High Courts23 Sept 1993Dismissed
Kailash Chand Vs Anand Sarup
Punjab And Haryana At Chandigarh · (1994) 106 PLR 622 : (1994) 1 RCR(Rent) 412
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,556 of 4,611
High Courts23 Sept 1993Dismissed
Harbans Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 105 PLR 403 : (1993) 105 PLR 402
Constitution of India, 1950 — Article 226
High Courts23 Sept 1993Allowed
Hargian Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 105 PLR 58
Land Acquisition Act, 1894 — Section 18, 23
High Courts23 Sept 1993
Daljit Singh Rajput, Advocate Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 629
High Courts23 Sept 1993
Messrs Harbans Lal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 CurLJ 114 : (1994) 3 LJR 466 : (1994) PLJ 253 : (1993) 3 PLR 402 : (1994) 1 RRR 347
High Courts22 Sept 1993Allowed
Shri Nand Lal Vs Mac Millan Pharmaceuticals and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 488 : (1994) 2 RCR(Rent) 18 : (1994) 1 RCR(Rent) 603
Civil Procedure Code, 1908 (CPC) — Section 115, 9East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts22 Sept 1993
Raj Rani @ Ramla Rani Vs Mohinder Pal
Punjab And Haryana At Chandigarh · (1993) 2 DMC 599
Hindu Marriage Act, 1955 — Section 9
High Courts22 Sept 1993
Maman Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 289
High Courts22 Sept 1993
Bharat Starch and Chemicals Ltd. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 CurLJ 661 : (1994) 2 LJR 642 : (1994) PLJ 392 : (1994) 1 RRR 187
High Courts22 Sept 1993
Ram Murti Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 140 : (1994) 1 RCR(Criminal) 33
High Courts22 Sept 1993
Roshan Lal Saini Vs Union Territory, Chandigarh Administration, Chd.
Punjab And Haryana At Chandigarh · (1994) 2 BC 75 : (1994) 1 RCR(Criminal) 489
High Courts22 Sept 1993Dismissed
Sh. Ghisa Ram Gupta Vs Smt. Meeran Devi and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 587 : (1994) 1 RCR(Rent) 499
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(4)
High Courts22 Sept 1993Dismissed
Karam Chand Chuni Lal Vs Smt. Pista Devi and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 482
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 15(6)East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts21 Sept 1993
Ram Lal Chadha and Others Vs New India Assurance Co. Ltd. and Others
Punjab And Haryana At Chandigarh · (1995) ACJ 24 : (1994) 107 PLR 101
Motor Vehicles Act, 1939 — Section 110A
High Courts21 Sept 1993Allowed
Jagjit Singh Vs Pritam Singh and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 95
Limitation Act, 1963 — Article 59Punjab Documents Writers Licensing Rules, 1961 — Rule 3(2)Registration Act, 1908 — Section 69(1)
High Courts21 Sept 1993Dismissed
Hirda Ram Vs Narinder Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 682
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 8
High Courts21 Sept 1993
Swaran Singh Vs Bhagwanti
Punjab And Haryana At Chandigarh · (1993) 105 PLR 556
Contempt of Courts Act, 1971 — Section 12, 19
High Courts21 Sept 1993Allowed
Tellu Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 41
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts21 Sept 1993Allowed
Smt. Rampiari and Others Vs Collector, Sub Division and Others
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 284 : (1993) 105 PLR 36
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Constitution of India, 1950 — Article 226, 227Redemption of Mortgage Act, 1913 — Section 4
High Courts21 Sept 1993
Reva Dhar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 32
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 29