High Courts27 Apr 1994
Daijit Singh Rajput Vs Ram Niwas Jindal
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 500
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 34 of 54
High Courts27 Apr 1994
Victor S. Fernandes Vs Shirley Fernandes and Another
Punjab And Haryana At Chandigarh · (1995) 1 DMC 466
Divorce Act, 1869 — Section 10
High Courts27 Apr 1994Dismissed
Union of India (UOI) Vs Satnam Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 679
Land Acquisition Act, 1894 — Section 23, 25
High Courts26 Apr 1994
Om Prakash alias Parkash and Others Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) CriLJ 3351 : (1995) 1 RCR(Criminal) 69
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts26 Apr 1994Allowed
Bir Singh Kadian Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 383 : (1996) 1 LLJ 172 : (1995) 109 PLR 379
High Courts26 Apr 1994Dismissed
Kulvinder Singh Vs Manjeet Kaur and Another
Punjab And Haryana At Chandigarh · (1994) 2 DMC 302
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Apr 1994
Harchand Singh and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 1606
Penal Code, 1860 (IPC) — Section 302, 304, 34
High Courts25 Apr 1994Allowed
S. Harnam Singh Vs Union Territory
Punjab And Haryana At Chandigarh · (1994) 107 PLR 481
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AConstitution of India, 1950 — Article 226, 227
High Courts25 Apr 1994Dismissed
Bedi Rice Mills Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 477
Constitution of India, 1950 — Article 226, 227Punjab Agricultural Produce Markets Act, 1961 — Section 40
High Courts22 Apr 1994Dismissed
Khanda Singh and Another Vs Natha Singh and Others
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 5 : (1994) 107 PLR 742
Registration Act, 1908 — Section 17Succession Act, 1925 — Section 63
High Courts22 Apr 1994
Smt. Bala Devi and Others Vs Fateh Chand Jain and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 483 : (1994) 2 RCR(Rent) 213
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
High Courts22 Apr 1994Dismissed
Mangat Ram and Another Vs Financial Commissioner (Revenue) and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 518
Punjab Land Revenue Act, 1887 — Section 13, 34, 35, 36, 37
High Courts22 Apr 1994Allowed
Maruti Udyog Ltd. Vs Ram Gopal Ram Karan and Others
Punjab And Haryana At Chandigarh · (1998) 94 CompCas 900 : (1994) 108 PLR 145
Companies Act, 1956 — Section 446
High Courts22 Apr 1994
M/s. Maruti Udyog Ltd. Vs M/s. Bule Star Ltd. and another
Punjab And Haryana At Chandigarh · AIR 1995 P&H 45 : (1999) 95 CompCas 108
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 29, 446, 446(2), 468, 529
High Courts22 Apr 1994
Rajinder Pal Mahajan Vs Ralson India Ltd. and Others
Punjab And Haryana At Chandigarh · (1995) 211 ITR 828
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 408, 409, 467
High Courts22 Apr 1994Dismissed
N.K. Sharma, District Manager, Punjab Agro Industries Corporation and Another Vs The Punjab Agro Industries Corporation and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 417
Constitution of India, 1950 — Article 226, 227
High Courts21 Apr 1994
Radha Raman Gupta Vs Asstt. Collector of Central Excise
Punjab And Haryana At Chandigarh · (1995) 51 ECC 86 : (1994) 53 ECR 503 : (1994) 74 ELT 240
Central Excise Rules, 1944 — Rule 173F, 173G, 173Q, 52A, 53Central Excises and Salt Act, 1944 — Section 9, 9AACriminal Procedure Code, 1973 (CrPC) — Section 482
High Courts21 Apr 1994Allowed
Babu Ram Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 517
Constitution of India, 1950 — Article 226, 227Punjab Panchayat Samitis and Zila Parishads Act, 1961 — Section 18(1), 19(1)
High Courts21 Apr 1994
Commissioner of Income Tax Vs Chuni Lal
Punjab And Haryana At Chandigarh · (1995) 212 ITR 206
Income Tax Act, 1961 — Section 256
High Courts21 Apr 1994
PEPSU Road Transport Corporation, Patiala Vs State of Punjab and another
Punjab And Haryana At Chandigarh · AIR 1995 P&H 50 : (1995) 109 PLR 385
Motor Vehicles Act, 1988 — Section 100, 103, 103(2), 99