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Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,252 of 4,612

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High Courts16 Jan 1998Dismissed

Mahant Ram Parkash Dass Vs Ramesh Chander and Others

Punjab And Haryana At Chandigarh · AIR 1998 P&H 146 : (1998) 2 RCR(Civil) 60

Conduct of Elections Rules, 1961 — Rule 63Representation of the People Act, 1951 — Section 100
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High Courts16 Jan 1998

Rajinder Kumar Vs Union Territory of Chandigarh

Punjab And Haryana At Chandigarh · (1998) 118 PLR 602 : (1998) 2 RCR(Civil) 322

Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AChandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 20
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High Courts16 Jan 1998Allowed

Punjab Small Industries and Export Corporation Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1998) ACJ 1183 : (1998) 3 RCR(Civil) 216

Railway Claims Tribunal Act, 1987 — Section 13, 15, 24Railways Act, 1989 — Section 82
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High Courts15 Jan 1998

Sukhma Devi Vs Ramesh Kumar

Punjab And Haryana At Chandigarh · (1998) 01 P&H CK 0199

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
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High Courts15 Jan 1998

Jagdish Rai and Others Vs Chandigarh Administration and Others

Punjab And Haryana At Chandigarh · (1998) 118 PLR 775 : (1998) 2 RCR(Civil) 321

Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 5
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High Courts15 Jan 1998

C.L. Anand Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1998) 118 PLR 771 : (1998) 2 RCR(Civil) 361

Constitution of India, 1950 — Article 226Haryana Urban Development Authority Act, 1977 — Section 17(3), 17(4)
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High Courts15 Jan 1998Allowed

Chand Singh and Others Vs Major Singh and Another

Punjab And Haryana At Chandigarh · (1998) 2 CivCC 666 : (1998) 119 PLR 278 : (1998) 2 RCR(Civil) 92

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
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High Courts15 Jan 1998

Kashmir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 3 AICLR 240 : (1998) 2 RCR(Criminal) 39

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High Courts15 Jan 1998

Abdul Razak Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Criminal) 331

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High Courts15 Jan 1998

Madan Lal Vs State of Haryana

Punjab And Haryana At Chandigarh · (1998) 4 AICLR 207 : (1998) 1 RCR(Criminal) 806

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High Courts15 Jan 1998

Gurdev Singh Vs Harbans Singh

Punjab And Haryana At Chandigarh · (1998) 1 CurLJ 476 : (1998) 3 ICC 34

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High Courts15 Jan 1998

Harinder Singh (Minor) Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 2 AICLR 485 : (1998) 1 AICLR 778 : (1998) 1 RCR(Criminal) 565

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High Courts15 Jan 1998

Gurdaspur Central Co-op. Bank Ltd., Gurdaspur Vs Presiding Officer, Labour Court, Gurdaspur and others

Punjab And Haryana At Chandigarh · (1999) 1 ILR (P&H) 65 : (1999) 1 LLJ 36 : (1998) 119 PLR 94

Industrial Disputes Act, 1947 — Section 25F
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High Courts15 Jan 1998Dismissed

Mrs. Naresh Gupta and Another Vs Sh. Dalbir Singh and Others

Punjab And Haryana At Chandigarh · (1998) 118 PLR 456 : (1998) 1 RCR(Civil) 556

Civil Procedure Code, 1908 (CPC) — Section 10, 115
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High Courts14 Jan 1998

Gram Panchayat Vs Narinder Kumar

Punjab And Haryana At Chandigarh · (1998) 120 PLR 325 : (1998) 2 RCR(Civil) 652

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
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High Courts14 Jan 1998

Raj Vs State of Punjab

Punjab And Haryana At Chandigarh · (1998) 1 RCR(Criminal) 814

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High Courts14 Jan 1998Allowed

Dharam Pal and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1998) 120 PLR 814 : (1999) 1 RCR(Civil) 200

Haryana Municipal Act, 1973 — Section 203(C)
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High Courts14 Jan 1998Dismissed

Tara Singh and Another Vs Sardara Singh and Others

Punjab And Haryana At Chandigarh · (1998) 2 CivCC 316 : (1998) 118 PLR 784

Limitation Act, 1963 — Section 18
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High Courts14 Jan 1998

Surinder Batra, Advocate Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1998) 119 PLR 413

Constitution of India, 1950 — Article 226
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High Courts14 Jan 1998Dismissed

Chander Parkash Malhotra Vs R.B.S. Chahal, Advocate and Another

Punjab And Haryana At Chandigarh · (1998) 119 PLR 628 : (1998) 1 RCR(Civil) 518

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11(2)
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