COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,626 of 4,611

High Courts22 Jul 1992Dismissed

Tirlok Chand Vs Kamal Kant

Punjab And Haryana At Chandigarh · (1992) 102 PLR 507 : (1992) 2 RCR(Rent) 384

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(4), 15(6)

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High Courts22 Jul 1992

Om Parkash Sekhiri Vs Pritam Singh and Others

Punjab And Haryana At Chandigarh · (1995) 2 ACC 216

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High Courts21 Jul 1992

Meenakshi Sharma Vs The Board of School Education, Haryana and others

Punjab And Haryana At Chandigarh · AIR 1993 P&H 1 : (1993) 1 ILR (P&H) 360 : (1993) 3 RCR(Civil) 116

Haryana Board of School Education Act, 1969 — Section 19Haryana Board of School Education Regulations — Regulation 26

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High Courts21 Jul 1992

Jitender Kumar Nagar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 589 : (1993) 2 RCR(Criminal) 92

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High Courts21 Jul 1992

Hukam Singh Vs State of Haryana and others

Punjab And Haryana At Chandigarh · AIR 1993 P&H 235

Constitution of India, 1950 — Article 226

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High Courts21 Jul 1992Allowed

Kamdhenn Cattle Feed Industries Vs Food Corporation of India (Punjab Zone) and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 493

Constitution of India, 1950 — Article 14, 226

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High Courts21 Jul 1992Dismissed

Mukhtiar Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1993) CriLJ 1571 : (1993) 2 RCR(Criminal) 693

Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 146, 146(1), 482Punjab Village Common Lands (Regulation) Act, 1961 — Section 7

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High Courts20 Jul 1992

Smt. Zenobia Bhanot Vs Surinder Sharma

Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 255 : (1992) 102 PLR 663 : (1992) 2 RCR(Rent) 500

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

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High Courts20 Jul 1992

Molu and others Vs Soran and others

Punjab And Haryana At Chandigarh · AIR 1993 P&H 81 : (1992) 2 RCR(Rent) 362

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3Limitation Act, 1963 — Article 120, 137

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High Courts20 Jul 1992

The State of Uttar Pradesh and Others Vs Lajja Ram Garg and Sons and Another

Punjab And Haryana At Chandigarh · (1992) 102 PLR 702 : (1992) 2 RCR(Rent) 376

Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5

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High Courts20 Jul 1992

Tarjinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 562

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High Courts20 Jul 1992

Khushal Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 88 : (1993) 2 Crimes 1082 : (1992) 2 CurLJ 607 : (1992) 3 RCR(Criminal) 624

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High Courts20 Jul 1992

State of Punjab Vs Som Nath

Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 628 : (1992) PLJ 697 : (1992) 2 PLR 654 : (1993) 1 RRR 293 : (1993) 1 SCT 78

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High Courts20 Jul 1992

Gurnam Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 96 : (1992) 2 RCR(Criminal) 421

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High Courts20 Jul 1992

Ram Kalan Vs State of Haryana and another

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 119 : (1992) 2 RCR(Criminal) 429

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High Courts20 Jul 1992Allowed

The State of Punjab Vs Inspector Sham Nath

Punjab And Haryana At Chandigarh · (1992) 102 PLR 654

Civil Procedure Code, 1908 (CPC) — Section 115, 34

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High Courts18 Jul 1992Dismissed

Bansal and Sons Contractors Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 738

Arbitration Act, 1940 — Section 39

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High Courts17 Jul 1992Allowed

Shashi Tyagi Vs Surinder Kumar Sharma

Punjab And Haryana At Chandigarh · (1993) 1 DMC 584

Hindu Marriage Act, 1955 — Section 12(1), 13

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High Courts17 Jul 1992Allowed

Hem Raj and Another Vs Jagdish Rai

Punjab And Haryana At Chandigarh · (1992) 102 PLR 583

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)

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High Courts17 Jul 1992

Dharam Vir Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 94 : (1992) 3 Crimes 309 : (1992) 2 CurLJ 351 : (1992) 3 RCR(Criminal) 609

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