COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,641 of 4,611

High Courts06 Mar 1992Allowed

Yashpal Dhir Vs Sh. R.N. Gosain, Senior Divisional Manager, United General Insurance Company Ltd.

Punjab And Haryana At Chandigarh · (1992) 101 PLR 539 : (1992) 1 RCR(Rent) 584

East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 18A(8)East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 2

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High Courts06 Mar 1992Dismissed

Parvinder Singh and Others Vs Executive Officer, Municipal Committee and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 498

Constitution of India, 1950 — Article 226, 227Radio, Television and Video Cassette Recorder Sets (Exemption from Licence Requirement) Rules, 1985 — Rule 4Telegraph Act, 1885 — Section 4

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High Courts06 Mar 1992Dismissed

Singh Ram and Another Vs Jagir Singh and Others

Punjab And Haryana At Chandigarh · (1993) 104 PLR 520

Haryana Ceiling on Land Holdings Act, 1972 — Section 12(1)Transfer of Property Act, 1882 — Section 60

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High Courts06 Mar 1992Allowed

Devi Dayal and Others Vs Ram Parkash and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 377 : (1992) 1 RCR(Rent) 572

East Punjab Urban Rent Restriction Act, 1949 — Section 15(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15(6)

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High Courts06 Mar 1992Dismissed

Ram Singh Sharma Vs Smt. Parmod Kumari and Another

Punjab And Haryana At Chandigarh · (1992) 102 PLR 396

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), 115

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High Courts06 Mar 1992Allowed

Indian Sulphacid Industries Ltd. Vs Labour Court and Another

Punjab And Haryana At Chandigarh · (1992) 65 FLR 705 : (1993) 1 LLJ 496

Industrial Disputes Act, 1947 — Section 2, 33C(2)

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High Courts05 Mar 1992

Krishan Mohan Garg Vs Prem Chand Gupta and Others

Punjab And Haryana At Chandigarh · (1992) 102 PLR 408

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115, 92

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High Courts05 Mar 1992

Jaswant Singh Vs The State of Haryana

Punjab And Haryana At Chandigarh · AIR 1992 P&H 295 : (1992) 101 PLR 499

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83Land Acquisition Act, 1894 — Section 18, 4, 6

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High Courts05 Mar 1992

Ram Phal Sub-Inspector Vs State of Haryana and ors.

Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 409

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High Courts05 Mar 1992

Jaswant Singh and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 421

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 83Land Acquisition Act, 1894 — Section 18, 4, 6

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High Courts05 Mar 1992Allowed

Chaman Lal Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1992) CriLJ 2065 : (1992) 3 RCR(Criminal) 309

Constitution of India, 1950 — Article 14, 161, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 307

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High Courts05 Mar 1992

Darshan Singh Vs Harbhajan Singh

Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 365 : (1992) PLJ 573 : (1992) 2 RRR 374

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High Courts04 Mar 1992Allowed

Ms. Ujjwal Sahrawat Vs Ravee Sahrawat

Punjab And Haryana At Chandigarh · (1992) 03 P&H CK 0116

Hindu Marriage Act, 1955 — Section 13Limitation Act, 1963 — Section 5

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High Courts04 Mar 1992

Sukhdev Kumar Bali and Others Vs Shrimati Swatantar Bala

Punjab And Haryana At Chandigarh · (1992) 102 PLR 386 : (1992) 1 RCR(Rent) 541

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)

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High Courts04 Mar 1992

Smt. Krishna Gupta Vs Commissioner of Wealth-tax

Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 96 : (1992) 198 ITR 171

Income Tax Act, 1961 — Section 271Wealth Tax Act, 1957 — Section 18, 18(1)

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High Courts04 Mar 1992

Ronki Ram and others Vs The State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1992 P&H 319 : (1994) 2 ILR (P&H) 83

Constitution of India, 1950 — Article 14, 15(4), 341

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High Courts04 Mar 1992Allowed

Tara Chand Vs Director General of Police

Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 379

Punjab Police Rules, 1934 — Rule 9.18, 9.18(2)

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High Courts04 Mar 1992

Gian Singh Vs Tehl Dass

Punjab And Haryana At Chandigarh · (1993) 1 CurLJ 452 : (1993) PLJ 55 : (1993) 2 RRR 221 : (1993) 1 RRR 579

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High Courts03 Mar 1992Allowed

Sh. Hanuman Sharma Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1993) CriLJ 124 : (1992) 3 RCR(Criminal) 121

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 22(6), 29, 3Insecticides Rules, 1971 — Rule 27(5)

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High Courts03 Mar 1992

Palar Ram Vs State of Haryana

Punjab And Haryana At Chandigarh · (1992) 2 AICLR 31 : (1992) 3 RCR(Criminal) 122 : (1992) 2 RCR(Criminal) 11

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