COURT ARCHIVE

Punjab And Haryana At Chandigarh judgments, 1994

1,069 judgments · page 36 of 54

High Courts08 Apr 1994Dismissed

Punjab State Electricity Board and Another Vs Uggar Sain Goyal and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 386

Punjab State Electricity Board Employees (Punishment and Appeal) Regulations, 1971 — Regulation 8

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High Courts07 Apr 1994

The Ambala Urban Estate Welfare Society Vs Haryana Urban Development Authority and Another

Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 140

Constitution of India, 1950 — Article 21, 32Haryana Urban Development Authority Act, 1977 — Section 38A, 58Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 15, 15(5), 151, 2, 3

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High Courts07 Apr 1994

Taylor Instruments Co. (India) Ltd., Faridabad Vs State of Haryana and others

Punjab And Haryana At Chandigarh · AIR 1995 P&H 53

Faridabad Complex (Regulation and Development) Act, 1971 — Section 21, 26

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High Courts07 Apr 1994Dismissed

The Haryana State Federation of Consumers Co-operative Wholesale Store Ltd. Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Another

Punjab And Haryana At Chandigarh · (1995) 2 LLJ 1054 : (1994) 108 PLR 612

Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts07 Apr 1994

Ambala Urban Estate Welfare Society Vs Haryana Urban Development Authority and another

Punjab And Haryana At Chandigarh · AIR 1994 P&H 288 : (1994) 108 PLR 630

Constitution of India, 1950 — Article 21, 226, 32Haryana Urban Development Authority Act, 1977 — Section 15, 2, 3, 30, 38A

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High Courts07 Apr 1994Dismissed

Balbir Singh Saini Vs Union of India (UOI) and Another

Punjab And Haryana At Chandigarh · (1994) 107 PLR 479

Constitution of India, 1950 — Article 14, 226, 227

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High Courts06 Apr 1994Dismissed

Raj Kumar Kath and Others Vs The State of Punjab and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 637

Punjab Municipal Act, 1911 — Section 12A, 12B

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High Courts06 Apr 1994Allowed

Rita Saini Vs Punjab State Agricultural Marketing Board and Another

Punjab And Haryana At Chandigarh · (1994) 2 LLJ 793 : (1994) 107 PLR 308

Industrial Disputes Act, 1947 — Section 2

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High Courts06 Apr 1994

Goolu. Vs Government of Haryana and Ors..

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 434

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High Courts06 Apr 1994

Tilak Raj Vs Usha Rani

Punjab And Haryana At Chandigarh · (1994) 2 DMC 435 : (1994) 2 RCR(Criminal) 417

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts05 Apr 1994

Mohinder Singh Vs State of Haryana

Punjab And Haryana At Chandigarh · (1995) 1 Crimes 387 : (1994) 2 RCR(Criminal) 665

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High Courts05 Apr 1994

Nachhattar Singh Vs State of Punjab and Ors.

Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 439

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High Courts04 Apr 1994Dismissed

Isham Singh Vs State of Haryana etc.

Punjab And Haryana At Chandigarh · (1994) 107 PLR 542

Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 13

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High Courts31 Mar 1994Dismissed

Lalit Kumar Vs The State of Haryana and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 389

Constitution of India, 1950 — Article 226, 227

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High Courts31 Mar 1994Dismissed

Randhir Singh Vs State of Haryana etc.

Punjab And Haryana At Chandigarh · (1994) 108 PLR 386

Constitution of India, 1950 — Article 226Limitation Act, 1963 — Article 113

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High Courts31 Mar 1994

Mohinder Singh and Others Vs State of Punjab

Punjab And Haryana At Chandigarh · (1995) CriLJ 244

Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 148

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High Courts31 Mar 1994Allowed

Bhupinder Kaur Vs Mohinder Singh and Others

Punjab And Haryana At Chandigarh · (1994) 107 PLR 753

Punjab Tenancy Act, 1887 — Section 4(5)

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High Courts31 Mar 1994Allowed

Karambir and Others Vs State of Haryana and Another

Punjab And Haryana At Chandigarh · (1995) 2 DMC 236 : (1995) 1 RCR(Criminal) 499

Criminal Procedure Code, 1973 (CrPC) — Section 177, 482Penal Code, 1860 (IPC) — Section 498A

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High Courts31 Mar 1994Dismissed

State of Punjab Vs Sh. Parvesh Kumar and Another

Punjab And Haryana At Chandigarh · (1994) 107 PLR 545

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts31 Mar 1994Dismissed

Ajit Singh and Another Vs The Food Corporation of India and Others

Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 229 : (1996) 1 LLJ 355

Constitution of India, 1950 — Article 226, 227

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