High Courts10 Feb 1994
Naveen Hosiery Vs Sewa Singh, Capt.
Punjab And Haryana At Chandigarh · (1984) 2 DCR 344 : (1995) 3 LJR 254 : (1994) 2 RCR(Criminal) 363
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 45 of 54
High Courts10 Feb 1994
Mohan Lal Vs Karan Chand (Died) Repted. by his LRs.
Punjab And Haryana At Chandigarh · (1994) 108 PLR 316
High Courts10 Feb 1994Dismissed
Pyare Lal Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 259
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(2)
High Courts10 Feb 1994Allowed
Paras Ram Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) CriLJ 1603
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 196, 197, 198Penal Code, 1860 (IPC) — Section 109, 463, 464, 465, 467
High Courts09 Feb 1994
Kashmiri Lal and Others Vs The President, Municipal Committee and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 513
Punjab Municipal Act, 1911 — Section 232, 56
High Courts09 Feb 1994Dismissed
Ram Singh Vs Sohan Lal and Others
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 364 : (1994) 107 PLR 165
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 9 Rule 13, 11
High Courts09 Feb 1994Dismissed
State Bank of India Vs World Trade Enterprises
Punjab And Haryana At Chandigarh · (1994) 108 PLR 323
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
High Courts09 Feb 1994Dismissed
Dharam Pal and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 397
Insecticides Act, 1968 — Section 30(3)
High Courts09 Feb 1994
Tarlochan Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 1 RCR(Criminal) 673
High Courts09 Feb 1994Allowed
Ram Lal Jain Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (1994) CriLJ 2069 : (1994) 2 RCR(Criminal) 97 : (1994) 1 RCR(Criminal) 97
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 482Penal Code, 1860 (IPC) — Section 342, 500
High Courts08 Feb 1994
Gauri Shankar Vs Jagmohan Sekhsari partner of Ashok Enterprises and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 15
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33C(2)
High Courts08 Feb 1994
Harbhajan Kaur Vs State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 216
Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 2
High Courts08 Feb 1994Allowed
Jagdish Rai Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 108 PLR 508
Constitution of India, 1950 — Article 14
High Courts08 Feb 1994Allowed
Gora Singh and Others Vs The Registrar Cooperative Societies and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 42
Constitution of India, 1950 — Article 226, 227Punjab Co-operative Societies Act, 1961 — Section 27(1), 27(2)
High Courts08 Feb 1994
Smt. Chhotu Vs Bijender Kumar etc.
Punjab And Haryana At Chandigarh · (1994) 107 PLR 282
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts08 Feb 1994Allowed
Mohinder Singh and Others Vs Tara Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 733
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts08 Feb 1994
Chhaju Ram Vs State Bank of India and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 67
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts08 Feb 1994
Ran Vir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 CurLJ 224 : (1994) 3 LJR 99 : (1994) PLJ 180 : (1994) 2 RRR 217
High Courts07 Feb 1994Dismissed
Trilok Singh Mohan Singh Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 144
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 31(2)
High Courts07 Feb 1994
Ranjit Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 108 PLR 688
Constitution of India, 1950 — Article 226, 227Punjab Civil Services Rules — Rule 5.11, 5.12, 5.18