COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,632 of 4,611

High Courts18 May 1992Allowed

Shri Mati Morni Devi Vs Iqbal Singh

Punjab And Haryana At Chandigarh · (1992) 102 PLR 579 : (1993) 1 RCR(Rent) 231

Civil Procedure Code, 1908 (CPC) — Section 149Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(5)

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High Courts18 May 1992

State of Punjab Vs Amarjit Singh and anr.

Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 348

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High Courts18 May 1992Dismissed

Amrit Lal Vs Brij Mohan Lal and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 93 : (1992) 2 RCR(Rent) 78

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

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High Courts18 May 1992Dismissed

Ajit Singh Vs Bhupinder Singh (Deceased) and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 195

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts18 May 1992Dismissed

Sumer Singh Vs Kashi Ram

Punjab And Haryana At Chandigarh · (1992) 05 P&H CK 0012

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High Courts15 May 1992Dismissed

Shri Varinder Mohan Singh Grover Vs Smt. Jeet Kaur and Another

Punjab And Haryana At Chandigarh · (1992) 102 PLR 95

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts14 May 1992Dismissed

Om Parkash Vs Shri Matu Ram Trust and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 101 : (1993) 1 RCR(Rent) 323

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(5)

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High Courts14 May 1992Allowed

Mela and Others Vs Darshan Singh

Punjab And Haryana At Chandigarh · (1992) 05 P&H CK 0073

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High Courts14 May 1992

Bhupinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 203 : (1992) 2 LJR 576 : (1992) 2 LJR 200 : (1992) PLJ 462 : (1993) 1 RRR 11

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High Courts14 May 1992Allowed

Suleman alias Sulla (Died) Vs Alam Chand

Punjab And Haryana At Chandigarh · (1992) CivCC 612 : (1992) 102 PLR 259

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

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High Courts14 May 1992Dismissed

Ram Sarup alias Sarup Chand Vs State of Haryana

Punjab And Haryana At Chandigarh · (1993) CriLJ 2567 : (1993) 2 RCR(Criminal) 390

Criminal Procedure Code, 1973 (CrPC) — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 37, 50

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High Courts13 May 1992Dismissed

Charan Das Vs Surinder Kumar and Others

Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 388

Conduct of Elections Rules, 1961 — Rule 53, 54, 55, 56, 56(1)Representation of the People Act, 1951 — Section 83(1)

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High Courts13 May 1992Dismissed

Jagdish Kumar Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 182 : (1992) 102 PLR 181

Industrial Disputes Act, 1947 — Section 25F

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High Courts13 May 1992Allowed

Sarpanch, Gram Panchayat and Another Vs Smt. Tara Bai and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 180

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

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High Courts13 May 1992

Mani Ram Vs Surinder Kumar and others

Punjab And Haryana At Chandigarh · AIR 1993 P&H 152

Representation of the People Act, 1951 — Section 123, 83, 83(1)

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High Courts13 May 1992

Suneja Pharmaceuticals Vs Divisional Commissioner, Gurgaon

Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 510 : (1992) 2 LJR 647 : (1992) PLJ 336 : (1993) 1 RRR 150

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High Courts13 May 1992Dismissed

Krishan Kumar Vs Satish Kumar and Others

Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 376

Civil Procedure Code, 1908 (CPC) — Section 11, 16, 17Specific Relief Act, 1963 — Section 39, 5

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High Courts12 May 1992

Bhana Ram Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 160

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High Courts12 May 1992

State of Haryana Vs Bahadur and ors.

Punjab And Haryana At Chandigarh · (1992) 2 AICLR 655 : (1993) 1 CurLJ 141 : (1992) 3 RCR(Criminal) 568

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High Courts12 May 1992

Ajit Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 175

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