High Courts18 Jan 1994
Harnam Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 420 : (1994) 3 RCR(Criminal) 594
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 50 of 54
High Courts18 Jan 1994
Naresh Kumar Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 406
High Courts18 Jan 1994
Raj Rani Vs Life Insurance Corporation of India
Punjab And Haryana At Chandigarh · (1994) 107 PLR 718
Constitution of India, 1950 — Article 226
High Courts18 Jan 1994Allowed
Sohan Lal Vs The State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 261
Land Acquisition Act, 1894 — Section 23
High Courts18 Jan 1994Allowed
Ramu alias Ram Kishan and Another Vs The Director Consolidation and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 650
Constitution of India, 1950 — Article 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 42
High Courts17 Jan 1994
Balbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 107
High Courts17 Jan 1994
Karnail Singh Vs Risal Singh
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 291
High Courts17 Jan 1994Dismissed
Gian Chand Walia Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 131 : (1994) 107 PLR 38
Constitution of India, 1950 — Article 14, 226, 227Haryana Municipal Employees Pension and General Provident Fund Rules, 1993 — Rule 2(1)
High Courts17 Jan 1994Allowed
Satbir Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 739 : (1994) 2 RCR(Criminal) 366
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313Penal Code, 1860 (IPC) — Section 201, 302, 304
High Courts14 Jan 1994Dismissed
Dharam Singh Ex-Constable Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 25
Punjab Police Rules, 1934 — Rule 16.2, 16.24(1)
High Courts14 Jan 1994Dismissed
Exe. Engr., Canal Lining Areas Dvn. Vs Surjit Raj, Store Chowkidar and Another
Punjab And Haryana At Chandigarh · (1995) 1 LLJ 41 : (1994) 107 PLR 20
Industrial Disputes Act, 1947 — Section 2
High Courts14 Jan 1994
Sham Lal Sood Vs Jagdev Singh
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 21
High Courts14 Jan 1994
Suresh Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 112 : (1994) 2 RCR(Criminal) 663
High Courts14 Jan 1994
Kulwant Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 157 : (1994) 2 RCR(Criminal) 70
High Courts14 Jan 1994
Gurdial Singh Vs Director General of Prisons
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 117
High Courts14 Jan 1994
Malwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 319
High Courts14 Jan 1994
Mahal Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 317
High Courts14 Jan 1994
Jagjit Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 156 : (1994) 2 AICLR 119 : (1994) 2 RCR(Criminal) 467 : (1994) 2 RCR(Criminal) 35
High Courts14 Jan 1994
Baldev Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 3 Crimes 824 : (1995) 1 RCR(Criminal) 566
High Courts14 Jan 1994Dismissed
Sarup Chand and Others Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 1601 : (1994) 2 RCR(Criminal) 164
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 7Fertiliser (Control) Order, 1985 — Clause 19(i)(a)