COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,577 of 4,611

High Courts04 Jun 1993

Devinder Kumar and Another Vs Syndicate Bank and Others

Punjab And Haryana At Chandigarh · (1996) 86 CompCas 267 : (1995) 2 ILR (P&H) 103 : (1994) 106 PLR 1

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 2(2), 34

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High Courts04 Jun 1993

M/s. EKO Electronics, Patiala and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 141

City of Nagpur Corporation Act, 1948 — Section 13, 14, 150, 151, 151(1)Constitution of India, 1950 — Article 226, 227, 256Punjab Municipal Account Code, 1930 — Rule 1, 11, 43, 44, 47

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High Courts04 Jun 1993

Surjan Singh Vs Suraj Pal

Punjab And Haryana At Chandigarh · (1995) 2 Crimes 732 : (1993) 3 RCR(Criminal) 410

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High Courts04 Jun 1993

Baldev Raj Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 1 AICLR 593 : (1994) 1 RCR(Criminal) 42

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High Courts04 Jun 1993

Daura Singh Vs Union of India

Punjab And Haryana At Chandigarh · (1993) 3 AICLR 76 : (1993) 3 RCR(Criminal) 165

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High Courts04 Jun 1993

Bakshish Kaur Saini Vs Union Territory, Chandigarh and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 1 : (1993) 2 ILR (P&H) 246

Capital of Punjab (Development and Regulation) Act, 1952 — Section 13, 15, 22, 22(3), 4Punjab Capital (Development and Regulation) Buildings Rules, 1952 — Rule 18, 3

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High Courts04 Jun 1993Dismissed

Vinod Kumar Vs Naranjan Dass

Punjab And Haryana At Chandigarh · (1993) 104 PLR 489 : (1993) 2 RCR(Rent) 619

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(3), 13, 2

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High Courts04 Jun 1993Dismissed

Smt. Jito Vs Dalip Singh and Another

Punjab And Haryana At Chandigarh · (1994) 1 CivCC 112 : (1993) 104 PLR 469

Succession Act, 1925 — Section 63

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High Courts04 Jun 1993

Eko Electronics and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1993) 105 PLR 483

Punjab Municipal Act, 1911 — Section 76, 77

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High Courts04 Jun 1993Dismissed

Kuldip Singh Vs Prabhjot alias Silky

Punjab And Haryana At Chandigarh · (1995) CriLJ 223 : (1995) 2 RCR(Criminal) 328

Criminal Procedure Code, 1973 (CrPC) — Section 125, 482

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High Courts04 Jun 1993Allowed

Gurcharan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) CriLJ 1710 : (1993) 3 RCR(Criminal) 450 : (1993) 2 RCR(Criminal) 450

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4, 5(1), 5(2)

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High Courts03 Jun 1993

Sham Lal and ors. Vs State of Punjab

Punjab And Haryana At Chandigarh · (1993) 3 AICLR 730 : (1993) 3 RCR(Criminal) 510

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High Courts03 Jun 1993

Iqbal Singh Vs Avtar Singh and others

Punjab And Haryana At Chandigarh · AIR 1993 P&H 314 : (1993) 104 PLR 255

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 16, Order 6 Rule 17, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 94A, 96ARepresentation of the People Act, 1951 — Section 100, 117, 123, 123(1), 80

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High Courts03 Jun 1993