COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,569 of 4,611

High Courts05 Aug 1993Allowed

Municipal Committee Vs Collector (Sub-Divisional Officer-Civil) and Another

Punjab And Haryana At Chandigarh · (1994) 1 CivCC 429 : (1994) 106 PLR 86

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Constitution of India, 1950 — Article 227

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High Courts05 Aug 1993

Manjit Singh Vs Darshan Kaur

Punjab And Haryana At Chandigarh · (1993) 08 P&H CK 0016

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High Courts05 Aug 1993Allowed

Ved Parkash and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1993) 104 PLR 510

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High Courts05 Aug 1993

Anup Singh and Others Vs Jaspal Singh and Bros. and Others

Punjab And Haryana At Chandigarh · (1994) 106 PLR 228

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 6(2), 115

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High Courts04 Aug 1993

Om Parkash Mahajan Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1993) 104 PLR 675

Punjab Civil Services (Premature Retirement) Rules, 1975 — Rule 3(1)

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High Courts04 Aug 1993Dismissed

Isham Singh, Member, Gram Panchayat Vs Deputy Commissioner and Others

Punjab And Haryana At Chandigarh · (1993) 104 PLR 721

Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 102

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High Courts04 Aug 1993

Kishan Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 40

Constitution of India, 1950 — Article 14, 226Punjab Gram Panchayat Act, 1952 — Section 6(4A)

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High Courts04 Aug 1993

Ram Niwas Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 1 AICLR 582 : (1993) 3 RCR(Criminal) 361

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High Courts04 Aug 1993

Ram Pal Vs State of Haryana

Punjab And Haryana At Chandigarh · (1993) 3 AICLR 776 : (1993) 3 RCR(Criminal) 504

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High Courts03 Aug 1993Allowed

Gurdial Singh, Ex-Sarpanch Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 567

Punjab Gram Panchayat Act, 1952 — Section 5(2)Punjab Gram Panchayat Election Rules, 1960 — Rule 14A, 14B

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High Courts03 Aug 1993

Nar Singh Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1994) 106 PLR 747

Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 102(5)

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High Courts03 Aug 1993Dismissed

Sh. Bhagwant Singh Vs Sulekh Chand Jain

Punjab And Haryana At Chandigarh · (1993) 105 PLR 238 : (1993) 2 RCR(Rent) 588

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 2

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High Courts03 Aug 1993

Smt. Janki Devi Vs Madan Lal

Punjab And Haryana At Chandigarh · (1993) 105 PLR 203 : (1994) 1 RCR(Rent) 226

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)

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High Courts03 Aug 1993

Beni Carbon Co. Pvt. Ltd. and Another Vs Raj Kumar Goyal and Others

Punjab And Haryana At Chandigarh · (1996) 87 CompCas 89 : (1993) 104 PLR 681 : (1993) 2 RCR(Rent) 624

Companies Act, 1956 — Section 446(1)

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High Courts03 Aug 1993

Anita Gupta Vs Punjab State

Punjab And Haryana At Chandigarh · (1993) 2 CurLJ 414 : (1993) 3 LJR 345 : (1993) PLJ 560 : (1993) 3 RRR 540

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High Courts03 Aug 1993

Hari Ram Vs State of Punjab and ors.

Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 417

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High Courts03 Aug 1993

Ranjit Singh Vs Balwant Kaur

Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 672

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High Courts03 Aug 1993Allowed

Muni Lal Vs Shri Raj Pal Suri

Punjab And Haryana At Chandigarh · (1993) 104 PLR 652 : (1993) 2 RCR(Rent) 613

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)

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High Courts03 Aug 1993Allowed

Raj Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) CriLJ 680

Penal Code, 1860 (IPC) — Section 100, 148, 149, 302, 324

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High Courts02 Aug 1993

Cranes India and Another Vs State Bank of India and Others

Punjab And Haryana At Chandigarh · (1993) 104 PLR 638

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115

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