COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1993

1,329 judgments · page 61 of 67

High Courts02 Feb 1993Dismissed

Vishnu Construction Co. and Another Vs The Secretary, Department of Public Health, Govt of Punjab and Others

Punjab And Haryana At Chandigarh · (1993) 105 PLR 391

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 115

High Courts02 Feb 1993Dismissed

Romesh Kumar Sharda Vs Neelam

Punjab And Haryana At Chandigarh · (1994) 1 DMC 490

Hindu Marriage Act, 1955 — Section 13

High Courts02 Feb 1993

Shamsher Singh Vs Sampuran Singh and Another

Punjab And Haryana At Chandigarh · (1993) 103 PLR 579

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

High Courts02 Feb 1993

Birla Cement Works, Kotkapura Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1993 P&H 274 : (1993) 2 ILR (P&H) 137 : (1993) 103 PLR 430

Contract Act, 1872 — Section 74Punjab Municipal Account Code, 1930 — Rule 14, 15Punjab Municipal Corporation Act, 1976 — Section 113

High Courts02 Feb 1993

Gurdev Singh Vs Nachhattar Kaur alias Mandip Kaur

Punjab And Haryana At Chandigarh · (1993) 1 AICLR 767 : (1993) 3 RCR(Criminal) 328

High Courts02 Feb 1993

Commissioner of Income Tax Vs Roadmaster Industries of India Pvt. Ltd.

Punjab And Haryana At Chandigarh · (1993) 202 ITR 968

Income Tax Act, 1961 — Section 35B, 35B(1)

High Courts01 Feb 1993

Shanti Parkash and Others Vs Roshan Lal

Punjab And Haryana At Chandigarh · (1993) 103 PLR 680 : (1993) 1 RCR(Rent) 689

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 13(3), 15(5)

High Courts01 Feb 1993Allowed

Om Parkash Vs Shri Ram Parkash

Punjab And Haryana At Chandigarh · (1993) 103 PLR 674 : (1993) 2 RCR(Rent) 16

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 115East Punjab Urban Rent Restriction Act, 1949 — Section 13

High Courts01 Feb 1993Dismissed

Smt. Tara Rani alias Maya Devi and Others Vs Murti Shri Dwarka Dhish Ji Maharaj, installed in the Temple of Shri Dwarka Dhish Ji-Maharaj and Others

Punjab And Haryana At Chandigarh · (1993) 103 PLR 549 : (1993) 1 RCR(Rent) 431 : (1994) 1 RCR(Rent) 172

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)

High Courts29 Jan 1993Dismissed

Fauja Singh Vs Pritam Singh and Another

Punjab And Haryana At Chandigarh · (1993) 104 PLR 335

Punjab Land Revenue Act, 1887 — Section 112, 158(2)

High Courts29 Jan 1993Allowed

Chandgi Ram and Another Vs Bagirath and Another

Punjab And Haryana At Chandigarh · (1993) 105 PLR 636

High Courts29 Jan 1993

Parkash Chand Lunia Vs Amlesh Chaudhary, Intelligence Officer, Directorate of Revenue Intelligence, New Delhi

Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 535

High Courts29 Jan 1993

Smt. Ram Piari and others Vs Joint Director Panchayats Punjab Exercising the Powers of Commissioner and others

Punjab And Haryana At Chandigarh · AIR 1993 P&H 259 : (1993) 104 PLR 121

Constitution of India, 1950 — Article 14Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 3, 5, 7Punjab Village Common Lands (Regulation) Act, 1961 — Section 15, 2, 4, 7

High Courts29 Jan 1993

Harmel Singh and Another Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1993) 112 CTR 1 : (1993) 204 ITR 334

Income Tax Act, 1961 — Section 132

High Courts29 Jan 1993

Jora Gir, Mahant Dera Gaj Raj Gir Vs B.L.Singal and ors

Punjab And Haryana At Chandigarh · (1993) 1 AICLR 763 : (1993) 1 CurLJ 833 : (1993) 2 RCR(Criminal) 23

High Courts29 Jan 1993

Krishan Kumar Vs Sunil

Punjab And Haryana At Chandigarh · (1993) 1 AICLR 759 : (1993) 2 Crimes 603 : (1993) 2 CurLJ 308 : (1993) 2 RCR(Criminal) 8

High Courts29 Jan 1993

Nachhattar Kaur Vs State of Punjab and ors.

Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 303

High Courts29 Jan 1993Dismissed

Ajmer Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1994) 106 PLR 743

Punjab Gram Panchayat Election (Amendment) Rules, 1992 — Rule 14A(1)(6)

High Courts28 Jan 1993Allowed

Kala Devi and Others Vs Sajjan Singh and Another

Punjab And Haryana At Chandigarh · (1994) 1 ACC 551 : (1995) ACJ 867

High Courts28 Jan 1993

Aarti Vs Pritam Singh and Others

Punjab And Haryana At Chandigarh · (1993) 2 ACC 375 : (1994) ACJ 186 : (1993) 104 PLR 163

Motor Vehicles Act, 1939 — Section 110A