High Courts20 Nov 1992
Karnail Singh Vs Guru Nanak Dev University, Amritsar and another
Punjab And Haryana At Chandigarh · AIR 1993 P&H 148
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1992
1,231 judgments · page 7 of 62
High Courts20 Nov 1992
M/s. Maruti Ltd. (In Liqn.), Chandigarh and another Vs M/s. Pan India Plastic Pvt. Ltd.
Punjab And Haryana At Chandigarh · AIR 1993 P&H 215 : (1993) 2 CivCC 205 : (1995) 83 CompCas 888 : (1993) 103 PLR 339
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11A, 151, 51, 55Constitution of India, 1950 — Article 21
High Courts20 Nov 1992
Rajinder Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 125 : (1994) 2 RCR(Criminal) 68
High Courts20 Nov 1992
Gurcharan Singh Vs Hardev Kaur
Punjab And Haryana At Chandigarh · (1993) 1 DMC 213 : (1993) 1 RCR(Criminal) 627
Criminal Procedure Code, 1973 (CrPC) — Section 127
High Courts20 Nov 1992
Jag Mohan Sharma Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 747
Constitution of India, 1950 — Article 226, 227Haryana Housing Board Act, 1971 — Section 72A
High Courts20 Nov 1992Allowed
Haryana State Electricity Board Vs Gurjit Metal Industries
Punjab And Haryana At Chandigarh · (1993) 103 PLR 752
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Nov 1992Allowed
Gram Panchayat Vs Collector and Others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 43
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Punjab Village Common Lands (Regulation) Act, 1961 — Section 13A, 7
High Courts19 Nov 1992Allowed
Gram Panchayat Pirthipur Vs Collector, District -Ambala and others
Punjab And Haryana At Chandigarh · (1993) 104 PLR 43
Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
High Courts19 Nov 1992
Mehnga Singh Vs Commissioner, Jullundur, Division, Jullundur
Punjab And Haryana At Chandigarh · (1993) 1 CurLJ 659 : (1993) 2 LJR 124 : (1993) PLJ 236 : (1993) 2 RRR 142
High Courts19 Nov 1992
Mahabir Singh Vs Baba Krishan Gir Chela Baba Diwangir Mehant
Punjab And Haryana At Chandigarh · (1993) PLJ 779 : (1993) 3 RRR 307
High Courts18 Nov 1992Allowed
Mrs. Sudesh Juneja Vs Haryana Harijan Kalyan Nigam Ltd. and Another
Punjab And Haryana At Chandigarh · (1993) 103 PLR 465
Constitution of India, 1950 — Article 226, 227
High Courts18 Nov 1992
Ram Krishan Juneja Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 65 : (1993) 1 CurLJ 285 : (1993) 1 RCR(Criminal) 312
High Courts18 Nov 1992
Ram Kishan Juneja Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 65 : (1993) 1 CurLJ 285
High Courts18 Nov 1992
Gurmeet Singh @ Ruby Vs Union of India
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 529 : (1993) 2 RCR(Criminal) 172
High Courts18 Nov 1992
Daya Kishan Vs State of Haryana
Punjab And Haryana At Chandigarh · (1992) 11 P&H CK 0037
High Courts18 Nov 1992
Tej Kaur Vs Amarjit Kaur
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 431 : (1993) 1 RCR(Criminal) 310 : (1993) 1 RCR(Criminal) 299
High Courts18 Nov 1992
Tilak Kumar Vs Sumeti Devi and Another
Punjab And Haryana At Chandigarh · (1993) 1 DMC 199
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts18 Nov 1992
Ram Parkash Singla Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1993) 104 PLR 61
Land Acquisition Act, 1894 — Section 23, 4
High Courts17 Nov 1992
Dharam Singh Vs Chandro Devi
Punjab And Haryana At Chandigarh · (1994) 1 CCC 524 : (1994) 1 CivCC 524 : (1994) 1 RCR(Criminal) 276
High Courts17 Nov 1992Allowed
Union of India (UOI) and Others Vs Ex-Constable Madan Singh
Punjab And Haryana At Chandigarh · (1993) 103 PLR 356
Border Security Force Act, 1968 — Section 117(2)