High Courts21 Jan 1994
Ashwani Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 137
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 49 of 54
High Courts21 Jan 1994
Iqbal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 388
High Courts21 Jan 1994
Mohinder Singh Vs Collector, Union Territory
Punjab And Haryana At Chandigarh · AIR 1994 P&H 319 : (1994) 106 PLR 676
Constitution of India, 1950 — Article 14Punjab Stamp Rules, 1934 — Rule 31
High Courts21 Jan 1994
Balwan Singh Vs State of Haryana and Ors.
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 142
High Courts21 Jan 1994Dismissed
Harchand Kaur Vs Harinder Singh and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 129
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts20 Jan 1994Dismissed
Sunil Behl Vs Berlina Constructions House and Others
Punjab And Haryana At Chandigarh · (1994) 3 CivCC 452 : (1994) 2 CivCC 164 : (1994) 107 PLR 269 : (1994) 2 RCR(Criminal) 653
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jan 1994
Ram Dia Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1994) 108 PLR 298
Land Acquisition Act, 1894 — Section 18, 23
High Courts20 Jan 1994
Zora Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 287
High Courts20 Jan 1994
Krishna Wanti Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 AICLR 203 : (1994) 3 RCR(Criminal) 593
High Courts20 Jan 1994
Dinesh Kumar Sharma Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 71
High Courts20 Jan 1994
Sukhbir Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 471
High Courts20 Jan 1994
Mange Ram Vs Naresh Kumar
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 410
High Courts20 Jan 1994
Gram Panchayat Khiala Vs Joint Director, Panchkula (Commissioner)
Punjab And Haryana At Chandigarh · (1994) 108 PLR 321
Punjab Gram Panchayat (Common Purposes Land, Eviction and Rent Recovery) Act, 1976 — Section 3Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973 — Section 5
High Courts20 Jan 1994
Miss Ritika Mahajan and another Vs Chaudhry Charan Singh, Haryana Agricultural University, Hisar and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 111 : (1995) 1 ILR (P&H) 225 : (1995) 110 PLR 546 : (1994) 2 RCR(Civil) 496
Constitution of India, 1950 — Article 15, 226
High Courts20 Jan 1994Allowed
Rajesh Verma Vs The Director, Technical Education and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 720
Constitution of India, 1950 — Article 226, 227
High Courts20 Jan 1994Allowed
Jindal Steel Corporation Vs Excise and Taxation Officer-cum-Assessing Authority and Another
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 291 : (1994) 106 PLR 674
Constitution of India, 1950 — Article 226, 227Haryana General Sales Tax Rules, 1975 — Rule 69
High Courts18 Jan 1994Allowed
Satish and Others Vs Haryana Public Service Commission and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 294
Constitution of India, 1950 — Article 317
High Courts18 Jan 1994Allowed
Sher Singh and Another Vs The State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 426
Land Acquisition Act, 1894 — Section 23(1A)
High Courts18 Jan 1994Dismissed
Tek Chand and Another Vs Keshav Dayal and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 124 : (1994) 2 RCR(Rent) 284 : (1994) 1 RCR(Rent) 729
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 15(6)
High Courts18 Jan 1994
State of Punjab Vs Kashmir Singh
Punjab And Haryana At Chandigarh · (1994) 3 RCR(Criminal) 538