High Courts10 Dec 1993
Sukdev Chand Vs Vishnu Dutt
Punjab And Haryana At Chandigarh · (1994) 108 PLR 602 : (1994) 1 RCR(Rent) 513
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17East Punjab Urban Rent Restriction Act, 1949 — Section 13
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1993
1,329 judgments · page 5 of 67
High Courts10 Dec 1993Dismissed
Brij Mohan Sehgal Vs Punjab State
Punjab And Haryana At Chandigarh · (1994) 107 PLR 730
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 Dec 1993Allowed
Firm Bali Ram Nihal Singh and Others Vs Panna Lal
Punjab And Haryana At Chandigarh · (1993) 105 PLR 269 : (1994) 1 RCR(Rent) 296
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts09 Dec 1993
Mohinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 484
High Courts09 Dec 1993
P.C.Singla Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 609 : (1994) 2 RCR(Criminal) 426
High Courts09 Dec 1993Dismissed
Charan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 106 PLR 282
Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 4
High Courts08 Dec 1993Dismissed
Satnam Singh Vs Registrar Co-operative Societies
Punjab And Haryana At Chandigarh · (1994) 106 PLR 660
Punjab State Cooperative Agricultural Service Societies Employees Service Rules, 1986 — Rule 20
High Courts08 Dec 1993Dismissed
Ajaib Din Vs Janki
Punjab And Haryana At Chandigarh · (1994) 1 DMC 430 : (1994) 1 RCR(Criminal) 664
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts08 Dec 1993Allowed
Joginder Singh Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 378
Punjab Public Works Department (Public Health Circle) State Service Class III Rules, 1983 — Rule 8(3)Punjab State Assistants Grade Examination Rules, 1984 — Rule 10, 4, 8, 9
High Courts08 Dec 1993
Mahender Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 540 : (1994) 1 RCR(Criminal) 573
High Courts08 Dec 1993
Mithu Singh @ Iqbal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 108 PLR 619
High Courts07 Dec 1993Dismissed
Commissioner of Income Tax Vs Kakkar Complex Steels (P.) Ltd.
Punjab And Haryana At Chandigarh · (1994) 75 TAXMAN 174
Income Tax Act, 1961 — Section 256(2)
High Courts07 Dec 1993Allowed
Shrimati Massan Devi and Others Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 253
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3, Order 2 Rule 2, 10 , 11Constitution of India, 1950 — Article 226Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)
High Courts07 Dec 1993
Commissioner of Income Tax Vs Brij Mohan Singh and Co.
Punjab And Haryana At Chandigarh · (1994) 117 CTR 391
Income Tax Act, 1961 — Section 256, 256(2), 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts07 Dec 1993
Mahant Gurdev Dass Chela Mahant Uttam Dass Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 Crimes 270 : (1994) 2 RCR(Criminal) 348
High Courts07 Dec 1993
Karpal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 536
High Courts07 Dec 1993
Karan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 293
High Courts07 Dec 1993
Hans Raj Balraj Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 550 : (1995) 1 RCR(Criminal) 673
High Courts07 Dec 1993Dismissed
The Commissioner of Income Tax Vs Brij Mohan Singh and Co.
Punjab And Haryana At Chandigarh · (1993) 105 PLR 526
Income Tax Act, 1961 — Section 256(2), 40A, 40A(3)
High Courts06 Dec 1993Allowed
Bhupinder Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1993) 2 ALT(Cri) 6 : (1994) 2 ILR (P&H) 477 : (1993) 105 PLR 260
Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 13G, 13N