COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,829 of 4,611

High Courts08 Feb 1989

Prem Chand and Others Vs State of Haryana and Others

Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 315

Constitution of India, 1950 — Article 14, 16, 310, 311, 311(1)Punjab Civil Services Rules — Rule 3.14Punjab Tahsildari Rules, 1932 — Rule 3, 6

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High Courts08 Feb 1989Dismissed

Pawan Kumar Vs Mehar Chand and others

Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 630

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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High Courts08 Feb 1989Dismissed

M/s. Durga Rice Traders Vs Punjab State

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0013

Punjab General Sales Tax Act, 1948 — Section 5(1A)

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High Courts07 Feb 1989

Sanjiv Kumar Vs State of Punjab

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 108

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High Courts07 Feb 1989

Giano Vs Shambhu

Punjab And Haryana At Chandigarh · (1989) 2 RCR(Criminal) 268

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High Courts07 Feb 1989Allowed

Smt. Uma Gupta and another Vs Justice Tek Chand and others

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0024

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High Courts07 Feb 1989Allowed

Smt. Satya Wati Vs Shridina Nath Tanwar, Advocate, Dist. Court Chandigarh

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0011

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

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High Courts06 Feb 1989Allowed

Sohan Lal and another Vs Kamlesh Rani and another

Punjab And Haryana At Chandigarh · (1989) 1 RCR(Rent) 626

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High Courts06 Feb 1989Allowed

Sardul Singh Vs The Punjab Small Industries and Exports Corporation Limited, Chandigarh and another

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0111

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High Courts06 Feb 1989

Shri Balbir Singh Vs Shri Adarsh Kumar

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0106

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

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High Courts06 Feb 1989

M/s. Jagdamba Rice Mills and others Vs Oriental Bank of Commerce, Karnal

Punjab And Haryana At Chandigarh · AIR 1990 P&H 60 : (1992) 73 CompCas 464

Banking Regulation Act, 1949 — Section 21Civil Procedure Code, 1908 (CPC) — Section 34

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High Courts06 Feb 1989Allowed

Anil Jain Vs Amar Nath and others

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0015

Constitution of India, 1950 — Article 227Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 22

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High Courts06 Feb 1989Allowed

Gurdial Singh Mann and Others Vs Kulwant Kaur and Others

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0012

Evidence Act, 1872 — Section 67, 68Penal Code, 1860 (IPC) — Section 409Succession Act, 1925 — Section 63

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High Courts03 Feb 1989

Bhagwan Dass and another Vs Smt. Santosh

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0126

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4

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High Courts03 Feb 1989Allowed

Darshan Kumar and others Vs Ranbir Gupta and another

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0117

Evidence Act, 1872 — Section 108

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High Courts03 Feb 1989Allowed

Darshan Kumar Vs Ranbir Gupta and Another

Punjab And Haryana At Chandigarh · (1989) 2 ILR (P&H) 170 : (1989) 96 PLR 49

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 15Evidence Act, 1872 — Section 108

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High Courts03 Feb 1989Dismissed

Harpal Kaur Vs Dr. Rajinder Singh

Punjab And Haryana At Chandigarh · (1989) 02 P&H CK 0007

Civil Procedure Code, 1908 (CPC) — Section 10Penal Code, 1860 (IPC) — Section 314

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High Courts02 Feb 1989

Commissioner of Income Tax Vs Sriyansh Knitters

Punjab And Haryana At Chandigarh · (1989) 80 CTR 235 : (1989) 178 ITR 466 : (1989) 45 TAXMAN 368

Income Tax Act, 1961 — Section 33(1)

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High Courts02 Feb 1989

Commissioner of Income Tax Vs Kanhaya Lal Ram Chand (No. 1)

Punjab And Haryana At Chandigarh · (1989) 179 ITR 251

Income Tax Act, 1961 — Section 184(7)

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High Courts02 Feb 1989

Commissioner of Income Tax Vs Nuchem Plastics Ltd.

Punjab And Haryana At Chandigarh · (1990) 82 CTR 357 : (1989) 96 PLR 132

Income Tax Act, 1961 — Section 40Income Tax Rules, 1962 — Rule 3, 6D

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