High Courts12 Nov 1993
Parveen Kumari Vs State of Punjab and ors.
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 407
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1993
1,329 judgments · page 11 of 67
High Courts11 Nov 1993Allowed
Shanti Devi Widow Vs Haryana State Electricity Board
Punjab And Haryana At Chandigarh · (1994) 106 PLR 400
Constitution of India, 1950 — Article 226, 227
High Courts11 Nov 1993
Surain Singh Vs Piaro
Punjab And Haryana At Chandigarh · (1994) 3 LJR 60 : (1994) PLJ 46 : (1994) 1 RRR 439
High Courts11 Nov 1993
Nandu Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 467
High Courts10 Nov 1993Dismissed
Diwan Singh and Company and Another Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 16 : (1993) 105 PLR 492
Constitution of India, 1950 — Article 19(1), 226, 227
High Courts10 Nov 1993Dismissed
Chandu Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 456
Constitution of India, 1950 — Article 226, 227Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972 — Section 3, 4, 5Transfer of Property Act, 1882 — Section 116
High Courts10 Nov 1993Allowed
The Punjab State Electricity Board Vs The Presiding Officer, Labour Court
Punjab And Haryana At Chandigarh · (1993) 105 PLR 410
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)Punjab State Electricity Board (Revised Scales of Pay) Regulations, 1980 — Regulation 5
High Courts10 Nov 1993Allowed
Sushil Singla and Another Vs Haripal Singh
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 267 : (1998) 94 CompCas 580 : (1994) 1 RCR(Criminal) 621
Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts10 Nov 1993
United Hire Purchase and Land Finance (P.) Ltd. (In Liquidation) Vs Kartar Singh
Punjab And Haryana At Chandigarh · (1996) 87 CompCas 246
Companies Act, 1956 — Section 446(2) , 458ALimitation Act, 1963 — Article 137
High Courts10 Nov 1993
M/s. Diwan Singh and Company, Wine Contractor and other Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 166
Constitution of India, 1950 — Article 14, 19, 19(1), 226, 227
High Courts10 Nov 1993
Pala Singh and ors. Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 299 : (1994) 1 RCR(Criminal) 286
High Courts10 Nov 1993
Shiv Kumar and anr. Vs Ramesh Chand
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 142
High Courts10 Nov 1993Allowed
Karnal Central Coop. Bank Ltd. Vs P.O., Indl. Tribunal-cum-Labour Court and Others
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 1005 : (1994) 106 PLR 310
Industrial Disputes Act, 1947 — Section 25H
High Courts10 Nov 1993
United Hire Purchase and Land Finance (P). Ltd., (in Liqn.) Vs Shri Kartar Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 438
Companies Act, 1956 — Section 446(2), 458A, 468Limitation Act, 1908 — Article 137
High Courts10 Nov 1993Allowed
Keemat Singh Vs Inspector General of Prisons and Others
Punjab And Haryana At Chandigarh · (1994) CriLJ 1884 : (1994) 1 RCR(Criminal) 268
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 302, 326, 34Prisons Act, 1894 — Section 46
High Courts09 Nov 1993Dismissed
The Municipal Committee Vs The Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1992) 65 FLR 916 : (1993) 105 PLR 265
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Nov 1993Allowed
Management of Electronic Ltd. Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 2 LLJ 929 : (1993) 105 PLR 345
Industrial Disputes Act, 1947 — Section 10(1)
High Courts09 Nov 1993
Jagmohan Singh Vs Nitya Nand
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 119
High Courts09 Nov 1993
Ude Ram Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 175 : (1995) 1 CivCC 74 : (1994) 108 PLR 186
Evidence Act, 1872 — Section 115Haryana Municipal Act, 1973 — Section 235, 240, 246, 253Transfer of Property Act, 1882 — Section 53A
High Courts09 Nov 1993
Surinder Mohan Luthra Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 670