High Courts27 Jan 1994
State of Punjab Vs Patiala Bus Highways (P) Ltd. and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 708
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 89
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 48 of 54
High Courts27 Jan 1994Allowed
Rajneesh Sobti Vs Haryana State Pharmacy Council
Punjab And Haryana At Chandigarh · (1994) 107 PLR 472
Constitution of India, 1950 — Article 226, 227
High Courts27 Jan 1994Dismissed
Wachittar Singh and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 1614
Criminal Procedure Code, 1973 (CrPC) — Section 145, 313Penal Code, 1860 (IPC) — Section 308, 323, 324, 325, 34
High Courts27 Jan 1994Allowed
State of Haryana Vs Ved Pal and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 557
Industrial Disputes Act, 1947 — Section 25F
High Courts27 Jan 1994Dismissed
Gram Panchayat of Village Sahib Nagar @ Theri Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 615
Constitution of India, 1950 — Article 226, 227Land Acquisition Act, 1894 — Section 4, 6
High Courts27 Jan 1994Dismissed
Tarsem Lal Hans Vs Prem Nath Palta
Punjab And Haryana At Chandigarh · (1994) 2 CivCC 129 : (1995) CriLJ 2408 : (1994) 2 RCR(Criminal) 288
Criminal Procedure Code, 1973 (CrPC) — Section 178Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts25 Jan 1994Dismissed
Bhagwan Singh and Others Vs Hamir Singh
Punjab And Haryana At Chandigarh · (1994) 107 PLR 625
Civil Procedure Code, 1908 (CPC) — Section 10, 115
High Courts25 Jan 1994
State of Haryana Vs Gian Chand
Punjab And Haryana At Chandigarh · (1994) 107 PLR 358
Civil Procedure Code, 1908 (CPC) — Section 151Land Acquisition Act, 1894 — Section 23(1A), 28
High Courts25 Jan 1994Dismissed
Mool Chand Chhabra Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 515
Haryana Municipal Service (Integration, Recruitment and Conditions of Service) Rules, 1982 — Rule 13
High Courts25 Jan 1994
Bhup Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 704
High Courts25 Jan 1994
Ajit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) CriLJ 2342 : (1994) 2 RCR(Criminal) 279
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)General Clauses Act, 1897 — Section 10Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18
High Courts24 Jan 1994Dismissed
Mohinder Singh Vs Presiding Officer, Labour Court and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 146
Constitution of India, 1950 — Article 226, 227
High Courts24 Jan 1994
Santokh Singh Vs Sh. Mohan Singh and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 258
Conduct of Elections Rules, 1961 — Rule 63, 9Representation of the People Act, 1951 — Section 100, 100(1), 37, 37(3)
High Courts24 Jan 1994
Dhara Singh and others Vs Financial Commissioner (Revenue), Punjab and another
Punjab And Haryana At Chandigarh · AIR 1994 P&H 254 : (1995) 109 PLR 128
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 7, 7(1)
High Courts24 Jan 1994Allowed
Raj Kumar and Others Vs Anand Aggarwal Oils Pvt. Ltd. and Others
Punjab And Haryana At Chandigarh · (1994) 2 ACC 380 : (1996) ACJ 229 : (1997) 3 LLJ 210 : (1994) 108 PLR 221
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
High Courts24 Jan 1994
Harpal Singh Vs Ravinder Kaur
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 106
High Courts24 Jan 1994
Avtar Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 454
High Courts23 Jan 1994Allowed
R.K. Bansal Vs Mrs. Anjana Kumari
Punjab And Haryana At Chandigarh · (1994) 107 PLR 84
Hindu Marriage Act, 1955 — Section 23, 23(1), 23(3)
High Courts21 Jan 1994
Dalip Singh Bishnoi Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 33
High Courts21 Jan 1994
Dhan Raj Vs Rajesh
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 79