High Courts22 Oct 1991Dismissed
Indian Red Cross Society Vs The Additional Labour Court and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 18
Industrial Disputes Act, 1947 — Section 2, 25F
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1991
1,274 judgments · page 13 of 64
High Courts22 Oct 1991
Lal Chand and another Vs Chandigarh Administration and another
Punjab And Haryana At Chandigarh · AIR 1992 P&H 194
Constitution of India, 1950 — Article 226, 227Contract Act, 1872 — Section 74
High Courts22 Oct 1991
Managing Society, Goswami Ganesh Dutt Sanatan Dharam College Vs Union Territory, Chandigarh Administration, Chandigarh and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 284 : (1993) 2 ILR (P&H) 362 : (1993) 105 PLR 173
Capital of Punjab (Development and Regulation) Act, 1952 — Section 22, 3Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 13Constitution of India, 1950 — Article 226, 227
High Courts21 Oct 1991
Har Narain Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 147 : (1992) 1 RCR(Criminal) 133
High Courts11 Oct 1991
The Indian Hume Pipe Co. Ltd. and Others Vs The Assistant Collector, Central Excise and Another
Punjab And Haryana At Chandigarh · (1992) CriLJ 3187 : (1992) 40 ECC 343 : (1993) 1 ILR (P&H) 347 : (1992) 2 RCR(Criminal) 125
Central Excise Rules, 1944 — Rule 173F, 173G, 226, 52A, 53Central Excises and Salt Act, 1944 — Section 4, 9, 9(1), 9AAConstitution of India, 1950 — Article 20
High Courts11 Oct 1991
Darbara Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 93
High Courts11 Oct 1991
Lila Dhar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 50
High Courts11 Oct 1991
Bindra Feed Mills, Farakpur Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 LJR 375 : (1994) PLJ 188 : (1994) 1 RRR 131
High Courts10 Oct 1991Dismissed
Darshan Ram Suman and Others Vs The State of Punjab and Another
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 107
Constitution of India, 1950 — Article 14, 16, 226, 227Punjab Excise and Taxation Subordinate Service Rules, 1943 — Rule 7
High Courts10 Oct 1991
Jarnail Singh Constable and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 380
Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 11, 13.7
High Courts10 Oct 1991Dismissed
Shiv Ram and Another Vs Smt. Durga Devi and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 449
Evidence Act, 1872 — Section 50
High Courts10 Oct 1991Allowed
State of Punjab and Another Vs Rai Agri. Farm Cold Storage and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 131
Constitution of India, 1950 — Article 19Essential Commodities Act, 1955 — Section 3
High Courts10 Oct 1991
Lala Ram Vs Financial Commissioner, Haryana and others
Punjab And Haryana At Chandigarh · AIR 1992 P&H 62
Constitution of India, 1950 — Article 226
High Courts10 Oct 1991Dismissed
Union Territory Vs Ghansham Dass
Punjab And Haryana At Chandigarh · (1992) 101 PLR 533 : (1992) 3 RCR(Criminal) 332
Prevention of Food Adulteration Act, 1954 — Section 16(1)
High Courts10 Oct 1991
Man Singh and ors. Vs Jai Pal and ors..
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 149
High Courts10 Oct 1991
Sadhu Ram Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 2 LJR 388 : (1992) PLJ 83 : (1992) 2 RRR 464
High Courts10 Oct 1991Dismissed
The Central Co-operative Consumers Store Ltd., (Super Bazar) Vs The Secretary Co-operation, Chandigarh Administration and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 139
Constitution of India, 1950 — Article 226, 227
High Courts10 Oct 1991Allowed
Baj Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 10
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 102(1)Punjab Village Common Lands (Regulation) Haryana (Amendment) Act, 1991 — Section 2
High Courts09 Oct 1991Dismissed
Raj Kumar Vs Nand Lal
Punjab And Haryana At Chandigarh · (1991) 10 P&H CK 0076
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 8Limitation Act, 1963 — Section 5
High Courts09 Oct 1991
Gurdial Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 303 : (1993) 1 RCR(Criminal) 691