High Courts08 Jan 1992
Pritam Singh Vs Mohinder Singh Saini
Punjab And Haryana At Chandigarh · (1992) 1 AICLR 527 : (1992) 3 RCR(Criminal) 178
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1992
1,231 judgments · page 62 of 62
High Courts08 Jan 1992
Baij Nath alias Vainkat Puri Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 2 RCR(Criminal) 270
High Courts08 Jan 1992
Mahant Mela Ram Chela Mahant Inder Dass Vs Shiromani Gurudwara Parbandhak Committee, Amritsar
Punjab And Haryana At Chandigarh · AIR 1992 P&H 252 : (1993) 103 PLR 385
Evidence Act, 1872 — Section 114, 138Sikh Gurdwaras Act, 1925 — Section 3(1), 5, 5(1), 7(5)
High Courts07 Jan 1992
Ch. Katar Singh, Ex. Finance Minister Vs Shri Hari Singh Nalwa, M.L.A.
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 1
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, 151Representation of the People Act, 1951 — Section 100, 100(1), 117, 36, 36(1)
High Courts07 Jan 1992Dismissed
Shri Ram Phal Punia and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 1 ILR (P&H) 317
Constitution of India, 1950 — Article 14, 16
High Courts07 Jan 1992Allowed
Maninder Pal Singh Vs The Punjab Agricultural University and Another
Punjab And Haryana At Chandigarh · (1992) 101 PLR 359
Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts07 Jan 1992
Anand Parkash Vs State of Haryana etc.
Punjab And Haryana At Chandigarh · (1993) 1 ILR (P&H) 283 : (1992) 101 PLR 310
High Courts07 Jan 1992
State of Punjab Vs Sewa Singh
Punjab And Haryana At Chandigarh · (1992) 3 RCR(Criminal) 359
High Courts07 Jan 1992Allowed
Sahib Singh Vs U.T. Chandigarh
Punjab And Haryana At Chandigarh · (1993) CriLJ 509 : (1992) 3 RCR(Criminal) 378 : (1992) 3 RCR(Criminal) 114
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7
High Courts06 Jan 1992Allowed
District Bhatinda Khadi Gram Udyog Karya Karta Sangh Vs Amarjit Pal and Others
Punjab And Haryana At Chandigarh · (1992) 101 PLR 575 : (1992) 1 RCR(Rent) 664 : (1992) 1 RCR(Rent) 532
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935 — Rule 7
High Courts06 Jan 1992Dismissed
Paramjit Singh Vs Sandeep Kaur Alias Pushpa
Punjab And Haryana At Chandigarh · (1992) 2 DMC 314 : (1992) 102 PLR 24
Hindu Marriage Act, 1955 — Section 13Limitation Act, 1963 — Section 5