COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 3,864 of 4,611

High Courts28 Jul 1988Dismissed

Gurdev Kaur and Another Vs Mehar Singh and Others

Punjab And Haryana At Chandigarh · AIR 1989 P&H 324 : (1989) 2 ILR (P&H) 375 : (1990) 97 PLR 334 : (1989) 2 RCR(Rent) 625

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3AEvidence Act, 1872 — Section 40, 41, 42, 44Registration Act, 1908 — Section 17(1), 17(2)

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High Courts28 Jul 1988

Tej Singh and others Vs Jagrup Singh and others

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0018

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High Courts28 Jul 1988Dismissed

Mst. Jangir Kaur Vs Ajaib Singh and others

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0017

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High Courts27 Jul 1988

Abbey Singh and Ors. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1989) 1 RCR(Criminal) 243

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High Courts27 Jul 1988

Karam Chand Vs Union of India and ors.

Punjab And Haryana At Chandigarh · (1988) PLJ 507 : (1988) 2 RRR 559

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High Courts27 Jul 1988Dismissed

Punjab State Vs Gurbachan Singh and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 42

Land Acquisition Act, 1896 — Section 18, 23(1), 23(1A), 23(2), 28

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High Courts27 Jul 1988Dismissed

Gurcharan Singh Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0014

Punjab Gram Panchayat Act, 1952 — Section 102(4)

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High Courts27 Jul 1988Dismissed

Punjab State Vs Gurbachan Singh and others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 42

Land Acquisition Act, 1894 — Section 4

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High Courts27 Jul 1988Dismissed

Gurcharan Singh Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 18

Punjab Gram Panchayat Act, 1952 — Section 102(4), 102(6)

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High Courts26 Jul 1988Allowed

Atma Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 14

Punjab Municipal Act, 1911 — Section 63

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High Courts26 Jul 1988Allowed

Atma Singh and Others Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 14

Punjab Municipal Act, 1911 — Section 63, 64, 65, 66, 67

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High Courts26 Jul 1988

Jagdish Sharma Vs State of Haryana

Punjab And Haryana At Chandigarh · (1988) 2 AICLR 731 : (1988) 2 RCR(Criminal) 337

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High Courts26 Jul 1988Dismissed

Anil Kumar and Others Vs Ranbir Singh

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0025

Civil Procedure Code, 1908 (CPC) — Section 35ASpecific Relief Act, 1963 — Section 15, 9

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High Courts26 Jul 1988

Mangat Ram Vs The State of Haryana and another

Punjab And Haryana At Chandigarh · (1988) 2 RCR(Criminal) 349

Penal Code, 1860 (IPC) — Section 498A

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High Courts26 Jul 1988Dismissed

Charanji Lal Vs Dev Raj Kalra

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts26 Jul 1988Dismissed

Harbans Singh and others Vs Bhajan Singh and others

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0005

Easements Act, 1882 — Section 13

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High Courts26 Jul 1988Dismissed

Anil Kumar Vs Ranbir Singh

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0001

Specific Relief Act, 1877 — Section 9

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High Courts25 Jul 1988Dismissed

Miss Seema Kataria Vs State of Punjab and others

Punjab And Haryana At Chandigarh · (1988) 07 P&H CK 0071

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High Courts25 Jul 1988Dismissed

Parbhat Talkies and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 93 : (1989) 73 STC 249

Constitution of India, 1950 — Article 14

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High Courts25 Jul 1988Allowed

Satgur Oil Mills and Others Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1989) 1 ILR (P&H) 175 : (1989) 73 STC 341

Haryana General Sales Tax Act, 1973 — Section 13(1)

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