High Courts13 Jan 1994Dismissed
New India Assurance Co. Ltd. and Others Vs Rajinder Kaur
Punjab And Haryana At Chandigarh · (1994) 2 ACC 349 : (1995) ACJ 428 : (1995) 109 PLR 133
Motor Vehicles Act, 1939 — Section 110A
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 51 of 54
High Courts13 Jan 1994
Mritanjaj Dosaj Vs Haryana Housing Board
Punjab And Haryana At Chandigarh · (1994) 108 PLR 438
Haryana Housing Board Act, 1971 — Section 44
High Courts13 Jan 1994
State of Punjab and Another Vs Vinod Kumar and Another
Punjab And Haryana At Chandigarh · (1994) 106 PLR 601
Constitution of India, 1950 — Article 14
High Courts13 Jan 1994Allowed
Jagjit Singh Vs Mohinder Pal
Punjab And Haryana At Chandigarh · (1994) 107 PLR 619 : (1994) 1 RCR(Rent) 734
East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)
High Courts13 Jan 1994
Gram Panchayat Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 375
Punjab Village Common Lands (Regulation) Act, 1961 — Section 2, 4, 5, 7
High Courts13 Jan 1994Allowed
Kulwant Kaur Vs State of Punjab and Another
Punjab And Haryana At Chandigarh · (1995) CriLJ 1530 : (2010) 2 RCR(Criminal) 380 : (1994) 2 RCR(Criminal) 424 : (1994) 2 RCR(Criminal) 128
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 100, 482, 97
High Courts12 Jan 1994Allowed
Sukhdev Singh Vs Executive Magistrate and Another
Punjab And Haryana At Chandigarh · (1995) 1 ILR (P&H) 198
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Punjab Gram Panchayat Act, 1952 — Section 13, 13(1), 13G(1)
High Courts12 Jan 1994
Jagatar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 ACC 91 : (1995) 1 RCR(Criminal) 572
Penal Code, 1860 (IPC) — Section 304A, 337, 338
High Courts12 Jan 1994Allowed
Ashok Verma Vs Ritesh Aero
Punjab And Haryana At Chandigarh · (1994) 1 CivCC 443 : (1994) 1 RCR(Criminal) 562 : (1994) 1 RCR(Criminal) 25
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142B
High Courts12 Jan 1994Allowed
Sukhdev Singh Vs Executive Magistrate and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 671
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 227Punjab Gram Panchayat Act, 1952 — Section 13
High Courts12 Jan 1994
State of Haryana Vs Magan Singh
Punjab And Haryana At Chandigarh · (1994) 1 AICLR 533 : (1994) 1 RCR(Criminal) 688
High Courts12 Jan 1994
D.N.Chaturvedi Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 509 : (1994) 2 RCR(Criminal) 133
High Courts12 Jan 1994
Raj Hans Chemicals Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 530 : (1994) 2 RCR(Criminal) 139
High Courts12 Jan 1994
Rajbir Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 160 : (1994) 2 RCR(Criminal) 466 : (1994) 1 RCR(Criminal) 730
High Courts12 Jan 1994
Jai Parkash Bhardwaj Vs Union of India (UOI) and Others
Punjab And Haryana At Chandigarh · (1994) 108 PLR 84
Capital of Punjab (Development and Regulation) Act, 1952 — Section 8AConstitution of India, 1950 — Article 226, 227
High Courts12 Jan 1994Dismissed
State of Haryana and Others Vs Paras Rice Mills
Punjab And Haryana At Chandigarh · (1994) 107 PLR 277
High Courts12 Jan 1994Allowed
Solvex Oil and Fertilisers Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 706
Constitution of India, 1950 — Article 226, 227Haryana General Sales Tax (Second Amendment) Act, 1988 — Section 8
High Courts11 Jan 1994Allowed
Tirkha Ram Vs Ram Bilas and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 154
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 58, Order 21 Rule 66, Order 21 Rule 90, Order 5 Rule 20
High Courts11 Jan 1994
Jaspal Singh Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 38
High Courts10 Jan 1994
Dawasgir Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 357 : (1994) 2 RCR(Criminal) 80
Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Food Adulteration Act, 1954 — Section 16(1), 7