High Courts01 Feb 1994
Rajesh Kumar Vs Mahendra Jain
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 135
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 47 of 54
High Courts01 Feb 1994
Lachhman (Deceased) Represented by his LRs Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1994) 108 PLR 300
Land Acquisition Act, 1894 — Section 23
High Courts01 Feb 1994
Sansar Pal Vs Chief Settlement Commissioner, Rehabilitation Department and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 287
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 19(2)
High Courts01 Feb 1994Dismissed
State of Haryana Vs Parmanand
Punjab And Haryana At Chandigarh · (1995) CriLJ 396
Criminal Procedure Code, 1973 (CrPC) — Section 107, 108, 109, 11, 110Penal Code, 1860 (IPC) — Section 408, 467, 471, 477A
High Courts01 Feb 1994Allowed
Smt. Ram Devi and Others Vs Jagdish Chander
Punjab And Haryana At Chandigarh · (1994) 107 PLR 175
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Evidence Act, 1872 — Section 65
High Courts31 Jan 1994Dismissed
Raj Singh Vs The Maharshi Dayanand University and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 32
Constitution of India, 1950 — Article 226, 227
High Courts31 Jan 1994Dismissed
Chief Engineer, Irrigation Department and Another Vs Presiding Officer, Industrial Tribunal-Cum-Labour Court and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 617
Industrial Disputes Act, 1947 — Section 10(1)(C), 25F
High Courts31 Jan 1994
Virender Singh and Others Vs The Haryana Urban Development Authority and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 712
Constitution of India, 1950 — Article 226, 227
High Courts28 Jan 1994
Manoj Sisodia Vs Maharshi Dayanand University and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 158
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376
High Courts27 Jan 1994
Shadi Lal Vs Municipal Committee Rewari
Punjab And Haryana At Chandigarh · (1994) 01 P&H CK 0140
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts27 Jan 1994
Sachida Nand Tiwari Vs Union of India (UOI)
Punjab And Haryana At Chandigarh · (1994) 107 PLR 557
Railway Protection Force Rules, 1987 — Rule 154(4)
High Courts27 Jan 1994Allowed
Sthaneshwar Handmade Papers PCIS Limited Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 22
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 1994Dismissed
Sukhdev Raj etc. Vs Bhakra Beas Management Board etc.
Punjab And Haryana At Chandigarh · (1994) 107 PLR 401
High Courts27 Jan 1994
Himat Rai Nagpal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 91 : (1994) 2 RRR 140 : (1994) 1 RRR 727
High Courts27 Jan 1994
Tek Chand @ Teki Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 402
High Courts27 Jan 1994
Raj Kumar Bansal Vs Mrs. Anjana Kumari
Punjab And Haryana At Chandigarh · AIR 1995 P&H 18
Hindu Marriage Act, 1955 — Section 13, 23, 4Penal Code, 1860 (IPC) — Section 406, 498
High Courts27 Jan 1994Dismissed
Shiva Trading Co. Vs Secretary to Government of India and Others
Punjab And Haryana At Chandigarh · (1999) 3 LLJ 554 : (1994) 107 PLR 468
Employees State Insurance Act, 1948 — Section 2(12), 2(19A), 75
High Courts27 Jan 1994
Capt. Kanwaljit Singh and others Vs Union of India and another
Punjab And Haryana At Chandigarh · AIR 1994 P&H 248 : (1994) 2 ILR (P&H) 286 : (1994) 107 PLR 548
Constitution of India, 1950 — Article 246Essential Commodities Act, 1955 — Section 2, 2, 3, 3(1Essential Supplies (Temporary Powers) Act, 1946 — Section 2
High Courts27 Jan 1994
Sadhu Ram Vs State of Haryana and another
Punjab And Haryana At Chandigarh · AIR 1995 P&H 325
Land Acquisition Act, 1894 — Section 18, 23, 28, 4, 4(1)
High Courts27 Jan 1994
Philel Singh Vs Darshana Rani
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 409