs The Punjab State Agricultural Marketing Board and Another

Punjab And Haryana At Chandigarh · (1983) 1 ILR (P&H) 143

Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 33(4), 42Punjab Municipal Act, 1911 — Section 236

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High Courts15 Mar 1982

Jagir Singh Mohinder Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1983 P&H 315

Punjab Municipal Act, 1911 — Section 121(1), 121(3), 61, 62

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High Courts12 Mar 1982

Gram Sabha Salina Vs Nahar Singh and others

Punjab And Haryana At Chandigarh · (1982) ILR (P&H) 446 : (1982) PLJ 261 : (1986) RRR 440

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High Courts12 Mar 1982

State of Punjab and Others Vs Subhash Chander and Another

Punjab And Haryana At Chandigarh · AIR 1982 P&H 347

Drugs and Cosmetics Act, 1940 — Section 33

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High Courts08 Mar 1982Dismissed

Bakhshish Singh Vs The Municipal Committee, Garh Shankar and another

Punjab And Haryana At Chandigarh · (1982) 03 P&H CK 0043

Constitution of India, 1950 — Article 226, 227

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High Courts08 Mar 1982

Zora Singh and another Vs Superintending Canal officer and others

Punjab And Haryana At Chandigarh · (1982) ILR (P&H) 205 : (1982) PLJ 240 : (1985) RRR 306

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High Courts05 Mar 1982Dismissed

Raj Pal Grover Vs The Guru Nanak Joint Co-Operative Farming Society Ltd., Kaithal

Punjab And Haryana At Chandigarh · (1982) 03 P&H CK 0045

Punjab Co-operative Societies Act, 1961 — Section 79

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High Courts05 Mar 1982

Siri Chand and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · AIR 1982 P&H 424

Land Acquisition Act, 1894 — Section 17, 35, 36, 4(1)

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High Courts05 Mar 1982

Krishna Dal Mills Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1983) 52 STC 248

Constitution of India, 1950 — Article 286Punjab General Sales Tax Act, 1948 — Section 10, 29

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High Courts04 Mar 1982

Karnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1982) 03 P&H CK 0014

Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 401, 432Penal Code, 1860 (IPC) — Section 300, 302, 303, 34, 85

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High Courts03 Mar 1982