COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,739 of 4,611

High Courts04 Sept 1990Allowed

Mansha Singh Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1991) 99 PLR 146

East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 23AHaryana Common Purposes Land (Eviction and Rent Recovery) Act, 1985 — Section 2, 3

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High Courts04 Sept 1990

Shri Dwarka Dass and others Vs The Punjab Wakf Board, Ambala Cantt. and others

Punjab And Haryana At Chandigarh · AIR 1991 P&H 89 : (1991) 1 ILR (P&H) 512 : (1992) 101 PLR 352

Evidence Act, 1872 — Section 3

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High Courts04 Sept 1990

The Administrator, Bhiwani Municipality, Bhiwani Vs Sh. Prabhudayal Himmatsinghka and others

Punjab And Haryana At Chandigarh · AIR 1991 P&H 250 : (1991) 2 ILR (P&H) 126 : (1991) 99 PLR 42

General Clauses Act, 1897 — Section 10Punjab Municipal Act, 1911 — Section 3(2), 62(10), 62(3), 62(6)

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High Courts04 Sept 1990

Karnail Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1990) 2 AICLR 491 : (1991) 1 RCR(Criminal) 296

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High Courts04 Sept 1990Dismissed

Basant Kaur and Others Vs Shanti Devi and Others

Punjab And Haryana At Chandigarh · (1991) 99 PLR 115 : (1991) 1 RCR(Rent) 502

East Punjab Urban Rent Restriction Act, 1949 — Section 12, 13(2), 13(3), 15(5)

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High Courts04 Sept 1990

Jugal Kishore Vs Punjab State etc

Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 384 : (1990) 98 PLR 575

Punjab Civil Services Rules — Rule 14.30

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High Courts04 Sept 1990Allowed

Bikramjit Singh etc. Vs Guru Nanak Dev University etc.

Punjab And Haryana At Chandigarh · (1991) 99 PLR 34

Constitution of India, 1950 — Article 226Guru Nanak Dev University Ordinance — Ordinance 10

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High Courts03 Sept 1990Dismissed

Satpal Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1992) 1 ILR (P&H) 104

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts03 Sept 1990

Hem Raj Sharma and Sons and Another Vs Madan Lal Chaman Lal

Punjab And Haryana At Chandigarh · (1990) 98 PLR 624

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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High Courts03 Sept 1990Dismissed

Sat Pal Vs The Associate Vice President, Human Resources Swaraj Foundry Division and Another

Punjab And Haryana At Chandigarh · (1991) 99 PLR 640

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2

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High Courts03 Sept 1990Allowed

Himachal Carpets and Rugs (India) and Another Vs State Bank of India and Another

Punjab And Haryana At Chandigarh · (1990) 98 PLR 631

Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts03 Sept 1990Dismissed

Harmeet Singh Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1991) 1 DMC 9 : (1990) 2 RCR(Criminal) 610

Penal Code, 1860 (IPC) — Section 406, 494, 498A, 506

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High Courts03 Sept 1990

Naib Singh and Others Vs Ajaib Singh

Punjab And Haryana At Chandigarh · (1990) 98 PLR 583

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High Courts03 Sept 1990

Jasmer Singh and others Vs Kanwaljit Singh and another

Punjab And Haryana At Chandigarh · AIR 1991 P&H 194 : (1991) 1 CivCC 96 : (1991) CivCC 96 : (1991) 2 ILR (P&H) 361 : (1990) 98 PLR 575 : (1990) 2 RCR(Rent) 544

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115Specific Relief Act, 1963 — Section 41

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High Courts03 Sept 1990