High Courts23 Jan 1992Dismissed
Vidya Sagar and Others Vs Santosh Kumar Sharma
Punjab And Haryana At Chandigarh · (1992) 101 PLR 372 : (1992) 1 RCR(Rent) 318
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1992
1,231 judgments · page 57 of 62
High Courts23 Jan 1992Dismissed
Surjit Kumar Sharma Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1992) 102 PLR 428
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 8.116, 8.122
High Courts23 Jan 1992Dismissed
Renu Ahuja Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 168
Constitution of India, 1950 — Article 226, 227
High Courts23 Jan 1992Dismissed
Grasim Industries Limited and Another Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1992) 40 ECC 370
Central Excises and Salt Act, 1944 — Section 11B, 35, 35BMedicinal and Toilet Preparations (Excise Duties) Act, 1955 — Section 2
High Courts23 Jan 1992Dismissed
Narinder Prakash Lath and Others Vs The Chairman and Managing Director, Punjab and Sind Bank
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 35
Constitution of India, 1950 — Article 226, 227
High Courts22 Jan 1992Allowed
State Bank of India Vs M/s Khadi Utpadan Kendra and Another
Punjab And Haryana At Chandigarh · (1992) 01 P&H CK 0190
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 17
High Courts22 Jan 1992Allowed
Kehar Din Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 258
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14, 14(14), 14(8), 15, 3(1)
High Courts22 Jan 1992
Pushpinder Pal Singh Vs Dr. Dinesh Sachdeva and Others
Punjab And Haryana At Chandigarh · (1992) 1 ACC 558
Motor Vehicles Act, 1988 — Section 166
High Courts22 Jan 1992
State of Punjab Vs Ramesh Kumar
Punjab And Haryana At Chandigarh · (1992) 101 PLR 508 : (1992) 3 RCR(Criminal) 416
Criminal Procedure Code, 1973 (CrPC) — Section 173, 2Prevention of Food Adulteration Act, 1954 — Section 16, 16(1), 2, 7
High Courts22 Jan 1992
Parveen Vs Rajinder
Punjab And Haryana At Chandigarh · (1992) 2 AICLR 619 : (1992) 2 CurLJ 110 : (1992) 3 RCR(Criminal) 377
High Courts22 Jan 1992
Bakha Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 519 : (1992) 1 RCR(Criminal) 493
High Courts22 Jan 1992
R.K.Goel Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 1 BC 166 : (1992) 3 RCR(Criminal) 153
High Courts22 Jan 1992
Gurdev Singh Vs Pal Singh
Punjab And Haryana At Chandigarh · (1993) 1 RCR(Criminal) 55
High Courts22 Jan 1992Dismissed
Kanwaljit Vs Harbans Kaur
Punjab And Haryana At Chandigarh · (1992) 101 PLR 480 : (1992) 1 RCR(Rent) 525
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15, 15(6)
High Courts22 Jan 1992Dismissed
Mukh Ram (Deceased) and Others Vs Mangat Ram (Deceased) and Others
Punjab And Haryana At Chandigarh · (1992) 102 PLR 265
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts22 Jan 1992
Jasbir kaur Vs Urjit Singh and Others
Punjab And Haryana At Chandigarh · (1992) 2 ACC 247
High Courts21 Jan 1992
Dalip Singh Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 494 : (1992) 1 RCR(Criminal) 473
High Courts21 Jan 1992
Ashok Kumar and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 548 : (1992) 1 RCR(Criminal) 510
High Courts21 Jan 1992Allowed
Gulshan Rai Vs Anil Kumar
Punjab And Haryana At Chandigarh · (1992) CivCC 463 : (1993) 76 CompCas 685
Negotiable Instruments Act, 1881 (NI) — Section 118, 138
High Courts21 Jan 1992
State of Haryana Vs Harkh Chand
Punjab And Haryana At Chandigarh · (1992) 2 CurLJ 149 : (1992) 2 RCR(Criminal) 111