High Courts15 Jan 1992
Major Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 599
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1992
1,231 judgments · page 60 of 62
High Courts15 Jan 1992
Mehar Singh Vs Dhurender Singh and others
Punjab And Haryana At Chandigarh · AIR 1993 P&H 23 : (1992) CivCC 426 : (1992) 1 CivCC 426 : (1992) 101 PLR 581
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1963 — Section 5
High Courts15 Jan 1992Allowed
Bhai Manjit Singh, Managing Director, Montari Industries Ltd. and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 535 : (1992) 1 RCR(Criminal) 552
Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 24(4), 31
High Courts15 Jan 1992
Godfrey Phillips India Limited Vs Shri Chander Prakash Chaudhary and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 446
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts15 Jan 1992Dismissed
Smt. Shakuntla Rani Vs Shri Ram Kanwar
Punjab And Haryana At Chandigarh · (1992) 01 P&H CK 0023
High Courts14 Jan 1992Allowed
Jawahar Lal Vs Omkar
Punjab And Haryana At Chandigarh · (1992) 101 PLR 441
Civil Procedure Code, 1908 (CPC) — Section 11, 115
High Courts14 Jan 1992
Vineet Khanna Vs Wealth-tax Officer
Punjab And Haryana At Chandigarh · (1993) 199 ITR 660
Constitution of India, 1950 — Article 226
High Courts14 Jan 1992
Gram Panchayat, Village Sukhia Nangal Vs Additional Director, Consolidation of Holdings, Punjab.
Punjab And Haryana At Chandigarh · (1992) 1 CurLJ 475 : (1992) 2 LJR 631 : (1992) PLJ 319 : (1993) 1 RRR 15
High Courts14 Jan 1992
G.P.Prasad Vs State of Punjab
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 536 : (1992) 1 RCR(Criminal) 410
High Courts14 Jan 1992
Bangsain Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 50
High Courts14 Jan 1992
Om Prakash Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 591 : (1992) 2 Crimes 2 : (1992) 3 RCR(Criminal) 54
High Courts14 Jan 1992Allowed
Sowar Ram Singh Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1993) 2 ILR (P&H) 329 : (1992) 101 PLR 266
Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 354(3)Penal Code, 1860 (IPC) — Section 302
High Courts14 Jan 1992Dismissed
Bhim Singh and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) CriLJ 3135 : (1992) 3 RCR(Criminal) 53
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 207, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 234, 302
High Courts13 Jan 1992Allowed
The Tribune Trust Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 344
Industrial Disputes Act, 1947 — Section 10(1)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 2, 3
High Courts13 Jan 1992Dismissed
Mohan Singh Vs Dharam Pal and Another
Punjab And Haryana At Chandigarh · (1992) 101 PLR 368
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts13 Jan 1992Dismissed
Ajit Singh and Others Vs Kamal Kishore and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 364 : (1992) 1 RCR(Rent) 629
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13(2)
High Courts13 Jan 1992
Income Tax Officer Vs Anil Kumar Gupta and Others
Punjab And Haryana At Chandigarh · (1992) 103 CTR 226 : (1992) 197 ITR 266
Income Tax Act, 1961 — Section 194A, 276B
High Courts13 Jan 1992
Gurnam Singh Vs State of Punjab and anr.
Punjab And Haryana At Chandigarh · (1992) 1 RCR(Criminal) 498
High Courts13 Jan 1992
Vipin Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 534 : (1992) 2 RCR(Criminal) 89
High Courts13 Jan 1992
Havaldar Hardev Singh (now Retd.) Vs State of U.T.Chandigarh
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 510 : (1992) 2 RCR(Criminal) 115