High Courts13 Dec 1993
Anita Kumari Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 409
Constitution of India, 1950 — Article 226, 227Punjab Police Rules, 1934 — Rule 13.7
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1993
1,329 judgments · page 4 of 67
High Courts13 Dec 1993Allowed
Bakhshish Singh D.S.P. Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 384
Constitution of India, 1950 — Article 226, 227Punjab Police Service Rules, 1959 — Rule 6(1)
High Courts13 Dec 1993
Kuldip Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 667
High Courts13 Dec 1993
Khushal Singh Vs Mohinder Singh and another
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 514 : (1994) 1 RCR(Criminal) 506
High Courts13 Dec 1993
Inderjeet Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 314 : (1994) 1 RCR(Criminal) 445
High Courts13 Dec 1993Allowed
Karnail Singh and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 598
Land Acquisition Act, 1894 — Section 4
High Courts11 Dec 1993
Ramesh Kumari Vs Barhma Nand @ Barham Parkash
Punjab And Haryana At Chandigarh · (1993) 1 AICLR 673 : (1993) 2 RCR(Criminal) 581
High Courts10 Dec 1993Dismissed
Shri B.K. Sharma Vs Col. Harminder Singh Gill (Retired)
Punjab And Haryana At Chandigarh · (1993) 105 PLR 282 : (1994) 1 RCR(Rent) 255
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18A(8)
High Courts10 Dec 1993
Ashok Kumar Vs Parshotam Dass and Another
Punjab And Haryana At Chandigarh · (1995) 109 PLR 67
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13
High Courts10 Dec 1993Dismissed
Ravinder Kaur Vs Raj Barender Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 442
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Hindu Marriage Act, 1955 — Section 13
High Courts10 Dec 1993
Municipal Committee Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1992) 65 FLR 105 : (1995) 1 LLJ 867
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts10 Dec 1993
Rajinder Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 321 : (1994) 2 RCR(Criminal) 459
High Courts10 Dec 1993
Ganpat Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 666
High Courts10 Dec 1993
Krishna Devi and ors. Vs Rajni Bala
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 493
High Courts10 Dec 1993
Ajmer Singh and anr. Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 110 : (1994) 1 RCR(Criminal) 727
High Courts10 Dec 1993
Ajaib Singh Vs Union of India
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 665 : (1994) 1 RCR(Criminal) 683
High Courts10 Dec 1993
Shivalik Fibres Pvt. Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1998) 2 ALD(Cri) 871 : (1993) 105 PLR 320
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1993Dismissed
State Bank of Patiala Vs Joint Hindu Family Firm Inder Sain Nanak Chand
Punjab And Haryana At Chandigarh · (1993) 105 PLR 520 : (1994) 1 RCR(Rent) 721
Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 107
High Courts10 Dec 1993Allowed
The Guno Majra Co-operative Agriculture Service Society Ltd. Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 303
Constitution of India, 1950 — Article 226, 227
High Courts10 Dec 1993Allowed
Gurudwara Prabandhak Committee Vs S. Ujagar Singh and Another
Punjab And Haryana At Chandigarh · (1993) 105 PLR 679
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4Constitution of India, 1950 — Article 227