High Courts01 Dec 1992
Man Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 3 RCR(Criminal) 335
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1992
1,231 judgments · page 5 of 62
High Courts01 Dec 1992
Mohinder Kumar Sikri Vs Punjab State Civil Supplies Corporation Ltd.and anr.
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 511 : (1993) 3 RCR(Criminal) 337
High Courts01 Dec 1992
Chandigarh Administration, Union Territory, Chandigarh and others Vs Sham Singh
Punjab And Haryana At Chandigarh · AIR 1993 P&H 193
Constitution of India, 1950 — Article 14, 16, 309
High Courts01 Dec 1992Allowed
Thandi Ram and Others Vs Mangu Ram and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 363 : (1993) 103 PLR 645
Motor Vehicles Act, 1939 — Section 110A
High Courts01 Dec 1992
Pala Ram and Others Vs Santosh Rani and Others
Punjab And Haryana At Chandigarh · (1993) 1 ACC 712
Motor Vehicles Act, 1988 — Section 110A
High Courts30 Nov 1992
Paramjit Singh Vs The State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 ACC 162
Penal Code, 1860 (IPC) — Section 304AProbation of Offenders Act, 1958 — Section 4
High Courts30 Nov 1992
Pushpa Devi Vs Gautam Dass
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 652
High Courts30 Nov 1992Allowed
Roy Chaudhary and Another Vs Krishna Paper Board Mills
Punjab And Haryana At Chandigarh · (1993) 103 PLR 617
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts27 Nov 1992Dismissed
Ramphal and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) CriLJ 2188
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 323, 34
High Courts27 Nov 1992Dismissed
Manjit Singh Mann, Naib Tehsildar and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 494
Punjab Tahsildari Rules, 1932 — Rule 5(2)
High Courts27 Nov 1992
Walaiti Ram Vs Municipal Committee Patiala and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 457
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 3(1), 67
High Courts27 Nov 1992
Prit Pal Sehgal Vs Gobind Kant Ranga
Punjab And Haryana At Chandigarh · (1993) 103 PLR 407 : (1993) 1 RCR(Rent) 410
Civil Procedure Code, 1908 (CPC) — Section 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13A(1A)
High Courts27 Nov 1992Dismissed
Surinder Kumar Arya Vs Prem Chander Sharma
Punjab And Haryana At Chandigarh · (1994) 2 DMC 462
Hindu Marriage Act, 1955 — Section 13
High Courts27 Nov 1992Allowed
Charanjit Kaur Vs Surenderjit Singh
Punjab And Haryana At Chandigarh · (1993) 1 DMC 186 : (1993) 103 PLR 320
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9(2)
High Courts26 Nov 1992
Manohar Lal and ors. Vs Sub Divisional Magistrate and ors.
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 792 : (1993) 2 RCR(Criminal) 448
High Courts26 Nov 1992
Managing Committee, Guru Nanak Khalsa College and Another Vs Mrs. Kewal Kumari and Others
Punjab And Haryana At Chandigarh · (1993) 103 PLR 134
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 1, 115
High Courts25 Nov 1992Dismissed
Mangal Ram and Others Vs Charanu and Others
Punjab And Haryana At Chandigarh · (1993) CivCC 723 : (1993) 104 PLR 139
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts25 Nov 1992Allowed
Neelam Vs Anil Kumar Bhambri
Punjab And Haryana At Chandigarh · (1993) 1 DMC 179
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts25 Nov 1992Allowed
Amrik Singh and Others Vs The Dt. Food and Supplies Controller and Others
Punjab And Haryana At Chandigarh · (1993) 2 LLJ 22 : (1993) 103 PLR 627
Industrial Disputes Act, 1947 — Section 25F
High Courts25 Nov 1992
Brahampal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 3 LJR 44 : (1993) PLJ 369 : (1993) 2 RRR 354