High Courts31 Dec 1994Dismissed
Pawan Kumar Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1995) 109 PLR 534
Penal Code, 1860 (IPC) — Section 294
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 1 of 54
High Courts24 Dec 1994
Kishan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 512 : (1994) 3 RCR(Criminal) 238
High Courts21 Dec 1994
Tulsi Devi Vs Sheesh Pal Pujari
Punjab And Haryana At Chandigarh · (1994) 12 P&H CK 0036
High Courts21 Dec 1994
Bhartu and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 110 PLR 123
Land Acquisition Act, 1894 — Section 23, 33
High Courts21 Dec 1994
Smt. Sawarn Devi Vs Punjab State and Another
Punjab And Haryana At Chandigarh · (1995) 2 ACC 438 : (1995) ACJ 410 : (1995) 109 PLR 531
Motor Vehicles Act, 1939 — Section 110A, 92A
High Courts21 Dec 1994Allowed
B.L. Bansal and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 328
All India Services (Amendment) Act, 1975 — Section 3Constitution of India, 1950 — Article 226, 309, 320(3)Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 4
High Courts21 Dec 1994Dismissed
Sarup Chand Vs Raj Kumar and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 30
High Courts20 Dec 1994
Brij Mohindra Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 4
High Courts20 Dec 1994
Smt. Guddi Devi Vs The State Election Commissioner, Haryana and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 101 : (1995) 1 ILR (P&H) 332 : (1995) 109 PLR 489
Constitution of India, 1950 — Article 226, 243(F), 243K(1), 329Haryana Panchayati Raj Act, 1994 — Section 176, 176(1), 176(4), 176(5)Haryana Panchayati Raj Election Rules, 1994 — Rule 24, 26, 27, 28, 30
High Courts20 Dec 1994
Ghan Shyam Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 690
High Courts20 Dec 1994
Anup Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 507
High Courts20 Dec 1994
Rakesh Kumar Vs The Deputy Commissioner and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 206
Constitution of India, 1950 — Article 226
High Courts20 Dec 1994
Gurmesh Bishnoi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 CurLJ 471 : (1995) 1 RCR(Criminal) 593
High Courts20 Dec 1994
Sheo Parshad Rajiv Kumar Modi and Others Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 473 : (1995) 109 PLR 712
Constitution of India, 1950 — Article 14, 19(1), 226, 227, 31Punjab Agricultural Produce Markets Act, 1961 — Section 7, 7(2), 8Punjab General Clauses Act, 1898 — Section 12, 19
High Courts20 Dec 1994Dismissed
The State of Haryana and Another Vs Jindal Strips Ltd.
Punjab And Haryana At Chandigarh · (1995) 110 PLR 90
Civil Procedure Code, 1908 (CPC) — Section 9Punjab Passengers and Goods Taxation Act, 1952 — Section 2, 20
High Courts19 Dec 1994
Mehal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 218
High Courts19 Dec 1994
Shiva Sales Corporation Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 575
High Courts16 Dec 1994Allowed
Mrs. Minni Keer alias Mohinder Kaur Vs Lt. Gen. Charan Jit Singh (Retd.) and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 699
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16
High Courts16 Dec 1994Dismissed
Zorawar Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 297
Constitution of India, 1950 — Article 243Q
High Courts15 Dec 1994Dismissed
Sarita Kumari and Others Vs The Punjab State Electricity Board and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 464 : (1995) 109 PLR 495
Constitution of India, 1950 — Article 226, 227