COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,526 of 4,611

High Courts04 Feb 1994

K.G. Verma Vs Union Territory of Chandigarh and another

Punjab And Haryana At Chandigarh · AIR 1994 P&H 214 : (1994) 2 ILR (P&H) 385 : (1994) 106 PLR 471 : (1994) 3 RCR(Civil) 10 : (1994) 2 RCR(Civil) 513

Constitution of India, 1950 — Article 14, 226Government Residences (Chandigarh Administration Pool) Allotment Rules, 1972 — Rule 17, 2, 26, 4, 5

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High Courts04 Feb 1994

Ved Prakash Vs Financial Commissioner, Haryana and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 316 : (1994) 107 PLR 615

Constitution of India, 1950 — Article 226, 227Punjab Security of Land Tenures Act, 1953 — Section 14APunjab Tenancy Act, 1887 — Section 84

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High Courts04 Feb 1994Dismissed

Vijay Singh Vs Central Bank of India and Another

Punjab And Haryana At Chandigarh · (1994) 107 PLR 511

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173, 240(2)

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High Courts04 Feb 1994

Hanuman Dass Vs Hans Raj and Others

Punjab And Haryana At Chandigarh · (1996) 1 ACC 79

Motor Vehicles Act, 1939 — Section 110A

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High Courts03 Feb 1994Allowed

Amba Lal Singhal Vs Chuhar Singh and Others

Punjab And Haryana At Chandigarh · (1994) 2 ACC 386 : (1994) 107 PLR 367

Motor Vehicles Act, 1939 — Section 110A

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High Courts03 Feb 1994

Commissioner of Income Tax Vs D.M. Bricks Industries

Punjab And Haryana At Chandigarh · (1994) 02 P&H CK 0081

Income Tax Act, 1961 — Section 254, 256

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High Courts03 Feb 1994

Moti Vs Government of Haryana and others

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 141

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High Courts03 Feb 1994

Maha Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 295

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High Courts03 Feb 1994

D.P.Goel Vs Surinder Gupta

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 109

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High Courts03 Feb 1994Dismissed

The Chief Administrator, Haryana Urban Development Authority and Others Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 46

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts03 Feb 1994Allowed

Kapil Mehra Vs Sanjeev Jain

Punjab And Haryana At Chandigarh · (1994) 2 CivCC 710 : (1994) 2 RCR(Criminal) 443

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Feb 1994Dismissed

Bachan Singh Vs Sher Singh and Others

Punjab And Haryana At Chandigarh · (1995) 1 CivCC 415 : (1994) 107 PLR 623

Civil Procedure Code, 1908 (CPC) — Section 115Punjab Land Revenue Act, 1887 — Section 11

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High Courts02 Feb 1994Dismissed

Sher Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 46 : (1994) 106 PLR 456

Constitution of India, 1950 — Article 311Punjab Police Rules, 1934 — Rule 12.21, 16.24, 19.5

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High Courts02 Feb 1994

Smt. Bhagya Wati Jain and another Vs General Public and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 201 : (1994) 2 CivCC 135 : (1994) 2 ILR (P&H) 299

Evidence Act, 1872 — Section 3, 58(1), 67, 68Hindu Succession Act, 1956 — Section 30Succession Act, 1925 — Section 278, 63

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High Courts02 Feb 1994

Dinesh Chand Garg and others Vs Deputy Commissioner, Yamunanagar and another

Punjab And Haryana At Chandigarh · AIR 1995 P&H 110 : (1994) 107 PLR 63

Haryana Municipal Act, 1973 — Section 21(1)

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High Courts02 Feb 1994

Rajinder Singh Vs Union Territory, Chandigarh

Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 507

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High Courts02 Feb 1994Allowed

Harish Kumar Virja Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1995) 110 PLR 117

Haryana Urban Development Authority Act, 1977 — Section 15

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High Courts01 Feb 1994

Amrit Lal and Company and Others Vs Income Tax Officer

Punjab And Haryana At Chandigarh · (1995) 123 CTR 352 : (1994) 210 ITR 427

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269SS, 276DD, 278B

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High Courts01 Feb 1994

Rajesh Kumar Vs Mahendra Jain

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 135

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High Courts01 Feb 1994

Lachhman (Deceased) Represented by his LRs Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1994) 108 PLR 300

Land Acquisition Act, 1894 — Section 23

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