COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1988

1,000 judgments · page 28 of 50

High Courts08 Aug 1988

Chander Datt and Others Vs Sonepat Central Cooperative Bank Ltd. and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 25

Haryana State Central Cooperative Banks Staff Service (Common Cadre) Rules, 1975 — Rule 2, 9.2Punjab Co-operative Societies Act, 1961 — Section 29, 84, 85

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High Courts08 Aug 1988

Amrik Singh and Another Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 54

Punjab School Education Board Act, 1969 — Section 24States Reorganisation Act, 1956 — Section 115

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High Courts08 Aug 1988

Karnail Singh and another Vs Mehtab Singh and another

Punjab And Haryana At Chandigarh · (1988) 08 P&H CK 0034

Punjab Land Revenue Act, 1887 — Section 44

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High Courts08 Aug 1988

Ranjit Singh Vs Subash Chander

Punjab And Haryana At Chandigarh · (1988) 2 RCR(Rent) 278 : (1988) 2 RCR(Rent) 653

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)

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High Courts05 Aug 1988Allowed

Mrs. Birinder Kaur Manshahia and another Vs The Haryana Urban Development Authority and others

Punjab And Haryana At Chandigarh · (1989) ACJ 594

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High Courts05 Aug 1988Dismissed

Joginder Singh and another Vs Karam Singh

Punjab And Haryana At Chandigarh · (1988) 08 P&H CK 0118

Redemption of Mortgages (Punjab) Act, 1913 — Section 13

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High Courts05 Aug 1988

Prem Singh Vs State of Punjab and anr.

Punjab And Haryana At Chandigarh · (1988) 2 AICLR 1114 : (1990) 3 RCR(Criminal) 62

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High Courts05 Aug 1988Allowed

Birinder Kaur Manshahia Vs Haryana Urban Development Authority and Another

Punjab And Haryana At Chandigarh · (1989) ACJ 594

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High Courts04 Aug 1988

Nathu Ram alias Balwant Vs State of Haryana

Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 608

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High Courts04 Aug 1988

Karnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1988) 08 P&H CK 0070

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High Courts04 Aug 1988

Nikka Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1989 P&H 100 : (1989) 1 ILR (P&H) 181

Constitution of India, 1950 — Article 226Northern India Canal and Drainage Act, 1873 — Section 3Northern India Canal and Drainage Rules, 1873 — Rule 21

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High Courts04 Aug 1988Dismissed

Kartar Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · AIR 1989 P&H 143 : (1989) 1 ILR (P&H) 286

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High Courts04 Aug 1988Allowed

Avtar Krishan Sood and Another Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 51

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High Courts04 Aug 1988

Gurmukh Singh Vs Haryana State Electricity Board

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 204

Constitution of India, 1950 — Article 311, 311(3)Haryana State Electricity Board Employees (Punishment and Appeal) Regulations, 1980 — Regulation 10, 11, 12, 13, 8

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High Courts04 Aug 1988