COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,635 of 4,611

High Courts21 Apr 1992Allowed

Nahar Singh and Others Vs Shiromani Gurdwara Prabandhak Committee

Punjab And Haryana At Chandigarh · (1993) 103 PLR 33

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Places of Worship (Special Provisions) Act, 1991 — Section 3, 4Sikh Gurdwaras Act, 1925 — Section 16(2)

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High Courts10 Apr 1992

S.B.Khangwal, Excise and Taxation Commissioner Vs Paryag Chand Punam Chand

Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 194

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High Courts10 Apr 1992

Devinder Singh and ors. Vs State (U.T.) Chandigarh

Punjab And Haryana At Chandigarh · (1992) 2 AICLR 707 : (1992) 2 BC 476 : (1992) 2 CurLJ 191 : (1992) 2 RCR(Criminal) 276

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High Courts10 Apr 1992Dismissed

Krishan Lal Nanda Vs Madan Lal

Punjab And Haryana At Chandigarh · (1992) 102 PLR 153 : (1992) 2 RCR(Rent) 104

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)

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High Courts09 Apr 1992Dismissed

Samiti Khanna Vs Aroon Khanna

Punjab And Haryana At Chandigarh · (1992) 2 DMC 86 : (1994) 1 ILR (P&H) 160 : (1992) 102 PLR 293

Hindu Marriage Act, 1955 — Section 13

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High Courts09 Apr 1992Allowed

Dr. Mohamad Shabir, etc. Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 112

Constitution of India, 1950 — Article 14, 16

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High Courts09 Apr 1992Allowed

Mahant Karam Singh and Others Vs Shri Mulakh Raj and Another

Punjab And Haryana At Chandigarh · (1992) 102 PLR 89 : (1992) 2 RCR(Rent) 62

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

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High Courts09 Apr 1992

Ramesh Chander and ors. Vs Madan Gopal, Proprietor Firm Madan Gopal Pawan Kumar

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 33 : (1992) 3 RCR(Criminal) 371

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High Courts09 Apr 1992

Kishore Lahoti and Others Vs Mahabir Prasad Maheshwari

Punjab And Haryana At Chandigarh · (1993) 76 CompCas 782

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 34, 420

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High Courts08 Apr 1992Dismissed

Haryana State Board for the Prevention and Control of Water Pollution Vs Bharat Carpets Ltd. and Others

Punjab And Haryana At Chandigarh · (1995) 84 CompCas 681 : (1993) CriLJ 283 : (1993) 2 ILR (P&H) 31 : (1995) 1 RCR(Criminal) 87

Water (Prevention and Control of Pollution) Act, 1974 — Section 47

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High Courts08 Apr 1992

Rachpal Kaur Bains Vs State of Punjab

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 68 : (1992) 2 RCR(Criminal) 113

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High Courts08 Apr 1992Dismissed

Ralson (India) Limited and Another Vs The Employees State Insurance Corporation

Punjab And Haryana At Chandigarh · (1992) 102 PLR 235

Employees State Insurance Act, 1948 — Section 85B

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High Courts08 Apr 1992

Smt. Balbir Kaur Vs Smt. Hardarshan Kaur and Others

Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 329 : (1992) 102 PLR 379 : (1992) 3 RCR(Criminal) 493 : (1992) 2 RCR(Criminal) 559

Hindu Marriage Act, 1955 — Section 12(1)(C), 5(1)Penal Code, 1860 (IPC) — Section 494

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High Courts07 Apr 1992

Avtar Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1992) 2 LJR 448 : (1992) PLJ 367 : (1992) 2 RRR 342

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High Courts07 Apr 1992Dismissed

Tej Pal Singh and Another Vs Union 0f India (UOI)

Punjab And Haryana At Chandigarh · (1992) 40 ECC 349 : (1992) 61 ELT 57

Central Excises and Salt Act, 1944 — Section 9Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482

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High Courts07 Apr 1992Dismissed

Baljinder Singh and Others Vs Dalip Singh and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 315

Registration Act, 1908 — Section 57

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High Courts07 Apr 1992

Jugraj Singh Vs Punjab School Education Board

Punjab And Haryana At Chandigarh · AIR 1993 P&H 104

Punjab School Education Board (Penalties for Misconduct and Use of Unfair Means in the Matriculation and Higher Secondary Examinations) Regulations, 1979 — Regulation 10, 11(1), 19, 9

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High Courts07 Apr 1992Dismissed

Avinash Arora, Manager, Tagore Niketan Model Middle School and Others Vs Dr. J.S. Gujral

Punjab And Haryana At Chandigarh · (1992) 102 PLR 138

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13A

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High Courts07 Apr 1992Dismissed

State of Haryana Vs Suresh Kumar and Others

Punjab And Haryana At Chandigarh · (1993) CriLJ 1400

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 498A

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High Courts03 Apr 1992

State of Punjab Vs Angrej Singh

Punjab And Haryana At Chandigarh · (1992) 3 AICLR 47 : (1992) 2 RCR(Criminal) 229

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