High Courts18 Mar 1992Allowed
Hem Raj Vs Harchet Singh and others
Punjab And Haryana At Chandigarh · (1992) 03 P&H CK 0011
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
92,207 judgments · page 3,639 of 4,611
High Courts18 Mar 1992
Ms. Annumeet Khaira Vs Principal, Lyallpur Khalsa College and Another
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 189
High Courts18 Mar 1992
Mohinder Singh Vs Commissioner, Ferozepur Division, Ferozepur
Punjab And Haryana At Chandigarh · (1993) 1 CurLJ 246 : (1992) PLJ 711 : (1993) 1 RRR 400
High Courts17 Mar 1992
Kewal Krishan @ Kala Vs Smt. Bhagwanti
Punjab And Haryana At Chandigarh · (1992) 101 PLR 565 : (1992) 1 RCR(Rent) 566
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 11, 13, 15(6)Transfer of Property Act, 1882 — Section 106
High Courts17 Mar 1992Allowed
Darshan Singh Vs Punjab School Education Board and Another
Punjab And Haryana At Chandigarh · (1992) 101 PLR 675
Constitution of India, 1950 — Article 226, 227
High Courts17 Mar 1992
Raghbir Singh and others Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 227
Constitution of India, 1950 — Article 226Punjab Gram Panchayat (Amendment) Act, 1953 — Section 4, 4(1), 4(2), 5, 5(1)Punjab Gram Panchayat Act, 1952 — Section 3
High Courts17 Mar 1992
Smt. Kasturi Devi Vs Steel Sales Corporation and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 649
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 2A, Order 12 Rule 3A, 115Constitution of India, 1950 — Article 227
High Courts17 Mar 1992
Norata Singh Vs Sawaya Singh (deceased) by his LRs
Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 403 : (1992) 2 LJR 615 : (1992) PLJ 302 : (1992) 2 RRR 271
High Courts17 Mar 1992
Tarsem Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 573 : (1992) 2 RCR(Criminal) 177
High Courts17 Mar 1992Dismissed
Bharat Petroleum Corporation Limited Ballard Estate and Another Vs Sat Parkash Amar Singh
Punjab And Haryana At Chandigarh · (1992) 102 PLR 45
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115
High Courts17 Mar 1992
Jaswinder Singh Vs Joga Singh and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 653
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4, 115Limitation Act, 1963 — Article 137
High Courts16 Mar 1992
Kahan Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1992) 1 CurLJ 685 : (1992) 2 LJR 537 : (1992) PLJ 398 : (1992) 2 RRR 277
High Courts16 Mar 1992Dismissed
Smt. Krishna Rai Vs Prem Chand and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 602
Benami Transactions (Prohibition) Act, 1988 — Section 4
High Courts16 Mar 1992Allowed
Smt. Mohinder Kauk Vs Smt. Om Piari
Punjab And Haryana At Chandigarh · (1992) 102 PLR 540
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts16 Mar 1992Dismissed
The Punjab Dairy Development Corporation Limited Vs The Presiding Officer Labour Court and Another
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 322 : (1992) 102 PLR 352
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10
High Courts16 Mar 1992
Subhash Chand Vs Ashok Kumar Tayal
Punjab And Haryana At Chandigarh · AIR 1992 P&H 257 : (1993) 105 PLR 65
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 1(1), Order 21 Rule 1(2), Order 21 Rule 3, Order 23 Rule 3
High Courts16 Mar 1992
Baldeep Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1992) 106 CTR 162 : (1993) 199 ITR 628
Income Tax Act, 1961 — Section 194A, 194A(1), 202, 204
High Courts16 Mar 1992Dismissed
Surinder Vs Collector-cum-District Development and Panchayats Officer and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 38
Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 2
High Courts16 Mar 1992
Smt. Pushpa Maini and Others Vs Income Tax Officer and Another
Punjab And Haryana At Chandigarh · (1993) 113 CTR 427 : (1993) 200 ITR 198 : (1992) 2 RCR(Criminal) 236
Criminal Procedure Code, 1973 (CrPC) — Section 401Income Tax Act, 1961 — Section 276C, 277, 278B
High Courts16 Mar 1992Allowed
K.G. Industries and Others Vs Joginder Singh
Punjab And Haryana At Chandigarh · (1992) 102 PLR 256
East Punjab Urban Rent Restriction Act, 1949 — Section 115(5), 13, 2