High Courts08 Feb 1983Dismissed
M/s Produce Exchange Corporation and another Vs Som Nath and another
Punjab And Haryana At Chandigarh · (1983) 2 RCR(Rent) 203
Delhi Rent Control Act, 1958 — Section 14(b)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1983
915 judgments · page 42 of 46
High Courts07 Feb 1983Allowed
Surjit Singh and anothers Vs Kartar Kaur and anothers
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 446 : (1983) 1 RCR(Rent) 666
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 6
High Courts07 Feb 1983
Piara Lal and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1985) 2 LLJ 303
Constitution of India, 1950 — Article 14, 16States Reorganisation Act, 1956 — Section 115
High Courts07 Feb 1983
Ranjit Singh Vs Union Territory of Chandigarh
Punjab And Haryana At Chandigarh · AIR 1983 P&H 308 : (1983) 2 ILR (P&H) 467
Land Acquisition Act, 1894 — Section 18, 23, 4
High Courts07 Feb 1983
Dharam Pal Singh and others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 264
High Courts07 Feb 1983
Norata Ram and another Vs Santosh Kumari
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 271
High Courts07 Feb 1983
Jita alias Surjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 341
High Courts07 Feb 1983
Commissioner of Income Tax Vs Indian Motor Transport Co. (P.) Ltd. and Another
Punjab And Haryana At Chandigarh · (1983) 141 ITR 448
Income Tax Act, 1961 — Section 256, 297(2)
High Courts07 Feb 1983Dismissed
General Manager, Northern Railways, New Delhi Vs Gurbachan Singh and others
Punjab And Haryana At Chandigarh · (1983) 02 P&H CK 0006
Constitution of India, 1950 — Article 226, 227
High Courts07 Feb 1983
Surjit Singh and Others Vs Tartar Kaur and Others
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 446
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 26(3)
High Courts04 Feb 1983
Subhash Chander and others Vs Shanti Swaroop and others
Punjab And Haryana At Chandigarh · (1983) 02 P&H CK 0002
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2
High Courts03 Feb 1983Dismissed
Smt. Pushpa Wati Vs Smt. Pushpa Lata
Punjab And Haryana At Chandigarh · (1983) 02 P&H CK 0062
High Courts03 Feb 1983
JASWANT SINGH Vs UNION OF INDIA and Others
Punjab And Haryana At Chandigarh · (1984) 41 CTR 142 : (1983) 13 TAXMAN 340
Civil Procedure Code, 1908 (CPC) — Section 20Income Tax Act, 1961 — Section 156
High Courts03 Feb 1983
State of Haryana Vs Hari Singh
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 347
High Courts02 Feb 1983
Yadd Ram and anr. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1983) AICLR 22
High Courts01 Feb 1983Dismissed
Deputy Chief Mechanical Engineer, Northern Railway, Locomotive Workshop, Amritsar Vs Kundan Lal
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 489
Payment of Wages Act, 1936 — Section 2(vi)
High Courts01 Feb 1983
Biru and Another Vs Suraj Bhan and Others
Punjab And Haryana At Chandigarh · AIR 1983 P&H 347 : (1983) 2 ILR (P&H) 82
Civil Procedure Code, 1908 (CPC) — Section 11East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(1), 21(2), 21(3), 42Land Acquisition Act, 1894 — Section 18
High Courts01 Feb 1983
Vinod Somnath Kapur Vs Jagjit Singh
Punjab And Haryana At Chandigarh · (1983) 1 RCR(Criminal) 384
High Courts01 Feb 1983Dismissed
Deputy Chief Mechanical Engineer, Northern Railway Vs Kundan Lal
Punjab And Haryana At Chandigarh · (1983) 2 ILR (P&H) 489
Payment of Wages Act, 1936 — Section 2, 7
High Courts31 Jan 1983Allowed
Vee Kay Oils (P.) Ltd. Vs Excise and Taxation Commissioner and Another
Punjab And Haryana At Chandigarh · (1983) 54 STC 204
Central Sales Tax Act, 1956 — Section 8Constitution of India, 1950 — Article 226, 227Punjab General Sales Tax Act, 1948 — Section 11