High Courts08 Jul 1994
Ramesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 525 : (1994) 3 RCR(Criminal) 313
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 25 of 54
High Courts08 Jul 1994
Mallu Ram Vs Financial Commissioner
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 561 : (1995) 1 Crimes 619 : (1994) 3 RCR(Criminal) 337
High Courts08 Jul 1994
Gurbax Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 71 : (1994) 3 RCR(Criminal) 342
High Courts08 Jul 1994
Jatinder Poddar Vs Prem Nath Sharma
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 105 : (1984) 3 DCR 158 : (1995) 3 LJR 26 : (1994) 3 RCR(Criminal) 353
High Courts08 Jul 1994Allowed
Karam Chand Vs State Transport Controller and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 430
Constitution of India, 1950 — Article 14, 16
High Courts08 Jul 1994Dismissed
Urmal Kanta Vs Kishan Chand
Punjab And Haryana At Chandigarh · (1995) 1 DMC 275
Hindu Marriage Act, 1955 — Section 9
High Courts08 Jul 1994
Babli Sharma Vs Tilak Raj
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 827 : (1995) 1 RCR(Criminal) 569
High Courts07 Jul 1994Dismissed
Thakar Dwara Gaddi Bawa Lal Dial Jee Vs Sewa Singh (Deceased)
Punjab And Haryana At Chandigarh · (1995) 110 PLR 159
Punjab Security of Land Tenures Act, 1953 — Section 18, 25
High Courts07 Jul 1994
Gujjar Singh Vs Kaur Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 327
Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 14(2)Punjab Security of Land Tenures Act, 1953 — Section 24A
High Courts07 Jul 1994Allowed
Siri Kishan and Others Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 421
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts07 Jul 1994
Dinesh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 408 : (1994) 3 RCR(Criminal) 327
High Courts07 Jul 1994
Shakti Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 361
High Courts07 Jul 1994Allowed
S.D. Processors Private Limited and Another Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 423
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
High Courts06 Jul 1994Dismissed
Swaran Parkash and Another Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 108 PLR 265
Constitution of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 28A, 28A(1), 28A(2), 28A(3)
High Courts06 Jul 1994Allowed
Krishan Lal and Others Vs Ishar Singh
Punjab And Haryana At Chandigarh · (1994) 108 PLR 225 : (1994) 2 RCR(Rent) 353
East Punjab Urban Rent Restriction Act, 1949 — Section 13(3), 15(5)
High Courts06 Jul 1994Allowed
Shri Ashwani Kumar and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 555
Constitution of India, 1950 — Article 12, 14, 16, 226, 39
High Courts06 Jul 1994Allowed
Shri Raghunath Dass Vs Kuldip Singh and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 102
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)
High Courts06 Jul 1994Allowed
Sudarshan Kumar Bhatia Vs Dharam Pal Sharma
Punjab And Haryana At Chandigarh · (1994) 108 PLR 122 : (1994) 2 RCR(Rent) 347
East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 13A , 18A(8)
High Courts06 Jul 1994
Sawaran Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 795 : (1994) 3 RCR(Criminal) 351
High Courts06 Jul 1994
Krishan Lal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) PLJ 477 : (1994) 3 PLR 265 : (1994) 3 RRR 244