COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,788 of 4,611

High Courts19 Sept 1989

DLF Universal Ltd., Faridabad and others Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · AIR 1990 P&H 222

Constitution of India, 1950 — Article 226, 227Haryana Development and Regulation of Urban Areas Act, 1975 — Section 19, 20, 21, 24Haryana Development and Regulation of Urban Areas Rules, 1976 — Rule 15, 16

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High Courts19 Sept 1989

Roopi alias Roopa Vs State of Haryana

Punjab And Haryana At Chandigarh · (1990) 3 RCR(Criminal) 41

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High Courts19 Sept 1989

HMM Limited Vs Commissioner of Income Tax

Punjab And Haryana At Chandigarh · (1990) 181 ITR 473

Income Tax Act, 1961 — Section 37, 80J

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High Courts18 Sept 1989

Jagdev Singh Vs Hazara Singh

Punjab And Haryana At Chandigarh · (1990) 97 PLR 148 : (1990) 1 RCR(Criminal) 276

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114 , 151Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts18 Sept 1989Dismissed

Rajinder Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1990) 1 DMC 424

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

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High Courts18 Sept 1989

Harinder Singh alias Bhola Sarpanch Vs Union of India

Punjab And Haryana At Chandigarh · (1989) 2 AICLR 596 : (1989) 2 RCR(Criminal) 565

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High Courts18 Sept 1989

Monika Garg and others Vs The Kurukshetra University, Kurukshetra and others

Punjab And Haryana At Chandigarh · AIR 1990 P&H 194

Constitution of India, 1950 — Article 226

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High Courts18 Sept 1989Dismissed

Sharda Rani Vs Mangat Ram

Punjab And Haryana At Chandigarh · (1990) 1 DMC 454 : (1990) 97 PLR 323

Hindu Marriage Act, 1955 — Section 9

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High Courts18 Sept 1989Allowed

Anant Parkash Jain and others Vs The State of Haryana

Punjab And Haryana At Chandigarh · (1989) 09 P&H CK 0015

Haryana Development and Regulation of Urban Areas Act, 1975 — Section 10

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High Courts16 Sept 1989Allowed

Jodhan Mal Vs State of Himachal Pradesh and Others

Punjab And Haryana At Chandigarh · (1990) ACJ 316 : AIR 1989 P&H 296

Motor Vehicles Act, 1939 — Section 110A(3), 110B

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High Courts16 Sept 1989

Babu Ram Vs The Presiding Officer, M.A.C.T.

Punjab And Haryana At Chandigarh · (1990) 2 ACC 225

Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 227

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High Courts15 Sept 1989

Karmi and Others Vs Satish Kumar and Others

Punjab And Haryana At Chandigarh · (1990) 2 ACC 191

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High Courts15 Sept 1989

Amrit Kaur Vs Chandigarh Transport Undertaking and Others

Punjab And Haryana At Chandigarh · (1990) ACJ 1018

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High Courts15 Sept 1989Allowed

Vijay Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1991) 1 ILR (P&H) 258 : (1990) 97 PLR 135

Constitution of India, 1950 — Article 226, 227Haryana Municipal Act, 1973 — Section 2(23)Punjab Town Improvement Act, 1922 — Section 45, 46

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High Courts15 Sept 1989

Mukesh Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1990) 1 RCR(Criminal) 17

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High Courts15 Sept 1989

Rajinder Pal Singh Vs Punjab University and others

Punjab And Haryana At Chandigarh · AIR 1990 P&H 65

Constitution of India, 1950 — Article 226

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High Courts15 Sept 1989

Megh Raj Sharma and Others Vs U.T. Chandigarh and Another

Punjab And Haryana At Chandigarh · (1990) 1 DMC 491

Penal Code, 1860 (IPC) — Section 120B, 406, 498A

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High Courts15 Sept 1989Allowed

New India Assurance Co. Ltd. Vs Kirpal Singh and Others

Punjab And Haryana At Chandigarh · (1990) 97 PLR 73

Motor Vehicles Act, 1939 — Section 110A

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High Courts15 Sept 1989Allowed

Inder Singh and Others Vs Om Parkash and Others

Punjab And Haryana At Chandigarh · (1990) 97 PLR 112

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High Courts14 Sept 1989Dismissed

Nirmala alias Saroj and Others Vs Chanchal Kumari and Another

Punjab And Haryana At Chandigarh · (1990) 1 DMC 384 : (1990) 1 RCR(Criminal) 80

Criminal Procedure Code, 1973 (CrPC) — Section 462, 482Penal Code, 1860 (IPC) — Section 109, 494

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