COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,229 judgments · page 3,343 of 4,612

High Courts05 Dec 1996Dismissed

Gulmohar Estates Limited and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1997) 116 PLR 547 : (1997) 3 RCR(Civil) 415

Constitution of India, 1950 — Article 14, 226Haryana Development and Regulation of Urban Areas Act, 1975 — Section 5Haryana Development and Regulation of Urban Areas Rules, 1976 — Rule 11

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High Courts05 Dec 1996Dismissed

Ram Narain Singh Vs Smt. Gurinder Kaur and Another

Punjab And Haryana At Chandigarh · (1997) 2 CivCC 204 : (1997) 116 PLR 1 : (1997) 4 RCR(Civil) 301

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123, 5Punjab Courts Act, 1918 — Section 44

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High Courts04 Dec 1996

Sadhu Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1997) 115 PLR 743 : (1997) 2 RCR(Civil) 665

Land Acquisition Act, 1894 — Section 23

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High Courts04 Dec 1996Dismissed

Markfed Vanaspati and Allied Indus. Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1998) 79 ECR 258

Central Excises and Salt Act, 1944 — Section 4

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High Courts04 Dec 1996

Oswal Vanaspati and Allied Industries Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (1998) 59 ECC 497 : (1997) 94 ELT 296

Central Excises and Salt Act, 1944 — Section 4, 4(4)Constitution of India, 1950 — Article 246

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High Courts04 Dec 1996Dismissed

Kishan Chand and Co. Oil Industries Ltd. Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1997) 71 ECR 15

Central Excises and Salt Act, 1944 — Section 4, 4(4)

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High Courts04 Dec 1996

The Faridabad Complex Administration Vs The Commissioner, Ambala Division and Another

Punjab And Haryana At Chandigarh · (1997) 115 PLR 527 : (1997) 2 RCR(Civil) 449

Constitution of India, 1950 — Article 226, 227

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High Courts04 Dec 1996Dismissed

Amrit Banaspati Co. Ltd. and Another Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1997) 70 ECR 259

Central Excises and Salt Act, 1944 — Section 4

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High Courts03 Dec 1996Dismissed

Joginder Vs Nirmal Gir (Deceased) and Others

Punjab And Haryana At Chandigarh · (1997) 117 PLR 804 : (1997) 3 RCR(Civil) 616

Punjab Village Common Lands (Regulation) Act, 1961 — Section 2

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High Courts03 Dec 1996

Haryana State Vs Goel Project

Punjab And Haryana At Chandigarh · (1998) 2 RCR(Civil) 303

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High Courts03 Dec 1996

Haryana Financial Corporation Ltd., Chandigarh Vs Bags and Cartons and another

Punjab And Haryana At Chandigarh · AIR 1997 P&H 176 : (1998) 94 CompCas 704 : (1997) 115 PLR 757 : (1997) 2 RCR(Civil) 66

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 24, 25, 25A, 26, 27

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High Courts03 Dec 1996Dismissed

S.R. Chaudhari Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1997) 115 PLR 531

Constitution of India, 1950 — Article 164(4)

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High Courts02 Dec 1996

COMMISSIONER OF WEALTH TAX Vs KARANBIR SINGH (HUF)

Punjab And Haryana At Chandigarh · (1999) 156 CTR 441 : (2000) 108 TAXMAN 187

Wealth Tax Act, 1957 — Section 27(3)

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High Courts02 Dec 1996Dismissed

Sukhmander Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1997) 115 PLR 390 : (1997) 2 RCR(Civil) 275 : (1997) 2 RCR(Civil) 95

Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 5

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High Courts02 Dec 1996

Sudesh Kumari Vs Sukhdev Raj and another

Punjab And Haryana At Chandigarh · (1997) 1 CurLJ 511 : (1997) 2 RCR(Civil) 328

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High Courts02 Dec 1996Dismissed

General Manager, Northern Railway and Another Vs Presiding Officer, Labour Court and Others

Punjab And Haryana At Chandigarh · (1997) 115 PLR 686

Industrial Disputes Act, 1947 — Section 33(C)(2)

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High Courts02 Dec 1996Dismissed

Harbilas Rai Bansal Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1997) 115 PLR 536 : (1997) 1 RCR(Rent) 321

Constitution of India, 1950 — Article 14, 19East Punjab Urban Rent Restriction Act, 1949 — Section 4

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High Courts30 Nov 1996

Lakhvinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1996) CrLJ 4511 : (1996) 2 RCR(Criminal) 372

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High Courts29 Nov 1996

Jogi Ram and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1997) 116 PLR 303 : (1997) 3 RCR(Civil) 377

Land Acquisition Act, 1894 — Section 23

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High Courts29 Nov 1996Dismissed

Teja Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1997) 227 ITR 311 : (1997) 116 PLR 185 : (1997) 2 RCR(Civil) 417 : (2001) 114 TAXMAN 176

Constitution of India, 1950 — Article 226Estate Duty Act, 1953 — Section 53, 59

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