High Courts24 Aug 1992Dismissed
Avtar Singh and Others Vs Bhagi (Deceased) through L.H.
Punjab And Haryana At Chandigarh · (1993) Supp CivCC 301 : (1994) 1 DMC 335
Succession Act, 1925 — Section 73
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,619 of 4,611
High Courts24 Aug 1992
Shri Durga Singh Chandel Vs Smt. Gurbax Kaur
Punjab And Haryana At Chandigarh · (1993) Supp CivCC 175 : (1993) 103 PLR 255
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)
High Courts24 Aug 1992Dismissed
Jaili Ram Bansal Vs Jai Pal
Punjab And Haryana At Chandigarh · (1992) 102 PLR 736 : (1993) 1 RCR(Criminal) 253 : (1992) 2 RCR(Rent) 537
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15, 2
High Courts24 Aug 1992Dismissed
Ajaib Singh Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (1992) 102 PLR 723
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3)
High Courts24 Aug 1992Allowed
Girwar Lal Vs Khadi Bhandar Dhuri and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 676 : (1992) 2 RCR(Rent) 514
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A(8)
High Courts20 Aug 1992Dismissed
Murari Lal Vs Gaja Nand
Punjab And Haryana At Chandigarh · (1993) 103 PLR 315 : (1993) 1 RCR(Rent) 430
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 20A, 4
High Courts20 Aug 1992
Hakam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 670
High Courts20 Aug 1992
Dilawar Singh (Ex.Head Constable) Vs State of Haryana and another
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 602 : (1992) 2 RCR(Criminal) 692
High Courts20 Aug 1992
Joginder Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1992) 102 PLR 642
Essential Commodities Act, 1955 — Section 7
High Courts20 Aug 1992
Moti Lal Gaur Vs Amrit Lal Chauhan
Punjab And Haryana At Chandigarh · (1992) 102 PLR 651 : (1992) 2 RCR(Rent) 525
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A, 2
High Courts20 Aug 1992Dismissed
Mahabir Sewa Samiti (Regd.) Vs Parkash Coal Depot and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 621
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts19 Aug 1992
Kuldip Singh Bagga Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 3 LJR 336 : (1993) PLJ 517 : (1994) 1 RRR 266
High Courts19 Aug 1992Allowed
Shri Sat Pal and Others Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 401 : (1993) 1 RCR(Criminal) 1
Punjab Civil Services Rules — Rule 2.13, 2.44Punjab Town Improvement Act, 1922 — Section 60, 61, 62, 62(1), 63
High Courts19 Aug 1992
Gurmit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 2 ACC 608 : (1992) 2 RCR(Criminal) 521 : (1993) 2 RCR(Criminal) 89 : (1993) 1 RCR(Criminal) 354
Penal Code, 1860 (IPC) — Section 279, 304, 304AProbation of Offenders Act, 1958 — Section 4
High Courts19 Aug 1992
Ajit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 355 : (1993) 1 RCR(Criminal) 6
High Courts19 Aug 1992
Gurmeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 08 P&H CK 0063
High Courts18 Aug 1992Dismissed
Smt. Hardev Kaur and Others Vs Ghazal Restaurant and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 712 : (1992) 2 RCR(Rent) 660
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5), 7
High Courts18 Aug 1992
Swinder Singh alias Badru alias Kairon Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 199 : (1993) 1 RCR(Criminal) 136
High Courts18 Aug 1992
Balbir Vs Assistant Collector, Ist Grade, Jhajjar
Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 641 : (1992) PLJ 499 : (1993) 1 RRR 63
High Courts18 Aug 1992
Raghbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 AICLR 347 : (1993) 1 RCR(Criminal) 60