High Courts25 Nov 1992
Mrs. Urmila M. Ram Vs Patras Masih
Punjab And Haryana At Chandigarh · AIR 1993 P&H 121 : (1993) 1 DMC 252
Divorce Act, 1869 — Section 10, 17
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1992
1,231 judgments · page 6 of 62
High Courts25 Nov 1992
Tarloki Nath Avinash Chander (HUF) Vs Commissioner of Income Tax and Another
Punjab And Haryana At Chandigarh · (1993) 110 CTR 34 : (1993) 203 ITR 266
Income Tax Act, 1961 — Section 139(8), 271(1), 273A
High Courts25 Nov 1992Allowed
Krishan Kumar Vs Municipal Committee and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 587
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Nov 1992
Surender Singh Vs Registrar, Co-op.Societies, Haryana
Punjab And Haryana At Chandigarh · (1993) 2 LJR 97 : (1993) PLJ 294 : (1993) 3 RRR 30 : (1993) 3 SCT 795
High Courts24 Nov 1992
Mano Devi and Others Vs Chander Singh and Others
Punjab And Haryana At Chandigarh · (1994) ACJ 829 : (1994) 106 PLR 666
Motor Vehicles Act, 1939 — Section 110AMotor Vehicles Act, 1988 — Section 140
High Courts24 Nov 1992Dismissed
Haryana Woollen Development Corporation Vs The Presiding Officer, I.T.-cum-L.C. and Another
Punjab And Haryana At Chandigarh · (1993) 2 LLJ 318 : (1993) 103 PLR 349
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2
High Courts24 Nov 1992
Jagjit Singh Vs Parduman Singh @ Daman Singh and anr.
Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 379
High Courts24 Nov 1992
Ghansham Dass Vs State of Haryana and anr.
Punjab And Haryana At Chandigarh · (1993) 2 RCR(Criminal) 411
High Courts24 Nov 1992
Radhe Shyam Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 509 : (1993) 3 RCR(Criminal) 353
High Courts24 Nov 1992
Jatinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 229 : (1993) 2 Crimes 595 : (1993) 2 RCR(Criminal) 121
High Courts24 Nov 1992
Kewal Krishan Vs Sudarshana Kumari and Another
Punjab And Haryana At Chandigarh · (1993) 1 DMC 292
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts24 Nov 1992
Prem Chand Vs Joint Director, Panchayats
Punjab And Haryana At Chandigarh · (1993) 105 PLR 650
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts23 Nov 1992Allowed
Shrimati Devki and Another Vs J.D. Kapal Chakravarty and Another
Punjab And Haryana At Chandigarh · (1993) 1 ACC 587 : (1993) 103 PLR 490
Motor Vehicles Act, 1988 — Section 140
High Courts23 Nov 1992
Sardul Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 618 : (1993) 2 RCR(Criminal) 417
High Courts23 Nov 1992
Gurdeep Singh Vs Rachhpal Singh
Punjab And Haryana At Chandigarh · (1993) 3 LJR 144 : (1993) PLJ 98 : (1993) 1 RRR 412
High Courts23 Nov 1992
Gurbachan Singh, Proprietor Anand Poultry Farm Vs Municipal Committee and Others
Punjab And Haryana At Chandigarh · (1993) CivCC 389 : (1993) 103 PLR 608
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 3(1)
High Courts23 Nov 1992Dismissed
Dharam Chand Mittal Vs Vanish Kumar
Punjab And Haryana At Chandigarh · (1993) 103 PLR 636 : (1993) 1 RCR(Rent) 453
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 1(3)
High Courts22 Nov 1992Dismissed
Punjab National Bank Services and Another Vs Jaspal Singh
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 413 : (1993) 103 PLR 363
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 2, 2A, 36A
High Courts20 Nov 1992
Sh. Samar Das Vs Smt. Barbara Dass and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 262 : (1994) 1 DMC 589
Divorce Act, 1869 — Section 10, 17
High Courts20 Nov 1992
Ranju Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 2 AICLR 201 : (1993) 3 RCR(Criminal) 352