COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1998

1,652 judgments · page 81 of 83

High Courts13 Jan 1998Dismissed

Devi Sarup and Others Vs Smt. Veena Nirwani and Others

Punjab And Haryana At Chandigarh · (1998) 119 PLR 91 : (1998) 3 RCR(Civil) 110 : (1998) 2 RCR(Civil) 40 : (1998) 2 RCR(Rent) 25

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 Jan 1998Dismissed

M/S Jindal Commercial College, Bhatinda Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 01 P&H CK 0196

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High Courts12 Jan 1998Dismissed

Jindal Commercial College Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 118 PLR 760 : (1998) 2 RCR(Civil) 575

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High Courts12 Jan 1998Dismissed

Bhavenesh Kumar Vs Shushma Sharma

Punjab And Haryana At Chandigarh · (1998) 2 DMC 33

Hindu Marriage Act, 1955 — Section 13

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High Courts12 Jan 1998Allowed

Sh. Amrik Singh Vs Prahlad Singh and Others

Punjab And Haryana At Chandigarh · (1998) 120 PLR 294 : (1998) 1 RCR(Civil) 545

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A

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High Courts12 Jan 1998

Kewal Ram Bhiwani Ram Vs Om Parkash Setia

Punjab And Haryana At Chandigarh · (1998) 3 LLR 601 : (1998) 2 PLJ 192 : (1998) 3 PLR 134 : (1998) 1 RCR(Civil) 494

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High Courts12 Jan 1998

Rajender Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 635

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High Courts12 Jan 1998

Gurcharan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 3 AICLR 235 : (1998) 2 RCR(Criminal) 38

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High Courts12 Jan 1998

Ghanshyam Dass Vs Presiding Officer, Labour Court, Ambala and another

Punjab And Haryana At Chandigarh · (1999) 2 LLJ 28 : (1998) 119 PLR 105

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A

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High Courts12 Jan 1998Allowed

V.B. Sali, Colonel V-138P Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1998) 118 PLR 625

Army Rules, 1954 — Rule 16A

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High Courts12 Jan 1998Allowed

Vinod Kumari Vs Surinder Singh

Punjab And Haryana At Chandigarh · (1998) 01 P&H CK 0015

Criminal Procedure Code, 1973 (CrPC) — Section 125, 401Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 494

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High Courts12 Jan 1998Allowed

Mohinder Ram Vs Smt. Kartar Kaur and Another

Punjab And Haryana At Chandigarh · (1998) 120 PLR 421

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6, Order 41 Rule 8

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High Courts11 Jan 1998

Charanjit Kaur Vs Sadhu Singh

Punjab And Haryana At Chandigarh · (1999) 2 RCR(Criminal) 216

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High Courts09 Jan 1998Dismissed

Mahinder Singh Vs Ganga Ram

Punjab And Haryana At Chandigarh · (1998) 120 PLR 189

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts09 Jan 1998

Narinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 2 ALT(Cri) 6 : (1998) 92 CompCas 957

Insecticides Act, 1968 — Section 33

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High Courts09 Jan 1998

Yash Paul Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 506

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High Courts09 Jan 1998

A.K.Mukherjee Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 2 AICLR 304 : (1998) 1 AICLR 746 : (1998) 1 RCR(Criminal) 638

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High Courts09 Jan 1998

Subhash Bagri Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 195

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High Courts08 Jan 1998

Tirlok Singh Vs Raj Kaur

Punjab And Haryana At Chandigarh · (1998) 1 CurLJ 271 : (1998) 2 RCR(Civil) 43

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High Courts08 Jan 1998

Chandgi Ram Vs Chief Canal Officer, Haryana

Punjab And Haryana At Chandigarh · (1999) 1 PLJ 506 : (1999) 2 PLR 483 : (1999) 3 RCR(Civil) 630

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