COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1993

1,329 judgments · page 67 of 67

High Courts05 Jan 1993Allowed

Mrs. M. Bali Vs Housing Board and Others

Punjab And Haryana At Chandigarh · (1993) 103 PLR 628

Constitution of India, 1950 — Article 226, 227

High Courts05 Jan 1993Allowed

Punjab And Haryana At Chandigarh · (1993) 103 PLR 622

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 31(2)

High Courts05 Jan 1993Allowed

Punjab And Haryana At Chandigarh · (1993) 103 PLR 567

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 13(3), 15(5)

High Courts05 Jan 1993

Punjab And Haryana At Chandigarh · (1993) 1 ACC 648 : (1993) ACJ 1033 : (1993) 103 PLR 761

Motor Vehicles Act, 1939 — Section 110A

High Courts05 Jan 1993

Punjab And Haryana At Chandigarh · (1993) 01 P&H CK 0002

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

High Courts04 Jan 1993

Punjab And Haryana At Chandigarh · (1993) 105 PLR 554

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 115

High Courts04 Jan 1993

Punjab And Haryana At Chandigarh · (1993) 1 AICLR 770 : (1993) 1 CurLJ 568 : (1993) 2 RCR(Criminal) 480

High Courts04 Jan 1993

Punjab And Haryana At Chandigarh · (1993) 01 P&H CK 0058

High Courts04 Jan 1993Dismissed

Punjab And Haryana At Chandigarh · (1993) CriLJ 1343 : (1993) 3 RCR(Criminal) 15

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304