High Courts18 Jan 1995Dismissed
Halwasiya Free Chikitsalya Ayurvedic Vs Authority Appointed under Minimum Wages Act
Punjab And Haryana At Chandigarh · (1995) 110 PLR 120
Minimum Wages Act, 1948 — Section 20(3)
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments, 1995
1,302 judgments · page 62 of 66
High Courts18 Jan 1995
Taslim Ahmad Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 1 CurLJ 596 : (1995) 1 RCR(Criminal) 743
High Courts17 Jan 1995
Daya Nand Vs Asstt. Collector of Customs
Punjab And Haryana At Chandigarh · (1995) 60 ECR 637
Customs Act, 1962 — Section 102, 135Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50Probation of Offenders Act, 1958 — Section 4
High Courts17 Jan 1995Allowed
Amrik Kaur Vs Labour Court
Punjab And Haryana At Chandigarh · (1996) 3 LLJ 1112 : (1995) 110 PLR 607
Industrial Disputes Act, 1947 — Section 10(1), 10(2), 11, 33C(2)
High Courts17 Jan 1995
Ram Avtar Singh Vs State of Haryana and others
Punjab And Haryana At Chandigarh · AIR 1995 P&H 238 : (1995) 109 PLR 751
Constitution of India, 1950 — Article 226, 243Haryana Panchayati Raj Act, 1994 — Section 175, 176(1)
High Courts17 Jan 1995Allowed
Jagjit Singh Vs Smt. Gurmit Kaur
Punjab And Haryana At Chandigarh · (1996) 1 DMC 450 : (1996) 112 PLR 133
Hindu Marriage Act, 1955 — Section 13A
High Courts17 Jan 1995
Lakhwinder Singh Vs State of Punjab
Punjab And Haryana At Chandigarh · (1995) 2 RCR(Criminal) 548
High Courts17 Jan 1995
Haryana State Electricity Board Vs Haryana State Board for Prevention and Control of Water Pollution and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 756
Constitution of India, 1950 — Article 226, 227Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 5(2)
High Courts17 Jan 1995Allowed
Baldev Singh Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) CriLJ 2767
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 7, 7(1)Constitution of India, 1950 — Article 226, 227
High Courts16 Jan 1995Allowed
Vishal Vs Panjab University
Punjab And Haryana At Chandigarh · (1995) 110 PLR 134
Constitution of India, 1950 — Article 226
High Courts16 Jan 1995
Rajender Kumar Vs State of Haryana
Punjab And Haryana At Chandigarh · (1995) 1 CurLJ 594 : (1995) 1 RCR(Criminal) 742
High Courts16 Jan 1995Allowed
Nazam Singh Vs Labour Court and Another
Punjab And Haryana At Chandigarh · (1997) 3 LLJ 218 : (1995) 110 PLR 72
Industrial Disputes Act, 1947 — Section 10(1)
High Courts16 Jan 1995Dismissed
Sushila Devi Vs Smt. Chint Purni and Others
Punjab And Haryana At Chandigarh · (1995) 109 PLR 743
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115
High Courts16 Jan 1995Allowed
Rakesh Mohanta Vs Maj. General Amrik Singh and Another
Punjab And Haryana At Chandigarh · (1995) 2 CivCC 205 : (1995) 110 PLR 474
East Punjab Urban Rent Restriction Act, 1949 — Section 13
High Courts16 Jan 1995
Principal Chief Conservator of Forests Vs Smt. Paramjit Kaur
Punjab And Haryana At Chandigarh · (1996) 1 LLJ 643 : (1995) 110 PLR 584
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts16 Jan 1995
Surjit Kaur Vs Surjit Kaur and Others
Punjab And Haryana At Chandigarh · (1995) 2 ILR (P&H) 165
High Courts13 Jan 1995Allowed
Joginder Singh Vs The Jandwala Mira Sangla Co-Operative Agricultural Service Society Limited V. and Po Jandwala Mira Sangla and Another
Punjab And Haryana At Chandigarh · (1995) 111 PLR 124
Industrial Disputes Act, 1947 — Section 11A
High Courts13 Jan 1995Dismissed
Om Parkash Vs State of Punjab and Others
Punjab And Haryana At Chandigarh · (1995) 110 PLR 499
Punjab Civil Services (Punishment and Appeal) Rules, 1952 — Rule 4
High Courts13 Jan 1995Dismissed
The Management of New Allenberry Vs Presiding Officer, Industrial Tribunal-cum-Labour Court and Others
Punjab And Haryana At Chandigarh · (1995) 2 LLJ 356 : (1995) 109 PLR 746
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts13 Jan 1995
Smt. Rita Rani Vs Ramesh Kumar
Punjab And Haryana At Chandigarh · AIR 1995 P&H 337 : (1996) 1 DMC 511 : (1995) 110 PLR 434
Hindu Marriage Act, 1955 — Section 11, 12, 25(2), 29, 29(2)