High Courts15 Sept 1994
Joginder Singh Vs Mangal Singh and Another
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 190 : (1995) 109 PLR 65
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 15 of 54
High Courts14 Sept 1994Allowed
Sh. Rattan Singh and Others Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 274
Constitution of India, 1950 — Article 14, 16, 226, 227, 3
High Courts14 Sept 1994Allowed
Punjab Power Generation Machines Limited Vs Lachhman Dass Gupta and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 482
Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 18
High Courts14 Sept 1994
Kala Ram Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 98 : (1994) 108 PLR 501
Criminal Procedure Code, 1973 (CrPC) — Section 144Punjab Municipal Act, 1911 — Section 22, 25
High Courts13 Sept 1994
Jagvir Singh Vs Dilawar Singh and Others
Punjab And Haryana At Chandigarh · (1996) 1 ACC 103
Limitation Act, 1963 — Section 5
High Courts13 Sept 1994Allowed
Anand Kumar Vs Haryana Urban Development Authority
Punjab And Haryana At Chandigarh · (1994) 09 P&H CK 0098
Industrial Disputes Act, 1947 — Section 25B
High Courts13 Sept 1994Allowed
Prem Chand Vs Sukhdev Singh
Punjab And Haryana At Chandigarh · (1995) ACJ 583 : (1994) 108 PLR 671
Motor Vehicles Act, 1939 — Section 110A
High Courts13 Sept 1994Dismissed
Trilok Chand Jain and Others Vs Swastika Strips Pvt. Ltd. and Another
Punjab And Haryana At Chandigarh · (1995) 82 CompCas 423 : (1995) 109 PLR 70
Companies Act, 1956 — Section 433Partnership Act, 1932 — Section 4
High Courts13 Sept 1994
Prem Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 142
High Courts13 Sept 1994Allowed
Jagvir Singh Vs Dilawar Singh
Punjab And Haryana At Chandigarh · (1995) ACJ 585 : (1994) 108 PLR 672
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1939 — Section 110A
High Courts12 Sept 1994
Om Prakash Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 267
High Courts09 Sept 1994
Nimbo Vs Satyabir Singh
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 224 : (1995) 109 PLR 546
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 16, 100
High Courts09 Sept 1994Dismissed
Gurdev Singh Vs Punjab State
Punjab And Haryana At Chandigarh · (1995) 109 PLR 646
Land Acquisition Act, 1894 — Section 23
High Courts09 Sept 1994
Surjan Singh Vs Paras Ram (deceased by L.R.'s) and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 120 : (1994) 108 PLR 503
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, 115
High Courts09 Sept 1994Allowed
Kumari Salon Vs Surjit Kumar Ratti
Punjab And Haryana At Chandigarh · (1996) 1 DMC 156 : (1995) 1 RCR(Criminal) 280
Criminal Procedure Code, 1973 (CrPC) — Section 125, 401
High Courts09 Sept 1994Dismissed
Santokh Singh Vs Kulwinder Kaur
Punjab And Haryana At Chandigarh · (1996) 1 DMC 179
Hindu Marriage Act, 1955 — Section 13(1)
High Courts09 Sept 1994Allowed
Om Parkash Sharma Vs The Estate Officer, U.T. and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 730
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 12(3), 20
High Courts09 Sept 1994
Bharpur Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 110 PLR 189
Land Acquisition Act, 1894 — Section 23, 23
High Courts09 Sept 1994
Bansi Lal Clarance Vs The United Church of Northern India Trust Association and Another
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 191 : (1995) 109 PLR 139
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(3), 115
High Courts08 Sept 1994
State of Haryana Vs Dolat Ram and Another
Punjab And Haryana At Chandigarh · (1995) 2 DMC 248 : (1995) 2 RCR(Criminal) 304
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 304B