High Courts14 Jan 1993
Dharam Raj and another Vs Roshan Lal and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 201 : (1993) 103 PLR 685 : (1993) 1 RCR(Rent) 697
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1993
1,329 judgments · page 65 of 67
High Courts14 Jan 1993Dismissed
Smt. Kaushalya Devi Vs Shri Hans Raj
Punjab And Haryana At Chandigarh · (1993) 104 PLR 111
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3)
High Courts14 Jan 1993Dismissed
Brij Lal Vs Dev Raj
Punjab And Haryana At Chandigarh · (1993) 104 PLR 288 : (1993) 2 RCR(Rent) 35
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts13 Jan 1993
Rajinder Mohan Mehta Vs The Haryana Urban Development Authority and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 423
Constitution of India, 1950 — Article 226, 227Haryana Urban Development Authority Act, 1977 — Section 17(4)
High Courts13 Jan 1993Allowed
Kailash Chander and Others Vs Basant Lal and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 651 : (1993) 2 RCR(Rent) 22
Civil Procedure Code, 1908 (CPC) — Section 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4(2)
High Courts12 Jan 1993Allowed
Jagjit Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 552
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Constitution of India, 1950 — Article 226, 227
High Courts12 Jan 1993
Narinder Singh Vs Jarnail Singh
Punjab And Haryana At Chandigarh · (1993) 1 CurLJ 531 : (1993) PLJ 327 : (1993) 2 RRR 406
High Courts12 Jan 1993
Ramesh Kumar Handa Vs Willson, Manager, Coral Tourist Complex
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 646 : (1994) 2 BC 419 : (1993) 2 CCC 345 : (1993) 2 CivCC 345 : (1993) Supp CivCC 345 : (1993) 2 CivCC 345 : (1984) 1 DCR 491 : (1993) ISJ 314 : (1993) 1 RCR(Criminal) 689
High Courts12 Jan 1993Dismissed
Gurdev Singh Vs Balbir Kaur
Punjab And Haryana At Chandigarh · (1993) 2 DMC 226
Hindu Marriage Act, 1955 — Section 13
High Courts12 Jan 1993
Dr. Ishar Singh, Ex. Principal, Punjab Govt. Dental College and Hospital Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 377 : (1993) 105 PLR 499
Constitution of India, 1950 — Article 226Punjab Civil Services Rules — Rule 2.2
High Courts12 Jan 1993Allowed
Engineer-in-Chief Irrigation Dept. Vs Sh. Sube Singh and Others
Punjab And Haryana At Chandigarh · (1993) 2 LLJ 289 : (1993) 2 LLJ 288 : (1993) 103 PLR 669
Industrial Disputes Act, 1947 — Section 17B
High Courts12 Jan 1993
Nasib Kaur Vs The Additional Director Consolidation and Holdings Punjab at Jalandhar and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 166
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227
High Courts11 Jan 1993Allowed
K.C. Arya Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 1 LLJ 264 : (1993) 104 PLR 23
Syndicate Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4
High Courts11 Jan 1993
Rajasthan Wool Industries Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1993) 103 PLR 682
Punjab General Sales Tax Act, 1948 — Section 11D(2), 22(1)
High Courts11 Jan 1993
Smt. Satwant Kaur and Others Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1993) 104 PLR 298
Contract Act, 1872 — Section 70
High Courts11 Jan 1993Dismissed
Surinder Kumar Sharma Vs Mrs. Sangita Devi
Punjab And Haryana At Chandigarh · (1993) 104 PLR 129
Hindu Marriage Act, 1955 — Section 13
High Courts08 Jan 1993
Babu Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 607 : (1993) 2 RCR(Criminal) 69
Constitution of India, 1950 — Article 226, 227Haryana Municipal Act, 1973 — Section 14(1)
High Courts08 Jan 1993Dismissed
The Management of Modella Woollens Limited Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1993) 104 PLR 383
Constitution of India, 1950 — Article 226, 227
High Courts08 Jan 1993
Union of India and others Vs Jagir Singh
Punjab And Haryana At Chandigarh · AIR 1993 P&H 223 : (1994) 80 CompCas 47 : (1993) 104 PLR 134
Constitution of India, 1950 — Article 31Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 3Sick Textile Undertakings (Taking Over of Management) Act, 1972 — Section 2
High Courts08 Jan 1993
Dona alias Rishi Kapur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 803 : (1993) 2 RCR(Criminal) 459