High Courts15 Jul 1994Allowed
Rekha Vs Som Kumar
Punjab And Haryana At Chandigarh · (1995) 1 DMC 37 : (1994) 108 PLR 507
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 24 of 54
High Courts15 Jul 1994Allowed
Maha Singh Sinhmar Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 409
Constitution of India, 1950 — Article 19(1), 226, 227, 300A
High Courts15 Jul 1994Allowed
Televista Electronics Limited Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 264
Constitution of India, 1950 — Article 226 , 227
High Courts15 Jul 1994
Haryana Vanaspati and General Mills Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 71 : (1994) 108 PLR 258
Constitution of India, 1950 — Article 14, 19, 226, 227Haryana General Sales Tax Rules, 1975 — Rule 28A(10), 28A(9)
High Courts14 Jul 1994
Ram Phal Vs Financial Commissioner and Secretary to Govt. Har.
Punjab And Haryana At Chandigarh · (1996) 1 CurLJ 295 : (1996) 3 LJR 223 : (1995) 4 LLR 97 : (1996) PLJ 20 : (1996) 1 PLR 233 : (1996) 1 RRR 209
High Courts14 Jul 1994Allowed
Mittal Weaving Mills and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 424
Constitution of India, 1950 — Article 226
High Courts14 Jul 1994Allowed
Shano Devi and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 358
Land Acquisition Act, 1894 — Section 4, 6
High Courts13 Jul 1994
Kaluk Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 51 : (1994) 3 RCR(Criminal) 341
High Courts13 Jul 1994
Om Parkash Kashmiri Lal Panjabi Vs Union of India
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 477 : (1994) 3 RCR(Criminal) 333
High Courts13 Jul 1994Dismissed
Balwant Singh and Others Vs Chater Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 120
Punjab Gram Panchayat Act, 1952 — Section 13DD(2)
High Courts13 Jul 1994Dismissed
Grover Iron Store Vs Piara Lal
Punjab And Haryana At Chandigarh · (1994) 108 PLR 365 : (1994) 2 RCR(Rent) 593
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 4
High Courts13 Jul 1994Allowed
Bijender Singh etc. Vs The State of Haryana etc.
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 413 : (1994) 108 PLR 1
Constitution of India, 1950 — Article 14, 16, 226
High Courts12 Jul 1994
Commissioner of Income Tax Vs Vinod Kumar Bhatia
Punjab And Haryana At Chandigarh · (1995) 211 ITR 253 : (1995) 83 TAXMAN 466
Income Tax Act, 1961 — Section 256
High Courts12 Jul 1994
Kewal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 136 : (1994) 3 RCR(Criminal) 358
High Courts12 Jul 1994
Dalbir Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 95
Constitution of India, 1950 — Article 226Punjab Gram Panchayat Act, 1952 — Section 13
High Courts09 Jul 1994
Court on its Own Motion Vs Rural College of Education
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 204
Contempt of Courts Act, 1971 — Section 20
High Courts08 Jul 1994Dismissed
Ramesh Kumar Suri Vs Ram Kishan Bhandari
Punjab And Haryana At Chandigarh · (1994) 108 PLR 362 : (1994) 2 RCR(Rent) 630 : (1995) 1 RCR(Rent) 42
East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15(5)Limitation Act, 1963 — Section 5
High Courts08 Jul 1994Allowed
Fakir Chand and Another Vs Bhagwan Dass
Punjab And Haryana At Chandigarh · (1994) 108 PLR 129 : (1994) 2 RCR(Rent) 303
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2) , 15(6)
High Courts08 Jul 1994Allowed
Bhag Singh and Others Vs Nek Singh and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 151
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2
High Courts08 Jul 1994
Courts on its own Motion Vs Rural College of Education, Kaithal (Haryana)
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 517 : (1994) 3 RCR(Criminal) 267