COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 32 of 54

High Courts05 May 1994Dismissed

State of Punjab Vs Shaminder Singh

Punjab And Haryana At Chandigarh · (1994) CriLJ 2483

Criminal Procedure Code, 1973 (CrPC) — Section 100, 165, 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 41, 42, 43, 44

High Courts05 May 1994Allowed

Krishna Vs State of Punjab

Punjab And Haryana At Chandigarh · (1994) CriLJ 3600 : (1994) 3 RCR(Criminal) 305

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

High Courts05 May 1994

Amarjit Singh Vs Gram Panchayat naulakha, Teh.Sirhind, District Patiala

Punjab And Haryana At Chandigarh · (1994) 2 CurLJ 665 : (1994) PLJ 475 : (1994) 3 RRR 155

High Courts05 May 1994

Balbir Sen Khanna Vs Mrs. Nirmal Chawla

Punjab And Haryana At Chandigarh · (1994) 107 PLR 604 : (1994) 3 RCR(Criminal) 204 : (1994) 2 RCR(Criminal) 667

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 401

High Courts05 May 1994

Dhan Singh S.I. Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 596

Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 3.26

High Courts04 May 1994Dismissed

Surinder Singh Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 580

Army Rules, 1954 — Rule 129, 34Constitution of India, 1950 — Article 226, 227

High Courts04 May 1994Dismissed

Jang Singh and Others Vs Jai Singh and Others

Punjab And Haryana At Chandigarh · (1995) 109 PLR 355

Limitation Act, 1963 — Article 61, 27

High Courts04 May 1994Dismissed

Darbara Singh and Others Vs The State of Punjab and Another

Punjab And Haryana At Chandigarh · (1994) 108 PLR 191

Punjab Land Revenue Act, 1887 — Section 5

High Courts04 May 1994Dismissed

Mandar Thakar Ji Vs Gurbax Singh

Punjab And Haryana At Chandigarh · (1994) 108 PLR 725

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 2Transfer of Property Act, 1882 — Section 111

High Courts04 May 1994Dismissed

Krishan Lal and Others Vs Union of India (UOI) and Others

Punjab And Haryana At Chandigarh · (1994) CriLJ 3472 : (1994) 2 ILR (P&H) 422 : (1995) 1 RCR(Criminal) 39

Constitution of India, 1950 — Article 14, 15(3), 19, 20, 20(2)Criminal Law (Second Amendment) Act, 1983 — Section 2Criminal Procedure Code, 1973 (CrPC) — Section 174, 176, 198A, 315

High Courts04 May 1994

Kamru Vs State of Haryana

Punjab And Haryana At Chandigarh · (1994) 3 AICLR 307 : (1994) 3 RCR(Criminal) 349

High Courts04 May 1994

Harbhajan Singh Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) 1 AICLR 527 : (1994) 3 RCR(Criminal) 304

High Courts04 May 1994Allowed

Piara Lal and Others Vs Union of India (UOI)

Punjab And Haryana At Chandigarh · (1994) 107 PLR 462

Civil Procedure Code, 1908 (CPC) — Section 151

High Courts04 May 1994

Jagwanti Devi widow and Others Vs Paramjit Singh and Others

Punjab And Haryana At Chandigarh · (1995) 2 ACC 410 : (1994) ACJ 1310 : (1994) 107 PLR 575

Motor Vehicles Act, 1939 — Section 110A

High Courts04 May 1994

Paramjit Singh and Another Vs Jagwanti Debi and Others

Punjab And Haryana At Chandigarh · (1995) 1 ACC 112 : (1994) 108 PLR 224

Motor Vehicles Act, 1988 — Section 166

High Courts03 May 1994Dismissed

Zora Singh Vs Harnarain Singh and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 692

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9

High Courts03 May 1994

Joginder Kaur Vs State of Punjab and Others

Punjab And Haryana At Chandigarh · (1996) ACJ 193 : (1995) 109 PLR 117 : (1995) 1 RCR(Criminal) 627

Constitution of India, 1950 — Article 226, 227

High Courts03 May 1994

Shanti and others Vs Pankaj and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 14 : (1995) 109 PLR 405

Succession Act, 1925 — Section 373, 373(4)

High Courts03 May 1994Dismissed

Baljit Kaur Vs Mohinder Kaur and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 488

Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65

High Courts02 May 1994Dismissed

Eicher Goodearth Ltd. Vs State of Haryana etc.

Punjab And Haryana At Chandigarh · (1994) 107 PLR 529

Constitution of India, 1950 — Article 226Haryana General Sales Tax Act, 1973 — Section 39(5)