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Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,511 of 4,611

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High Courts13 May 1994

Narinder Singh Vs Yash Pal Singh Bhatia

Punjab And Haryana At Chandigarh · (1995) 1 Crimes 520 : (1994) 2 RCR(Criminal) 714

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High Courts13 May 1994Allowed

Parmanand Mishra Vs Rekha Mishra

Punjab And Haryana At Chandigarh · (1994) 2 DMC 268

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Hindu Marriage Act, 1955 — Section 9
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High Courts13 May 1994

Sarbjit Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 297 : (1994) 3 RCR(Civil) 450

Constitution of India, 1950 — Article 14, 226
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High Courts13 May 1994Allowed

A.S. Dalela, Food Corporation of India Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 82 CompCas 71 : (1995) 70 FLR 674

Equal Remuneration Act, 1976 — Section 11, 8
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High Courts13 May 1994Dismissed

Surjit Engg. Works Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (1996) 84 TAXMAN 490

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277
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High Courts12 May 1994Dismissed

Mohinder Pal Kaur and Another Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1994) 108 PLR 296

Punjab Land Reforms Act, 1972 — Section 2(5), 4, 7Punjab Land Reforms Rules, 1973 — Rule 7
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High Courts12 May 1994Allowed

Subhash Chander, Canal Patwari, Ziladari Section and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1999) 3 LLJ 498 : (1994) 107 PLR 576

Industrial Disputes Act, 1947 — Section 10(1), 25F
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High Courts12 May 1994

Amar Kaur and others Vs Mehar Singh and others

Punjab And Haryana At Chandigarh · (1995) 2 LJR 564 : (1996) 1 LLR 374 : (1995) PLJ 265 : (1995) 3 RRR 38

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High Courts12 May 1994Dismissed

Major General Raj Pal Singh Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1994) 107 PLR 712

Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts11 May 1994Allowed

Niky Tasha (India) Pvt. Ltd. Vs Regional P.F. Commissioner and Others

Punjab And Haryana At Chandigarh · (1995) 71 FLR 168 : (1995) 1 LLJ 282 : (1994) 108 PLR 55

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
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High Courts11 May 1994

Pawan Singh and Chotta Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) CriLJ 609

Criminal Procedure Code, 1973 (CrPC) — Section 173, 357Penal Code, 1860 (IPC) — Section 302, 304, 34
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High Courts10 May 1994Allowed

Pirbhu Dayal and Others Vs Prem Dass chela Kishan Lal and Others

Punjab And Haryana At Chandigarh · (1995) 110 PLR 119

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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High Courts09 May 1994Dismissed

Panchayat Samiti Bhogpur Vs Nirmal Singh and Another

Punjab And Haryana At Chandigarh · (1994) 108 PLR 17

Civil Procedure Code, 1908 (CPC) — Section 80
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High Courts09 May 1994Dismissed

Happy Kumar Vs Shiam Sunder and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 751

Evidence Act, 1872 — Section 114
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High Courts06 May 1994Allowed

Smt. Neelam Jain Vs Haryana Urban Development Authority and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 583

Constitution of India, 1950 — Article 226, 227
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High Courts06 May 1994

Dharam Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 3 AICLR 522 : (1994) 3 RCR(Criminal) 316

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High Courts06 May 1994

Sh. Brijinder Bir Singh Vs Mst. Vinod alias Parminder

Punjab And Haryana At Chandigarh · AIR 1995 P&H 42 : (1995) 1 DMC 334 : (1994) 108 PLR 40

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 12, 12(1)
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High Courts06 May 1994

General Finance Co. and Another Vs Assistant Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 726 : (1995) 78 TAXMAN 554

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276DD, 278B
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High Courts06 May 1994

Aggarwal & Company Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 470 : (1994) 3 RCR(Criminal) 140

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High Courts06 May 1994Allowed

Capt. J.S. Gosal Vs The Estate Officer, Urban Estates and Others

Punjab And Haryana At Chandigarh · (1994) 108 PLR 214

Constitution of India, 1950 — Article 226Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 3, 4, 5
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