COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,662 of 4,611

High Courts06 Dec 1991Allowed

Kailash Chand and Another Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1992) 102 PLR 57

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 226, 227Punjab Village Common Lands (Regulation) Act, 1961 — Section 10A

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High Courts06 Dec 1991Dismissed

Nirmal Dass Vs Usha Devi

Punjab And Haryana At Chandigarh · (1992) 1 DMC 387

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts06 Dec 1991

Jagmohinder Singh and Others Vs The Director General Health Services and Others

Punjab And Haryana At Chandigarh · (1992) 101 PLR 238

Apprentices Act, 1961 — Section 21, 21(2)Constitution of India, 1950 — Article 226, 227

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High Courts06 Dec 1991

Harpal Singh Vs Anek Singh and anr.

Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 218 : (1992) 1 RCR(Criminal) 318 : (1992) 1 RCR(Rent) 198

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High Courts06 Dec 1991

State of Punjab Vs Rattan Lal

Punjab And Haryana At Chandigarh · (1992) 2 AICLR 313 : (1992) 3 RCR(Criminal) 286

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High Courts06 Dec 1991

Phulli Vs Balwant

Punjab And Haryana At Chandigarh · (1992) 2 LJR 716 : (1992) PLJ 162 : (1992) 2 RRR 539 : (1992) 2 RRR 91

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High Courts06 Dec 1991

Karam Chand Vs Additional Registrar (C)

Punjab And Haryana At Chandigarh · (1993) 3 LJR 322 : (1993) PLJ 161 : (1993) 3 RRR 212 : (1993) 2 RRR 400

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High Courts05 Dec 1991Dismissed

Dharam Singh Vs Tek Chand and Others

Punjab And Haryana At Chandigarh · (1991) 12 P&H CK 0092

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High Courts05 Dec 1991Allowed

Hans Raj and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1992) 101 PLR 625

Punjab Town Improvement Act, 1922 — Section 42

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High Courts05 Dec 1991Allowed

Rakesh Kumar Vs Anju

Punjab And Haryana At Chandigarh · (1992) 1 DMC 307 : (1992) 1 RCR(Criminal) 222

Criminal Procedure Code, 1973 (CrPC) — Section 126

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High Courts05 Dec 1991Allowed

Harminder Singh and Another Vs State of Haryana

Punjab And Haryana At Chandigarh · (1992) 1 DMC 391 : (1992) 1 RCR(Criminal) 237

Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts05 Dec 1991

State of Punjab Vs Bakhshish Singh

Punjab And Haryana At Chandigarh · (1992) 2 AICLR 284 : (1992) 1 CurLJ 696 : (1992) 2 RCR(Criminal) 55

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High Courts05 Dec 1991

State of Haryana Vs Nihala

Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 329

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High Courts05 Dec 1991Allowed

Balbir and Others Vs The State of Haryana and Another

Punjab And Haryana At Chandigarh · (1992) 101 PLR 477

Land Acquisition Act, 1894 — Section 18

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High Courts04 Dec 1991Dismissed

Darshan Singh Mohi Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 195

Constitution of India, 1950 — Article 356Punjab Civil Services (Executive Branch) (Class I) Rules, 1976 — Rule 10, 10(1), 10(3)Punjab General Sales Tax Act, 1948 — Section 3A

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High Courts04 Dec 1991Dismissed

Mohinder Nath Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1992) 101 PLR 236

Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 28A

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High Courts04 Dec 1991

State of Haryana Vs Sham Sunder

Punjab And Haryana At Chandigarh · (1992) 2 AICLR 281 : (1992) 3 RCR(Criminal) 247

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High Courts04 Dec 1991

Pritam Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1992) 1 AICLR 397 : (1992) 1 RCR(Criminal) 265

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High Courts04 Dec 1991

Somkar Singh Vs Bimla Devi

Punjab And Haryana At Chandigarh · (1992) 1 AICLR 395 : (1992) 1 RCR(Criminal) 268

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High Courts04 Dec 1991

Harbans Singh Vs State of Punjab and ors.

Punjab And Haryana At Chandigarh · (1992) 1 AICLR 549 : (1992) 1 RCR(Criminal) 337

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