High Courts26 Nov 1993Allowed
Brij Kishore Arora Vs The Administrator, U.T. Chandigarh and Others
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 416 : (1993) 105 PLR 340
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1993
1,329 judgments · page 8 of 67
High Courts26 Nov 1993
Balwinder Kumar Sharma Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 1 DMC 388 : (1994) 1 RCR(Criminal) 483
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts26 Nov 1993Allowed
Shiv Charan Vs Nar Singh
Punjab And Haryana At Chandigarh · (1993) 105 PLR 612 : (1994) 1 RCR(Rent) 731
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
High Courts26 Nov 1993
Parshotam Lal Vs State (C.B.I./S.P.E., Chandigarh)
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 402
High Courts26 Nov 1993Dismissed
The State of Haryana Vs Escorts Dealers Development Association Limited
Punjab And Haryana At Chandigarh · (1993) 105 PLR 5466 : (1993) 105 PLR 466
Land Acquisition Act, 1899 — Section 23
High Courts26 Nov 1993Allowed
Parkash Singh Vs Santosh Kaur
Punjab And Haryana At Chandigarh · (1994) 1 DMC 291 : (1994) 1 RCR(Criminal) 519
Penal Code, 1860 (IPC) — Section 406, 498A
High Courts25 Nov 1993Allowed
Bharat Electronics Ltd. Vs The State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 262
Constitution of India, 1950 — Article 226, 227Haryana General Sales Tax Act, 1973 — Section 25(3)
High Courts25 Nov 1993
Sohan Singh Vs Manjit Kaur
Punjab And Haryana At Chandigarh · (1993) 105 PLR 563
Hindu Marriage Act, 1955 — Section 24
High Courts24 Nov 1993Dismissed
Sushila Mittal alias Shila Vs The Labour Commissioner and Others
Punjab And Haryana At Chandigarh · (1993) 105 PLR 335
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts24 Nov 1993Allowed
Jatinder Singh and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1993) 1 DMC 312
Criminal Procedure Code, 1973 (CrPC) — Section 401Dowry Prohibition Act, 1961 — Section 4, 6Penal Code, 1860 (IPC) — Section 406, 498A
High Courts24 Nov 1993
Balwant Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 19
High Courts24 Nov 1993Allowed
Chuhar Singh President of the Gunachaur Cooperative Agriculture Service Society Vs Additional Registrar, Cooperative Societies, Punjab (Admn) and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 304
Constitution of India, 1950 — Article 226, 227Punjab Co-operative Societies Rules, 1963 — Rule 3, 5
High Courts23 Nov 1993
G.S.Nagpal Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 347
High Courts23 Nov 1993
Manjit Kaur alias Lakhminder Kaur Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 Crimes 164 : (1994) 2 RCR(Criminal) 303
High Courts23 Nov 1993
Gian Chand Vs Dharam Singh
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 335 : (1994) 1 RCR(Criminal) 477
High Courts23 Nov 1993
Gurdip Singh Vs Ramesh Kumar
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 403
High Courts23 Nov 1993
Banta Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 133
High Courts23 Nov 1993Dismissed
Hari Ram Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 643
High Courts23 Nov 1993
Surinder Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 1 ACC 478
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 304A
High Courts22 Nov 1993
P.C.Bundela, Major Vs Neera Kumar
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 492