COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,729 of 4,611

High Courts14 Nov 1990Dismissed

Surinder Pal Singh and Another Vs Smt. Pavanvir Kaur and Others

Punjab And Haryana At Chandigarh · (1991) 99 PLR 180

Civil Procedure Code, 1908 (CPC) — Section 115Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22

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High Courts14 Nov 1990Dismissed

Subhash Chander Raman Kumar Vs Rattan Chand

Punjab And Haryana At Chandigarh · (1991) 99 PLR 204

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

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High Courts13 Nov 1990Dismissed

Panjab University and Another Vs Tilak Raj Dogra

Punjab And Haryana At Chandigarh · (1991) 99 PLR 531

Punjab University Act, 1947 — Section 21

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High Courts13 Nov 1990

Gurprit Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1991) 1 RCR(Criminal) 326

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High Courts13 Nov 1990

Land Acquisition Collector, P.S.E.B., Patiala Vs Jagdish Raj and others

Punjab And Haryana At Chandigarh · (1992) 1 CurLJ 74 : (1992) 2 LJR 31 : (1991) PLJ 51 : (1991) 2 PLR 648 : (1991) 2 RRR 203 : (1991) 1 RRR 382

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High Courts13 Nov 1990Dismissed

Gur Sahib Singh Vs Punjab and Sind Bank and Others

Punjab And Haryana At Chandigarh · (1991) 99 PLR 303

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High Courts13 Nov 1990

Punjab Business and Supply Co. Pvt. Ltd. and Another Vs Income Tax Officer and Another

Punjab And Haryana At Chandigarh · (1991) 100 CTR 290 : (1991) 188 ITR 550

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 194A, 194A(1), 276B, 278B

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High Courts13 Nov 1990Dismissed

Kailash Chander Rathi Vs Dr. Balbir Singh

Punjab And Haryana At Chandigarh · (1991) 99 PLR 251

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

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High Courts13 Nov 1990Dismissed

Smt. Krishna and Another Vs Smt. Shanti Devi and Another

Punjab And Haryana At Chandigarh · (1991) 99 PLR 374

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(5)

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High Courts13 Nov 1990Allowed

Punjab Business and Supply Co. Pvt. Ltd. and Another Vs The Income Tax Officer, Company-cum Trust Ward and Another

Punjab And Haryana At Chandigarh · (1991) 99 PLR 225

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 194A(1), 276B, 278B

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High Courts13 Nov 1990Allowed

Daya Nand Arya, Girls High School Vs Sh. Lakshmi Chander, Prop. Haryana Electric and General Corp.

Punjab And Haryana At Chandigarh · (1991) 99 PLR 172 : (1991) 2 RCR(Rent) 331

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts12 Nov 1990Dismissed

Smt. Ram Piari and Another Vs Shri Som Nath and Another

Punjab And Haryana At Chandigarh · (1991) 99 PLR 160 : (1991) 2 RCR(Rent) 376 : (1991) 1 RCR(Rent) 21

East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)

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High Courts12 Nov 1990

Pritpal Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1991) 1 AICLR 215 : (1991) 2 RCR(Criminal) 638

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High Courts12 Nov 1990

Jowand Singh and ors. Vs Assistant Custodian General and ors.

Punjab And Haryana At Chandigarh · (1991) PLJ 93 : (1991) 2 PLR 672 : (1991) 1 RRR 533

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High Courts12 Nov 1990

Jarnail Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1991) 1 RCR(Criminal) 351

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High Courts12 Nov 1990

Shri Raj Kumar alias Rajinder Singh Vs Smt. Bimla Kumari and another

Punjab And Haryana At Chandigarh · AIR 1991 P&H 303 : (1992) 1 CivCC 103 : (1991) CivCC 553 : (1992) CivCC 103 : (1992) 1 ILR (P&H) 480

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

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High Courts09 Nov 1990

Sulakhan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1991) 1 RCR(Criminal) 329

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High Courts09 Nov 1990

Baljinder Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1991) 1 AICLR 168 : (1991) 1 RCR(Criminal) 347

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High Courts09 Nov 1990

Jai Ram (deceased) and others Vs Jagat Ram alias Mangat Ram and others

Punjab And Haryana At Chandigarh · AIR 1991 P&H 203 : (1991) 2 ILR (P&H) 29

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 — Section 5

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High Courts09 Nov 1990Dismissed

New Bank of India Vs Bhupinder Singh and Others

Punjab And Haryana At Chandigarh · (1990) 11 P&H CK 0062

Limitation Act, 1963 — Section 21

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