High Courts06 Jan 1994
Bhagwan Singh Vs Teja Singh alias Teja Ram
Punjab And Haryana At Chandigarh · AIR 1995 P&H 64
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Contract Act, 1872 — Section 55Limitation Act, 1963 — Article 113, 54
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 53 of 54
High Courts06 Jan 1994
Kewal Krishan Vs Punjab National Bank and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 617
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 9Constitution of India, 1950 — Article 226, 227
High Courts06 Jan 1994
Gurcharan Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1994) 1 ACC 696 : (1994) 1 RCR(Criminal) 579
Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338
High Courts06 Jan 1994Allowed
Daler Singh and Others Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 614
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 354, 376, 506
High Courts06 Jan 1994Allowed
Babu Lal Aggarwal Vs The Commissioner and Secretary to Govt. of Haryana, Local Bodies Department and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 653
Constitution of India, 1950 — Article 226, 227Haryana Municipal Act, 1973 — Section 21(1)
High Courts06 Jan 1994
Baljit Verma and Others Vs Madan Lal and Others
Punjab And Haryana At Chandigarh · (1997) 1 ACC 316 : (1994) 2 CivCC 159
Motor Vehicles Act, 1988 — Section 110A
High Courts05 Jan 1994
Union Territory, Chandigarh Vs Ram Parkash
Punjab And Haryana At Chandigarh · (1994) 2 AICLR 518 : (1994) 2 RCR(Criminal) 12 : (1994) 1 RCR(Criminal) 718
High Courts05 Jan 1994
Hans Gopal Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 CurLJ 188 : (1994) 1 LJR 609 : (1994) PLJ 62 : (1994) 1 PLR 598 : (1994) 3 RRR 541 : (1994) 2 RRR 181
High Courts05 Jan 1994
Chander Parkash Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 233 : (1994) 107 PLR 353
Land Acquisition Act, 1894 — Section 18, 4, 6
High Courts05 Jan 1994
Pawan Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1994) 2 RCR(Criminal) 130
High Courts05 Jan 1994
M/s. Swadesh Rubber Industries, Vs Sardar Singh and others
Punjab And Haryana At Chandigarh · AIR 1994 P&H 306 : (1995) 1 ILR (P&H) 218 : (1994) 107 PLR 380
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 2, 79, 83, 90(3)Haryana Public Moneys (Recovery of Dues) Act, 1979 — Section 3(1)
High Courts05 Jan 1994
Ajit Singh Vs Kuldeep Singh and Another
Punjab And Haryana At Chandigarh · (1994) 108 PLR 358
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts05 Jan 1994Dismissed
Inspectorate Staff Union, Food and Supplies Deptt. and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 27
Constitution of India, 1950 — Article 226
High Courts05 Jan 1994Dismissed
Jaimal and Others Vs Haryana State and Another
Punjab And Haryana At Chandigarh · (1994) 107 PLR 417
Land Acquisition Act, 1894 — Section 23
High Courts05 Jan 1994Allowed
Inder Singh Vs The State of Haryana
Punjab And Haryana At Chandigarh · (1995) CriLJ 2944 : (1994) 1 RCR(Criminal) 724
Criminal Procedure Code, 1973 (CrPC) — Section 174Evidence Act, 1872 — Section 134, 145Penal Code, 1860 (IPC) — Section 304B , 498A
High Courts05 Jan 1994
Surinder Jit Singh and Others Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 2 ILR (P&H) 175
Punjab State Assistants Grade Examination Rules, 1984 — Rule 10, 10(2), 12, 12, 2
High Courts05 Jan 1994Allowed
Bans Gopal Vs State of Haryana and Others
Punjab And Haryana At Chandigarh · (1994) 106 PLR 598
Land Acquisition Act, 1894 — Section 18(3)
High Courts05 Jan 1994Dismissed
Bhura Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 1531
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304
High Courts04 Jan 1994
Secretary to Government, Department of Transport Vs The State Transport Appellate Tribunal and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 348
Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 47, 64
High Courts04 Jan 1994Dismissed
Sarwan Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1994) 107 PLR 208
Constitution of India, 1950 — Article 226, 227Punjab Municipal Act, 1911 — Section 22, 31