High Courts06 Jul 1994Allowed
Shri Raghunath Dass Vs Kuldip Singh and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 102
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,506 of 4,611
High Courts06 Jul 1994Allowed
Sudarshan Kumar Bhatia Vs Dharam Pal Sharma
Punjab And Haryana At Chandigarh · (1994) 108 PLR 122 : (1994) 2 RCR(Rent) 347
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 13A , 18A(8)
High Courts06 Jul 1994
Sawaran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 795 : (1994) 3 RCR(Criminal) 351
High Courts06 Jul 1994
Krishan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) PLJ 477 : (1994) 3 PLR 265 : (1994) 3 RRR 244
High Courts06 Jul 1994
Smt. Gorli Vs Navneet Kumar and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 274
High Courts06 Jul 1994Allowed
Ram Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 109 PLR 414
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts06 Jul 1994Dismissed
Sham Lal and Others Vs Hakam Singh and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 271
Transfer of Property Act, 1882 — Section 123
High Courts06 Jul 1994Dismissed
Ram Kishan and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 420
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 5A
High Courts05 Jul 1994
Nachhattar Singh Vs Teja Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 326
High Courts05 Jul 1994Dismissed
Kalkaji Compressors Ltd. Vs Presiding Officer, Industrial Tribunal
Punjab And Haryana At Chandigarh · (1995) 1 LLJ 203 : (1994) 108 PLR 148
Payment of Bonus Act, 1965 — Section 6
High Courts05 Jul 1994
Harinder Singh Vs Mohinder Singh
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 312 : (1994) 3 RCR(Criminal) 309
High Courts05 Jul 1994
Punjab Recorders Ltd. Vs M/s. Magnetic Information Technology Ltd.
Punjab And Haryana At Chandigarh · AIR 1995 P&H 29 : (1994) 108 PLR 135
Arbitration Act, 1940 — Section 17, 30Companies Act, 1956 — Section 433, 434, 439Transfer of Property Act, 1882 — Section 53A
High Courts05 Jul 1994
Smt. Tara Wanti Vs State of Haryana
Punjab And Haryana At Chandigarh · AIR 1995 P&H 32 : (1994) 2 ILR (P&H) 407
Civil Procedure Code, 1859 — Section 331, 337Land Acquisition Act, 1894 — Section 11, 18, 28A, 4, 4(1)Limitation (Amendment) Act, 1963 — Section 1, 5
High Courts05 Jul 1994
Sher Chand and others Vs Deputy Registrar, Co-operative Socities, Ferozepur and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 140 : (1995) 109 PLR 260
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226, 227, 329(B)
High Courts05 Jul 1994Allowed
Ujagar Singh Vs Manohar Lal Anand
Punjab And Haryana At Chandigarh · (1994) 108 PLR 124 : (1994) 2 RCR(Rent) 302
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2) , 15(5)
High Courts05 Jul 1994Dismissed
Roop Singh Vs Sham Sher Singh and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 133
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jul 1994Allowed
Om Parkash Vs Shri Ram Karan Goyal and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 131 : (1994) 2 RCR(Rent) 359
Civil Procedure Code, 1908 (CPC) — Order 15 Rule 5, 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
High Courts05 Jul 1994Dismissed
Union of India (UOI) Vs Pal Singh and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 569
Land Acquisition Act, 1894 — Section 23
High Courts04 Jul 1994Dismissed
Nafe Singh and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 333
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2(1), 2(3), 2(5)
High Courts04 Jul 1994Allowed
Devinder Kumar Vs Haryana Roadways and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 370
Motor Vehicles Act, 1939 — Section 110A