COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments

92,207 judgments · page 4,056 of 4,611

High Courts21 Feb 1984

Ajit Kumar Jain Vs Jagir Chand

Punjab And Haryana At Chandigarh · AIR 1984 P&H 328 : (1984) 2 ILR (P&H) 342 : (1984) 2 RCR(Rent) 35 : (1984) 2 RCR(Rent) 213

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 22, 22(3)Haryana Urban (Control of Rent and Eviction) Rules, 1976 — Rule 11

High Courts21 Feb 1984

Chanderma Vs State of Haryana

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0094

High Courts21 Feb 1984

Kirpal Vs Nathan and Others

Punjab And Haryana At Chandigarh · AIR 1984 P&H 308

Punjab Tenancy Act, 1887 — Section 77

High Courts21 Feb 1984

Jagtar Singh Vs Additional Director, Consolidation of Holdings Jullundur and Another

Punjab And Haryana At Chandigarh · AIR 1984 P&H 216

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 18

High Courts21 Feb 1984Dismissed

Jagtar Singh Vs Additional Director, Consolidation of Holdings and Another

Punjab And Haryana At Chandigarh · (1984) 1 ILR (P&H) 522

Constitution of India, 1950 — Article 226East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 21, 21(1), 21(2), 21(3), 21(4)East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949 — Rule 17, 18, 19

High Courts20 Feb 1984Allowed

M/S Bee Bee Engineering Works, Faridabad (Haryana) Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0102

Industrial Disputes Act, 1947 — Section 10(i)(c)

High Courts20 Feb 1984

Ram Chand Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0076

High Courts20 Feb 1984

Jitinder Kumar and anr. Vs State of Haryana

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0053

High Courts20 Feb 1984

Gordhan Das and Others Vs Dhan Mala Devi Jain

Punjab And Haryana At Chandigarh · AIR 1984 P&H 247 : (1985) 2 RCR(Rent) 244

High Courts20 Feb 1984

Harijan Wood Workers Production-cum-Sales Co-operative Society Ltd. Vs Maya Wati and Another

Punjab And Haryana At Chandigarh · AIR 1985 P&H 181 : (1984) 2 ILR (P&H) 311 : (1984) 2 RCR(Rent) 331

High Courts20 Feb 1984

Commissioner of Income Tax Vs Salig Ram Prem Nath

Punjab And Haryana At Chandigarh · (1985) 153 ITR 234

Finance (No. 2) Act, 1965 — Section 24, 24(3)Income Tax Act, 1961 — Section 68

High Courts17 Feb 1984

Punjab Financial Corporation, Chandigarh Vs Garg Rice and General Mills, Samana and Others

Punjab And Haryana At Chandigarh · AIR 1984 P&H 319

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66Limitation Act, 1963 — Article 127

High Courts16 Feb 1984

Jage Vs Director, Consolidation of Holdings, Haryana

Punjab And Haryana At Chandigarh · (1984) ILR (P&H) 346 : (1984) PLJ 128 : (1984) RRR 350

High Courts15 Feb 1984

S. Sarabjit Singh Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · AIR 1985 P&H 179

Arbitration Act, 1940 — Section 20, 28, 30, 5Stamp Act, 1899 — Section 2(14), 3

High Courts15 Feb 1984

Jang Bahadur Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0096

High Courts15 Feb 1984

Atma Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0034

High Courts14 Feb 1984

Gian Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0090

High Courts14 Feb 1984

Harchand Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0089

High Courts14 Feb 1984Dismissed

Rajinder Kumar Vs Rajwant Rai Sood and Others

Punjab And Haryana At Chandigarh · (1984) 1 RCR(Rent) 466

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)(ii)(b)

High Courts14 Feb 1984

Shaklanand Vs Prem Chand

Punjab And Haryana At Chandigarh · (1984) 02 P&H CK 0063