High Courts13 May 1994Allowed
Som Nath Vs State of Haryana and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 590
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 31 of 54
High Courts13 May 1994Dismissed
Surjit Engg. Works Vs Income Tax Officer
Punjab And Haryana At Chandigarh · (1996) 84 TAXMAN 490
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276C, 277
High Courts12 May 1994Dismissed
Mohinder Pal Kaur and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 296
Punjab Land Reforms Act, 1972 — Section 2(5), 4, 7Punjab Land Reforms Rules, 1973 — Rule 7
High Courts12 May 1994Allowed
Subhash Chander, Canal Patwari, Ziladari Section and Others Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1999) 3 LLJ 498 : (1994) 107 PLR 576
Industrial Disputes Act, 1947 — Section 10(1), 25F
High Courts12 May 1994
Amar Kaur and others Vs Mehar Singh and others
Punjab And Haryana At Chandigarh · (1995) 2 LJR 564 : (1996) 1 LLR 374 : (1995) PLJ 265 : (1995) 3 RRR 38
High Courts12 May 1994Dismissed
Major General Raj Pal Singh Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 712
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts11 May 1994Allowed
Niky Tasha (India) Pvt. Ltd. Vs Regional P.F. Commissioner and Others
Punjab And Haryana At Chandigarh · (1995) 71 FLR 168 : (1995) 1 LLJ 282 : (1994) 108 PLR 55
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
High Courts11 May 1994
Pawan Singh and Chotta Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 609
Criminal Procedure Code, 1973 (CrPC) — Section 173, 357Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts10 May 1994Allowed
Pirbhu Dayal and Others Vs Prem Dass chela Kishan Lal and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 119
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts09 May 1994Dismissed
Panchayat Samiti Bhogpur Vs Nirmal Singh and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 17
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts09 May 1994Dismissed
Happy Kumar Vs Shiam Sunder and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 751
Evidence Act, 1872 — Section 114
High Courts06 May 1994Allowed
Smt. Neelam Jain Vs Haryana Urban Development Authority and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 583
Constitution of India, 1950 — Article 226, 227
High Courts06 May 1994
Dharam Chand Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 AICLR 522 : (1994) 3 RCR(Criminal) 316
High Courts06 May 1994
Sh. Brijinder Bir Singh Vs Mst. Vinod alias Parminder
Punjab And Haryana At Chandigarh · AIR 1995 P&H 42 : (1995) 1 DMC 334 : (1994) 108 PLR 40
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 12, 12(1)
High Courts06 May 1994
General Finance Co. and Another Vs Assistant Commissioner of Income Tax
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 726 : (1995) 78 TAXMAN 554
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 276DD, 278B
High Courts06 May 1994
Aggarwal & Company Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 470 : (1994) 3 RCR(Criminal) 140
High Courts06 May 1994Allowed
Capt. J.S. Gosal Vs The Estate Officer, Urban Estates and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 214
Constitution of India, 1950 — Article 226Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 3, 4, 5
High Courts06 May 1994Dismissed
Rafiq Mohd. and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) CriLJ 3366 : (1994) 3 RCR(Criminal) 198
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 436, 437, 438Defence and Internal Security of India Act, 1971 — Section 37Defence and Internal Security of India Rules, 1971 — Rule 184, 43
High Courts06 May 1994
GENERAL FINANCE CO. AND ANOTHER Vs ASSISTANT COMMISSIONER OF Income Tax.
Punjab And Haryana At Chandigarh · (1994) 122 CTR 279 : (1994) 209 ITR 290
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 269SS, 278B
High Courts06 May 1994Allowed
Ashok Kumar alias Shoki Vs Union of India (UOI) and Another
Punjab And Haryana At Chandigarh · (1994) CriLJ 2473 : (1994) 2 RCR(Criminal) 708
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(4), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 482