High Courts05 Dec 1994Allowed
Maruti Udyog Limited Vs The Member, Sales Tax Tribunal and Another
Punjab And Haryana At Chandigarh · (1995) 109 PLR 482
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 4 of 54
High Courts02 Dec 1994Allowed
Raj Kumar Vs Katu Ram @ Chhotu Ram and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 514
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Punjab Land Revenue Act, 1887 — Section 158(1) , 158(2)
High Courts02 Dec 1994Dismissed
Balbir Singh Vs Amarjit Kaur
Punjab And Haryana At Chandigarh · (1995) 2 DMC 670 : (1995) 1 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 198, 198APenal Code, 1860 (IPC) — Section 494, 495
High Courts02 Dec 1994
Nirmal Singh Vs State (Central Bureau of Investigation)
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 554
High Courts01 Dec 1994Dismissed
Mukhtiar Singh Vs Gram Panchayat
Punjab And Haryana At Chandigarh · (1995) 110 PLR 81
Punjab Tenancy Act, 1887 — Section 14Punjab Village Common Lands (Regulation) Rules, 1955 — Rule 20A
High Courts01 Dec 1994
Malkiat Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 637
High Courts01 Dec 1994
Tarsem Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 734
High Courts01 Dec 1994Allowed
Smt. Gurdip Kaur Vs Balbir Singh
Punjab And Haryana At Chandigarh · (1995) 2 DMC 108
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Hindu Marriage Act, 1955 — Section 13, 13(1)(1A)Penal Code, 1860 (IPC) — Section 406, 498A
High Courts01 Dec 1994Dismissed
Mewa Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 689
Constitution of India, 1950 — Article 226
High Courts01 Dec 1994
Ramehar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 686
High Courts30 Nov 1994Dismissed
Bhoj Raj Malhotra and Another Vs Parveen Kumar
Punjab And Haryana At Chandigarh · (1995) 109 PLR 517 : (1995) 2 RCR(Rent) 677 : (1995) 1 RCR(Rent) 561
Civil Procedure Code, 1908 (CPC) — Section 115Evidence Act, 1872 — Section 65
High Courts30 Nov 1994
Anuradha Gupta Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 334 : (1995) 109 PLR 436
Constitution of India, 1950 — Article 226, 329Haryana Municipal Election Rules, 1978 — Rule 10, 11, 5, 6, 7
High Courts30 Nov 1994
Surinder Kumar Vs Panjabi University and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 131 : (1995) 1 RCR(Civil) 797
Constitution of India, 1950 — Article 226, 227, 38
High Courts30 Nov 1994
Surender Singh Rao Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 687
High Courts30 Nov 1994Dismissed
The State of Punjab Vs Hardev Singh
Punjab And Haryana At Chandigarh · (1995) 109 PLR 443
Demobilized Armed Forces Personnel (Reservation of Vacancies in the Punjab State Non Technical Services) Rules, 1968 — Rule 3(1), 5(1)
High Courts30 Nov 1994Dismissed
Kewal Krishan Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 536 : (1995) 1 RCR(Rent) 479
Specific Relief Act, 1963 — Section 34
High Courts29 Nov 1994
Ram Kumar Vs Haryana State Election Commissioner-Cum-Chief Electoral Officer
Punjab And Haryana At Chandigarh · (1995) 110 PLR 202
Constitution of India, 1950 — Article 226
High Courts29 Nov 1994
Joginder Singh Vs Tarsem Lal
Punjab And Haryana At Chandigarh · (1995) 109 PLR 519 : (1995) 1 RCR(Rent) 282
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 9 Rule 13East Punjab Urban Rent Restriction Act, 1949 — Section 15
High Courts29 Nov 1994
N.N. Jain Vs Ved Parkash Sharma
Punjab And Haryana At Chandigarh · (1995) 109 PLR 734 : (1995) 1 RCR(Rent) 455
East Punjab Urban Rent Restriction Act, 1949 — Section 13A, 18(8)
High Courts29 Nov 1994Dismissed
Ajmer Singh Vs Chand Singh (Deceased) represented by his LRs
Punjab And Haryana At Chandigarh · (1995) 110 PLR 251
Civil Procedure Code, 1908 (CPC) — Section 100