COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 10 of 54

High Courts27 Oct 1994

Court on its own motion Vs Sanjay and Others

Punjab And Haryana At Chandigarh · (1995) CriLJ 1824 : (1995) 1 RCR(Criminal) 237

Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 342, 376, 506

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High Courts27 Oct 1994Allowed

Bant Singh Vs Kuldeep Singh and Another

Punjab And Haryana At Chandigarh · (1995) 109 PLR 214

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

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High Courts27 Oct 1994Dismissed

Dharampal Singh and Others Vs State of Punjab and Another

Punjab And Haryana At Chandigarh · (1996) 1 DMC 196 : (1995) 1 RCR(Criminal) 200

Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 406, 498A

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High Courts27 Oct 1994

Sudhir Kumar and ors. Vs State of Punjab and another

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 93 : (1995) 1 RCR(Criminal) 265

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High Courts27 Oct 1994

Jai Ram Vs Collector Yamunnagar

Punjab And Haryana At Chandigarh · (1997) 1 PLJ 284

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High Courts27 Oct 1994

Rishi Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 678 : (1995) 1 RCR(Criminal) 189

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High Courts27 Oct 1994Dismissed

Mohinder Singh Arora Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (1995) 57 ECR 474 : (1995) 1 RCR(Criminal) 629

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22, 226

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High Courts26 Oct 1994Dismissed

Assistant Excise and Taxation Commissioner Vs Gopal Oil Mills and Another

Punjab And Haryana At Chandigarh · (1995) 109 PLR 447

Punjab General Sales Tax Act, 1948 — Section 11(2), 11(5)

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High Courts26 Oct 1994

Usha Rani Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 10 P&H CK 0018

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High Courts26 Oct 1994

Rawat Singh and Another Vs Sube Singh and Others

Punjab And Haryana At Chandigarh · (1995) ACJ 679 : (1995) 109 PLR 539

Motor Vehicles Act, 1939 — Regulation 7Motor Vehicles Act, 1988 — Section 140(2)

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High Courts25 Oct 1994

Shishpal alias Pala Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 74 : (1995) 1 RCR(Criminal) 661

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High Courts25 Oct 1994

Kuldip Kumar Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 84 : (1995) 1 RCR(Criminal) 543

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High Courts25 Oct 1994

Daya Nand Vs D.C. Gurgaon and Another

Punjab And Haryana At Chandigarh · (1996) 112 PLR 101

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High Courts25 Oct 1994Dismissed

Daya Nand Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 238 : (1994) 108 PLR 652

Punjab Civil Services Rules — Rule 3.26

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High Courts24 Oct 1994

The Kaithal Cooperative Sugar Mills Limited Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1995) 109 PLR 411

Constitution of India, 1950 — Article 226, 227Industries (Development and Regulation) Act, 1951 — Section 11A

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High Courts24 Oct 1994

Darshan Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 134

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High Courts24 Oct 1994

Amrik Singh alias Meeka Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 3 AICLR 682 : (1995) 2 Crimes 271 : (1995) 2 RCR(Criminal) 245

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High Courts21 Oct 1994

Reeta Vs Parveen Sharma

Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 551

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High Courts13 Oct 1994

Nirmal Singh and others Vs State of Punjab and others

Punjab And Haryana At Chandigarh · AIR 1994 P&H 302 : (1994) 107 PLR 524

Constitution of India, 1950 — Article 226

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High Courts12 Oct 1994Allowed

Bikkar Singh and Others Vs The Land Acquisition Tribunal, Improvement Trust and Others

Punjab And Haryana At Chandigarh · (1995) 109 PLR 597

Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 23

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