High Courts21 Nov 1994
Inderjit Kaur Vs Chief Secretary to Government Punjab
Punjab And Haryana At Chandigarh · (1995) 1 RCR(Criminal) 657
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1994
1,069 judgments · page 7 of 54
High Courts21 Nov 1994Dismissed
State of Haryana Vs Pardeep Kumar
Punjab And Haryana At Chandigarh · (1995) 110 PLR 646
Land Acquisition Act, 1894 — Section 18, 23
High Courts21 Nov 1994
Punjab State Electricity Board Vs Mrs. Joginder Kaur
Punjab And Haryana At Chandigarh · (1995) 109 PLR 537
Limitation Act, 1963 — Article 113
High Courts19 Nov 1994
Daropati Devi Vs Daulat Ram and others ,
Punjab And Haryana At Chandigarh · (1995) 1 Crimes 617 : (1995) 1 RCR(Criminal) 256
High Courts17 Nov 1994Allowed
Jagat Singh Vs Haryana State
Punjab And Haryana At Chandigarh · (1995) 111 PLR 229
Land Acquisition Act, 1894 — Section 4, 6
High Courts15 Nov 1994Dismissed
Chairman Managing Committee, Army School, Hoshiarpur Road, Jalandhar Cantt Vs Shri Inderjit Singh, Authority Under The Minimum Wages Act and Labour-Cum-Conciliation Officer Circle-Ii, Jalandhar and Others
Punjab And Haryana At Chandigarh · (1994) 11 P&H CK 0105
Minimum Wages Act, 1948 — Section 20
High Courts15 Nov 1994Allowed
Mr. Shatin Kumar Goyal Vs Punjab University and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 212
Constitution of India, 1950 — Article 226
High Courts15 Nov 1994Allowed
Satinder Kumar Vs Asha Rani
Punjab And Haryana At Chandigarh · (1995) 2 DMC 209 : (1995) 1 RCR(Criminal) 551
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 498A
High Courts15 Nov 1994
P.S.Gill, Ex.Capt. Vs Chandigarh Administration
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 677 : (1995) 1 Crimes 622 : (1995) 1 RCR(Criminal) 198
High Courts15 Nov 1994
Bhagwant Kaur Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 3 RCR(Criminal) 29
High Courts15 Nov 1994
Dr. Renu Bansal Vs The State of Punjab and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 329 : (1995) 1 RCR(Civil) 793
Constitution of India, 1950 — Article 14, 226
High Courts15 Nov 1994Allowed
Army School Vs Inderjeet Singh and Another
Punjab And Haryana At Chandigarh · (1996) 3 LLJ 1110 : (1995) 109 PLR 211
Minimum Wages Act, 1948 — Section 2, 20
High Courts15 Nov 1994
Avtar Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 3 AICLR 680 : (1995) 2 Crimes 753 : (1995) 2 RCR(Criminal) 216
High Courts15 Nov 1994
Hindu Education Society (Regd.) and Others Vs Shyam Sunder Pasrija and Others
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 54 : (1995) 109 PLR 169
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226Haryana Affiliated Colleges (Security of Service) Act, 1979 — Section 7A
High Courts14 Nov 1994
Ram Dass Vs Ranjit Kumar and Others
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 332 : (1995) 109 PLR 452
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts14 Nov 1994Dismissed
Natha Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) CriLJ 2532
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 18, 37, 61
High Courts14 Nov 1994
Thakur Dass Vs Harijan Sudhar Samiti
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 410 : (1995) 109 PLR 544
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2
High Courts14 Nov 1994Dismissed
Ram Lal Vs Smt. Surinder Kaur
Punjab And Haryana At Chandigarh · (1995) 1 CivCC 528 : (1996) 1 DMC 191 : (1995) 2 ILR (P&H) 50 : (1995) 109 PLR 527
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Marriage Act, 1955 — Section 23, 24, 25
High Courts14 Nov 1994
Kashmir Kaur and Another Vs State of Punjab
Punjab And Haryana At Chandigarh · (1996) 1 DMC 210
Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 304B, 498A
High Courts14 Nov 1994
Sukhdev Singh Vs Gurnam Singh
Punjab And Haryana At Chandigarh · (1995) 1 AICLR 689 : (1995) 3 RCR(Criminal) 35